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National Company Law Tribunal judgments

20,326 judgments · page 137 of 1,017

Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Hitesh Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 97, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions23 Apr 2025Allowed

Miller Traders Private Limited Vs Dahisar Traders Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Chirag Rayshi Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Suresh L. Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 94, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions23 Apr 2025Dismissed

Canara Bank Vs Ramgopal Agrawal

National Company Law Tribunal · (2025) 04 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 95(4)(b), 3(11), 3(12), 96(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(e)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions22 Apr 2025Allowed

Canara Bank Vs Lare FIBC And Energies Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1644

Insolvency & Bankruptcy Code, 2016-Sections 14, 19(2), 33, 33(2), 33(5), 33(7), 34, 35(1), 43, 45, 50, 66; Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions22 Apr 2025Allowed

M/s. Kling Enterprises India Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 10, 22, 53, 54, 59(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a), 13, 15, 34, 45, 8, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3B)
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Tribunals and Commissions22 Apr 2025Allowed

Capacit’e Infraprojects Limited Vs Epitome Residency Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4(1), 14, Sub-Section (1) of Section 14, sub-section (1) of section 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions21 Apr 2025

Vinod Tarachandra Agrawal Vs Rakshit Ashwinbhai Patel & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1649

Insolvency and Bankruptcy Code, 2016-Sections 66, 67, 60(5), 7, 19(2), 53, 66(1), 66(2), 5(24)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions17 Apr 2025Allowed

Shree Cement Foundation

National Company Law Tribunal · (2025) 04 NCLT CK 1585

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8), 52, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 9, 14, 14(3)(c), 38, 38(3), 41Companies Act, 2013-Section 8
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Tribunals and Commissions17 Apr 2025

Durgesh Infrastructure Pvt. Ltd & Ors Vs Bimal Desai

National Company Law Tribunal · (2025) 04 NCLT CK 1663

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e)
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