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National Company Law Tribunal judgments

20,326 judgments · page 165 of 1,017

Tribunals and Commissions20 Dec 2024Disposed Of

North Eastern Development Finance Corporation Ltd. Vs Ayursundra Hospital (Guwahati) Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1379

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 21(2), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 31(4), 53, 53(1), 60(5), Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(2)(e), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(IB), 39, 39(4)Companies Act, 2013
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Tribunals and Commissions20 Dec 2024Allowed

Small Industries Development Bank Of India Vs Smt. Shilpaben Mukeshkumar Shah

National Company Law Tribunal · (2024) 12 NCLT CK 1380

Insolvency and Bankruptcy Code, 2016-Sections 94 to 100, 95, 95(1), 95(4)(b), 97, 97(3), 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 60(2), Chapter II of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions20 Dec 2024

IDBI Bank Limited & Ors. Vs Mr. Anjanee Kumar Lakhotia & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1381

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(3), 33, 30(6), 30(2)(b), 30(2)(b)(ii), 30(2), 53(1), 32(b)National Company Law Tribunal Rules, 2016-Rule 11IBBI (CIRP Regulations, 2016)-Regulation 39(4), 38, 38(1), 38(1)(b)
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Tribunals and Commissions20 Dec 2024Disposed of

In Re: Vantage Machine Tools Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), Sub-Clause (i), (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33, 60(5), 14, 52, 35 to 50 and 52 to 54, 34(8)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A (10) & (11), 36A (12), 39D
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Tribunals and Commissions20 Dec 2024Allowed

M/s. Divine Projects Vs M/s. Orient Frozen Foods LLP

National Company Law Tribunal · (2024) 12 NCLT CK 1382

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions20 Dec 2024

Tata Capital Financial Services Limited Vs Arjun Agarwal Vs Sneh Maheswari

National Company Law Tribunal · (2024) 12 NCLT CK 1280

Insolvency and Bankruptcy Code, 2016-Section 99, 95(1), 95, 94 to 100, 95 to 99, 97, 94, 99(4), 100, 96, 99(7), 99(9), 60, 79, 179, 60(1), 60(2), 60(4), 60(5), 2(e), 5(22)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Rule 7(2)
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Tribunals and Commissions20 Dec 2024

Aditya Birla Finance Limited Vs Sarita Mishra

National Company Law Tribunal · (2024) 12 NCLT CK 1282

Insolvency and Bankruptcy Code, 2016-Section 2(e), 5(22), 60, 60(1), 60(2), 60(4), 60(5), 79, 94, 95, 95(1), 96, 97, 99, 99(4), 100, 179Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Rule 7(2)
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Tribunals and Commissions20 Dec 2024

Asset Reconstruction Company (India) Ltd. Vs Corporate Power Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1283

Insolvency and Bankruptcy Code, 2016-Section 60(5), 235A, 7, 208(2)(a) and (e)IBBI (Liquidation Process) Regulations, 2016-Regulation 33, 33(1), 33(2)(c), 33(3), 31, 31A, 30A, 44, 44(2), Schedule I Clause 1C, I Clause 1D, I Clause (1E), Article 3 of Schedule I (second proviso)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Dec 2024Disposed Of

Resolution Professional Vs Premier Futsal Management Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 29A(c) & (h), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 61, 61(3), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(2), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions19 Dec 2024

State Bank of India Vs JSSI Hydraulics Pvt.Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1288

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(3), 30(4), 31, 33(3), 33(4), 54LIBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 18, 36B(4A)
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Tribunals and Commissions19 Dec 2024

Convertertec Energy Solutions India Private Limited (In Voluntary Liquidation) Through Sanjay Agarwal Liquidator

National Company Law Tribunal · (2024) 12 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 53(1), 196Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016-Regulation 14, 3(2), 34(1), 9(1), 38, 31IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022-Regulation 41 (Sub-Regulations 1 and 2)
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Tribunals and Commissions19 Dec 2024Allowed

UCO Bank Vs M/s. Sarita Steel & Power Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1281

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 7, 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21Insolvency 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-Section 13(2)
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Tribunals and Commissions19 Dec 2024

Employees Provident Fund Organisation Vs Sandeep D. Maheshwari

National Company Law Tribunal · (2024) 12 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 42, 36(4)(a)(iii), 36(4), 36(4)(ii), 53, 53(1)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 6, 7A, 7Q, 14B, 14, 8, 11, 11(1), 11(2), 15(2)
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Tribunals and Commissions18 Dec 2024Allowed

Mrs. Shahnaj Bano Vs Bank Of Baroda

National Company Law Tribunal · (2024) 12 NCLT CK 1292

Insolvency and Bankruptcy Code, 2016-Section 65, 80, 81, 94, 94(1), 94(3), 94(6), 95, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 & 111, 112, 208, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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