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National Company Law Tribunal judgments

20,326 judgments · page 204 of 1,017

Tribunals and Commissions14 Aug 2024

Lumi Vietnam Joint Stock Company Vs M/s Hogar Controls India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1292

IBC, 2016-Section 9, 14, 21(2), 29A, 250A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1)(B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions14 Aug 2024Disposed Of

Mr. Jossy Steephen Kattur

National Company Law Tribunal · (2024) 08 NCLT CK 1293

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(5), 33(7), 34(2), 34(4)(b), 35(1)(b) & (d), 35 to 41, 52NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions14 Aug 2024Allowed

M/s BP Agency HYD Vs M/s BN Pack Corrugated Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1294

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 13(2), 14, 14 (1)(a), (b), (c), (d), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Sale of Goods Act, 1930-Sections 57, 60, 61
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Tribunals and Commissions14 Aug 2024Partly Allowed

Rajendran P R Vs Mr. Rajendran PR & Anr.

National Company Law Tribunal · (2024) 08 NCLT CK 1160

IBC, 2016-Section 14, 25(2)(h), 29A, 30(1), 30(2), 30(2)(b)(ii), 30(4), 30(6), 31(1), 31(2), 31(4), 43, 44, 45, 50, 53, 53(1)(b), 60(5), 66, 238IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 35A, 36B(4A), 37(m), 38(1), 38(1A), 38(1B), 38(2), 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Aug 2024Allowed

Suman Healthcare Private Limited Vs Mountview Consultancy Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1312

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions13 Aug 2024Disposed Of

State Bank Of India Vs Shri Rajendra Prasad Maheshwari

National Company Law Tribunal · (2024) 08 NCLT CK 1181

Insolvency and Bankruptcy Code, 2016-Section 80, 94, 95, 95(1), 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(e), 7, 7(2)Securitization and Asset Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Aug 2024Allowed

DCM Shriram Credit & Investment Limited Vs M/s. The Maharaja Salt Works Company Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1182

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(1), 7(2), 7(5), 7(7), 3(12), 5(7), 5(8), 5(8)(a), 5(8)(f), 5(24), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 21(2), 31(1), 33, 60, 60(5), 60(5)(c), 65, 231Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Aug 2024Disposed Of

Mrs. Pratibha Singh

National Company Law Tribunal · (2024) 08 NCLT CK 1184

Insolvency and Bankruptcy Code, 2016-Section 79(15), 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions13 Aug 2024Allowed

Anmol Steel Processors Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1185

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 17, 18, 19, 20, 21, 22, 22(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Aug 2024Disposed Of

M/s Uva Engineers Private Limited Vs M/s Maha Associated Hotels Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1187

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21, 21(2), 25(2)(j), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31(1), 31(3), 43, 45, 47, 49, 50, 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 6, 13, 21(3), 35(2), 35A, 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 39, 39(1), 39(1A)(b), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Aug 2024

Bank Of Baroda Vs SKS Power Generation (Chhattisgarh) Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1188

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15, 15(1)(c), 16(1), 19, 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)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(i), 32, 33(1), 43, 45, 50, 53, 60(5), 61, 61(3), 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, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(3), 39(4), 39(4A), 40ACode of Civil Procedure, 1908-Order VI Rule 1, VIII Rule 9, Rule 9 of Order VIII
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Tribunals and Commissions13 Aug 2024

Tata Capital Financial Services Limited Vs High Ground Enterprises Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1189

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 7, 12, 12(2), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 32, 43, 45, 50, 61(3), 66Insolvency 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(3), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions13 Aug 2024Allowed

Tricom Fruit Products Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1190

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a), 7, 7(4), 11, 13, 14(1), 31(1), 33, clause 5(7)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Income Tax Act, 1961-Section 156, 271, 274
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