Tribunals and Commissions03 Oct 2024
Central Bank Of India Vs Sh. Ashok Verma
National Company Law Tribunal · (2024) 10 NCLT CK 1364
IBC, 2016-Section 95(1), 99
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 191 of 1,017
Tribunals and Commissions01 Oct 2024Allowed
Mr. Prabhakar Kumar Vs Mr. Anil Jha & Anr.
National Company Law Tribunal · (2024) 10 NCLT CK 1304
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 33(5), 34(2), 34(4)(b), 35(1), 52, 53, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 32, 32A
Tribunals and Commissions01 Oct 2024
Global Express Multilogisics Pvt Ltd Vs Stone Exports House Pvt Ltd
National Company Law Tribunal · (2024) 10 NCLT CK 1283
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 14(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33
Tribunals and Commissions01 Oct 2024
Shree Aashraya Souhard Credit Society Limited Vs Shree Aashraya Infra-Con Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1285
Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3), 53, 60(5), 61, 62, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 36, 36A, 36A(8), 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1A)(a), 38(1B), 38(2), 38(2)(a), 38(3), 38(3)(a) to (e), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions01 Oct 2024
CMA Srigini Rajat Naidu Vs M/s. Rudransh Agro & Co.
National Company Law Tribunal · (2024) 10 NCLT CK 1365
Insolvency and Bankruptcy Code, 2016-Section 33(3), 60(5)(c), 33, 34, 35(1)(k), 53, 33(5), 33(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 13
Tribunals and Commissions01 Oct 2024
Mr. Santosh Shetty Vs Snehanjali And S.B. Developers Private Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1366
IBC-Section 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), First Schedule
Tribunals and Commissions01 Oct 2024Allowed
Mobile Constructions Private Limited Vs Bjird Exim Private Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1367
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(7), 5(8), 10A, 4(1), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)CIRP Regulations, 2016-Regulation 8(2)
Tribunals and Commissions01 Oct 2024
Edelweiss Asset Reconstruction Company Limited Vs Jupiter Landscapes Private Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1368
Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, sub-section (1) of Section 14, 17, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies (Prospectus and Allotment of Securities) Rules, 2014-Section 42, Rule 14(2)
Tribunals and Commissions01 Oct 2024Allowed
M/s MSMR International Trading Private Limited Vs M/s Taaza International Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1237
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A
Tribunals and Commissions01 Oct 2024Allowed
State Bank of India Vs Mr. Shivkumar Patil
National Company Law Tribunal · (2024) 10 NCLT CK 1369
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(7), 99(9), 101, 102, 104, 105, 106, 108, 109, 110, 111, 112, 114, 208SARFAESI Act, 2002-Section 13(2), 13(4)Security Interests Enforcement Rules, 2002-Rule 8
Tribunals and Commissions01 Oct 2024Allowed
State Bank Of India Vs Mrs. Manisha S Patil
National Company Law Tribunal · (2024) 10 NCLT CK 1370
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(7), 99(9), 101, 102, 104, 105, 106, 108, 109, 110, 111, 112, 114, 208SARFAESI Act, 2002-Section 13(2), 13(4)Security Interests Enforcement Rules, 2002-Rule 8
Tribunals and Commissions01 Oct 2024
Shri Arihant Credit Souhard Sahakari Limited Vs M/s Soubhagya Laxmi Sugars Limited
National Company Law Tribunal · (2024) 10 NCLT CK 1371
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5)(c), 7, 30(1), 29A, 5(13), 30(2)(e), 53, 30(4), 43, 44, 66, 30(2), 31(1), 21(2), 25(2)(h), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 53(1), 61, 62, 31(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31, 33, 34, 38(1)(a), 38(1A)(a), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 36B(4A), 36(4)(a), 39(2), 38(3)(d), 38(1), 38(1A), 38(2), 39(4), 36A(8), 38, 38(1)(b), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions01 Oct 2024
Sudha Apparels Limited Vs Mr. Ravi Sethia
National Company Law Tribunal · (2024) 10 NCLT CK 1372
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 14(1)(d), 14(4)N.C.L.T. Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 9
Tribunals and Commissions01 Oct 2024Allowed
State Bank of India Vs Mrs. Surekha Sidramappa Malang
National Company Law Tribunal · (2024) 10 NCLT CK 1373
Insolvency and Bankruptcy Code, 2016-Sections 95(1), 95, 99, 99(7), 99(9), 101, 102, 104, 105, 106, 108, 109, 110, 111, 112, 114, 208SARFAESI Act, 2002-Sections 13(2), 13(4)Security Interests Enforcement Rules, 2002-Rule 8
Tribunals and Commissions01 Oct 2024Allowed
State Bank of India Vs Mahesh Dhanashree
National Company Law Tribunal · (2024) 10 NCLT CK 1407
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(7), 99(9), 101, 102, 104, 105, 106, 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(1)SARFAESI Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions30 Sept 2024
Rohstoffe International Private Limited Vs Mr. Karthik Natarajan & Anr.
National Company Law Tribunal · (2024) 09 NCLT CK 1217
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(3)(b), 36A(5), 36A(6), 40A
Tribunals and Commissions30 Sept 2024
Sanjay Choudhary Vs Flowers Plant and Fruits (India) Private Limited & Ors.
National Company Law Tribunal · (2024) 09 NCLT CK 1224
National Company Law Tribunal Rules, 2016-Rule 11, 48Companies Act, 1956-Sections 397-398
Tribunals and Commissions30 Sept 2024
CFM Asset Reconstruction Private Limited Vs Vidarbha Industries Power Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1319
Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5), 9, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions30 Sept 2024
M/S Soho Infrastructure Private Limited Vs Bank Of Maharashtra & Ors.
National Company Law Tribunal · (2024) 09 NCLT CK 1154
Insolvency and Bankruptcy Code, 2016-Section 60(5), 22National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
Tribunals and Commissions27 Sept 2024Allowed
Sanjay Gupta Vs Smt. Saroj Singhania & Ors.
National Company Law Tribunal · (2024) 09 NCLT CK 1198
Insolvency and Bankruptcy Code, 2016-Section 7, 33, 36, 52, 53, 53(1), 54(1), 54(2), 60(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 16(2), 45, 45(3)National Company Law Tribunal, Rules, 2016