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National Company Law Tribunal judgments

20,326 judgments · page 141 of 1,017

Tribunals and Commissions04 Apr 2025

The Central Board Of Trustees, Employee Provident Fund Organization (EPFO) Vs Shri Kamlesh Kumar Singhania

National Company Law Tribunal · (2025) 04 NCLT CK 1572

Employees Provident Fund & Miscellaneous Provisions Act, 1952-Section 1(3)(b), 7A, 7Q, 14B, 11(1), 11(2), 15(2), 8, 17Insolvency and Bankruptcy Code, 2016-Section 42, 60(5), 36(4)(iv), 53, 53(1)(a), 53(1)(b), 53(1)(c), 14, 14(1), 33(5)National Company Law Tribunal Rules, 2016-Rules 11, 13, 32
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Tribunals and Commissions04 Apr 2025Allowed

Malayalam Vehicles India Private Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1703

Insolvency & Bankruptcy Code, 2016-Section 10, 10(3)(b), 4, 14, 31(1), 33, 13, 15, 17, 18, 15 to 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Sagaa Traders Vs M/s. Srinithi Enterprises Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1704

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Central Bank Of India Vs M/s. Best & Crompton Engineering Projects Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1705

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Limited Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1706

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Ltd Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1709

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 10A, 5(8), 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Apr 2025Dismissed

Klassic Wheels Limited Vs Amit Vijay Karia & Anr.

National Company Law Tribunal · 2023 INSC 816

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8A, 16A, 16A(7)
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Tribunals and Commissions03 Apr 2025Disposed Of

Mrs. Suman Soni

National Company Law Tribunal · (2025) 04 NCLT CK 1591

IBC, 2016-Section 94(1), Chapter IV
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Tribunals and Commissions03 Apr 2025Dismissed

M.K. Jain & Ors. Vs M/s. Krrish Realtech Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1650

Insolvency and Bankruptcy Code, 2016-Section 7, 2(12), 3(6), 3(11), 5(8), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 31(6), 34, 36
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Tribunals and Commissions03 Apr 2025

Mr. Dharti K Shah Vs Shri Rameshbhai Talsibhai Bhoraniya

National Company Law Tribunal · (2025) 04 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 100, 101, 102, 105, 106, 112, 114, 114(1), 115, 115(2), 121, 196, Chapter III, Chapter IVNCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9, 10, 17, 19, 20
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Tribunals and Commissions03 Apr 2025Allowed

Mr. Vikram Bajaj Vs Ram Chander Soni & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 7, 18, 19(2), 20(2)(a), 21(6), 25, 25(2)(j), 36, 43, 45, 49, 50, 60(5), 66, 66(1), 66(2), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39(2)Insolvency and Bankruptcy Board of India Regulations, 2016-Regulation 35A
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Tribunals and Commissions03 Apr 2025

Catalyst Trusteeship Limited Vs ASF Buildtech Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1566

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 8, 8(1), 8(2), 14, 15, 17, 18, 20, 21, 60(5)(c), 65, 75, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9NCLT Rules, 2016-Rule 11
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