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National Company Law Tribunal judgments

20,326 judgments · page 172 of 1,017

Tribunals and Commissions29 Nov 2024

Mr. Rakesh Kumar Gupta Vs Iqbal Singh & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1344

Insolvency and Bankruptcy Code, 2016-Section 66(1), 66(2), 66, 67, 43, 45, 50, 60(5), 46, 48, 49, 25(2)(j), 35Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 39(2)
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Tribunals and Commissions29 Nov 2024

DSK Motors Private Limited Vs Deputy Director

National Company Law Tribunal · (2024) 11 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 33(2), 63, 14, 31, 32A, 238Prevention of Money Laundering Act, 2002-Section 5(1), 5, 8, 8(3), 8(8), 26, 26(1), 42, 65, 71Code of Criminal Procedure, 1973-Section 173
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Tribunals and Commissions29 Nov 2024Allowed

Bank Of Maharashtra Vs Mr. Marella Srinivasa Reddy & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 95, 123, 60(2), 121, 100(4), 115(2), 118(3), 125, 126(2), 138, 155(2), 128, 154, 129, 129(4), 132, 133, 134, 136, 137, 130(a), 130(2), 140, 141Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 5Insolvency 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 Commissions28 Nov 2024

Mr. Jigar Tarunkumar Bhatt Vs Sanghvi Land Developers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1358

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 15, 33(1)(a), 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36A(4A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions28 Nov 2024Allowed

S. Kangayan Vs The Assistant General Manager, Bank Of Baroda & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1398

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 19(2), 21(1), 30(6), 31, 33(1), 33(1)(a), 33(2), 33(3), 33(4), 33(5), 33(6), 33(7), 35(1), 52, 54L(1), 56, 60(5), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 14
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Tribunals and Commissions28 Nov 2024Allowed

LICHFL Trustee Company Private Limited & Anr. Vs Mrs. Sunita Pandurang Shinde

National Company Law Tribunal · (2024) 11 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 99(7), 99(10), 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(2)Registration Act, 1908-Section 17
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Tribunals and Commissions28 Nov 2024

M/s. Pixel Consultancy Private Limited Vs M/s. Linkpoint Advisory Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulation, 2016-Regulation 7A
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Tribunals and Commissions28 Nov 2024

Indian Bank Vs M Muthukumar

National Company Law Tribunal · (2024) 11 NCLT CK 1409

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95, 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions28 Nov 2024

Indian Bank Vs G Imran Khan

National Company Law Tribunal · (2024) 11 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions28 Nov 2024Disposed Of

State Bank Of India Vs M/s. Meena Jewellers Exclusive Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 7, 36, 52, 53, 54(1), 54(2), 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 13, 14, 31A, 32A, 34, 44A, 45, 45(2), 45(3), 45(3)(a), 45(3)(b), 45A(6)IBBI (CIRP Regulations), 2016-Regulation 27
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Tribunals and Commissions28 Nov 2024Disposed Of

Export-Import Bank of India Vs DQ Entertainment (International) Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(c), 5(13), 5(13)(e), 25A, 14, 14(1)(a), 14(1)(d)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 31(b), 32, 33, 34
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Tribunals and Commissions28 Nov 2024

Indian Bank Vs G Venkateswara Rao

National Company Law Tribunal · (2024) 11 NCLT CK 1415

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions28 Nov 2024Allowed

Omkara Assets Reconstruction Pvt Ltd Vs G. P. Realtors Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 9, 10, 10A, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions28 Nov 2024

Indian Bank Vs M Meena

National Company Law Tribunal · (2024) 11 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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