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National Company Law Tribunal judgments

20,326 judgments · page 149 of 1,017

Tribunals and Commissions04 Mar 2025

Ajit Gyanchand Jain Vs Panache Exports Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 54, 33, 33(2), 36, 43, 44, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 35, 32, 32(d)
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Tribunals and Commissions04 Mar 2025

M. M. Enterprises Vs White Rose Properties Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1619

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 9(5)(2)(d), 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
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Tribunals and Commissions04 Mar 2025

M/s Knowell Corporation Vs M/s Card Pro Solutions Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(4), 9, 21, 25(2)(h), 29A, 12(2), 30(2), 31(1), 32A, 43, 66, 14NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, 36, 37, 37(j), 37(k), 38, 38(1-A), 39, 39(4)
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Tribunals and Commissions04 Mar 2025Allowed

M/s. Hashmap Tech India Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59, 35 to 53, 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions04 Mar 2025

TJSB Sahakari Bank Limited & Anr. Vs KDJ Holidayscapes & Resorts Limited & Anr.

National Company Law Tribunal · (2025) 03 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 27, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 33(2), 43, 45, 50, 53, 53(1), 66, Chapter III, Chapter VI of Part IICompanies Act, 1956Companies Act, 2013-Section 230, 66, 42, 62
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Tribunals and Commissions04 Mar 2025Allowed

M/s Fairmoney Financial Services Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1554

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
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Tribunals and Commissions03 Mar 2025Dismissed

BR Green Industries Pvt Ltd Vs Svaryu Energy Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1626

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 31, 33, 36ANCLT Rules, 2016-Rule 8, 11
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Tribunals and Commissions03 Mar 2025

M/s R J Packwells Pvt. Ltd. Vs M/s. Nibula Print and Pack Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1628

IBC, 2016-Section 9, 14, 30(20, 30(2)(b), 30(2)(d), 31, 31(4), 33(b)(i), 34(4)(a), 53(1)NCLT and NCLAT Rules, 2016-Rule 11, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(2), 38(3), 39B, 39B(3)
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Tribunals and Commissions03 Mar 2025

Ashok Investors Trust Limited Vs Om Shree Ganesh Containers Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Feb 2025

Karur Vysya Bank Ltd Vs Shanthi Mohan

National Company Law Tribunal · (2025) 02 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions28 Feb 2025Allowed

Bank Of India Vs Sahyadri Agro Industries And Foods Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1639

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31(2), 32A, 34, 35, 45(3), 45(3)(a)Insolvency and Bankruptcy Code, 2016-Section 33, 36(4)(iii), 53, 53(1)(a), 53(1)(b)(ii), 60(5)Companies Act, 2013
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Tribunals and Commissions28 Feb 2025Allowed

M/s. Regency Fincorp Limited Vs M/s. Manhar Logistics Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1640

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 8, 8(1), 8(2), 3(12), 5(7), 5(8), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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