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National Company Law Tribunal judgments

20,299 judgments · page 220 of 1,015

Tribunals and Commissions25 Jun 2024Allowed

Shriram City Union Finance Limited Vs Mountain Edge Tours And Holidays Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1649

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 60(5), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions25 Jun 2024Allowed

Nirmal Kanodia Vs Balajee Ingot India Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 Jun 2024Allowed

Prudent ARC Limited Vs Shirpur Gold Refinery Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1757

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions21 Jun 2024

Mr. Hariom Rambabu Gupta Vs Central Bank of India & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1760

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 96, 99, 99(4), 10Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)SARFAESI Act, 2002-Section 17, 13, 13(1), 13(2), 13(4), 2(f)
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Tribunals and Commissions21 Jun 2024Allowed

E. Pearson & Co. Ltd. Vs Sheba Marine Engineering Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1761

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 9, 9(5), Rule 6, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Jun 2024

Shashikant Dhamne Vs Norden Tankers & Bulkers India LLP

National Company Law Tribunal · (2024) 06 NCLT CK 1763

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 35, 37, 38Income-tax Act, 1961-Section 178
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Tribunals and Commissions21 Jun 2024

Central Bank Of India Limited Vs Sumatichand Gouti Jewellers Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1764

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Jun 2024Allowed

State Bank Of India Vs Ramila Diam Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 17, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions20 Jun 2024

Rajul Mehta & Ors. Vs Richfeel Health & Beauty Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 36(4)(a)(iii), 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(A), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Jun 2024

Raghunathan Krishnasamy

National Company Law Tribunal · (2024) 06 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(1)(b), 33(2), 33(5), 10, 12, 19, 30(2), 30(6), 31, 34, 52, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38, 38(2)(a), 38(3)(e), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 12, 12(3), 13, 15, 31A, 32A
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