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National Company Law Tribunal judgments

20,326 judgments · page 182 of 1,017

Tribunals and Commissions30 Oct 2024

Punjab National Bank (International) Limited Vs Dileep Thakurdesai

National Company Law Tribunal · (2024) 10 NCLT CK 1313

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(6), 96, 97, 97(6), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Companies Act, 1985
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Tribunals and Commissions29 Oct 2024

Shyam Sunder Kasera Vs Rahi Electronics Private Limited & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1265

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 10, 25(2)(h), 12(2), 53, 65, 33(2), 43, 45, 66, 34(4)(c), 34, 33(5), 33(7)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 22, 35A(3)
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Tribunals and Commissions29 Oct 2024

Edelweiss Asset Reconstruction Company Limited Vs Champalalji Finance Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1282

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 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), 32, 43, 45, 49, 50, 61(3), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions29 Oct 2024Allowed

Manoj Kumar Jain Vs Infro-Alliance Trading Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1314

Insolvency and Bankruptcy Code, 2016-Section 54(1), 54, 9, 38, 53, 53(1), 43, 45, 50, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Liquidation Process) Regulations, 2016-Regulation 35(2), 13, 34
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Tribunals and Commissions29 Oct 2024

M/s Kataria Infrastructure Corporation Vs M/s Manas Vyapar Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 4(1), 5(7), 5(8), 5(21), 7, 7(5)(a), 8, 8(1), 8(2), 9, 9(2), 9(5)(a), 13, 14, 14(1), 31, 33, 75, 238AInsolvency and Bankruptcy Rules, 2016-Rule 5Limitation Act, 1963-Section 18, Article 137, 137, 19
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Tribunals and Commissions29 Oct 2024Dismissed

Bank Of Maharashtra Limited Vs Ms. Sheetal Thakur

National Company Law Tribunal · (2024) 10 NCLT CK 1317

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Recovery of Debts Due to Banks and Financial Institution Act, 1993
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Tribunals and Commissions29 Oct 2024

Central Bank Of India Vs Manoj Uttam Khushalani

National Company Law Tribunal · (2024) 10 NCLT CK 1219

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(6), 94, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions28 Oct 2024Allowed

Vinar Systems Private Limited Vs Imax Electrotek Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1319

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(5)(i), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Sections 433, 434, 439
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Tribunals and Commissions25 Oct 2024Allowed

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National Company Law Tribunal · (2024) 10 NCLT CK 1459

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 29A, 29A(g), 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 33(1)(a), 53, 61(3), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(A), 39(4)Companies Act, 2013
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Tribunals and Commissions25 Oct 2024

Rajradhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions25 Oct 2024

CA Vineeta Maheshwari Vs Canara Bank & Anr

National Company Law Tribunal · (2024) 10 NCLT CK 1259

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 102, 103, 104, 105(2)(a), 105(2)(b), 105(2)(c), 105(3)(a), 105(3)(b), 106, 111, 112, 114, 116, sub-section (2) of Section 116, 117NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 18
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Tribunals and Commissions25 Oct 2024

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National Company Law Tribunal · (2024) 10 NCLT CK 1269

Insolvency and Bankruptcy Code, 2016-Section 95, 105, 105(1), 105(2)(a), 105(2)(b), 105(2)(c), 105(3)(a), 105(3)(b), 105(3)(c), 106, 111, 112, 114, 114(1), 114(a), 115(2), 117, 118Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 17, 19, 20
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Tribunals and Commissions25 Oct 2024Allowed

Global Wind Infrastructure And Services Private Limited Vs Triumvirate Sorority Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1273

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 29A, 30(2), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 37, 38, 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 38(3)(a), 39(4)SEBI (Depositories and Participants) Regulations, 2018
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Tribunals and Commissions25 Oct 2024

2025-03-11-122118-2cwx9-c73362a81d8f3327d468fd65e63e93fd

National Company Law Tribunal · (2024) 10 NCLT CK 1296

Insolvency and Bankruptcy Code, 2016-Section 95, 105, 105(1), 105(2)(a), 105(2)(b), 105(2)(c), 105(3)(a), 105(3)(b), 105(3)(c), 106, 111, 112, 114, 114(1), 114(a), 115(2), 117, 118IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 17, 19, 20
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