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National Company Law Tribunal judgments, 2024

2,775 judgments · page 3 of 139

Tribunals and Commissions18 Dec 2024Allowed

Gee Vee Human Solutions India Private Limited Vs Sri Marg Human Resources Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1304

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Dec 2024Allowed

Unity Small Finance Bank Limited Vs Soham Shipping Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)
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Tribunals and Commissions17 Dec 2024

Suresh Narayan Singh Vs Tayo Rolls Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1306

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(13), 7, 9, 13 to 15, 16, 17, 17(1), 17(2), 18(1), 18(1)(a), (b), (c), (iii), (d), (f), 20, 20(1), 20(2)(c), 21, 22, 22(4), 23, 25, 25(2)(a) (c) (e) (g), 27, 28, 29, 29A, 30, 30(2), 30(3), 30(4), 31, 33, 34, 53, 53(1)(a), 53(1)(b), 53(1)(c), 53(1)(f), 60(5), 61, 61(3), 238National Company Law Tribunal Rules, 2016-Rule 11Electricity Act, 2003-Section 50, 56, 56(1), 56(2), 181(2)
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Tribunals and Commissions17 Dec 2024Allowed

Central Bank Of India Vs Vivek Brothers Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1308

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, Clause (b) of sub-section (1) of Section 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 (54 of 2002)-Section 13(2)
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Tribunals and Commissions17 Dec 2024

Mr. Kailash T Shah Vs Sumtech Infosystem Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1309

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 9, 34, 34(4), 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India, Regulation, 2016-Regulation 27, 36A(1), 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions17 Dec 2024Dismissed

UCO Bank Vs Mr. Subrata Das

National Company Law Tribunal · (2024) 12 NCLT CK 1310

Insolvency and Bankruptcy Code, 2016-Sections 5(22), 14, 14(3)(b), 60, 60(1), 60(2), 60(3), 60(4), 60(5), 94, 95, 95(1), 95(2), 95(4), 95(5), 95(6), 95(7), 99, 99(7), 99(9), 100, 100(4), 105, 114, 115, 115(2), 120, 179, 179(1), 179(2)Indian Contract Act, 1872-Sections 128, 134Limitation Act, 1963
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Tribunals and Commissions17 Dec 2024

SREI Equipment Finance Limited Vs Blue Arcade Properties Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1311

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 34(4), 52, 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions17 Dec 2024Allowed

Indian Bank Vs M/s Reacon Engineers (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1315

Insolvency and Bankruptcy Code, 2016-Chapter III, Sections 7, 30, 30(2), 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1)
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Tribunals and Commissions17 Dec 2024

Suresh Narayan Singh Vs Tayo Rolls Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12(3), 14, 25(2)(h), 30(2), 30(6), 31, 31(1), 31(4), 32A, 33(1), 53, 60(5), 60(6)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35(2), 36A(1), 36B(4A), 37, 38, 38(1A), 38(1B), 38(3)(d), 39, 39(4)
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Tribunals and Commissions17 Dec 2024

State Bank Of India Vs Adi Ispat Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1278

Insolvency & Bankruptcy Code, 2016-Section 66National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(a), 32(d), 32(e)
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Tribunals and Commissions17 Dec 2024Allowed

Mr. Anil Anchalia Vs Gemus Engineering Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1279

Insolvency and Bankruptcy Code, 2016-Section 10, 22(2), 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Dec 2024Disposed Of

State Bank Of India Vs Amit Ranjan Mukherjee

National Company Law Tribunal · (2024) 12 NCLT CK 1320

Insolvency and Bankruptcy Code, 2016-Section 10, 94, 95, 95(1), 99, 99(2), 100, 100(1), 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 112, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 6, 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest, act 2022-Section 2(f), 13, 13(1), 13(2), 13(4)
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