CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 169 of 1,017

Tribunals and Commissions11 Dec 2024Disposed Of

Sultanpur Mining & Crushers LLP Vs Solar Voltaic Power LLP

National Company Law Tribunal · (2024) 12 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 19, 21, 21(1), sub-section (2) of Section 21, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 32A, 43, 45, 50, 53, sub-section (1) of Section 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
Read judgment
Tribunals and Commissions11 Dec 2024Disposed Of

RG Colonizers Pvt. Ltd. Vs Macro Infra Contractprs Pvt. Ltd. & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 12(2), 19, 21(1), 22(3)(a), 30(6), 31, 33, 33(2), 33(5), 34, 34(1), 35(1)(f), 52, 56CIRP Regulations, 2016-Regulation 39B, 39C, 39D, 39BA, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 15, 32, 32A, 33
Read judgment
Tribunals and Commissions11 Dec 2024Allowed

Central Bank Of India Vs Ritesh Agarwal & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1411

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, 129, 129(4), 130, 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) Regulation, 2019-Regulation 4, 8, 10
Read judgment
Tribunals and Commissions10 Dec 2024

RDB Realty & Infrastructure Limited Vs Mr. Atul Rajwadkar (Liquidator)

National Company Law Tribunal · (2024) 12 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 32A, 35(1)(n), 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32(e), 33, Schedule INational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions10 Dec 2024

Punjab National Bank Vs M/s. Karnal Agriculture Industries Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1414

Insolvency & Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisitions and Transfer of Undertaking) Act, 1970
Read judgment
Tribunals and Commissions10 Dec 2024

Viaromanaa Fashions (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 4(1), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
Read judgment
Tribunals and Commissions10 Dec 2024Dismissed

Indian Bank Vs M/s. Mantri Developers Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(2), 8, 8(1), 8(2), 8(2)(a), 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Regulation 4(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions09 Dec 2024

Kaushal Silk Mills Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 54(1), 10, 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 12(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14
Read judgment
Tribunals and Commissions09 Dec 2024Allowed

Eshakti.Com Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3), 10(4), 10(5), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 30, 31, 33, 53, 65Companies Act, 2013MSMED Act, 2006
Read judgment
Tribunals and Commissions09 Dec 2024Allowed

State Bank Of India Vs Harikrishna Polavarapu & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1420

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 97(5), 99, 100(4), 105, 114, 115(2), 118(3), 121, 121(1), 121(2), 121(3), 125, 126(2), 128, 128(1)(C)(ii), 128(2), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7(1)Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
Read judgment
Tribunals and Commissions09 Dec 2024

B.Mekala Vs Jacob Scientifics & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 19IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions09 Dec 2024

Avinash Deviprasad Singh Vs Agrasen Trade Merchants Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32 clauses (a) to (d), 32A
Read judgment
Tribunals and Commissions09 Dec 2024

Labindia Instruments Private Limited Vs Karkinos Healthcare Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 32, 43, 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 26, 27, 35A, 36(1), 36(2), 36A, 36B, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4), 40ABio Medical Waste Management Rules, 2016
Read judgment
Tribunals and Commissions09 Dec 2024

LIV Smart Welfare Association Vs D.K. Realty (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a) to Section 30(2)(f), 30(4), 30(6), 31(1), 32, 33(2), 43, 45, 50, 53, 53(1)(b), 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4), 39B, 39C, 39D, 40ANCLT Rules, 2016-Rule 11
Read judgment