CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 193 of 1,017

Tribunals and Commissions25 Sept 2024

Seemant Nahata Vs Divyaswarna (OPC) Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1146

Insolvency and Bankruptcy Code, 2016-Section 66, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35A(1)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions25 Sept 2024Allowed

Ashirwad Developers Vs SR Digital TV & Broadband Pvt Ltd

National Company Law Tribunal · (2024) 09 NCLT CK 1329

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4, 5(8), 5(8)(f), 14, 14(1), 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Read judgment
Tribunals and Commissions25 Sept 2024

Indian Bank Vs S Swaminathan

National Company Law Tribunal · (2024) 09 NCLT CK 1330

Insolvency and Bankruptcy Code, 2016-Section 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
Read judgment
Tribunals and Commissions25 Sept 2024Allowed

Bank Of India & Anr. Vs Vinkem Labs Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
Read judgment
Tribunals and Commissions25 Sept 2024

Naman Infradevelopers Pvt. Ltd. Vs Varun Media Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1170

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(4), 30(6), 31, 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38(1), 38(1A), 38(2), 38(3), 39(1)(a), 39(1)(c), 39(2), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2018
Read judgment
Tribunals and Commissions25 Sept 2024Dismissed

Mr. P. Eswaramoorthy Vs Mr. Govindasamy Balasubramaniam & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 30(6), 31, 35(1), 66, 66(1), 66(2), 68National Company Law Tribunal Rules, 2016-Rule 11, 14, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
Read judgment
Tribunals and Commissions24 Sept 2024

Encore Asset Reconstruction Private Limited Vs Tirupati Fabricators Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1194

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 33(2), 14, 34(4)(b), 34(4), 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
Read judgment
Tribunals and Commissions24 Sept 2024

Bank Of Maharashtra Vs Mr. Bal Kishan Gupta

National Company Law Tribunal · (2024) 09 NCLT CK 1204

Insolvency and Bankruptcy Code, 2016-Section 95, 94 to 100, 95 to 99, 96, 96(1), 96(3), 97, 97(5), 98, 99, 99(4), 99(7), 100, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest, 2002-Section 13(4)
Read judgment
Tribunals and Commissions24 Sept 2024

Bank Of Maharashtra Vs Mrs. Pushpa Gupta

National Company Law Tribunal · (2024) 09 NCLT CK 1216

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96, 96(1), 96(3), 97, 97(5), 98, 99, 99(4), 99(7), 100, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Mr. Naren Sheth Vs Vindhyavasini Buildcon Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1223

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 33(2), 34(4)(b), 34(4), 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
Read judgment
Tribunals and Commissions24 Sept 2024

Bank Of Maharashtra Vs Mrs. Saroj Gupta

National Company Law Tribunal · (2024) 09 NCLT CK 1283

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 96, 96(1), 96(3), 97, 97(5), 98, 99, 99(4), 99(7), 100, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions24 Sept 2024Dismissed

Manoj Seth Vs Larsen And Toubro Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1180

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8(2), 9(3)(b), 4, 9(5)(i), 5(21), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Central Bank of India Vs Iskrupa Mall Management Company Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1285

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 10A, 14, 5(8), 4, 7(3)(b), 7(5)(a), 31(1), 33, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Central Bank of India Vs Future Corporate Resources Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1286

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 10A, 14, 5(8), 4, 7(3)(b), 7(5)(a), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Central Bank of India Vs Ojas Tradelease and Mall Management Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1287

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 10A, 14, 5(8), 4, 7(3)(b), 7(5)(a), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Central Bank Of India Vs Central Departmental Stores Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1288

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 10A, 14, 5(8), 4, 7(3)(b), 7(5)(a), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions24 Sept 2024Allowed

Central Bank of India Vs Future Corporate Resources Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 10A, 14, 5(8), 4, 7(3)(b), 7(5)(a), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment