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National Company Law Tribunal judgments

20,326 judgments · page 202 of 1,017

Tribunals and Commissions30 Aug 2024Dismissed

Ashu Jain Vs Indian Bank

National Company Law Tribunal · (2024) 08 NCLT CK 1169

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95, 96, 96(1), 96(1)(b)(ii), 96(2), 96(3), 99-100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)
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Tribunals and Commissions30 Aug 2024Allowed

Central Bank of India Vs Alfonso

National Company Law Tribunal · (2024) 08 NCLT CK 1309

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 7, 94, 101, 102(2), 102, 104, 105, 106, 106(3), 107, 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), 7(2)Recovery of Debts and Bankruptcy Act, 1993-Section 19(22), 19(22-A)
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Tribunals and Commissions30 Aug 2024

M Shanmugam Vs TamilNadu Mercantile Bank Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1310

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 95, 99, 99(1), 99 clauses (1) to (10), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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 6, 6(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(12)
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Tribunals and Commissions30 Aug 2024

Municipal Corporation Of Greater Mumbai Vs Abhay Narayan Manudhane

National Company Law Tribunal · 2023 INSC 625

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(21), 31, 53, 53(1)(e), 53(e)(ii)Mumbai Municipal Corporation Act, 1888-Section 212, 203, 209, 140AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4, 12, 12(2)
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Tribunals and Commissions29 Aug 2024

Mr. Rakesh Kumar Tulsyan Vs Bank Of Baroda & Ors.

National Company Law Tribunal · (2024) 08 NCLT CK 1250

Insolvency and Bankruptcy Code, 2016-Section 12, 13, 14, 15, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30, 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), 43, 43(1), 44(1), 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 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)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A
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Tribunals and Commissions29 Aug 2024Allowed

Manmohan Sharma Vs Arkom Telecommunications Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1251

Insolvency and Bankruptcy Code, 2016-Sections 10, 33(1), 33(2), 33(5), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39B(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 32 Clause (e), 32 Clause (f), 4(2)(b)
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Tribunals and Commissions29 Aug 2024

Mr. Ashish Anantray Shah Vs Subodh Kumar Jain

National Company Law Tribunal · (2024) 08 NCLT CK 1252

Insolvency and Bankruptcy Code, 2016-Section 94, 102, 105, 106, 112, 114, 114(1), 115(2), 121, 196, Chapter IVIBBI (Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Regulations 2019-Regulation 17A
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Tribunals and Commissions29 Aug 2024

State Bank Of India Vs Aegis Medicines Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 14, 33(5), 33(7), Chapter III of Part II, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions29 Aug 2024Allowed

Manmohan Sharma Vs Arkom Telecommunications Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1254

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 10, 34(1), 52, 33(5), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B(2), 39BInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 32 Clause (e), 32 Clause (f), 4(2)(b)
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Tribunals and Commissions29 Aug 2024

M/s. S.N. Global Minerals LLP Vs M/s. Aksa Paper Mills Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5), 8, 8(2)(a), 7(3)(b), 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(1)Limited Liability Partnership Act, 2008
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Tribunals and Commissions28 Aug 2024Allowed

Bank Of Baroda Vs M/s U.N. Automobiles Pvt. Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1256

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 60(5), 231, 238, 7(5), 14, 17, 19Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Aug 2024

Renascene Insolvency Resolution Professionals Private Limited Vs Kesma Impex Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1257

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 33, 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 33(5), 33(7), 34, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024-Regulation 31-BInsolvency and Bankruptcy (Liquidation Process) Regulations-Regulation 13
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Tribunals and Commissions28 Aug 2024Allowed

M/s Tri-wall Pak Private Limited Vs M/s Firefly Led Products Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1259

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, Sub-Section (1) of Section 14, Sub-Section (1) of Section 31, 33, 13, 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Aug 2024Allowed

M/s.Invent Assets Securitization and Reconstruction Private Limited Vs M/s.APF Estates Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 95, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions28 Aug 2024Allowed

M/s Aone Greenfield Private Limited Vs M/s RSJ Developers Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1261

Insolvency and Bankruptcy Code, 2016-Section 7, 16, 33(2), 53, 53(1), 53(1)(d), 54, 54(2), 54(3), 95, 96Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15, 31(2), 31A(1)(b), 33, Schedule I, 34, 35, 41(1), 45
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Tribunals and Commissions27 Aug 2024Allowed

Indian Bank Vs M/s Shyam Indofab Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1262

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 7, 7(5)(a), 7(7), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions27 Aug 2024Allowed

ALD Automotive Private Limited Vs Green Valley Energy Ventures Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1159

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 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), 52Insolvency 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, 35A, 40(1)
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Tribunals and Commissions27 Aug 2024

Capri Global Capital Limited Vs Monarch Brookfields LLP

National Company Law Tribunal · (2024) 08 NCLT CK 1263

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 45, 49, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B(4A), 37, 38, 38(1A), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions27 Aug 2024

Capri Global Capital Limited Vs Monarch Brookfields LLP

National Company Law Tribunal · (2024) 08 NCLT CK 1264

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 45, 49, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B(4A), 37, 38, 38(1A), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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