CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 147 of 1,017

Tribunals and Commissions12 Mar 2025

ICICI Bank Vs K V Aromatics Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 30(3), 30(4), 30(2), 30(2)(b), 30(1), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 29A, 14, 14(1), 5(12), 7, 9, 10, 12, 13, 15, 18(1)(b), 21(1), 21(2), 25(1)(b), 43, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 62, 66, 238, 240ANational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6, 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 31, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 39, 39(1)(a), 39(1)(c), 39(4), 38(1)(b)
Read judgment
Tribunals and Commissions12 Mar 2025

SREI Equipment Finance Ltd. Vs HBS Auto & Anc Sez Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1677

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 28(iv), 41(1), 56, 79, 170, 281
Read judgment
Tribunals and Commissions12 Mar 2025Allowed

Jitendra Palande & Anr. Vs Umesh Marutirao Pawar

National Company Law Tribunal · (2025) 03 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 54K(12), 54G, 54-I, 54K, 54L, 54E, 54K(5), 54K(2), 54K(7) & (8), 54K(9), 54K(10), 30(2), 30(1), 29A, 21(2), 49(1)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 49(1)Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49(1), 11(2), 19(2), 43, 44, 45(2), 45(3), 45(4), 37, 38, 38(1A), 38(1B), 39(4)
Read judgment
Tribunals and Commissions12 Mar 2025Allowed

Bank of India Vs Vishal Structurals Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1631

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions11 Mar 2025Allowed

Infraweld Services Vs Offshore Infrastructures Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1633

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(21), 7, 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 13, 14, 14(1), 17 and 25, 31(1), 33, 75, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Partnership Act, 1932-Section 69(2)
Read judgment
Tribunals and Commissions11 Mar 2025Allowed

Axis Trustee Services Limited Vs Reliance Infrastructure Consulting And Engineers Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 21, 25(2)(h), 12(2), 30(4), 43, 45, 49, 50, 66, 30(2)(a), 30(2), 30(2)(b), 29A, 20(1), 23(2), 5(25), 30, 12A, 12(3), 33(1)(b), 31, 19, 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 12, 13(1B), 36-A, 30A, 37, 38, 38(1A)Companies Act, 1956
Read judgment
Tribunals and Commissions11 Mar 2025Allowed

State Bank Of India Vs Smt. Sejal Himanshu Varia

National Company Law Tribunal · (2025) 03 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Sections 95, 96, 99, 100(4), 105, 106, 112, 114, 115, 115(2), 118(3), 121, 122, 123, 124(1)(a), 126(2), 128, 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2), 196State Bank of India Act, 1955Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 5, 7(1)
Read judgment
Tribunals and Commissions11 Mar 2025

The South Indian Bank Limited Vs Nisa Industrial Services Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 7, 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, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions11 Mar 2025Dismissed

Bank Of Maharashtra Vs Mrs. Kavita Ninad Mestry

National Company Law Tribunal · (2025) 03 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95(4)(b), 95, 99, 99(7), 99(9)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)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 24
Read judgment
Tribunals and Commissions10 Mar 2025

Pioneer Channel Factory Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1), 7(2)Companies Act, 1956
Read judgment
Tribunals and Commissions10 Mar 2025

Manisha Mahendra Dhamal

National Company Law Tribunal · (2025) 03 NCLT CK 1640

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 60(1), 95, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
Read judgment
Tribunals and Commissions10 Mar 2025

Manisha Mahendra Dhamal

National Company Law Tribunal · (2025) 03 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 60(1), 97, 95, 99, 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
Read judgment