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National Company Law Tribunal judgments

20,326 judgments · page 205 of 1,017

Tribunals and Commissions13 Aug 2024Allowed

Mr. S. V. Ramani Vs United Chloro Paraffins Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1162

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 53(1), 54(1), 54(2), 54(3)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Regulations), 2016-Regulation 12, 13, 15, 31A, 32, 34, 35
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Tribunals and Commissions13 Aug 2024Allowed

Mr P Raghava Rao Vs Anjali Water Ford Hospitality and Infra Pvt Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1194

Insolvency & Bankruptcy Code, 2016-Section 9, 53, 53(1)(h), 54, 54(2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(2), 13, 15, 45, 45(3)IBBI (CIRP Regulations), 2016-Regulation 27
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Tribunals and Commissions13 Aug 2024Allowed

Kanhaiya Power Private Limited Vs Tirupathi Properties And Investment Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1170

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 13(2), 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 2024Allowed

JM Financial Asset Reconstruction Company Limited Vs Kobo Biotech Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1195

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act-Section 13(2)
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Tribunals and Commissions12 Aug 2024Allowed

Easun-MR Tap Changers Private Limited Vs M/s Aditya Vidyut Appliances Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1197

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 7, 66, 29A, 30(2), 30(4), 53(1), 30(2)(a), 30(2)(b), 30(2)(d), 32, 61(3), 43, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions12 Aug 2024Allowed

Punjab National Bank & Anr. Vs Mohita Indrayan

National Company Law Tribunal · (2024) 08 NCLT CK 1155

Insolvency and Bankruptcy Code, 2016-Section 7, 79(15), 94, 95, 95(4)(a), 95(4)(b), 95(4)(c), 95(5), 96, 96(1), 96(1)(a), 96(1)(b)(ii), 96(2), 96(3), 99, 99(2), 99(3), 99(4), 99(6)(b), 100, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 113, 208SARFAESI Act, 2002-Section 13(2)RDB Act, 1993
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Tribunals and Commissions12 Aug 2024Disposed Of

Dugar Polymers Limited Vs Maruthi Tubes Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1198

Insolvency and Bankruptcy Code, 2016-Sections 9, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13, 30, 31A, 34, 42(3), 45
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Tribunals and Commissions12 Aug 2024Allowed

Amit Jain Vs Paytail Commerce Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1163

Insolvency and Bankruptcy Code, 2016-Section 7, 6, 3(12), 7(5), 7(5)(a), 7(5)(b), 5, 14(1)(a), (b), (c) & (d), 14(3), 31, 33, 16(5), 17, 18, 13(1)(b), 15, 19, 20, 21, 22, 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Aug 2024Allowed

Simon India Limited Vs Ecophos GNFC India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1313

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 33(2), 34(4)(b), 14, 35(1), 33(7), 52, 33(5), 35, 53, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 32A
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Tribunals and Commissions09 Aug 2024Allowed

Shri R Thamodharan Vs M/s. Cethar Constructions Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1199

Insolvency & Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(7), 34, 34(1), 14, 35(1)NCLT Rules, 2016-Rules 11 & 32IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 25(4), 39(4), 39D
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Tribunals and Commissions09 Aug 2024

Aasan Corporate Solutions Private Limited Vs Nirmal Lifestyle Realty Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1200

Insolvency and Bankruptcy Code, 2016-Section 7, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 32A, 43, 45, 46, 49, 50, 53, 53(1), 53(1)(b), 53(1)(b)(i), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 30, 35, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 40ACompanies Act, 1956
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Tribunals and Commissions09 Aug 2024Allowed

Blue Moon Travels Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1201

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6(1), 6
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Tribunals and Commissions09 Aug 2024

Sachin Singh & Ors. Vs M/s Three C Properties Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1203

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), Second proviso to Section 7(1), Explanation to Section 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(6), 5(8)(f), Explanation to Section 5(8)(f), 5(12), 14, 17, 20, 25, 60(5), 65Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn)NCLT Rules, 2016-Rule 11, 131
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Tribunals and Commissions09 Aug 2024Allowed

R. Venkatakrishnan Vs M/s. Star Trace Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1204

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 34(5), 30, 29A, 33(1)(b), 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rules 11, 32IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions09 Aug 2024

Praveen Kumar Garg Proprietor Vs APS Infra Engineers Pvt. Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1205

IBC, 2016-Section 4, 9, 9(3)(b), 9(3)(c), 9(3)(d), 9(3)(e), 9(5), 9(5)(i), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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