COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 184 of 1,017

Tribunals and Commissions23 Oct 2024Allowed

IDBI Bank Limited Vs M/s. Neueon Towers Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 22, 29A, 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(1), 34(4), 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(B)(5), 27, 35, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50

Tribunals and Commissions23 Oct 2024

State Bank Of India Vs Mukesh Udyog Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1246

IBC, 2016-Section 7, 19(2), 22, 22(3)(b)NCLT, 2016-Rule 11

Tribunals and Commissions23 Oct 2024Disposed Of

Vinay R Vs Cargowings Logistics Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 14, 35, 33(7), 35(1), 33(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 34B, Schedule II

Tribunals and Commissions23 Oct 2024Allowed

In Re: M/s. Doc Medical Services Private Limited (Voluntary Liquidation)

National Company Law Tribunal · (2024) 10 NCLT CK 1427

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(3)(b)(ii), 53(1), 59(8)Companies Act, 1956Income Tax Act, 1961-Section 178

Tribunals and Commissions23 Oct 2024Allowed

Culver Max Entertainment Private Limited Vs Vimalarani Britto

National Company Law Tribunal · (2024) 10 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 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

Tribunals and Commissions23 Oct 2024Partly Allowed

Bank Of India & Anr. Vs GF Toll Road Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 60(5)Companies Act, 1956Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970-Section 9

Tribunals and Commissions23 Oct 2024Allowed

Unity Small Finance Bank Limited Vs Kaved Realty Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1430

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)Insolvency and Bankruptcy (Application of Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)

Tribunals and Commissions23 Oct 2024

Vihaan Exims Company Pvt. Ltd. Vs Yes Bank Ltd. Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1226

IBC, 2016-Section 10, 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions22 Oct 2024

Jatinder Verma & Ors. Vs Vatsin Infrastructure Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1245

Insolvency & Bankruptcy Code, 2016-Section 9, 12A, 14, 33(1), 33(1)(b)(i) to (iii), 33(3)

Tribunals and Commissions22 Oct 2024

BNK Holdings Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1238

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(3)(c), 59(4), 59(7), 59(8), 43 to 50Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14(1), 14(3)(a), 35, 37, 38, 38(3)Companies Act, 1956

Tribunals and Commissions22 Oct 2024

Sandeep M Shah

National Company Law Tribunal · (2024) 10 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 94(1)SARFAESI Act 2002-Section 13

Tribunals and Commissions22 Oct 2024Allowed

DBS Bank India Limited Vs Mr.Sahil Sukanraj Shah

National Company Law Tribunal · (2024) 10 NCLT CK 1433

Insolvency and Bankruptcy Code, 2016-Section 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, 7(1), 7(2), 9(1)Companies Act, 2013

Tribunals and Commissions22 Oct 2024

Rajnishpal Singh Dhaliwal Vs M/s Nilkamal Limited & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1241

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 12A, 60(5), 65National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956-Section 433(e)

Tribunals and Commissions22 Oct 2024Allowed

DBS Bank India Limited Vs Mr.Sukanraj Babutmal Shah

National Company Law Tribunal · (2024) 10 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Section 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, 7(1), 7(2), 9(1)Companies Act, 2013

Tribunals and Commissions22 Oct 2024Dismissed

KBC Infrastructures Private Limited Vs Shapoorji Pallonji and Company Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(1), 9, 9(5)(i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 18

Tribunals and Commissions22 Oct 2024Allowed

DBS Bank India Limited Vs Mrs Lalitkumari Sukanraj Shah

National Company Law Tribunal · (2024) 10 NCLT CK 1436

Insolvency and Bankruptcy Code, 2016-Sections 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, 7(1), 7(2), 9(1)Companies Act, 2013

Tribunals and Commissions22 Oct 2024

Arun Vet Pro Pvt. Ltd. Vs Sriya Farms & Feeds Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

Tribunals and Commissions21 Oct 2024

Vivek Khanna & Ors Vs Spaze Towers Pvt Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 5(8)(f), 7, second proviso to Section 7(1), 7(5)(a), 7(7), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018NCLT Rules, 2016-Rule 11

Tribunals and Commissions21 Oct 2024

M/s. MS Merchandisers Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(b)(ii)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5, 8, 9, 10, 14(3)(c), 29, 38, 41Companies Act, 1956

Tribunals and Commissions21 Oct 2024

Bank of Maharashtra Vs Smt. Jayashree Suresh Nair

National Company Law Tribunal · (2024) 10 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 97, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rule-Rule 7(2)Securitization & Reconstruction of Financial Assets and Enforcement of Security Act 2002-Section 13(2)