CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2024

2,775 judgments · page 11 of 139

Tribunals and Commissions25 Nov 2024

Indian Bank Vs Manoj G Tirodkar

National Company Law Tribunal · (2024) 11 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Kunal Gopichand Chavan

National Company Law Tribunal · (2024) 11 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Anita Bhushan Patil

National Company Law Tribunal · (2024) 11 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Monica Ajeet Mulay

National Company Law Tribunal · (2024) 11 NCLT CK 1542

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions21 Nov 2024

Chintan Jhunjhunwala Vs Mahesh Chand Gupta & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(21), 5(24), 5(24)(f), 5(24)(j), 5(24)(l), 5(24)(m)(iv), 7, 8, 8(1), 9, 21, 21(1), 21(2), 21(4), 29-A, 31, 52, 60(5)NCLT Rules, 2016-Rule 11SARFAESI Act, 2002
Read judgment
Tribunals and Commissions21 Nov 2024Allowed

Tirupati Commercial Vs Nayek Paper Industries Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 8, 9, 9(5), 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
Read judgment
Tribunals and Commissions21 Nov 2024Disposed Of

State Bank Of India Vs Dynametic Overseas Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1336

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 6(1), 36A(1)
Read judgment
Tribunals and Commissions21 Nov 2024Partly Allowed

Mr. Ravikant Modi Vs Mr. Anshul Gupta

National Company Law Tribunal · (2024) 11 NCLT CK 1469

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 33, 33(5), 53, 54, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 38NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions21 Nov 2024

Srei Equipment Finance Limited Vs Roadwings International Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1324

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 7, 9, 10, 11, 11(a), 11(b), 11(ba), 11(c), 11(d), 31, 65, Explanation IIInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions21 Nov 2024

Mr. Rajkumar Jhawar & Anr. Vs Mr. Arun Kapoor & Ors.

National Company Law Tribunal · (2024) 11 NCLT CK 1470

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, sub-section (1) of Section 31National Company Law Tribunal Rules, 2016-Rule 11Transfer of Property Act, 1882-Section 54
Read judgment
Tribunals and Commissions20 Nov 2024Allowed

Stressed Assets Stabilisation Fund (SASF) Vs Anil Rai

National Company Law Tribunal · (2024) 11 NCLT CK 1341

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 9, 10, 10A, 60, 60(1), 60(2), 94, 95, 95(1), 95(4), 95(4)(b), 99, 99(1), 99(3), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 238A, Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 55, 113, 136, 137, Section 5, 14, 18
Read judgment