CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 227 of 1,016

Tribunals and Commissions04 Jun 2024Allowed

Anamala Kuries And Loans Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1690

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(7), 59(7) to (9)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 34, 38, 41
Read judgment
Tribunals and Commissions04 Jun 2024Allowed

M/s Carrycon India Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1691

Insolvency and Bankruptcy Code, 2016-Section 10, 7, 4(1), 10(3)(a), 10(3)(b), 10(3)(c), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013
Read judgment
Tribunals and Commissions04 Jun 2024

Jayantilal Trikambhai Vaghela Vs The South Indian Bank Limited & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1692

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 99, 100, 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 2(f), 13(1), 13(2), 13(4)
Read judgment
Tribunals and Commissions04 Jun 2024Allowed

Manish Aneja & Ors. Vs M/s Revital Reality Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1579

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 3(12), 5(7), 5(8), 5(8)(f)(ii), 4(1), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
Read judgment
Tribunals and Commissions04 Jun 2024Allowed

State Bank Of India Vs Mr. Rajkumar Nandlal Dhoot

National Company Law Tribunal · (2024) 06 NCLT CK 1693

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 99(1), 99(2), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)
Read judgment
Tribunals and Commissions03 Jun 2024Allowed

ICICI Bank Limited Vs Jaiprakash Associates Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1695

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 7(7), 8, 8(1), 8(2), 13, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Regulation Act, 1949-Section 35A, 35AA, 35AB
Read judgment
Tribunals and Commissions03 Jun 2024Allowed

State Bank Of India Vs Mukesh Udyog Limited

National Company Law Tribunal · 2023 INSC 923

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(1), 238, 7(3)(A), 7(5), 16(5), 17, 18, 13(1)(b), 15, 14, 14(1), 14(3), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Debtor) Rules, 2016-Regulation 2-B
Read judgment
Tribunals and Commissions03 Jun 2024

Mr. Ravindra Beleyur

National Company Law Tribunal · (2024) 06 NCLT CK 1697

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(4)(b)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions03 Jun 2024Allowed

Jammu And Kashmir Bank Vs Himalayan Mineral Waters Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1698

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3), 7(3)(b), 7(4), 7(5), 7(5)(a), 9, 12, 13, 14, 14(3), 15, 17, 18, 20, 21, 22, 31, 33, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11, 49
Read judgment
Tribunals and Commissions03 Jun 2024

Bank Of India Vs Vacc -Syn Biotech Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1699

Companies ActInsolvency and Bankruptcy Code, 2016-Section 7, 53(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 34, 45(3), 45A
Read judgment
Tribunals and Commissions31 May 2024

Arti Securities And Services Limited Vs Duxton Hills Builder Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3238

Insolvency and Bankruptcy Code, 2016-Section 12, 12(1), 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36(A)(10), 36B(4A), 38, 39(4)
Read judgment
Tribunals and Commissions31 May 2024Allowed

Ravindra Beleyur Vs Reliable Cashew Company Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 33(2), 66(1), 66(2), 33, 33(7), 14, 33(5), 35(1)IBBI (CIRP Regulation, 2016-Regulation 35AIBBI (Liquidation Process) Regulations, 2016-Regulation 32A
Read judgment
Tribunals and Commissions31 May 2024Allowed

Shriram Transport Finance Company Ltd. Vs Parveen Travels Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3242

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
Read judgment
Tribunals and Commissions31 May 2024Allowed

State Bank of India Vs Mata Energy Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 3243

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(4), 30(6), 31, 33(2), 33(3), 34, 34(8), 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39(9)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
Read judgment