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National Company Law Tribunal judgments

20,326 judgments · page 145 of 1,017

Tribunals and Commissions21 Mar 2025

Suresh Kumar Rakesh Kumar Vs Nav Jyoti Agro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 15(1)(c), 16(1), 18, 18(f)(vi), 20(1), 21(2), 22, 22(1), 25, 25(1), 25(2)(b), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(2)(a) to 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 60(5), 60(6), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36A, 36A(10), 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a) to 38(2)(d), 38(3), 38(3)(a) to 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4), 39B, 39D, 40AIncome Tax Act-Section 79, 115JB
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Tribunals and Commissions21 Mar 2025Dismissed

Himatsingka Seide Limited Vs Textile Professional LLP

National Company Law Tribunal · (2025) 03 NCLT CK 1644

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 9(3)(b), 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Maharashtra Co-Operative Societies Act, 1960-Section 84
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Tribunals and Commissions21 Mar 2025

Vijayakumari Natarajan Vs B. Nirmal Kumar

National Company Law Tribunal · (2025) 03 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 95(4), 95(5), 95(6), 97(6), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(1), 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(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions21 Mar 2025Allowed

K. Gaurav Kumar

National Company Law Tribunal · (2025) 03 NCLT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(4), 59(7), 59(8), 53(1)Companies Act 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(c), 3(2), 3, 9, 14, 38
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Tribunals and Commissions21 Mar 2025

Suresh Kumar Rakesh Kumar Vs Nav Jyoti Agro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1546

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 18, 18(f)(vi), 20, 20(1), 21(2), 22, 22(1), 25, 25(1), 25(2)(b), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 60(5), 60(6), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36A, 36A(10), 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4), 39B, 39D, 40AIncome Tax Act-Section 79, 115JB
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Tribunals and Commissions20 Mar 2025Allowed

Shravan Kumar Vishnoi Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 5(24A), 7, 12(2), 13, 14, 15, 21(2), 25(2)(i), 29A, 29A(c), 29A(g), 29A(j), 30(1), 30(2), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 35(10), 35B, 36A, 36A(8), 36B(4A), 37, 38, 38(1), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Insolvency and Bankruptcy Rules, 2016-Rule 4
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Tribunals and Commissions19 Mar 2025Allowed

Ganesh Ramkisan Rajale Vs Panchtatwa Milk Industries Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1651

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 9(3), 9(3)(b), 9(5), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6IBBI (Information Utilities) Regulations, 2017-Regulation 20(1A), 21
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Tribunals and Commissions19 Mar 2025Dismissed

Keerthan Kumar Upadhya

National Company Law Tribunal · (2025) 03 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 95, 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2)
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Tribunals and Commissions18 Mar 2025

Debashis Nanda Vs Sunstar Industries & Anr.

National Company Law Tribunal · (2025) 03 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Sections 7 to 9, 10, 12A, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1)(a), 30A(6)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Mar 2025

VA Realcon Private Limited Vs Avail Holding Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1655

Insolvency and Bankruptcy Code 2016-Section 9, 13, 14, 15, 18(1)(b), 21, 25(1)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 36B(4A), 37, 38, 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(4), 39, 39(4)Income-Tax Act-Sections 41A, 50B, 50C, 50CA, 56, 115JB
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Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Dolphin Buildwell Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1656

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 12A, 14, 15, 17, 18, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
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