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National Company Law Tribunal judgments

20,326 judgments · page 207 of 1,017

Tribunals and Commissions06 Aug 2024Allowed

Canara Bank Through RP Vs Mr. Rakesh Aggarwal

National Company Law Tribunal · (2024) 08 NCLT CK 1223

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99, 7, 7(1), 95, 100(1), 100, 96(1)(a), 101, 102, 100(3), Part III, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Banking Companies (Acquisition & Trasnfer of Undertaking Act, 1970
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Tribunals and Commissions06 Aug 2024

State Bank Of India Vs Simplex Projects Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1167

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 5(21), 7, 9, 13, 14, 14(1)(a), 14(1)(b), 14(1)(c), 15, 17, 17(1)(d), 18, 18(f)(vi), 20(1), 21(2), 22(2), 25, 25(1), 25(2)(b), 25(h)(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 60(5), 60(5)(c), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 6A, 7, 12, 12(1), 13(1B), 14, 27, 35, 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(3B), 39(4), 39BInsolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions06 Aug 2024Allowed

Canara Bank Through RP Vs Ms. Kavita Aggarwal

National Company Law Tribunal · (2024) 08 NCLT CK 1225

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 7, 7(1), 100(1), 100, 96(1)(a), 101, 102, 100(3), Part III, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Banking Companies (Acquisition & Trasnfer of Undertaking Act, 1970
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Tribunals and Commissions06 Aug 2024Allowed

Canara Bank Through RP Vs Ms. Sadhna Aggarwal

National Company Law Tribunal · (2024) 08 NCLT CK 1227

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 7, 7(1), 100(1), 100, 96(1)(a), 101, 102, 100(3), Part III, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Banking Companies (Acquisition & Trasnfer of Undertaking Act, 1970
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Tribunals and Commissions05 Aug 2024

M/s. Jayesh Lifescience India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1237

Insolvency and Bankruptcy Code, 2016-Section 10, 10A, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions05 Aug 2024

Phalcomm Infra Solutions Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1238

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 15, 17, 18, 19, 20 and 21, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7, 7(1), 7(2)Companies Act, 1956
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Tribunals and Commissions02 Aug 2024Allowed

Incred Financial Services Limited Vs M/s Suumaya Industries Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1239

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(5)(a), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Aug 2024

State Bank of India Vs M/s. Kotsons Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1240

Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 21(1), 21(2), 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(2)(c), 13, 17, 27, 31(A)(1), 35A, 36, 36A, 36B(4A), 37, 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions02 Aug 2024Allowed

Mr. Vasudevan Gopu

National Company Law Tribunal · (2024) 08 NCLT CK 1242

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(8), 53(1)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14
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Tribunals and Commissions01 Aug 2024Allowed

Tricon Infra Buildtech Pvt Ltd. Vs Xrbia Chakan Developers Pvt Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1245

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Aug 2024

Central Bank Of India Vs Nayan Thakarshi Shah

National Company Law Tribunal · (2024) 08 NCLT CK 1246

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(6), 97, 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)
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