COURT ARCHIVE

National Company Law Tribunal judgments, 2024

2,775 judgments · page 9 of 139

Tribunals and Commissions28 Nov 2024

M/s. Pixel Consultancy Private Limited Vs M/s. Linkpoint Advisory Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulation, 2016-Regulation 7A

Tribunals and Commissions28 Nov 2024

Indian Bank Vs M Muthukumar

National Company Law Tribunal · (2024) 11 NCLT CK 1409

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95, 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21

Tribunals and Commissions28 Nov 2024

Indian Bank Vs G Imran Khan

National Company Law Tribunal · (2024) 11 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21

Tribunals and Commissions28 Nov 2024Partly Allowed

M/s. OCS Group (India) Pvt. Ltd. Vs Mystical Constructions Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1411

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 10A

Tribunals and Commissions28 Nov 2024

M/s. Sawant Cafe Vs M/s Trig Guardforce Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, sub-section (1) of Section 14, 13, sub-section (1) of section 31, 33Companies Act, 1956

Tribunals and Commissions28 Nov 2024Disposed Of

State Bank Of India Vs M/s. Meena Jewellers Exclusive Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 7, 36, 52, 53, 54(1), 54(2), 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 13, 14, 31A, 32A, 34, 44A, 45, 45(2), 45(3), 45(3)(a), 45(3)(b), 45A(6)IBBI (CIRP Regulations), 2016-Regulation 27

Tribunals and Commissions28 Nov 2024Disposed Of

Export-Import Bank of India Vs DQ Entertainment (International) Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(c), 5(13), 5(13)(e), 25A, 14, 14(1)(a), 14(1)(d)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 31(b), 32, 33, 34

Tribunals and Commissions28 Nov 2024

Indian Bank Vs G Venkateswara Rao

National Company Law Tribunal · (2024) 11 NCLT CK 1415

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 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-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128

Tribunals and Commissions28 Nov 2024Allowed

Omkara Assets Reconstruction Pvt Ltd Vs G. P. Realtors Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 9, 10, 10A, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions28 Nov 2024

Indian Bank Vs M Meena

National Company Law Tribunal · (2024) 11 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21

Tribunals and Commissions28 Nov 2024

India SME Asset Reconstruction Company Ltd Vs M Kalaiselvi

National Company Law Tribunal · (2024) 11 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(4), 100SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)

Tribunals and Commissions28 Nov 2024

Indian Bank Vs S Suseela

National Company Law Tribunal · (2024) 11 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21

Tribunals and Commissions28 Nov 2024Allowed

Neeraj Agarwal Vs M/s. Sargam Metals Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 8, 8(1), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions28 Nov 2024Dismissed

Union Bank of India Vs N Sharat

National Company Law Tribunal · (2024) 11 NCLT CK 1420

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 81, 94, 95, 95(1), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(5), 95(6), 95(7), 99, 99(1), 99(3), 99(4), 99(5), 99(6), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(h), 3(1)(g), 7, 7(1), 7(2), 7(3)SARFAESI Act-Section 13(2)

Tribunals and Commissions27 Nov 2024Allowed

State Bank of India (Through Kamlesh Verma) Vs Advantage Overseas Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions27 Nov 2024Allowed

V. Singhi & Associates Vs Palavi Dealers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1372

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions27 Nov 2024

Modi Distillery Vs Gagan Distillers and Beverages Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1381

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 54, 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (IBBI) Regulations

Tribunals and Commissions27 Nov 2024Disposed Of

Srei Equipment Finance Limited Vs Sky Infra Logistics Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1384

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 19(2), 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 66, Chapter IIINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1)

Tribunals and Commissions27 Nov 2024

CG Power and Industrial Solutions Limited Vs Anupam Electricals and Engineering Industries Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1395

IBC-Section 9, 12ACIRP Regulations-Regulation 30A

Tribunals and Commissions27 Nov 2024Allowed

Punjab National Bank(International) Limited Vs Steadfast Shipping Pvt. Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(h), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)