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National Company Law Tribunal judgments, 2024

2,775 judgments · page 1 of 139

Tribunals and Commissions20 Dec 2024

M/s Amritvani Exim Pvt Ltd Vs M/s Ajanta Offset and Packaging Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 12(2), 14, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 60(5), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(2)(d), 39, 39(1)(a), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Dec 2024

M/s. The Karnataka Bank Limited Vs Paras Commercial Centre Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1433

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 45, 50, 53(1), 61(3), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(A), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Dec 2024

Sunny Trading Co. & Ors. Vs Indian Pulp & Paper Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Sections 14, 18(1)(b), 18(1)(c), 21(1), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 13(1), 13(2), 17(1), 36A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions20 Dec 2024Allowed

M/s. Metro Tyres Limited Vs M/s. Hero Electric Vehicles Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 1956
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Tribunals and Commissions20 Dec 2024Allowed

Mukesh Ramjibhai Dayani, Liquidator of M/s. Hitkari Packaging Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 33(1)(b)(ii), 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 54, 54(1), 54(2), 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 12(2)(b), 13, 15, 30, 31, 31A, 31A(6), 34, 45, 47
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Tribunals and Commissions20 Dec 2024

Central Bank Of India Vs Richfield Industries Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1436

IBC, 2016-Section 7, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions20 Dec 2024Allowed

M/s Jalan Sales Corporation Vs M/s Sree Bajrang Infracon Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 19(2), 33, 34(4)(b), 33(1)(ii), 33(1)(iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35(1)(c), 39B, 39BA, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions20 Dec 2024Allowed

Union Bank of India Vs Solapur Tollways Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 4, 13(2), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions20 Dec 2024Allowed

Expertus Infotech Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions20 Dec 2024Disposed Of

North Eastern Development Finance Corporation Ltd. Vs Ayursundra Hospital (Guwahati) Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1379

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 21(2), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 31(4), 53, 53(1), 60(5), Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(2)(e), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(IB), 39, 39(4)Companies Act, 2013
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Tribunals and Commissions20 Dec 2024Allowed

Small Industries Development Bank Of India Vs Smt. Shilpaben Mukeshkumar Shah

National Company Law Tribunal · (2024) 12 NCLT CK 1380

Insolvency and Bankruptcy Code, 2016-Sections 94 to 100, 95, 95(1), 95(4)(b), 97, 97(3), 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 60(2), Chapter II of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions20 Dec 2024

IDBI Bank Limited & Ors. Vs Mr. Anjanee Kumar Lakhotia & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1381

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(3), 33, 30(6), 30(2)(b), 30(2)(b)(ii), 30(2), 53(1), 32(b)National Company Law Tribunal Rules, 2016-Rule 11IBBI (CIRP Regulations, 2016)-Regulation 39(4), 38, 38(1), 38(1)(b)
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Tribunals and Commissions20 Dec 2024Disposed of

In Re: Vantage Machine Tools Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), Sub-Clause (i), (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33, 60(5), 14, 52, 35 to 50 and 52 to 54, 34(8)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A (10) & (11), 36A (12), 39D
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Tribunals and Commissions20 Dec 2024Allowed

M/s. Divine Projects Vs M/s. Orient Frozen Foods LLP

National Company Law Tribunal · (2024) 12 NCLT CK 1382

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions20 Dec 2024

Tata Capital Financial Services Limited Vs Arjun Agarwal Vs Sneh Maheswari

National Company Law Tribunal · (2024) 12 NCLT CK 1280

Insolvency and Bankruptcy Code, 2016-Section 99, 95(1), 95, 94 to 100, 95 to 99, 97, 94, 99(4), 100, 96, 99(7), 99(9), 60, 79, 179, 60(1), 60(2), 60(4), 60(5), 2(e), 5(22)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Rule 7(2)
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Tribunals and Commissions20 Dec 2024

Aditya Birla Finance Limited Vs Sarita Mishra

National Company Law Tribunal · (2024) 12 NCLT CK 1282

Insolvency and Bankruptcy Code, 2016-Section 2(e), 5(22), 60, 60(1), 60(2), 60(4), 60(5), 79, 94, 95, 95(1), 96, 97, 99, 99(4), 100, 179Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Rule 7(2)
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Tribunals and Commissions20 Dec 2024

Asset Reconstruction Company (India) Ltd. Vs Corporate Power Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1283

Insolvency and Bankruptcy Code, 2016-Section 60(5), 235A, 7, 208(2)(a) and (e)IBBI (Liquidation Process) Regulations, 2016-Regulation 33, 33(1), 33(2)(c), 33(3), 31, 31A, 30A, 44, 44(2), Schedule I Clause 1C, I Clause 1D, I Clause (1E), Article 3 of Schedule I (second proviso)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Dec 2024Disposed Of

Resolution Professional Vs Premier Futsal Management Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 29A(c) & (h), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 61, 61(3), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(2), 38(3), 39(4)Companies Act, 2013
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