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National Company Law Tribunal judgments

20,326 judgments · page 177 of 1,017

Tribunals and Commissions14 Nov 2024Dismissed

Toram Exports Private Limited Vs CMA CGM Agencies (India) Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1491

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 3(6), 7, 10, 4, 9(5), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2)(b)(i), 7(2)(b)(ii)
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Tribunals and Commissions14 Nov 2024

Edelweiss Asset Reconstruction Company Limited Vs ND S Art World Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1492

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13(2), 14, 15, 21(2), 28(l)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1C)(b)(ii), 34B(4), 37, 37(ca), 37(d), 37(e), 37(f), 37(h), 37(i), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39(4), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions14 Nov 2024

M/s. Guruanand Silk Mills Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1493

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFAESI Act-Section 13(2), 14
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Tribunals and Commissions14 Nov 2024Allowed

State Bank Of India Vs V Sekar

National Company Law Tribunal · (2024) 11 NCLT CK 1494

Insolvency and Bankruptcy Code, 2016-Sections 7, 94, 95, 99, 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(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions14 Nov 2024Allowed

State Bank Of India Vs U Suganthi Shankar

National Company Law Tribunal · (2024) 11 NCLT CK 1495

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Indian Contract Act, 1872-Section 128Insolvency 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 Commissions14 Nov 2024Allowed

Mr. Vinod Sunder Raman Vs Skava Systems Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1498

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3), 59(3)(a), 59(4), 59(3)(b)(ii), 53(1), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14, 34, 37(1), 37(3)
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Tribunals and Commissions14 Nov 2024Allowed

Lokesh Secfin Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1499

Insolvency and Bankruptcy Code, 2016-Section 10, 33(2), 54, 54(1), 54(2), 54(3), 60, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 12(2), 13, 14, 15, 26(4), 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Nov 2024Allowed

State Bank of India Vs S Uma Maheswari

National Company Law Tribunal · (2024) 11 NCLT CK 1501

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 99, 101, 102, 104, 105, 106, 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(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions13 Nov 2024

Unfors Raysafe (India) Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1373

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Companies Act, 1956Income Tax Act, 1964-Section 178
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Tribunals and Commissions13 Nov 2024

Bank Of India Ltd Vs Shree Geeta Textile Mills Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency 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)
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Tribunals and Commissions13 Nov 2024Allowed

Luhariwala Finance and Investment Pvt. Ltd. Vs Navyug Telefilms Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1339

Insolvency & Bankruptcy Code, 2016-Section 7, 14, sub-section (1) of Section 14, 13, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Nov 2024Allowed

State Bank Of India Vs Satish Dondiram Chavan

National Company Law Tribunal · (2024) 11 NCLT CK 1504

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 7, 94, 99, 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)SARFAESI Act 2002-Section 13(2)
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Tribunals and Commissions13 Nov 2024

Sumit Traders Vs Karan Development Services Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1340

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Registration Act, 1908-Section 17
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