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National Company Law Tribunal judgments

20,326 judgments · page 161 of 1,017

Tribunals and Commissions09 Jan 2025Allowed

M/s Arham Enterprise Vs Classic Corrugations Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2241

Insolvency and Bankruptcy Code, 2016-Part II, Section 4, 8, 8(1), 9, 9(5), 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 5, 6Limitation Act, 1963-Section 18, 19
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Tribunals and Commissions09 Jan 2025Allowed

Bank Of Baroda Vs Mr. Bharat Raj Punj

National Company Law Tribunal · (2025) 01 NCLT CK 2118

Insolvency and Bankruptcy Code, 2016-Section 5(22), 9, 33(1), 94, 95, 95(1), 95(4), 97, 97(1), 97(3), 97(5), 98, 98(1), 99, 99(1), 99(2), 99(4), 99(6), 100, 100(1), 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, Chapter II, Chapter III, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h)
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Tribunals and Commissions09 Jan 2025Allowed

Catalyst Trusteeship Limited Vs Gutsiness Hospitality Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2134

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jan 2025Allowed

CFM Asset Reconstruction Pvt. Ltd. Vs Motijug Agencies Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2171

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 94(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
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Tribunals and Commissions08 Jan 2025

Dipak Bhadra Vs RCBS Realty Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2176

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 60(5), 30, 31, 14, 33, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Jan 2025Allowed

Vishnu Kant Kabra Vs Shree Sai OTO Tubes Mill Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2242

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 30(6), 33, 33(3), 33(5), 33(7), 34, 43, 45, 50, 60(5), 60(5)(c), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33, 34, 36A, 40Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 13, 32, 32(e)
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Tribunals and Commissions08 Jan 2025

Jayanta Banerjee Vs Incab Industries Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2165

Insolvency and Bankruptcy Code, 2016-Section 60(5), 69, 236, 237, 42, 9, 33, Chapter IINational Company Law Tribunal Rules, 2016-Rule 11, 48IPC, 1860-Section 409, 420, 467
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Tribunals and Commissions08 Jan 2025

Ajay Kumar Agarwal Vs Radico Khaitan Limited & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2243

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1), 34
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Tribunals and Commissions08 Jan 2025Disposed Of

State Bank Of India Vs Karuturi Ceramics Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2245

Insolvency and Bankruptcy Code, 2016-Section 33(2), 21(1), 33(1)(a), 5(18), 34, 34(1), 34(8), 33(1)(b)(i), (ii) & (iii), 14, 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 Jan 2025

State Bank Of India Vs Savita Lohariwal

National Company Law Tribunal · (2025) 01 NCLT CK 2251

Insolvency and Bankruptcy Code, 2016-Chapter IV of Part III, Part IV of Chapter III, Section 95, 95(1), 97, 99, 100, 102, 108, 111, 112, 112(2)(b), 112(2)(d), 114, 115, 115(1), 115(2), 115(3), 196
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Tribunals and Commissions08 Jan 2025Allowed

CFM Asset Reconstruction Pvt. Ltd. Vs Motijug Agencies Limited And Indian Bank Vs Machine Works (International) Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2252

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 94(1)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)
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Tribunals and Commissions08 Jan 2025Allowed

Jiji Industries Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2141

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025Dismissed

UCO Bank Vs Rahul Gupta

National Company Law Tribunal · (2025) 01 NCLT CK 2143

Insolvency and Bankruptcy Code, 2016-Section 5(22), 14, 14(3)(b), 60, 60(1), 60(2), 60(3), 60(4), 60(5), 94, 95, 95(1), 99, 99(1), 99(7), 100, 100(4), 105, 114, 115, 115(2), 179, 179(1), 179(2), 94 to 120Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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