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National Company Law Tribunal judgments

20,303 judgments · page 246 of 1,016

Tribunals and Commissions21 Mar 2024

Kavita Kumar Vs C. S. Hospitality And Management Services

National Company Law Tribunal · (2024) 03 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21), 4(1), 9(5)(I), 14, 14(1), 13, 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Mar 2024Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs C & M Farming Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3213

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33SARFAESI Act, 2002-Section 13(2), 13(4), 5(1), 2(c), 2(1)(c)Banking Regulation Act, 1949-Section 5
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Tribunals and Commissions21 Mar 2024

Mr. Ganga Ram Agarwal Vs Krishna Ventures Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3110

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 32A, 238, 53, 54, 33, 33(2), 14, 43, 45, 49, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32A(1), 32, 32(e), 12, 45, 45(3)(a)Companies Act, 2013
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Tribunals and Commissions21 Mar 2024Allowed

Shri Salasar Agro Processor Vs Unique Agro Processors India Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3074

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Sick Industrial Companies (Special Provisions) Act, 1985-Section 3(1)(o)
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Tribunals and Commissions21 Mar 2024Dismissed

Mr. Paritosh Jain & Anr Vs Anand Divine Pvt. Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0069

Real Estate (Regulation and Development) Act, 2016 — Section 2(d)Insolvency and Bankruptcy Code, 2016 — Section 5(7), 5(8)(f), 7Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act of 2002 — Section 13(2)
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Tribunals and Commissions21 Mar 2024Disposed Of

M/s Kiyansh Creations Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0055

Companies Act, 2013 — Section 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 232Companies Act, 1956 — Section 235, 236, 227, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 433, 434
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Tribunals and Commissions21 Mar 2024Disposed Of

Ashwa Agri Properties Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0050

Companies Act, 2013 — Section 133, 230, 230(1), 230(6), 230(7), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 21(B)
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Tribunals and Commissions20 Mar 2024Allowed

Shriram City Union Finance Ltd Vs Springfield Shelters Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3147

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 12A, 30(4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 30A, 30A(5), 36AInsolvency and Bankruptcy (Second Amendment) Act, 2018
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Tribunals and Commissions20 Mar 2024Disposed Of

J. Karthiga Vs State Bank Of India & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3168

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 20(1), 23(2), 29A, 30(1), 30(2), 30(2)(e), 30(4), 31, 31(1), 31(2), 31(4), 32, 32A, 33(1), 43, 45, 50, 61, 61(3), 66, 188, 196NCLT Rules, 2016-Rule 11IBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 35A, 38, 38(1), 38(1)A, 38(1B), 38(2), 39, 39(4)
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Tribunals and Commissions20 Mar 2024

Mr. Udupi Vasudev Ganesh Nayak Vs Paresh Chhabildas Shah & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3216

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 32A, 43, 45, 50, 60(5), 66, 66(1), 68, 69, 70Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A (2) & (3)
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Tribunals and Commissions20 Mar 2024

Mr. Harshad S. Deshpande Vs Anoop Anand & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3217

Insolvency and Bankruptcy Code, 2016-Section 43, 44, 66, 10, 5(24)(a), 15, 30, 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions20 Mar 2024

M/s V. Navin Vs Bionext Pharma Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3218

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions20 Mar 2024Allowed

IDBI Bank Limited Vs Mr. Shamik Apparao

National Company Law Tribunal · (2024) 03 NCLT CK 3219

Insolvency and Bankruptcy Code, 2016-Sections 9, 33, 81, 94, 95, 99(1), 99(2), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 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(2)
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Tribunals and Commissions20 Mar 2024

Sunil Kumar Agarwal Vs Vishal Jayantilal Karia & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3220

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 100, 106, 111, 112, 113, 114, 115, 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
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Tribunals and Commissions20 Mar 2024Allowed

Avani Towers Private Limited Vs Energy Properties Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3098

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(8), 5(34)(j), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Limitation Act, 1963-Section 18, Article 137Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)
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