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National Company Law Tribunal judgments, 2024

2,775 judgments · page 130 of 139

Tribunals and Commissions11 Jan 2024

Nitin Om Kothari Vs Lalit Polyester Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3348

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 7, 30(6), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions11 Jan 2024

Sikich India Technologies Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3184

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 196Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 38
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Tribunals and Commissions11 Jan 2024

Nitin Om Kothari Vs Lalit Polyester Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3185

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 33(1), 33(2), 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions11 Jan 2024

Mr. S. Gopalkrishnan Vs Axis Bank Limited & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3188

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 208(2)(a)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 33, 34, 17(1), 13(2)(d)
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Tribunals and Commissions11 Jan 2024Allowed

V. Singhi & Associates Vs Pallavi Dealers Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3190

Insolvency & Bankruptcy Code, 2016 (IBC)-Sections 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions11 Jan 2024

Northern ARC Capital Limited Vs Five Core Electronics Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3193

SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015-Regulation 33Companies Act, 2013-Schedule IV, Section 207Insolvency & Bankruptcy Code, 2016-Sections 43, 45, 46, 48(5), 50, 53, 66, 66(2)
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Tribunals and Commissions11 Jan 2024

Unity Small Finance Bank Limited Vs Kishore Transport Services Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3194

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions11 Jan 2024

Federal Bank Limited Vs M/s Feedback Infra Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 10A, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Companies Act
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Tribunals and Commissions11 Jan 2024Allowed

The South Indian Bank Limited Vs Indounique Flame Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3105

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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