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National Company Law Tribunal judgments

20,326 judgments · page 206 of 1,017

Tribunals and Commissions08 Aug 2024

Trig Detective Pvt. Ltd. Vs Gorgeous Skin Pvt. Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1207

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(2), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 40D
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Tribunals and Commissions08 Aug 2024Allowed

IDBI Trusteeship Services Limited Vs Coffee Day Enterprises Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1156

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(8), 5(8)(c), 7, 7(1), 10A, 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions08 Aug 2024Allowed

Shriram Finance Limited Vs Excel Dwellings India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1161

Insolvency and Bankruptcy Code, 2016-Section 7, 14, Sub-Section 14 (3), 15, 17, 18, 20, 21, 31, 33Insolvency 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 Commissions08 Aug 2024Allowed

Sathi Sai Finance And Investments Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1229

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(8), 53(1)Companies Act, 1956Reserve Bank of India Act, 1934-Section 45 I-A
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Tribunals and Commissions08 Aug 2024Allowed

Loktra Technologies Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1168

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10(3), 10(3)(c), 10(4)(a), 10(4)(b), 10A, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Aug 2024Allowed

In Re: K N Interior Designs And Engineering Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1230

Insolvency and Bankruptcy Code, 2016-Section 54, 10, 33(1)(b)(ii), 53NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 12 (1, 2, 3), 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45 (3), 5 (1) (e), 37
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Tribunals and Commissions08 Aug 2024Allowed

KCMT Machinery India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1209

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions07 Aug 2024Allowed

Mr. Dilipkumar Natvarlal Jagad Vs Portman Advisory Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1211

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 35, 37, 38, 39(5)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Second Amendment) Regulations-Regulation 41
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Tribunals and Commissions07 Aug 2024Allowed

UCO Bank Vs Parag Baxi

National Company Law Tribunal · (2024) 08 NCLT CK 1213

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFEASI Act-Section 13(2)
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Tribunals and Commissions07 Aug 2024Allowed

M/s.Options Vs M/s. Zorek Education Technologies Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1215

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(2)(d), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions07 Aug 2024Allowed

Central Bank Of India Vs Magnifico Minerals Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1217

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions06 Aug 2024Allowed

Assets Care And Reconstruction Enterprise Limited Vs Khatema Fibres Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1218

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1), Twelfth ScheduleIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(b), 38(2), 39, 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions06 Aug 2024Allowed

Titan Contracting Services LLP Vs XRBIA Developers Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1219

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31 and 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5 and 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Aug 2024

National Skill Development Corporation Vs ASTM Skills Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1220

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, Chapter III, 21(1), 43, 45, 50, 66, 240A, 29A(c), 29A(h), 33, 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 39, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions06 Aug 2024

National Skill Development Corporation Vs ASTM Skills Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 33, 33(2), 34, 34(1), 43, 45, 50, 52, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 39, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 6, 31A
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