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National Company Law Tribunal judgments, 2024

2,775 judgments · page 8 of 139

Tribunals and Commissions03 Dec 2024

Dipak Bhadra Vs RCBS Realty Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1351

Insolvency and Bankruptcy Code, 2016-Section 7, 22, 60(5)IBBI(IP) Regulation, 2016-Regulation 22(2), 22ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Dec 2024

Pavni (MP) Solar Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1352

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 10(3)(a), 10(3)(b), 14(1), 14(3), 13(1)(b), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 4(2)
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Tribunals and Commissions03 Dec 2024Allowed

Omkara Assets Reconstruction Private Limited Vs V.G.I. Pharma Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 4, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 5(1), 5(1A), 3
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Tribunals and Commissions02 Dec 2024

Indian Bank Vs Mr. Zuber Abdul Karim Jaka

National Company Law Tribunal · (2024) 12 NCLT CK 1354

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 96(1)(a), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions02 Dec 2024Allowed

Piramal Trusteeship Services Private Limited Vs Mr. Haresh Hirani

National Company Law Tribunal · (2024) 12 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(1), 78, 95, 95(4)(b), 99, 99(1), 99(2), 101, 102, 102(2), 104, 105, 106, 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-Rule 7, 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions02 Dec 2024

Omkara Assets Reconstruction Pvt. Ltd Vs Vikas Multiplex Developers Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1357

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 16, 22(3)(a), 18(1)(b), 25(2)(h), 43, 45, 50, 66, 53, 30(2)(b), 29A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13(1), 17(1), 36A, 27, 36, 37, 38, 39
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Tribunals and Commissions02 Dec 2024Allowed

Indian Overseas Bank Vs K.S.Chowdry & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1358

Insolvency and Bankruptcy Code, 2016-Sections 95, 97(5), 99, 100(4), 115(2), 118(3), 121, 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 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 Commissions02 Dec 2024

Abhyudaya Co. Op. Bank Ltd Vs Bhushan Pundlikrao Patil

National Company Law Tribunal · (2024) 12 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions29 Nov 2024Allowed

M/s Riddhi Siddhi Metals Vs Aquarius H2O Dynamics Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1376

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 7, 8, 8(2)(a), 9, 9(3)(b), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1913
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Tribunals and Commissions29 Nov 2024

Mr. Rakesh Kumar Gupta Vs Iqbal Singh & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1344

Insolvency and Bankruptcy Code, 2016-Section 66(1), 66(2), 66, 67, 43, 45, 50, 60(5), 46, 48, 49, 25(2)(j), 35Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 39(2)
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Tribunals and Commissions29 Nov 2024

DSK Motors Private Limited Vs Deputy Director

National Company Law Tribunal · (2024) 11 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 33(2), 63, 14, 31, 32A, 238Prevention of Money Laundering Act, 2002-Section 5(1), 5, 8, 8(3), 8(8), 26, 26(1), 42, 65, 71Code of Criminal Procedure, 1973-Section 173
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Tribunals and Commissions29 Nov 2024Allowed

Bank Of Maharashtra Vs Mr. Marella Srinivasa Reddy & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 95, 123, 60(2), 121, 100(4), 115(2), 118(3), 125, 126(2), 138, 155(2), 128, 154, 129, 129(4), 132, 133, 134, 136, 137, 130(a), 130(2), 140, 141Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 5Insolvency 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 Commissions28 Nov 2024

Mr. Jigar Tarunkumar Bhatt Vs Sanghvi Land Developers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1358

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 15, 33(1)(a), 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36A(4A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions28 Nov 2024Allowed

S. Kangayan Vs The Assistant General Manager, Bank Of Baroda & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1398

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 19(2), 21(1), 30(6), 31, 33(1), 33(1)(a), 33(2), 33(3), 33(4), 33(5), 33(6), 33(7), 35(1), 52, 54L(1), 56, 60(5), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 14
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Tribunals and Commissions28 Nov 2024Allowed

LICHFL Trustee Company Private Limited & Anr. Vs Mrs. Sunita Pandurang Shinde

National Company Law Tribunal · (2024) 11 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 99(7), 99(10), 101, 102, 102(2), 104, 105, 106, 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-Rule 7, 7(2)Registration Act, 1908-Section 17
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