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National Company Law Tribunal judgments

20,326 judgments · page 168 of 1,017

Tribunals and Commissions13 Dec 2024Allowed

Arun Kapoor Vs Schema Enterprises Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 22(3)(b), 12(2), 12, 43, 44, 45, 46, 49, 50 and 66, 30(3), 30(4), 30(6), 34, 34(1), 34(4), 12A, 12-A, 60(5), 14, 33, 33(1)(a), 33(5), 33(7), 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 30, 39, 39D, 31, 34, 2(hb), 2(k), 17(1), 12(2), 12(3), 13(2)(d)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 32, 15
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Tribunals and Commissions13 Dec 2024Disposed Of

P. L. Industries Pvt. Ltd. Vs Canara Bank & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 10, 21(2), 25(2)(h), 30(2), 30(4), 30(6), 31, 31(4), 35A, 38(1), 38(1A), 38(1B), 38(2), 38(3), 43, 45, 50, 60(5), 66, Chapter III of Part II, Chapter IV of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 38, 39, 39(4)Companies Act, 1956
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Tribunals and Commissions13 Dec 2024Allowed

M/s. Shri Balaji Holdfin Limited Vs M/s. IKF Technologies Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20 and 21, sub-section (1) of section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Allowed

Annu Jaiswal Vs Paymark Payment Technologies & Services Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1394

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2024Allowed

Viraj Profiles Pvt. Ltd. Vs Qubik Infra Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(2)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
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Tribunals and Commissions12 Dec 2024

Bank Of Maharashtra Vs Nita Kamal Jajoo

National Company Law Tribunal · (2024) 12 NCLT CK 1396

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95(4)(b), 94, 95, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137
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Tribunals and Commissions12 Dec 2024

K Sera Sera & Vikram Bhatt Studio Virtual World Private Limited Vs Hare Krishna Media Tech Pvt Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1397

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 5(8), 5(8)(f), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5(1)(a), 9(1)Indian Penal Code 1860-Sections 403, 405, 415, 418, 463, 464, 468, 471, 499, 120A, 406, 417, 465, 500, 120B
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Tribunals and Commissions12 Dec 2024

Indian Renewable Energy Development Agency Ltd. Vs M/s Taxus Infrastructure & Power Projects Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1398

IBC, 2016-Section 7, 13, 14, 15, 18(1)(b), 25(1)(b), 29A, 30(2), 30(2)(a) to (d), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8(2)(b)(iv), 8A, 9, 9A, 12A, 13, 14, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 37, 38, 38(3), 39Limited Liability Partnership Act, 2008-Section 2, clause (j)
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Tribunals and Commissions12 Dec 2024

Prabhakar Kumar Vs Ashish Shashikant Katariya & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 5(25), 25(2)(h), 29A, 30(1), 54K, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(3)(e)
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Tribunals and Commissions11 Dec 2024

Harish Taneja

National Company Law Tribunal · (2024) 12 NCLT CK 1400

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 34(4)(b), 14, 53, 52, 33(5), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Upender Kumar Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1403

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100(4), 115(2), 118(3), 121, 121(1), 121(2), 123, 125, 126(2), 128, 128(2), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
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Tribunals and Commissions11 Dec 2024

Mr. Arun Chadha Vs Mr. Pratham Benara

National Company Law Tribunal · (2024) 12 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Sections 10, 12, 16(1), 30(2), 30(4), 30(6), 33, 33(2), 34Competition Act, 2002-Section 5Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions11 Dec 2024Allowed

Unity Small Finance Bank Limited Vs M/s. Harsh Macro Buildhome Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1405

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14, 17, 19, 60(2), 60(3), 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
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Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Ushabai Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100(4), 115(2), 118(3), 121, 121(1), 121(2), 121(3), 123, 125, 126(2), 128, 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
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Tribunals and Commissions11 Dec 2024

Prawincharan Prafulcharan Dwary, Resolution Professional of Jiya Eco-Products Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 21, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 66, 68, 70, 71, 72, 73, 74, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 32, 35A, 36A, 36B, 37(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)NCLT Rules, 2016-Rule 11
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