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National Company Law Tribunal judgments, 2023

4,787 judgments · page 6 of 240

Tribunals and Commissions19 Dec 2023Allowed

Bank Of Baroda Vs Mr. Sameer Somani

National Company Law Tribunal · (2023) 12 NCLT CK 3251

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 7
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Tribunals and Commissions19 Dec 2023

Anish Niranjan Nanavaty Vs Reliance Projects & Property Management Services Limited & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions19 Dec 2023

HDFC Bank Limited Vs Eurolife Healthcare Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3338

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 33(1), 33(1)(b), 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 28(1), 32(e), 32(f), Reg 39BA, Sec 39C
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Tribunals and Commissions19 Dec 2023

M/s Foodlink India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3339

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
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Tribunals and Commissions19 Dec 2023Allowed

Canara Bank (formerly known as Syndicate Bank) Vs BBT Elevated Road Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3351

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9, 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Dec 2023Allowed

Credas Trusteeship Service Private Limited Vs Shree Nakoda Infrastructure Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3357

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Dec 2023Allowed

Bank Of Baroda Vs Mrs. Sarla Devi Somani

National Company Law Tribunal · (2023) 12 NCLT CK 3377

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)
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Tribunals and Commissions19 Dec 2023

M/s. Swikrutee Finance Pvt. Ltd. Vs M/s. Western Hill Foods Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3380

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 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, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A
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Tribunals and Commissions19 Dec 2023

Manish S Buchasia Liquidator Of Shree Fasteners Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3387

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c), 59(4), 53, 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 34, 35, 37(2), 38, 38(3)
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Tribunals and Commissions19 Dec 2023

Sanjit Kumar Nayak, RP Vs Tshering Pintso Bhutia

National Company Law Tribunal · (2023) 12 NCLT CK 3393

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(2), 35 to 41, 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions19 Dec 2023

Hellios Tubealloys Private Limited Vs Bank of Baroda & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3399

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
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