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National Company Law Tribunal judgments

20,303 judgments · page 223 of 1,016

Tribunals and Commissions12 Jun 2024Allowed

Bank of Maharashtra Vs Supertech Realtors Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1722

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(7), 7, 7(3)(a), 7(5)(a), 7(7), 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); Regulation 7(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions12 Jun 2024Partly Allowed

Asset Reconstruction Company (India) Limited Vs M/s Harvest Hotels And Services Appartments Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1723

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(a), 14, 15, 18, 18(f)(vi), 20(1), 22(1), 22(3)(a), 25, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 49, 50, 53, 60(5), 61, 62, 65, 65(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(2), 17(2), 27, 35, 36, 38, 38(3)(b), 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 11, 154(1)
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Tribunals and Commissions12 Jun 2024

Phoenix Arc Private Limited Vs Transparent Food Technologists Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1724

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 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-Section 13(2)
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Tribunals and Commissions12 Jun 2024

RK Traders Vs Bhattad Marketing & Distribution Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1726

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 3(11), 3(12), 4(1), 7, 10A, 14, 13, 17, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Limitation Act, 1963-Section 18
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Tribunals and Commissions12 Jun 2024Allowed

Monika Garg Vs M/s Ahuja Cotspin Pvt. Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 5(6), 5(6)(c), 8(2), 8(2)(a), 9, 9(3)(b), 9(5)(2)(d), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Companies Act-Section 128
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Tribunals and Commissions12 Jun 2024Dismissed

Mittal Polymers Vs Suvarna Additives Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1727

Insolvency and Bankruptcy Code, 2016-Sections 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Sections 15, 16
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Tribunals and Commissions12 Jun 2024Allowed

Vipul Life Science Limited Vs Coastal Organics Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1729

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jun 2024

M/s. Saivi Finance Private Limited Vs M/s. Fusion Conbuild Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1578

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 13, 15, 21(1), 29, 25(2)(h), 12, 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 29A, 30(2), 31, 31(4), 14Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 13, 17, 36, 36(A)(10), 27, 38(2)(a), 38(2)(b), 38(2)(c), 35, 35A, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2), 39(1)(a), 39(1)(c)Companies Act, 1956
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Tribunals and Commissions11 Jun 2024Allowed

Shiv Lalit Barter Private Limited Vs Dev R Nil Design Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1631

Insolvency and Bankruptcy Code, 2016-Section 12(2), 15, 30(2), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52CIRP Regulations, 2016-Regulation 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions11 Jun 2024

State Bank Of India Vs Rajmal Lakhichand Jewelers Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 34(4), 34(4)(b), 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4(2)(b), 15, 32, clauses (a) to (d) of Regulation 32, 32A
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Tribunals and Commissions11 Jun 2024Allowed

Union Bank Of India Vs M/s Era Infra Engineering Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 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), 38(2), 53, 60(5), 61, 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 32, 36B 4A, 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Companies Act, 2013
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Tribunals and Commissions11 Jun 2024

Mr. Anurag Nirbhaya Vs M/s. Manju J Homes India Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1589

Insolvency and Bankruptcy Code, 2016-Section 9, 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), 43, 45, 49, 50, 53, 60(5), 61, 62, 66, 68, 70, 71, 72, 73, 74, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1A), 39(1), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions11 Jun 2024

Nikhil Khanna & Ors Vs Spaze Towers Pvt Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8)(f), 7, 10A, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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