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National Company Law Tribunal judgments

20,326 judgments · page 146 of 1,017

Tribunals and Commissions18 Mar 2025

Indian Bank Vs M/s. Athena Demwe Power Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 5, 7, 9, 12(3), 14, 15, 15(1)(c), 16(1), 17, 18, 21, 22(1), 24, 25, 25(2)(h), 26(6A), 29, 29A, 29A(j), 30, 30(1), 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53(1), 66, 196, 208, 240Insolvency 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, 35, 35A, 36(1), 36A, 36A(7)(f), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40AForest Conservation Act, 1980-Section 2
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Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Concord Buildwell Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1659

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, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions18 Mar 2025

Kotak Mahindra Bank Vs Parekh Aluminex Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1660

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(2)(d), 33(2), 31A(10), 31A(9), 37A, Schedule IInsolvency and Bankruptcy Code, 2016-Section 60(5), 53, 54, 35NCLT Rules, 2016-Rule 11
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Tribunals and Commissions18 Mar 2025Allowed

Standard Capital Markets Ltd. Vs Crimson Infrastructure Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1663

Insolvency and Bankruptcy Code, 2016-Section 3, 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 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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Tribunals and Commissions18 Mar 2025Allowed

Standard Capital Markets Ltd. Vs Honey Builders Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 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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Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Anjaney Developers Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1665

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 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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Tribunals and Commissions17 Mar 2025Disposed Of

NRS Steel Traders LLP Vs Campus Impex Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1560

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India ( Insolvency Resolution for Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 27, 35A
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Tribunals and Commissions17 Mar 2025

Savitur Infrastructure Private Limited Vs Aqua Electronics & Solutions Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 15(1)(c), 16(1), 18(1)(b), 21(2), 22(1), 25(1)(b), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3)&(4), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 6, 6A, 7, 8, 8A, 9, 9A, 12(1), 12A, 13, 13(1), 14, 15A, 17(1), 17(2), 25(2)(h), 27, 31A, 34B, 35A, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 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(3), 39(4), 39B, 39BA, 39C, 39D, 40ACompanies Act, 2013-Section 2
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Tribunals and Commissions17 Mar 2025

Savitur Infrastructure Private Limited Vs Parivartan Buildcon Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1670

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 15(1)(c), 16(1), 18(1)(b), 21(2), 22(1), 25(1)(b), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(ha), 6, 6(1), 6(2)(c), 6A, 7, 8, 8A, 9, 9A, 12(1), 12A, 13, 13(1), 14, 15A, 17(1), 17(2), 25(2)(h), 27, 31A, 34B, 34B(4), 35A, 35B, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 36B(3), 36B(4A), 36B(6), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(1), 39(3), 39(4), 39B, 39BA, 39C, 39D, 40AIncome Tax Act, 1961-Section 28, 37, 41(1), 56, 79, 115B, 115JB, 170, 281
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Tribunals and Commissions17 Mar 2025Allowed

M/s. K.K. Homes Vs Eylex Films Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(1), 9, 9(5), 9(5)(ii)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1), Form 3, Form 4, Form 5Companies Act, 2013
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Tribunals and Commissions13 Mar 2025

Faihzan Khan Vs M/s. LI Digital Payments Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2) and (3), 14, 33, 33(1) and 33(2), 33(5), 33(7), 33(b)(1)(2)(3), 34(7), 35, 35(1), 36, 37, 38, 39, 41Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Section 13IBBI (Liquidation Process) Regulation 2016-Regulation 4
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Tribunals and Commissions12 Mar 2025

Tulsi Nandan Kant Bansal Vs PG Advertising Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Sections 3(30), 5(24), 7, 12, 13, 14, 15, 18(1)(b), 21(1), 21(2), 25(1)(b), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 49, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4), 39, 39(4)Maharashtra GST Act, 2017-Section 82
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Tribunals and Commissions12 Mar 2025Allowed

Ravindra Kulkarni Vs Ameyas Buildcons Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 13, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Mar 2025

Three C Green Developers Pvt. Ltd. Vs Three C Infratech Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(1), 7(3)(a), 7(3) & (5), 8, 9, 10A, 13, 14, 15, 17, 18, 19(2), 20, 21, 29A, 30(1), 31(1), 32A, 32A(1)(a) & (2)(i), 60(5), 65, 66, 67, 238Companies Act, 2013-Section 206, 209, 216, 217, 219, 224, 252, 271, 272Prevention of Money-Laundering Act
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