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National Company Law Tribunal judgments, 2024

2,775 judgments · page 4 of 139

Tribunals and Commissions13 Dec 2024

Mr. Rajen Sharma Vs M/s Epitome Plast-O-Pack Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1322

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 29A, 30(2), 30(4), 30(1), 31(1), 31(4), 32A, 14, 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(12), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 38 and 39Companies Act, 2013
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Tribunals and Commissions13 Dec 2024Allowed

State Bank Of India Vs Marvelous Metals Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1323

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Allowed

E Pearson & Co. Ltd. Vs Sheba Marine Engineering Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1324

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 33(1)(b)(ii), 33(7), 33(5), 35(1), 14, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions13 Dec 2024Allowed

Ugro Capital Ltd Vs Peakqualish Systems Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions13 Dec 2024Disposed Of

M/s Allied Hi-Tech Industries Private Limited Vs Karvy Data Management Services Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 16(5), 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 43, 45, 47, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(3), 27(1), 31A, 35, 35(1)(a), 36A, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions13 Dec 2024Allowed

State Bank Of India Vs CBC Fashion (Asia) Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1328

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 33(2), 33(5), 33(7), 14, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions13 Dec 2024Allowed

Sanjay Kumar Bhuwalka Vs Sulojay Realty Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1329

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 5(8), 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Disposed Of

Reliance Commercial Finance Limited Vs Prapti Fashions Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1330

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A
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Tribunals and Commissions13 Dec 2024Allowed

Arun Kapoor Vs Schema Enterprises Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 22(3)(b), 12(2), 12, 43, 44, 45, 46, 49, 50 and 66, 30(3), 30(4), 30(6), 34, 34(1), 34(4), 12A, 12-A, 60(5), 14, 33, 33(1)(a), 33(5), 33(7), 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 30, 39, 39D, 31, 34, 2(hb), 2(k), 17(1), 12(2), 12(3), 13(2)(d)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 32, 15
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Tribunals and Commissions13 Dec 2024Disposed Of

P. L. Industries Pvt. Ltd. Vs Canara Bank & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 10, 21(2), 25(2)(h), 30(2), 30(4), 30(6), 31, 31(4), 35A, 38(1), 38(1A), 38(1B), 38(2), 38(3), 43, 45, 50, 60(5), 66, Chapter III of Part II, Chapter IV of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 38, 39, 39(4)Companies Act, 1956
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Tribunals and Commissions13 Dec 2024Allowed

M/s. Shri Balaji Holdfin Limited Vs M/s. IKF Technologies Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20 and 21, sub-section (1) of section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Allowed

Annu Jaiswal Vs Paymark Payment Technologies & Services Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1394

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Allowed

Viraj Profiles Pvt. Ltd. Vs Qubik Infra Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(2)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
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Tribunals and Commissions12 Dec 2024

Bank Of Maharashtra Vs Nita Kamal Jajoo

National Company Law Tribunal · (2024) 12 NCLT CK 1396

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95(4)(b), 94, 95, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137
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Tribunals and Commissions12 Dec 2024

K Sera Sera & Vikram Bhatt Studio Virtual World Private Limited Vs Hare Krishna Media Tech Pvt Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1397

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 5(8), 5(8)(f), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5(1)(a), 9(1)Indian Penal Code 1860-Sections 403, 405, 415, 418, 463, 464, 468, 471, 499, 120A, 406, 417, 465, 500, 120B
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