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National Company Law Tribunal judgments

20,299 judgments · page 217 of 1,015

Tribunals and Commissions04 Jul 2024

Ms. Manjula Tripathi & Ors. Vs M/S Clarion Townships Pvt. Ltd. & Anr.

National Company Law Tribunal · (2024) 07 NCLT CK 1741

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), Proviso to Section 23(1), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 60(5), 188, 196, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 38, 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)
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Tribunals and Commissions04 Jul 2024

Technology Parks Limited Vs Alchemist Infra Realty Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1742

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 13, 14, 14(1)(a), 15, 17(2)(e), 18(1), 18(f), 21(2), 25, 29(2), 29A, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 32A, 32A(1), 32A(2), 43, 45, 50, 53(1), 66, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8A, 9, 9A, 35A, 36(2), 36(2)(h), 36A, 36A(10), 36B(4A), 37, 38(1), 38(1A), 38(1b), 38(2), 38(2)(d), 39, 39(2), 39(3), 39(4)Prevention of Money Laundering Act, 2002-Section 3, 5, 5(8), 8, 8(5), 8(7), 8(8), 9, 10, 23, 24, 26(1)
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Tribunals and Commissions03 Jul 2024

DSS Healthcare Private Limited Vs Mr. Amarpal

National Company Law Tribunal · (2024) 07 NCLT CK 1625

Insolvency & Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 29, 37, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions03 Jul 2024Allowed

Mr. Ishwar Punjabi Vs Silver Jubilee Motors Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1689

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3)(b), 7(5)(a), 7(5)(b), 10A, 13, 14, 17, 25, 31(1), 33, 238, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3(1)(d), 4, 4(1), 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8(2)
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Tribunals and Commissions03 Jul 2024Allowed

UV Asset Reconstruction Company Limited Vs Majestic Hotels Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1682

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 3(12), 7(2) to (5), 7(5), 16(5), 17, 18, 13(1)(b), 15, 14(1), 14(3), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions03 Jul 2024

M/s Kaliber Associates Pvt. Ltd. Vs M/s Lion Buildcon Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1659

IBC, 2016-Section 5(8), 5(8)(a), 5(8)(f), 5(8)(a) to (i), 7, 7(3), 7(5), 12, 12(1), 12(2), 12(3), 14, 15, 17, 18, 20, 21Companies Act, 2013-Section 186Insolvency and Bankruptcy (Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions03 Jul 2024Allowed

Ambica Enclave Private Limited Vs Proplarity Infrastructure Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1744

Insolvency and Bankruptcy Code, 2016-Section 3 (12), 7, 7(3)(b), 7(7), 13 (2), 14(1), 14(2), 14(3), 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1)
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Tribunals and Commissions03 Jul 2024Allowed

Punjab National Bank Vs M/s Satluj Spintex Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 99(3), 4, 7(5), 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions03 Jul 2024

Punjab National Bank Vs Sohrab Spinning Mill Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1)(b)(i) to (iii), 33(3), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions03 Jul 2024

M/s. Bizgo India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1746

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 14, 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Limitation Act, 1961-Section 18
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Tribunals and Commissions03 Jul 2024

Punjab National Bank Vs Golden Agrarian Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1586

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(i) to (iii), 33(3), 60(5), 19(2), 35, 36, 38, 39, 41, 33(7), 14, 33(5), 35(1), 34(7)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions02 Jul 2024Allowed

Arvind Industrials Vs Shree Gajapati Paints Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1692

Insolvency and Bankruptcy Code, 2016-Section 33, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 14, 15, 31, 31A, 34, 44(2), 45, 45(3), 45(3)(b)
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Tribunals and Commissions02 Jul 2024Allowed

Mallick Projects Private Limited Vs Mr. Neeraj Kejriwal

National Company Law Tribunal · (2024) 07 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 10, 33(2), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 15, 45, 45(3)
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Tribunals and Commissions02 Jul 2024

Ram Ratan Jagati Vs M/s Futuristics Metal Trading Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Companies Act, 1956
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