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National Company Law Tribunal judgments, 2024

2,775 judgments · page 2 of 139

Tribunals and Commissions19 Dec 2024

State Bank of India Vs JSSI Hydraulics Pvt.Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1288

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(3), 30(4), 31, 33(3), 33(4), 54LIBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 18, 36B(4A)
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Tribunals and Commissions19 Dec 2024

Convertertec Energy Solutions India Private Limited (In Voluntary Liquidation) Through Sanjay Agarwal Liquidator

National Company Law Tribunal · (2024) 12 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 53(1), 196Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016-Regulation 14, 3(2), 34(1), 9(1), 38, 31IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022-Regulation 41 (Sub-Regulations 1 and 2)
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Tribunals and Commissions19 Dec 2024Allowed

UCO Bank Vs M/s. Sarita Steel & Power Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1281

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 7, 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions19 Dec 2024

Employees Provident Fund Organisation Vs Sandeep D. Maheshwari

National Company Law Tribunal · (2024) 12 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 42, 36(4)(a)(iii), 36(4), 36(4)(ii), 53, 53(1)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 6, 7A, 7Q, 14B, 14, 8, 11, 11(1), 11(2), 15(2)
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Tribunals and Commissions18 Dec 2024Allowed

Mrs. Shahnaj Bano Vs Bank Of Baroda

National Company Law Tribunal · (2024) 12 NCLT CK 1292

Insolvency and Bankruptcy Code, 2016-Section 65, 80, 81, 94, 94(1), 94(3), 94(6), 95, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 & 111, 112, 208, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions18 Dec 2024Dismissed

Simna Exim India Private Limited Vs Bank Of Baroda

National Company Law Tribunal · (2024) 12 NCLT CK 1295

Insolvency and Bankruptcy Code, 2016-Sections 4, 10, 10(3)(a), 10(3)(b), 10(4)(a), 11, 14, 15, 17, 18, 29A, 43, 44, 45, 49, 50, 65, 240AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1), Form 6Companies Act, 2013
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Tribunals and Commissions18 Dec 2024Allowed

M/s. Indian Bank Vs United Steel Building Systems Private Limited

National Company Law Tribunal · 2024 INSC 565

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions18 Dec 2024Allowed

RBL Bank Ltd Vs Geeta Refinery Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1298

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 15, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a) to (c), 38(3), 38(3)(a), 39(4)
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Tribunals and Commissions18 Dec 2024

Vineet K. Chaudhary Vs JSC-OGCC Jazstroy Service

National Company Law Tribunal · (2024) 12 NCLT CK 1299

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 60(5), 10, 5(24)(i), 53, 43(4), 50, 66, 43(2), 43(3), 7, 9, 45, 238ALimitation Act, 1963-Article 137, Section 14(2)IBBI (Liquidation Process) Regulations 2016-Regulation 39, 15(2)(e)
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Tribunals and Commissions18 Dec 2024Allowed

Axis Trustee Services Ltd Vs GFM Retail Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), 43, 45, 49, 50, 66, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea)
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Tribunals and Commissions18 Dec 2024

Reliance Capital AIF Trustee Company Private Limited Vs M/s Fortuna Buildcon (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1301

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3)(a), 30(3)(b), 30(3)(c), 30(3)(d), 30(3)(e), 30(4), 30(6), 31, 31(1), 31(3), 53, 60(5)(c), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36(4)(a), 36A, 36A(8), 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1A)(a), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(3)(a), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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