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National Company Law Tribunal judgments

20,326 judgments · page 179 of 1,017

Tribunals and Commissions11 Nov 2024

Ram Dev Infra Vs CMM Infraprojects Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1370

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30(1), 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), 53, 53(1), 60(5)Companies Act, 1956IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)
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Tribunals and Commissions11 Nov 2024

Nagraj Alloys Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1400

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b)(i) to (iii), 33(3), 10, 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions11 Nov 2024Allowed

M/s. Sanchi Fine Chem Corp Vs Vivin Drugs & Pharmaceuticals Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 9, 13, 14, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 6, 7A
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Tribunals and Commissions11 Nov 2024

Arvind Pradhan Bhanushali Vs Chaya Gupta

National Company Law Tribunal · (2024) 11 NCLT CK 1444

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 15NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36(A)(1)
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Tribunals and Commissions09 Nov 2024

Chirag Rajendra Kumar Shah, The Liquidator Of XDOC Works Private Limited (In Liquidation)

National Company Law Tribunal · (2024) 11 NCLT CK 1374

Insolvency and Bankruptcy Code, 2016-Section 30(1), 30(5), 40(2), 42, 52, 53, 59, 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(4), 59(5), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(b)(ii), 3(1)(c), 3(2), 3(3), 5(2), 8, 9, 9(1), 10, 14, 14(1), 14(2), 14(2)(b), 14(3)(c), 29(1), 30, 30(2), 34(1), 35(1), 37(1), 37(2), 38, 38(2), 38(3), 39(2)Companies Act, 1956
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Tribunals and Commissions08 Nov 2024Disposed Of

Kanchan Dutta Vs Bihar E-Governance Services & Technologies Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1369

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 21, 54, 60Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 6A, 16, 17(1)Liquidation Regulations-Regulation 14
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Tribunals and Commissions08 Nov 2024Allowed

State Bank Of India Vs Utkarsh Malvik Hathi

National Company Law Tribunal · (2024) 11 NCLT CK 1383

Insolvency and Bankruptcy Code, 2016-Section 60(2), 78, 94 to 100, 95, 95(1), 96, 97, 97(3), 97(5), 99, 99(4), 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 Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions08 Nov 2024

Babita Jain Vs KRP Infrastructures & Builders Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1389

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 9, 30(3), 25(2)(h), 29A, 30(1), 30(2), 30(4), 31(1), 19(2), 43, 45, 50, 66, 32A, 53, 31(4), 14, 294Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 16, 38(1), 38(1A), 38(1b), 38(2), 38(3), 39(2)(c), 37, 36B(4A), 39(1)(a), 39(1)(c)Banking Regulation Act, 1949
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Tribunals and Commissions08 Nov 2024Allowed

National Agricultural Co-Operative Marketing Federation Of India Limited Vs Zenith Mining Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1446

Insolvency and Bankruptcy Code, 2016-Section 7, 5(21), 5(8), 5(10), 3(10), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Arbitration and Conciliation Act, 1996-Section 34, 36, 34(3)
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Tribunals and Commissions08 Nov 2024Allowed

HDFC Bank Ltd Vs Mr. Himanshu Singh

National Company Law Tribunal · (2024) 11 NCLT CK 1448

Insolvency and Bankruptcy Code, 2016-Section 2(e), 5(22), 12A, 60, 60(1), 60(2), 60(3), 60(4), 80 to 93, 94, 95, 95(1), 95(4), 99, 99(1), 99(6), 99(6)(a), 99(6)(b), 99(7), 99(9), 99(10), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 179, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act
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Tribunals and Commissions08 Nov 2024Allowed

State Bank Of India Vs R. Vijaykumar

National Company Law Tribunal · (2024) 11 NCLT CK 1449

Insolvency and Bankruptcy Code, 2016-Section 7, 60(3), 94, 95, 95(1), 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 Commissions08 Nov 2024Allowed

P Rajamani Vs Indian Overseas Bank & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1450

Insolvency and Bankruptcy Code, 2016-Sections 94, 94(1), 95, 97, 98, 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 6, 6(1), 6(2)The SARFAESI Act, 2002-Section 13(2)
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