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National Company Law Tribunal judgments

20,326 judgments · page 188 of 1,017

Tribunals and Commissions10 Oct 2024

Karix Mobile Private Limited Vs Value Direct Communications Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1271

Insolvency and Bankruptcy Code, 2016-Section 9, 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)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 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(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions10 Oct 2024Allowed

Rajeev Mannadiar Vs Ritu Automobiles Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), 7, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions10 Oct 2024

M/s. Reliance Commercial Finance Ltd. Vs M/s. Summit Ceminfra Private Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1294

Insolvency & Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Oct 2024Allowed

Small Industries Development Bank Of India Vs Hi Tech Ferrous & Non-Ferrous India Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1236

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 9, 7(5), 7(3)(b), 13, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2), 13(3A)
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Tribunals and Commissions10 Oct 2024

M/s. Reliance Commercial Finance Ltd. Vs M/s. Summit Ceminfra Private Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1243

Insolvency & Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 Oct 2024

Mr. Dinesh Chaplot & Ors. Vs Mr. Dinesh Kumar Deora

National Company Law Tribunal · (2024) 10 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 66, 18(1)(c), 25(1), 25(1)(e), 25(2)(h), 5(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1), 16A(7), 10, 14IBBI (Insolvency Professional) Regulations, 2016-Regulation 7(2)(h), 7(2)(a), Schedule I
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Tribunals and Commissions09 Oct 2024Allowed

XTX Securities Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 53, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 34, 35, 38, 40Companies Act, 2013
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Tribunals and Commissions09 Oct 2024

Gujarat State Road Development Corporation Vs Mr. Avil Menezes & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1327

Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(21), 14, 14(1)(a), 18, 18(b), 21, 25, 29, 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 8A, 9, 9A, 10, 12, 13, 14, 36
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Tribunals and Commissions08 Oct 2024

National Asset Reconstruction Company Limited Vs Mrs Alpana Gupta

National Company Law Tribunal · (2024) 10 NCLT CK 1330

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99(1), 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions08 Oct 2024

Sunstar Industries Vs Syska Led Lights Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 9, 76, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions08 Oct 2024

National Asset Reconstruction Company Limited Vs Govind Das Garg

National Company Law Tribunal · (2024) 10 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions08 Oct 2024

Mr. Anil Mehta Vs Mr. Ajit B. Kulkarni & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Section 18(f)(ii), 19(2), 25(2)(d), 43, 44, 45, 46, 47, 48, 49, 53, 60(5), 66, 66(1), 66(2), 66(2)(a), 95, 96Companies Act, 2013-Section 149(12), 166(3), 186CIRP Regulations-Regulation 35A
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Tribunals and Commissions08 Oct 2024

National Asset Reconstruction Company Limited Vs Mr. Anil Mittal

National Company Law Tribunal · (2024) 10 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions08 Oct 2024

Mr. Harsh Kishor Sawla & Ors. Vs Mr. Dinesh Kumar Deora

National Company Law Tribunal · (2024) 10 NCLT CK 1335

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 66, 25(2)(h), 18(1)(c), 25(1), 25(1)(e), 5(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 16A(7), 13(1), 10, 14Registration Act, 1908-Section 17, 49
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