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National Company Law Tribunal judgments, 2023

4,787 judgments · page 5 of 240

Tribunals and Commissions20 Dec 2023

Bank Of Baroda Vs Genesis Resorts Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3323

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Companies Act, 2013
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Tribunals and Commissions20 Dec 2023

Ms. Samjida Bano Quazi Vs Bank Of Baroda

National Company Law Tribunal · (2023) 12 NCLT CK 3346

Insolvency and Bankruptcy Code, 2016-Section 10, 79(15)(e), 94, 94(1), 94(4), 96(1), 96(3), 99, Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions20 Dec 2023Allowed

Export-Import Bank Of India Vs DQ Entertainment (International) Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3350

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 34, 14, 30(6), 52, 35 to 50, 52 to 54, 33(1)(b)(i), (ii), (iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32(a) to (d), 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39BA, 39C, 39D, 40D
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Tribunals and Commissions20 Dec 2023Allowed

Srei Equipment Finance Limited Vs Verutha Developers Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3358

Insolvency and Bankruptcy Code, 2016-Section 7, 66, 14, 14(1), 14(2), 14(3), 14(4), 13(2), 15, 17, 18, 19, 20, 21, 7(3)(b), 7(5), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Dec 2023

Stressed Assets Stabilization Fund Vs ER Textiles Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3376

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(12), 36B, 36B(4A), 38, 38(1)(a), 38(1)(b), 38(1A), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(1)(a), 39(4)Companies Act, 2013-Section 66(1), 66(2)
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Tribunals and Commissions20 Dec 2023

Radhakrishnan Dharmarajan Vs Radhakrishnan Dharmarajan

National Company Law Tribunal · (2023) 12 NCLT CK 3381

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 12(2), 12A, 15, 18, 29A, 29A(e), 30, 31, 53, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019
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Tribunals and Commissions20 Dec 2023Dismissed

M/s. Venus Industries Vs Bullionline LLP

National Company Law Tribunal · (2023) 12 NCLT CK 3394

Insolvency & Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions19 Dec 2023

Rupa Infotech And Infrastructure Private Limited Vs Shankeshwar Properties Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3189

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43 to 51, 44(1), 45, 50, 61(3), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ACompanies Act, 2013-Chapter XV, Section 66
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Tribunals and Commissions19 Dec 2023Allowed

Edelweiss Asset Reconstruction Company Limited Vs Infra Dredge Services Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3222

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 13(2), 17
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