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National Company Law Tribunal judgments

20,326 judgments · page 171 of 1,017

Tribunals and Commissions03 Dec 2024Dismissed

Wealth Avenue Real Estate Pvt Ltd & Ors. Vs M/s. Sagar and Vivaan Construction Pvt Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1342

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 12A, 21, 35(1)(n), 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 17(1), 30A, 31, 33, 33(3), 36AInsolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 44(2)
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Tribunals and Commissions03 Dec 2024

Kizhakkekara Kuriakose Jose

National Company Law Tribunal · (2024) 12 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(a), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35(1)(b), 35(1)(d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13, 32(e)
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Tribunals and Commissions03 Dec 2024Disposed Of

State Bank Of India Vs Ambay Coke Industries Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1344

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 18, 23, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Dec 2024

Micro Capitals Private Limited Vs Aarya Equity (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(h), 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50, 52, 52 to 54Corporate Insolvency Resolution Process Regulations-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions03 Dec 2024Allowed

State Bank Of India Vs M. LaxmiNarayan Reddy & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1348

Insolvency and Bankruptcy Code, 2016-Section 95, 100(4), 115(2), 118(3), 121, 123, 125, 126(2), 128, 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 Debtor) Rules, 2019-Rule 5, 7Insolvency 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 Commissions03 Dec 2024

Yadubir Singh Sajwan & Ors. Vs Som Resorts Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1350

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 13, 14, 15, 21(2), 25(1), 25(2)(b), 29A, 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, 31(1), 31(3)(b), 31(5), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66, 74(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31A(1), 36A(10), 36B(4A), 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(3), 39(2), 39(4)IPC-Section 406, 420
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Tribunals and Commissions03 Dec 2024

Dipak Bhadra Vs RCBS Realty Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1351

Insolvency and Bankruptcy Code, 2016-Section 7, 22, 60(5)IBBI(IP) Regulation, 2016-Regulation 22(2), 22ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Dec 2024

Pavni (MP) Solar Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1352

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 10(3)(a), 10(3)(b), 14(1), 14(3), 13(1)(b), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 4(2)
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Tribunals and Commissions03 Dec 2024Allowed

Omkara Assets Reconstruction Private Limited Vs V.G.I. Pharma Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 4, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 5(1), 5(1A), 3
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Tribunals and Commissions02 Dec 2024

Indian Bank Vs Mr. Zuber Abdul Karim Jaka

National Company Law Tribunal · (2024) 12 NCLT CK 1354

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 96(1)(a), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions02 Dec 2024Allowed

Piramal Trusteeship Services Private Limited Vs Mr. Haresh Hirani

National Company Law Tribunal · (2024) 12 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(1), 78, 95, 95(4)(b), 99, 99(1), 99(2), 101, 102, 102(2), 104, 105, 106, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions02 Dec 2024

Omkara Assets Reconstruction Pvt. Ltd Vs Vikas Multiplex Developers Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1357

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 16, 22(3)(a), 18(1)(b), 25(2)(h), 43, 45, 50, 66, 53, 30(2)(b), 29A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13(1), 17(1), 36A, 27, 36, 37, 38, 39
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Tribunals and Commissions02 Dec 2024Allowed

Indian Overseas Bank Vs K.S.Chowdry & Anr.

National Company Law Tribunal · (2024) 12 NCLT CK 1358

Insolvency and Bankruptcy Code, 2016-Sections 95, 97(5), 99, 100(4), 115(2), 118(3), 121, 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 Debtor) Rules, 2019-Rule 5, 7Insolvency 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 Commissions02 Dec 2024

Abhyudaya Co. Op. Bank Ltd Vs Bhushan Pundlikrao Patil

National Company Law Tribunal · (2024) 12 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions29 Nov 2024Allowed

M/s Riddhi Siddhi Metals Vs Aquarius H2O Dynamics Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1376

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 7, 8, 8(2)(a), 9, 9(3)(b), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1913
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