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National Company Law Tribunal judgments, 2024

2,775 judgments · page 7 of 139

Tribunals and Commissions05 Dec 2024Allowed

In Re: Sai Youth Agroproducts Private Limited (Liquidation Order)

National Company Law Tribunal · (2024) 12 NCLT CK 1378

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 30(6), 31, 33, 33(1)(b), 33(2), 33(5), 33(7), 34, 34(4), 52, 35 to 50 and 52 to 54, 56Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 2(1)(ha), 6, 36BIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions04 Dec 2024

Hari Prakash Kaushik Vs Tranzlease Holdings (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1336

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Dec 2024

Bank Of Baroda Vs Mrs. Usha Jawaharlal Gangaramani

National Company Law Tribunal · (2024) 12 NCLT CK 1339

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions04 Dec 2024

Sambodhi Healthcare Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1340

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 41
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Tribunals and Commissions03 Dec 2024Dismissed

Wealth Avenue Real Estate Pvt Ltd & Ors. Vs M/s. Sagar and Vivaan Construction Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1342

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 12A, 21, 35(1)(n), 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 17(1), 30A, 31, 33, 33(3), 36AInsolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 44(2)
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Tribunals and Commissions03 Dec 2024

Kizhakkekara Kuriakose Jose

National Company Law Tribunal · (2024) 12 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(a), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35(1)(b), 35(1)(d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13, 32(e)
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Tribunals and Commissions03 Dec 2024Disposed Of

State Bank Of India Vs Ambay Coke Industries Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1344

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 18, 23, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Dec 2024

Micro Capitals Private Limited Vs Aarya Equity (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(h), 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50, 52, 52 to 54Corporate Insolvency Resolution Process Regulations-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions03 Dec 2024Allowed

State Bank Of India Vs M. LaxmiNarayan Reddy & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1348

Insolvency and Bankruptcy Code, 2016-Section 95, 100(4), 115(2), 118(3), 121, 123, 125, 126(2), 128, 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 Debtor) Rules, 2019-Rule 5, 7Insolvency 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 Commissions03 Dec 2024

Yadubir Singh Sajwan & Ors. Vs Som Resorts Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1350

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 13, 14, 15, 21(2), 25(1), 25(2)(b), 29A, 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), 31(3)(b), 31(5), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66, 74(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31A(1), 36A(10), 36B(4A), 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(3), 39(2), 39(4)IPC-Section 406, 420
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