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National Company Law Tribunal judgments

20,303 judgments · page 245 of 1,016

Tribunals and Commissions22 Mar 2024Allowed

India Bulls Asset Reconstruction Company Limited Vs Phulchand Exports Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3339

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, sub-section (2) of Section 60, sub-Section (4) of Section 60, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Bankers Books Evidence Act, 1891
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Tribunals and Commissions22 Mar 2024Allowed

STCI Finance Limited Vs Man Infraprojects Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3342

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5), 61(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)National Company Law Tribunal Rules-Rule 11
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Tribunals and Commissions22 Mar 2024Allowed

Aditya Birla Finance Limited Vs Siti Jind Digital Media Communications Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3111

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 4(1), 5(7), 5(8), 5(21), 7, 7(3)(b), 9, 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), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions22 Mar 2024Dismissed

Mr. Tek Chand Narula Vs M/s Vatika Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 0052

Code of Criminal Procedure, 1973 — Section 482Insolvency and Bankruptcy Code, 2016 — Section 5(8)(f), 7, 7(1), 60(5)Banning of Unregulated Deposit Schemes Act, 2019 — Section 2(1), 2(4), 2(17), 3
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Tribunals and Commissions22 Mar 2024Dismissed

CSJ Infrastructure Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0051

Companies Act, 2013 — Section 52, 66, 66(1), 66(5), 73, 102, 133National Company Law Tribunal (Procedure for reduction of Share Capital of Company) Rules, 2016 — Rule 2(2)(c)
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Tribunals and Commissions21 Mar 2024

M/s Pooran Trading Pvt. Ltd. Vs M/s Apple Industries Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3206

IBBI (Liquidation Process) Regulations, 2016-Regulation 32(e), 45(3)(a), 32A, 32A(3), 32, 45A, 4(2)(b)Insolvency and Bankruptcy Code, 2016-Section 7, 53, 53(1), 60(5)(c), 14(1), 14(1)(a), 14(1)(c), 14(1)(d), 14, 17, 18, 31(3)(a), 31(1), 31(3), 31(4), 31, 13, 15, 32A, 32A(1), 32A(2), 25, 29, 29A, 30, 30(2), 30(4), 74, 12A, 105, 10Income Tax Act, 1961-Second Schedule
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Tribunals and Commissions21 Mar 2024Allowed

Mukta Arts Limited Vs Mickey Mehta Health Beyond Fitness Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3207

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 4, 9(5)(i), 14, 31(1), 33, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Mar 2024

Bank of Maharashtra Vs Gulabrao Khanderao Shinde

National Company Law Tribunal · (2024) 03 NCLT CK 3208

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions21 Mar 2024

Abhay Manudhane Vs State Bank Of India & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3210

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 53(1), 53(1)(b), 53(2)Transfer of Property Act, 1882-Section 48Companies Act-Section 529(1)(c)
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Tribunals and Commissions21 Mar 2024

Mohit Minerals Limited Vs Takuma Energy India Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3211

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(3)(b), 14, 17, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18, Article 137
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