COURT ARCHIVE

National Company Law Tribunal judgments, 2024

2,775 judgments · page 6 of 139

Tribunals and Commissions09 Dec 2024

Kaushal Silk Mills Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 54(1), 10, 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 12(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14

Tribunals and Commissions09 Dec 2024Allowed

Ramchandra Dallaram Choudhary Vs Yatin Steels India Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33, 9, 34(1), 52, 33(5), Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions09 Dec 2024Allowed

Eshakti.Com Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3), 10(4), 10(5), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 30, 31, 33, 53, 65Companies Act, 2013MSMED Act, 2006

Tribunals and Commissions09 Dec 2024Allowed

State Bank Of India Vs Harikrishna Polavarapu & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1420

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 97(5), 99, 100(4), 105, 114, 115(2), 118(3), 121, 121(1), 121(2), 121(3), 125, 126(2), 128, 128(1)(C)(ii), 128(2), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10

Tribunals and Commissions09 Dec 2024

B.Mekala Vs Jacob Scientifics & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 19IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37NCLT Rules, 2016-Rule 11

Tribunals and Commissions09 Dec 2024

Avinash Deviprasad Singh Vs Agrasen Trade Merchants Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32 clauses (a) to (d), 32A

Tribunals and Commissions09 Dec 2024

Dickey Alternative Investment Trust Acting Vs Mowkish Healthcare Solutions Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1423

IBC, 2016-Section 7, 7(1), 7(2), 7(3), 7(5), 7(6), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

Tribunals and Commissions09 Dec 2024

Labindia Instruments Private Limited Vs Karkinos Healthcare Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 32, 43, 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 26, 27, 35A, 36(1), 36(2), 36A, 36B, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4), 40ABio Medical Waste Management Rules, 2016

Tribunals and Commissions09 Dec 2024Allowed

Tata Capital Financial Services Limited Vs Santoshi Barrier Film India Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 35 to 50, 52, 52 to 54, 66(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A

Tribunals and Commissions09 Dec 2024

LIV Smart Welfare Association Vs D.K. Realty (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a) to Section 30(2)(f), 30(4), 30(6), 31(1), 32, 33(2), 43, 45, 50, 53, 53(1)(b), 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4), 39B, 39C, 39D, 40ANCLT Rules, 2016-Rule 11

Tribunals and Commissions09 Dec 2024Allowed

Ganpati Enterprises (Prop: Pankaj Kumar Gupta) Vs Globe Steel And Alloy Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1427

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

Tribunals and Commissions09 Dec 2024

Ashok Leyland Limited Vs Windals Auto Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1360

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A

Tribunals and Commissions09 Dec 2024

ICICI Bank Limited Vs Vinergy International Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1361

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A

Tribunals and Commissions09 Dec 2024Disposed Of

Indian Bank Vs K Shanmugham

National Company Law Tribunal · (2024) 12 NCLT CK 1362

Insolvency and Bankruptcy Code, 2016-Sections 9, 94, 95, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)Indian Contract Act, 1872-Section 128

Tribunals and Commissions06 Dec 2024Allowed

M/s. Takusho India Design Consultants Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1366

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(8), 53Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 38

Tribunals and Commissions06 Dec 2024Allowed

M/s. Bell Impex Vs M/s. Rexsona Tiles Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1367

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932

Tribunals and Commissions06 Dec 2024

Mr. Vinit Gangwal Vs Mr. Amit Mahendrabhai Shah

National Company Law Tribunal · (2024) 12 NCLT CK 1368

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12A, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 53, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(A), 39(4)Companies Act, 2013-Section 66

Tribunals and Commissions06 Dec 2024Allowed

State Bank Of India Vs Gati Infrastructure Bhasmey Power Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1369

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 13, 14, 15, 21(7), 33(1)(a), 33(2), 34(4)(b), 34(8), 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6, 35Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12

Tribunals and Commissions06 Dec 2024

Hewlett Packard Financial Service (India) Private Limited Vs Suumaya Industries Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1370

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A

Tribunals and Commissions05 Dec 2024

Ms. Aarathi Sivadas & Ors. Vs Mr. Prasanna Kumar Rath & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1371

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 24, 14(1)(d), 29A, 27, 25(3)(a), 21(2), 233, 23National Company Law Tribunal Rules, 2016-Rule 11IBBI CIRP Regulations, 2016-Regulation 13(1B), 13(1C), 16A(5), 18(2), 25(5)(b), 39, 39(3B)