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National Company Law Tribunal judgments

20,326 judgments · page 166 of 1,017

Tribunals and Commissions18 Dec 2024Dismissed

Simna Exim India Private Limited Vs Bank Of Baroda

National Company Law Tribunal · (2024) 12 NCLT CK 1295

Insolvency and Bankruptcy Code, 2016-Sections 4, 10, 10(3)(a), 10(3)(b), 10(4)(a), 11, 14, 15, 17, 18, 29A, 43, 44, 45, 49, 50, 65, 240AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1), Form 6Companies Act, 2013
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Tribunals and Commissions18 Dec 2024Allowed

M/s. Indian Bank Vs United Steel Building Systems Private Limited

National Company Law Tribunal · 2024 INSC 565

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions18 Dec 2024Allowed

RBL Bank Ltd Vs Geeta Refinery Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1298

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 15, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a) to (c), 38(3), 38(3)(a), 39(4)
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Tribunals and Commissions18 Dec 2024

Vineet K. Chaudhary Vs JSC-OGCC Jazstroy Service

National Company Law Tribunal · (2024) 12 NCLT CK 1299

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 60(5), 10, 5(24)(i), 53, 43(4), 50, 66, 43(2), 43(3), 7, 9, 45, 238ALimitation Act, 1963-Article 137, Section 14(2)IBBI (Liquidation Process) Regulations 2016-Regulation 39, 15(2)(e)
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Tribunals and Commissions18 Dec 2024Allowed

Axis Trustee Services Ltd Vs GFM Retail Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), 43, 45, 49, 50, 66, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea)
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Tribunals and Commissions18 Dec 2024

Reliance Capital AIF Trustee Company Private Limited Vs M/s Fortuna Buildcon (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1301

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 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)(a), 30(3)(b), 30(3)(c), 30(3)(d), 30(3)(e), 30(4), 30(6), 31, 31(1), 31(3), 53, 60(5)(c), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36(4)(a), 36A, 36A(8), 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1A)(a), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(3)(a), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Dec 2024Allowed

Gee Vee Human Solutions India Private Limited Vs Sri Marg Human Resources Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1304

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Dec 2024Allowed

Unity Small Finance Bank Limited Vs Soham Shipping Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)
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Tribunals and Commissions17 Dec 2024

Suresh Narayan Singh Vs Tayo Rolls Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1306

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(13), 7, 9, 13 to 15, 16, 17, 17(1), 17(2), 18(1), 18(1)(a), (b), (c), (iii), (d), (f), 20, 20(1), 20(2)(c), 21, 22, 22(4), 23, 25, 25(2)(a) (c) (e) (g), 27, 28, 29, 29A, 30, 30(2), 30(3), 30(4), 31, 33, 34, 53, 53(1)(a), 53(1)(b), 53(1)(c), 53(1)(f), 60(5), 61, 61(3), 238National Company Law Tribunal Rules, 2016-Rule 11Electricity Act, 2003-Section 50, 56, 56(1), 56(2), 181(2)
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Tribunals and Commissions17 Dec 2024Allowed

Central Bank Of India Vs Vivek Brothers Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1308

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, Clause (b) of sub-section (1) of Section 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 (54 of 2002)-Section 13(2)
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Tribunals and Commissions17 Dec 2024

Mr. Kailash T Shah Vs Sumtech Infosystem Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1309

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 9, 34, 34(4), 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India, Regulation, 2016-Regulation 27, 36A(1), 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions17 Dec 2024Dismissed

UCO Bank Vs Mr. Subrata Das

National Company Law Tribunal · (2024) 12 NCLT CK 1310

Insolvency and Bankruptcy Code, 2016-Sections 5(22), 14, 14(3)(b), 60, 60(1), 60(2), 60(3), 60(4), 60(5), 94, 95, 95(1), 95(2), 95(4), 95(5), 95(6), 95(7), 99, 99(7), 99(9), 100, 100(4), 105, 114, 115, 115(2), 120, 179, 179(1), 179(2)Indian Contract Act, 1872-Sections 128, 134Limitation Act, 1963
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Tribunals and Commissions17 Dec 2024

SREI Equipment Finance Limited Vs Blue Arcade Properties Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1311

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 34(4), 52, 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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