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National Company Law Tribunal judgments

20,326 judgments · page 189 of 1,017

Tribunals and Commissions08 Oct 2024Allowed

LIC Housing Finance Ltd Vs Ishwar Constructions Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1337

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 10A, 13, 14, sub-section (1) of Section 14, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Oct 2024

Profectus Capital Private Limited Vs M K Fashion Hub Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1250

Insolvency and Bankruptcy Code, 2016-Section 7, 16, 14, 14 (1), 14(2), 14(3), 31, 33, 13 (1)(c), 13(1)(b), 17, 18, 19, 20, 21, 15Insolvency 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), 17
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Tribunals and Commissions07 Oct 2024Allowed

State Bank Of India Vs Ms. Aarti Singal

National Company Law Tribunal · (2024) 10 NCLT CK 1229

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 30(2), 31, 31(1), 60(1), 60(2), 60(3), 60(4), 60(6), 78, 79(1), 94, 95, 96, 99, 99(2), 99(3), 100, 100(1), 100(3), 101, 102Indian Contract Act, 1872-Chapter VIII, Section 39, 126, 128, 133, 134, 135, 139, 140, 141General Clauses Act-Section 3(30)
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Tribunals and Commissions07 Oct 2024Partly Allowed

State Bank Of India Vs M/s. L. R. Builders Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1230

Insolvency and Bankruptcy Code, 2016-Section 7, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Oct 2024

Arrhum Tradelink Private Limited Vs Manoj Khattar

National Company Law Tribunal · (2024) 10 NCLT CK 1340

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 32AIBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32A, 32CCompanies Act, 2013-Section 230
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Tribunals and Commissions07 Oct 2024Allowed

Yes Bank Limited Vs Mrs. Sakshi Jiwarajka

National Company Law Tribunal · (2024) 10 NCLT CK 1341

Insolvency and Bankruptcy Code, 2016-Sections 95, 99, 101, 102, 104, 105, 106, 108, 109, 110, 111, 112, 114, 208, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7Transfer of Property Act, 1882-Section 68
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Tribunals and Commissions07 Oct 2024Dismissed

Anuradha Muthappa Rai Vs Tungbhadra Sugar Works Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1342

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(2)(d), 5(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 6(1)Companies Act, 1956
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Tribunals and Commissions07 Oct 2024Allowed

State Bank of India Vs Ms. Sanjay Singal

National Company Law Tribunal · (2024) 10 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 30(2), 31, 31(1), 60, 60(1), 60(2), 60(3), 60(4), 60(6), 78, 79(1), 81, 94, 95, 96, 99, 99(2), 99(3), 100, 100(1), 100(3), 101, 102Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7Indian Contract Act, 1872-Section 39, 126, 128, 133, 134, 135, 139, 140, 141
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Tribunals and Commissions07 Oct 2024Allowed

Canara Bank Vs PSK Developers Pvt. Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1374

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 14(1), 31, 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 Commissions07 Oct 2024

Kotak Mahindra Bank Ltd Vs Gwalior Polypipes Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(5), 34(4)(b), 52Companies Act, 2013-Sections 230 to 232Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39B, 39BA, 39C, 39D
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Tribunals and Commissions07 Oct 2024

YES Bank Limited Vs Mr. Kunal Jiwarajka

National Company Law Tribunal · (2024) 10 NCLT CK 1347

Insolvency and Bankruptcy Code, 2016-Section 95, 96, 96(1), 96(1)(a), 96(1)(b), 96(1)(b)(ii), 96(2), 96(3), 99, 100, 101, 103, 104, 105, 238, 60(2), 61, 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)Transfer of Property Act, 1882-Section 68
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Tribunals and Commissions07 Oct 2024Allowed

Mr. Amit Vijay Karia Vs Manpreet Estates LLP & Ors.

National Company Law Tribunal · (2024) 10 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 31, 31(3)(a), 14(1), 7, 21(1), 29A, 53, 53(1), 25, 30, 30(2), 31(1), 35A, 43, 45, 50, 66, 16(1), 15(1)(c), 26(6A), 22(1), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 17, 13(1)(d), 27, 35, 36A(1), 39(4), 38, 39, 36, 40A, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 35A, 36(1), 36(4A), 36B, 37, 38(1A)Companies Act
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Tribunals and Commissions04 Oct 2024Allowed

Viraj Profiles Pvt. Ltd. Vs Qubik Infra Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1249

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 3(11), 3(12), 9(3)(b), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Oct 2024

National Asset Reconstruction Company Limited & Ors. Vs Metenere Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1274

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 36A, 36B sub-regulation 4A, 37 to 39, 38, 38(1)(b), 38(1 A), 38(1 B), 39, 39(4)Gujarat Value Added Tax Act, 2003
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Tribunals and Commissions04 Oct 2024Disposed Of

M/s. Megapix Commotrade Private Limited Vs M/s. Spasht Marketing Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1287

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a)(i), 7, 14, 33, 30(6), 33(1), 33(1)(b)(iii), 34(1), 34(2), 52, 33(5), 33(7), Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B(1), 39B(2), 39B(3)
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