CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 176 of 1,017

Tribunals and Commissions19 Nov 2024Allowed

M/s. Advance Recycling Solutions LLP

National Company Law Tribunal · (2024) 11 NCLT CK 1474

Insolvency and Bankruptcy Code, 2016-Section 10, 65, 3(7), 7, 7(4), 10(4), 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013-Section 2(20)
Read judgment
Tribunals and Commissions19 Nov 2024Allowed

Bank Of India Vs M/s. Advance Navotpad Surfactants Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1342

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(2), 34(3), 53, 54, 54(1), 54(2), 54(3), 66(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)
Read judgment
Tribunals and Commissions19 Nov 2024

Vipul Jain & Ors. Vs M/s Raheja Developers Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1350

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A
Read judgment
Tribunals and Commissions19 Nov 2024Allowed

Mr. Rajendran P.R. Vs Mr. Chandy John Samuel

National Company Law Tribunal · (2024) 11 NCLT CK 1475

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 21(1), 34, 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
Read judgment
Tribunals and Commissions19 Nov 2024

Manju Yashwant Sangla

National Company Law Tribunal · (2024) 11 NCLT CK 1476

Insolvency and Bankruptcy Code, 2016-Section 94(1), 99
Read judgment
Tribunals and Commissions19 Nov 2024Allowed

Assets Care & Reconstruction Enterprise Limited Vs Hotel Horizon Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1477

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7, 7(3)(b), 7(5)(a), 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), Chapter VII of Part IIInsolvency 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), 13(4)
Read judgment
Tribunals and Commissions19 Nov 2024Allowed

Axis Bank Limited Vs Digital Ventures Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1478

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 4(1), 5(8), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Read judgment
Tribunals and Commissions18 Nov 2024

Abhyudaya Co Op Bank Ltd Vs Devilal Hiramani Chapagain

National Company Law Tribunal · (2024) 11 NCLT CK 1483

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 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)
Read judgment
Tribunals and Commissions18 Nov 2024

Abhyudaya Co Op Bank Ltd Vs Ritadevi Devilal Chapagain

National Company Law Tribunal · (2024) 11 NCLT CK 1484

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)
Read judgment
Tribunals and Commissions18 Nov 2024

Indian Bank Vs Anoop Kumar Wadhera

National Company Law Tribunal · (2024) 11 NCLT CK 1485

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)
Read judgment
Tribunals and Commissions18 Nov 2024

Jammu And Kashmir Bank Limited Vs Kanumuru Raghu Rama Krishna Raju

National Company Law Tribunal · (2024) 11 NCLT CK 1486

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 7, 14, 31, 99, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
Read judgment
Tribunals and Commissions18 Nov 2024Dismissed

Jammu And Kashmir Bank Limited Vs Kanumuru Bharat

National Company Law Tribunal · (2024) 11 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 95, 95(1), 99, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)Indian Contract Act, 1872-Section 126, 128, 134
Read judgment
Tribunals and Commissions14 Nov 2024Allowed

Ms. Rachna Jhunjhunwala Vs Lomat International NV & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1355

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 43, 45, 52, 66, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions14 Nov 2024

Capri Global Capital Limited Vs Value Infratech India Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1488

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(1), 25(2)(b), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 49, 50, 53, 53(1), 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16A(2), 35, 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions14 Nov 2024Allowed

Asset Reconstruction Company (India) Limited Vs Uniworth Textiles Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions14 Nov 2024Allowed

Komal Manoj Beriwal

National Company Law Tribunal · (2024) 11 NCLT CK 1489

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(1), 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 6(1)Indian Contract Act, 1872-Section 128
Read judgment