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National Company Law Tribunal judgments

20,303 judgments · page 229 of 1,016

Tribunals and Commissions28 May 2024Allowed

Mr. Virender Kumar Jain Vs Mr. Varun Sharma & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3253

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 22, 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53, Chapter-IIIIBBI (CIRP) Regulations, 2016-Regulation 6(1), 27Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions28 May 2024Allowed

M/s. Biotechnology Industry Research Assistance Council (BIRAC) Vs M/s. Pelican Biotech and Chemical Labs Pvt. Lt.

National Company Law Tribunal · (2024) 05 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5), 7(5)(a), 10A, 13, 14, 15, 17, 18, 21, Sub-Section (1) of Section 31, 33, 238ALimitation Act, 1963-Section 18, 19, Article 137Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2
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Tribunals and Commissions28 May 2024Allowed

Union Bank Of India Vs Sindhu Cargo Services Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3256

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 10A, 3(12), 14, 14(3), 31(1), 33, 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Bankers Book of Evidence Act, 1891
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Tribunals and Commissions28 May 2024Dismissed

M/s Omkush Infrastructure Pvt Ltd Vs M/s Merushikhar Realty (LLP)

National Company Law Tribunal · (2024) 05 NCLT CK 3257

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 21(2), 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(2), 53, 53(1), 61, 62, 188, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35(1)(c), 36A(8), 36A(8)(a), 36A(8)(b), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions28 May 2024

Mr. Katepalli Venkateswara Rao Vs M/s Bio Green Papers Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3196

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 22(1), 29A, 30(2), 30(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 17, 36, 37, 38, 38(1)(a), 38(1A), 38(1)(B), 39, 39(4)Companies Act, 2013-Section 230 to 232
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Tribunals and Commissions28 May 2024Disposed Of

M/s. Avani Mining Private Limited Vs

National Company Law Tribunal · (2024) 05 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(3)(a), 59(7)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 3, 3(2), 5, 8, 9, 10, 14, 14(3)(c), 29, 38, 41
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Tribunals and Commissions22 May 2024Disposed Of

Bank Of Baroda Vs Mr. Jai Kumar Somani

National Company Law Tribunal · (2024) 05 NCLT CK 3225

Insolvency and Bankruptcy Code, 2016-Sections 81, 94, 95, 95(1), 95(6), 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 101, 102(2), 103, 104, 105, 106, 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 Debtor) Rules, 2019-Rule 3(e), 7
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Tribunals and Commissions22 May 2024Disposed Of

Bank Of Baroda Vs Mr. Sameer Somani

National Company Law Tribunal · (2024) 05 NCLT CK 3387

Insolvency and Bankruptcy Code, 2016-Section 81, 94, 95, 95(1), 95(6), 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 101, 102(2), 103, 104, 105, 106, 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 Debtor) Rules, 2019-Rule 3(e), 7
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Tribunals and Commissions22 May 2024

IDBI Bank Limited Vs Manor Floatel Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3211

Insolvency and Bankruptcy Code, 2016-Section 43, 45, 50, 66, 7, 25Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACode of Civil Procedure
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Tribunals and Commissions22 May 2024Allowed

Visun Services LLP Vs YibealTradex Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3172

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5)(a), 8, 8(1), 8(2), 9, 9(b), 9(5)(i)(d), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 May 2024

Mr. Ankur Kumar Vs Mr. Jitendra Kikavat & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3388

Insolvency and Bankruptcy Code, 2016-Section 43, 44, 7, 13, 15, 25, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A
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Tribunals and Commissions22 May 2024Allowed

Axis Bank Limited Vs Best It World (India) Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3390

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions22 May 2024

M/s. Precision Fashions Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3205

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 30, 34, 35, 37, 38, 41Companies Act, 1956
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