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National Company Law Tribunal judgments

20,303 judgments · page 228 of 1,016

Tribunals and Commissions31 May 2024Partially allowed

A School India Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3259

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 35(2), 31(2), 31A, 13, 34, 41, 36, 42(2), 45(3), 5(1)(e), 15, 37
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Tribunals and Commissions31 May 2024Allowed

M/s. Om Shiv Enterprises Vs M/s. Implex Infrastructure Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3177

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(4), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions31 May 2024

Dileep KP

National Company Law Tribunal · (2024) 05 NCLT CK 3246

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 33(1)(a), 33(2), 34(4)(b), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
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Tribunals and Commissions31 May 2024Allowed

M/s Canara Bank (E-Syndicate Bank) Vs M/s Creative Looms And Crafts Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3199

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions31 May 2024

Punjab National Bank Vs M/s Shri Vishnu Overseas Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3247

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 7, 32A, 30(2), 188, 196, 30(4), 31(2), 61(3), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6(1), 36B(4A)Income Tax Act, 1961-Section 79
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Tribunals and Commissions31 May 2024Allowed

M/s Intec Capital Limited Vs M/s DKM Agencies Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3248

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 7(5), 13(1)(b), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3), 15, 16(5), 17, 18, 31(1), 33Payment and Settlement Act, 2007-Section 25Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions31 May 2024Disposed Of

Asha Chopra Vs Hind Motors India Limited

National Company Law Tribunal · (2024) 05 NCLT CK 0032

Companies Act, 2013 — Section 230Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 12A, 14, 29A, 33(5), 60(5)
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Tribunals and Commissions30 May 2024

Rajiv Bhatnagar Vs Canara Bank & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3215

IBC, 2016-Section 30(6), 31, 9, 43, 21(2), 30(1), 29A, 30(2), 53, 53(1), 32A, 238, 31(4), 14, 18(b), 25(b), 31(1), Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 31A, 37(1), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1A), 36(2), 36(1), 36A, 36B, 37, 38, 39Employees Provident Funds and Miscellaneous Provisions Act, 1952
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Tribunals and Commissions30 May 2024

M/s State Bank Of India Vs M/s Worlds Window Estate Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3249

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14, 14 (1) (a), 14 (1) (b), 14 (1) (c), 14 (1) (d), 14 (3)(b), 17, 18, 20, 21, 7 (3)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 2A(a), 6, 6(1)
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Tribunals and Commissions30 May 2024Allowed

Saptha Zeal Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3250

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(b), 4, 7(5)(a), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions30 May 2024Allowed

T S Jayaprakash & Anr. Vs Davani Silks Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3251

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 7(5), 7(5)(a), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 May 2024

The South Indian Bank Limited Vs Koravampady Estates And Enterprises Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3252

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(7), 5(8), 7, 7(5), 7(5)(a), 10A, 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 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 Commissions29 May 2024Allowed

M/s. Paisalo Digital Limited Vs M/s. HPS IT Solutions Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3170

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions29 May 2024

Waaree Energies Limited Vs Darshan Singh Anand

National Company Law Tribunal · (2024) 05 NCLT CK 3171

Insolvency and Bankruptcy Code, 2016-Section 5(8), 9, 30(6), 31(1), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 34, 37
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Tribunals and Commissions29 May 2024Allowed

M/s. Paisalo Digital Limited Vs M/s. Solitairian Buildspace Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3180

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions29 May 2024Allowed

M/s. Paisalo Digital Limited Vs M/s. Sahni Aquatech Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3191

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(2), 7(7), 9, 13(2), 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions29 May 2024

Mr. Raj Kumar Shrivastava & Ors. Vs M/S. Imperia Wishfield Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3192

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8)(f), 7, Proviso (2) to Section 7(1), Explanation to Section 7(1), 7(3)(b), 9 and 10, 10-A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI Regulations, 2016-Explanation to Regulation 6(1)
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