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National Company Law Tribunal judgments, 2024

2,775 judgments · page 5 of 139

Tribunals and Commissions12 Dec 2024

Indian Renewable Energy Development Agency Ltd. Vs M/s Taxus Infrastructure & Power Projects Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1398

IBC, 2016-Section 7, 13, 14, 15, 18(1)(b), 25(1)(b), 29A, 30(2), 30(2)(a) to (d), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8(2)(b)(iv), 8A, 9, 9A, 12A, 13, 14, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 37, 38, 38(3), 39Limited Liability Partnership Act, 2008-Section 2, clause (j)
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Tribunals and Commissions12 Dec 2024

Prabhakar Kumar Vs Ashish Shashikant Katariya & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 5(25), 25(2)(h), 29A, 30(1), 54K, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(3)(e)
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Tribunals and Commissions11 Dec 2024

Harish Taneja

National Company Law Tribunal · (2024) 12 NCLT CK 1400

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 34(4)(b), 14, 53, 52, 33(5), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Upender Kumar Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1403

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100(4), 115(2), 118(3), 121, 121(1), 121(2), 123, 125, 126(2), 128, 128(2), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
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Tribunals and Commissions11 Dec 2024

Mr. Arun Chadha Vs Mr. Pratham Benara

National Company Law Tribunal · (2024) 12 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Sections 10, 12, 16(1), 30(2), 30(4), 30(6), 33, 33(2), 34Competition Act, 2002-Section 5Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions11 Dec 2024Allowed

Unity Small Finance Bank Limited Vs M/s. Harsh Macro Buildhome Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1405

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14, 17, 19, 60(2), 60(3), 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
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Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Ushabai Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100(4), 115(2), 118(3), 121, 121(1), 121(2), 121(3), 123, 125, 126(2), 128, 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
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Tribunals and Commissions11 Dec 2024

Prawincharan Prafulcharan Dwary, Resolution Professional of Jiya Eco-Products Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 21, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 66, 68, 70, 71, 72, 73, 74, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 32, 35A, 36A, 36B, 37(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions11 Dec 2024Disposed Of

Sultanpur Mining & Crushers LLP Vs Solar Voltaic Power LLP

National Company Law Tribunal · (2024) 12 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 19, 21, 21(1), sub-section (2) of Section 21, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 32A, 43, 45, 50, 53, sub-section (1) of Section 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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Tribunals and Commissions11 Dec 2024Disposed Of

RG Colonizers Pvt. Ltd. Vs Macro Infra Contractprs Pvt. Ltd. & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 12(2), 19, 21(1), 22(3)(a), 30(6), 31, 33, 33(2), 33(5), 34, 34(1), 35(1)(f), 52, 56CIRP Regulations, 2016-Regulation 39B, 39C, 39D, 39BA, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Ritesh Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1411

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100(4), 115(2), 118(3), 121, 121(1), 121(2), 121(3), 123, 125, 126(2), 128, 129, 129(4), 130, 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for personal Guarantors to corporate debtors) Regulation, 2019-Regulation 4, 8, 10
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Tribunals and Commissions10 Dec 2024

RDB Realty & Infrastructure Limited Vs Mr. Atul Rajwadkar (Liquidator)

National Company Law Tribunal · (2024) 12 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 32A, 35(1)(n), 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32(e), 33, Schedule INational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Dec 2024

Punjab National Bank Vs M/s. Karnal Agriculture Industries Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1414

Insolvency & Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisitions and Transfer of Undertaking) Act, 1970
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Tribunals and Commissions10 Dec 2024

Viaromanaa Fashions (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 4(1), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions10 Dec 2024Dismissed

Indian Bank Vs M/s. Mantri Developers Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(2), 8, 8(1), 8(2), 8(2)(a), 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Regulation 4(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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