COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 185 of 1,017

Tribunals and Commissions21 Oct 2024

Indian Bank Vs Mr. Amit Amarchand Narang

National Company Law Tribunal · (2024) 10 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 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)Securitization & Reconstruction of Financial Assets and Enforcement of Security Act 2002-Section 13(2)

Tribunals and Commissions21 Oct 2024

Bank Of Maharashtra Vs Sunil Kumar Prabhakaran Menon

National Company Law Tribunal · (2024) 10 NCLT CK 1217

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95, 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)Securitization & Reconstruction of Financial Assets and Enforcement of Security Act 2002-Section 13(2)

Tribunals and Commissions18 Oct 2024Allowed

M/s LVS Financial Services Private Limited Vs M/s MGI Infra Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1257

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(6), 31, 31(4), 43, 45, 47, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(1), 37, 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)

Tribunals and Commissions18 Oct 2024Allowed

GWC Asphalt Vs T.K. Engineering Consortium Pvt. Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1278

Insolvency and Bankruptcy Code, 2016-Section 4, 5(a), 8, 8(1), 8(2), 9, 9(1), 9(4), 9(5), 9(5)(ii), 14, 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9Companies Act 1956

Tribunals and Commissions18 Oct 2024Allowed

The India Cements Ltd. Vs Call Express Constructions Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1290

Insolvency and Bankruptcy Code, 2016-Section 33, 12A, 12, 30(6), 31, 14, 33(7), 35(1), 33(5), Chapter III of Part IINational Company Law Tribunal, Rules, 2016-Rule 11IBBI Regulation, 2016-Regulation 36A (Clause 4A)

Tribunals and Commissions18 Oct 2024Disposed of

In Re: CP/510/IB/2017 (Liquidation Timeline Extension)

National Company Law Tribunal · (2024) 10 NCLT CK 1445

Tribunals and Commissions18 Oct 2024Allowed

Canara Bank Vs M/s Goodluck Carbon Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1234

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6

Tribunals and Commissions18 Oct 2024Allowed

State Bank Of India Vs J Kamala

National Company Law Tribunal · (2024) 10 NCLT CK 1446

Insolvency and Bankruptcy Code, 2016-Section 7, 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

Tribunals and Commissions18 Oct 2024Allowed

Punjab National Bank Vs M/s. Goyal Energy And Steel Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1447

Insolvency and Bankruptcy Code, 2016-Section 7, 5(6), 7(7)(a), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970

Tribunals and Commissions18 Oct 2024Allowed

In Re: Fashion Equation Private Limited (Dissolution Order)

National Company Law Tribunal · (2024) 10 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 54IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 35(2), 31(2), 41, 15, 36, 42(2), 45(3), 5(1)(e), 37

Tribunals and Commissions18 Oct 2024

Indian Bank Vs S P Bhooma

National Company Law Tribunal · (2024) 10 NCLT CK 1375

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21

Tribunals and Commissions18 Oct 2024

Ram Ratan Modi Vs Sangita Fiscal Services Private Limited & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1224

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 21(2), 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32A, 36(2), 36(4), 36(a)(iii), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12(1), 36A, 36A(3)(a), 36A(10), 36A(11), 36A(12), 36B, 36B(4A), 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1A), 39(2), 39(3), 39(3B), 39(4)Companies Act, 2013

Tribunals and Commissions18 Oct 2024Allowed

Punjab National Bank Vs M/s. Goyal Energy and Steel Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1376

Insolvency and Bankruptcy Code, 2016-Section 7, 5(6), 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)Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970

Tribunals and Commissions17 Oct 2024Allowed

M/s.Carnonzero Eco Projects Private Limited & Anr. Vs M/s.Ramakrishna Homeo Pharmaceuticals Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 54, 59(7), 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1)

Tribunals and Commissions17 Oct 2024Allowed

Kataline Infra-Products Private Limited Vs Roadway Solutions India Infra Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1377

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(2)NCLT Rules, 2016-Rule 11

Tribunals and Commissions17 Oct 2024

M/s. Kordash Handlers And Logistics Pvt. Ltd. Vs M/s. Egita Network And Media Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1378

Insolvency and Bankruptcy Code, 2016-Section 7, 14, Sub-Section 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 Oct 2024Allowed

Technopak Advisors Private Limited Vs Vertebrand Consulting and Solutions Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1379

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 7(5)(b), 14, 14(3), 31, 33, 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Section 18

Tribunals and Commissions17 Oct 2024Allowed

Mikros Kosmos Pvt.Ltd. Vs Shree Shyam Bearings Pvt.Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1380

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 13, 14, 15, 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

Tribunals and Commissions17 Oct 2024Allowed

Matribhumi Fincap (India) Limited Vs Positive Electronics Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1223

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 13, 14, 15, 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 (54 of 2002)

Tribunals and Commissions16 Oct 2024Allowed

Kesar Singh Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 10 NCLT CK 1248

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter IIISARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(e), 6, 6(1)