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National Company Law Tribunal judgments

20,326 judgments · page 186 of 1,017

Tribunals and Commissions16 Oct 2024Allowed

State Bank Of India Vs Bitthal Prasad Agarwal

National Company Law Tribunal · (2024) 10 NCLT CK 1251

Insolvency and Bankruptcy Code, 2016-Section 5(8), 95, 95(1), 95(4)b, 96(1), 96(3), 97, 97(5), 98, 99, 99(7), 100Insolvency 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), 13(4)
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Tribunals and Commissions16 Oct 2024

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National Company Law Tribunal · (2024) 10 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 33, 43, 45, 49, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)
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Tribunals and Commissions16 Oct 2024

Mr. Gaurang Shah Vs MYP Enterprises Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1263

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 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, 43(1), 44(1), 45, 50, 60(5), 61(3), 66, 66(1)Insolvency 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, 39(2), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions16 Oct 2024Allowed

Surendra Kanwar Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 10 NCLT CK 1264

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 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, 208SARFAESI 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)
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Tribunals and Commissions16 Oct 2024Allowed

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

National Company Law Tribunal · (2024) 10 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 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, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(e), 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions16 Oct 2024Allowed

State Bank Of India Vs Om Prakash Sharma

National Company Law Tribunal · (2024) 10 NCLT CK 1284

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)b, 5(8), 96(1), 96(3), 97, 97(5), 98, 99, 99(7), 100Insolvency 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), 13(4)
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Tribunals and Commissions16 Oct 2024Allowed

State Bank Of India Vs Chandra Mohan Singhal

National Company Law Tribunal · (2024) 10 NCLT CK 1286

Insolvency and Bankruptcy Code, 2016-Section 5(8), 95, 95(1), 95(4)(b), 96(1), 96(3), 97, 97(5), 98, 99, 99(7), 100Insolvency 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), 13(4)
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Tribunals and Commissions16 Oct 2024

State Bank Of India Vs Shyam Sundar Sharma

National Company Law Tribunal · (2024) 10 NCLT CK 1293

Insolvency and Bankruptcy Code, 2016-Section 5(8), 95, 95(1), 95(4)(b), 96(1), 96(3), 97, 98, 99, 100Insolvency 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), 13(4)
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Tribunals and Commissions16 Oct 2024Allowed

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

National Company Law Tribunal · (2024) 10 NCLT CK 1295

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 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, 208SARFAESI 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)
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Tribunals and Commissions16 Oct 2024

Mr. Gaurang Shah Vs MYP Enterprises Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1297

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 10, 30(4), 30(2), 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(f), 29A, 25(2)(h), 31, 31(1), 32, 61(3), 21(2), 16(1), 15(1)(c), 26(6A), 22(1), 12, 14, 43, 43(1), 45, 50, 66, 66(1), 44(1)Insolvency 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, 39(2), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions16 Oct 2024Disposed Of

Jayasiddhi Ganesh Enterprises Pvt Ltd Vs Macro Cast Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1299

Insolvency and Bankruptcy Code, 2016-Section 33(3), 60(5), 21(1), 33(1)(b)(i), (ii) and (iii), 14, 52, 35 to 50, 52 to 54, 34(8)CIRP Regulations-Regulation 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions16 Oct 2024Allowed

State Bank Of India Vs Brij Kishore Gupta

National Company Law Tribunal · (2024) 10 NCLT CK 1385

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 5(8), 96(1), 96(3), 97, 97(5), 98, 99, 100Insolvency 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), 13(4)
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Tribunals and Commissions16 Oct 2024Allowed

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

National Company Law Tribunal · (2024) 10 NCLT CK 1386

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 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, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(e), 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions16 Oct 2024Allowed

State Bank Of India Vs Deccan Tradcom Pvt.Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1235

Insolvency and Bankruptcy Code, 2016-Section 7, 18(1)(c), 19(2), 21(1), 24(3)(b), 29, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 43, 45, 50, 52, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2), 17(1), 27, 35A, 35A(1), 36A(1), 36B
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Tribunals and Commissions16 Oct 2024Allowed

Nirmal Kumar Jain & Ors. Vs Pushp Ratna Realty Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 4, 14, 14(1), 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions16 Oct 2024

Lotus Beauty Care Products Pvt. Ltd. Vs Vinod Radhakrishnan Nair & Anr.

National Company Law Tribunal · (2024) 10 NCLT CK 1389

Insolvency and Bankruptcy Code, 2016-Section 60(5), 21(2), 5(24), 5(24)(h), 5(24)(i), 5(24)(j), 5(24)(l), 5(24)(m), 3(37), 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Oct 2024

Rover Finance Ltd. Vs MPF Systems Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1247

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 53, 53(1), Chapter III, Chapter VI of Part IICompanies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1)(C), 36A(1), 36A(12), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(4)
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