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National Company Law Tribunal judgments

20,299 judgments · page 213 of 1,015

Tribunals and Commissions15 Jul 2024

M/s. Citron Strategies Private Limited Vs M/s. Leading Hotels Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(1), 25(2)(b), 29A, 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(3)(b), 45, 46, 49, 53, 53(1), 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(1), 38(1A), 39(4)
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Tribunals and Commissions15 Jul 2024Dismissed

Bank Of Maharashtra Vs Anand Ghadigaonkar & Anr.

National Company Law Tribunal · (2024) 07 NCLT CK 1703

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 60(2), 7, 99, 99(6)(a)(b), 99(7), 99(9), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions15 Jul 2024

Varma Brokerages Private Limited Vs Manoj Prasad Shaw

National Company Law Tribunal · (2024) 07 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a) and (b)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 3(1)(a), 9
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Tribunals and Commissions12 Jul 2024

Shivkumar Madanlal Baser Vs Nitin Shelke Prabhakar & Ors

National Company Law Tribunal · (2024) 07 NCLT CK 1610

Insolvency and Bankruptcy Code, 2016-Section 14, 33, 33(2), 33(5), 33(7), 34, 34(1), 34(4)(b), 35, 35(1), 52, 53, 70, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions12 Jul 2024Disposed Of

M/s Aryan Mining & Trading Corpn Pvt.Ltd. Vs Progressive Meters Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 22(3)(a), 25(2)(d), 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, 17, 35, 36A(10), 36A(12), 40(2)
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Tribunals and Commissions12 Jul 2024Allowed

61826795908da63f951a510175c2418f

National Company Law Tribunal · (2024) 07 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 54(1), 52, 53, 54IBBI (Liquidation Process Regulations), 2016-Regulation 45(3), 14, 45National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Jul 2024Allowed

Punjab & Sind Bank Vs Supertech Township Projects Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 6, 7, 7(3)(a), 7(5)(a), 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Jul 2024

Bhushan Power & Steel Limited Vs A.G. Pipes Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 4, 5(2)(b), 5(2)(d), 7, 8, 9, 9(5)(ii)(b), 9(5)(ii)(d), 60(1)Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6(1)
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Tribunals and Commissions12 Jul 2024

Omkara Assets Reconstruction Private Limited Vs Swapnil Promoters and Developers Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1661

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 30(3), 30(4), 30(2), 29A, 30(1), 21(2), 31(1), 25(2)(h), 31, 32, 61(3), 43, 45, 50, 66, 16(1), 15(1)(c), 26(6A), 22(1), 14, 66(1), 43(1), 44(1), 30(2)(a) to 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 38, 39(4), 26, 38(1A), 35A, 38(1), 38(1)(a), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 36(1), 36A, 36B, 36B(4A), 40ACompanies Act, 2013
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Tribunals and Commissions12 Jul 2024Allowed

Automark Industries (India) Pvt Ltd Vs Sadbhav Engineering Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1707

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(c), 8, 10A, 8(1), 4, 9(5), 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act-Section 60
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Tribunals and Commissions12 Jul 2024Allowed

Sunjeet Communications Private Limited Vs Rashmi Metro Homes LLP

National Company Law Tribunal · (2024) 07 NCLT CK 1708

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(ii)(d), 8, 13, 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20, 21, Sub-section (1) of Section 31, 33Limited Liability Partnership Act, 2008Negotiable Instruments Act, 1881-Section 138, 141, 143A
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Tribunals and Commissions12 Jul 2024Allowed

Mr. Shashikant Shravan Dhamne

National Company Law Tribunal · (2024) 07 NCLT CK 1709

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(8), Chapter VIBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14Companies Act, 1956
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Tribunals and Commissions12 Jul 2024

Rajan Deshraj Agarwal Vs Consortium Of Admas Industries Pvt Ltd & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1710

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32, 53(1), 61(3)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 6, 27, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39(4)Companies Act, 2013
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Tribunals and Commissions12 Jul 2024Allowed

M/s.Infiniti Techlabs LLP

National Company Law Tribunal · (2024) 07 NCLT CK 1712

IBC, 2016-Section 54(1), 33, 52, 59 (7)IBBI (Liquidation Process) Regulations, 2016-Regulation 14, 45(3)(b), 35, 37(7), 15, 44, 8, 10
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Tribunals and Commissions12 Jul 2024Disposed Of

M/s TCP Limited Vs M/s. Marappar Textiles Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1713

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 22(3)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 188, 196, 240AInsolvency & Bankruptcy Board of India Regulations, 2016-Regulation 39(4), 38(1), 38(1A), 38(1B), 38(2), 38 and 39MSME act 2006
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