COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 173 of 1,017

Tribunals and Commissions28 Nov 2024

India SME Asset Reconstruction Company Ltd Vs M Kalaiselvi

National Company Law Tribunal · (2024) 11 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(4), 100SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)

Tribunals and Commissions28 Nov 2024

Indian Bank Vs S Suseela

National Company Law Tribunal · (2024) 11 NCLT CK 1418

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

Tribunals and Commissions28 Nov 2024Allowed

Neeraj Agarwal Vs M/s. Sargam Metals Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 8, 8(1), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions28 Nov 2024Dismissed

Union Bank of India Vs N Sharat

National Company Law Tribunal · (2024) 11 NCLT CK 1420

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 81, 94, 95, 95(1), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(5), 95(6), 95(7), 99, 99(1), 99(3), 99(4), 99(5), 99(6), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(h), 3(1)(g), 7, 7(1), 7(2), 7(3)SARFAESI Act-Section 13(2)

Tribunals and Commissions27 Nov 2024Allowed

State Bank of India (Through Kamlesh Verma) Vs Advantage Overseas Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions27 Nov 2024Allowed

V. Singhi & Associates Vs Palavi Dealers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1372

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions27 Nov 2024

Modi Distillery Vs Gagan Distillers and Beverages Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1381

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 54, 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (IBBI) Regulations

Tribunals and Commissions27 Nov 2024Disposed Of

Srei Equipment Finance Limited Vs Sky Infra Logistics Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1384

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 19(2), 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 66, Chapter IIINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1)

Tribunals and Commissions27 Nov 2024

CG Power and Industrial Solutions Limited Vs Anupam Electricals and Engineering Industries Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1395

IBC-Section 9, 12ACIRP Regulations-Regulation 30A

Tribunals and Commissions27 Nov 2024Allowed

Punjab National Bank(International) Limited Vs Steadfast Shipping Pvt. Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(h), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)

Tribunals and Commissions27 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Sunil Laxman Somvanshi

National Company Law Tribunal · (2024) 11 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 95(1)

Tribunals and Commissions27 Nov 2024Allowed

M/s SC Credit Fund Vs M/s Dancy Builders Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 5(8)(c), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 2013

Tribunals and Commissions27 Nov 2024

Vinaychand Thakarshi Barbhaya

National Company Law Tribunal · (2024) 11 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(6), 94, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for the Corporate Debtors) Rules, 2019-Rule 17Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6

Tribunals and Commissions27 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Miss Harshada Ashok Wayadande

National Company Law Tribunal · (2024) 11 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 95(1)

Tribunals and Commissions27 Nov 2024Allowed

Canara Bank Vs P.R. Commerce Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(1)(a) to (d), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238A, Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Indian Contract Act, 1872-Section 128, 133, 134, 135, 139

Tribunals and Commissions27 Nov 2024

Bhagyaodaya Infrastructure Development Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions27 Nov 2024Allowed

State Bank of India (Through Kamlesh Verma) Vs Advantage Overseas Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1320

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 34(1), 52IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions26 Nov 2024Partly Allowed

Union Bank Of India Vs Spark Green Energy (Satara) Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1394

Insolvency and Bankruptcy Code-Section 60(5), 60(5)(c), 7, 14(1), 29A, 30, 31, 31(4), 32A, 35(1)(f), 53IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f), 32A, 35, 44, 45(3)(a), 46(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C

Tribunals and Commissions26 Nov 2024Disposed Of

2024-12-05-130007-a9kdi-2443b87e82f33a9f691224b99d095003

National Company Law Tribunal · (2024) 11 NCLT CK 1396

Insolvency and Bankruptcy Code, 2016-Section 33(2), 15, 43, 45, 50, 66, 33(1), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions26 Nov 2024Allowed

Anmol Feeds Private Limited Vs Dynamic Hatcheries Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1352

Insolvency and Bankruptcy Code, 2016-Section 33, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14, 15, 33(2)(c), 41(1), 45, 45(3), 45(3)(b)