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National Company Law Tribunal judgments

20,303 judgments · page 247 of 1,016

Tribunals and Commissions19 Mar 2024Allowed

State Bank Of India Vs Danla Metaliks Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3179

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33(2), 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions19 Mar 2024Allowed

Godrej Agrovet Ltd Vs Oasis Marine Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3223

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 3(11), 3(12), 5(21), 4, 7(3)(b), 9(5), 14, 14(1), 31, 31(1), 33, 14(2), 14(3), 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(l)Negotiable Instrument Act, 1881-Section 138
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Tribunals and Commissions19 Mar 2024

Indian Bank Vs Machine Works International Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3083

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 60(5), 65SARFAESI Act, 2002-Section 2(b), 3, 5, 5(1), 5(1A), 5(2), 5(2A), 5(3), 5(4), 5(5), 10, 13(4)(c)Companies Act, 2013
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Tribunals and Commissions19 Mar 2024Allowed

Jossy Steephen Kattur Vs Phoenix ARC Private Limited & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3224

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 7, 5(8)(f), 25(e), 53, 3(11), 3(6), 3(12), 5(7), 5(8), 59(8)NCLT Rules, 2016-Rule 11Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions19 Mar 2024Allowed

Pegasus Assets Reconstruction Private Limited Vs M/s. Fairdeal Supplies Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3091

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations 2017
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Tribunals and Commissions19 Mar 2024Dismissed

R C Trading Vs Apeejay Tea Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3104

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(ii)(d), 9(5)(2)(d), 5(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Criminal Procedure Code-Section 91
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Tribunals and Commissions19 Mar 2024

UCO Bank Vs Gopal Poddar

National Company Law Tribunal · (2024) 03 NCLT CK 3118

Insolvency and Bankruptcy Code, 2016-Sections 94 to 100, 94, 95(1), 95, 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), sub-section (7) of Section 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2), 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions18 Mar 2024

Bhotika Trade & Services Pvt. Ltd. Vs Avinash Em Projects Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3149

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 17, 18, 21(1), 25, 30(6), 31, 33(1), 33(2), 33(3), 33(4), 33(5), 33(7), 34, 34(7), 35, 35(1), 36, 37, 38, 39, 41, 54L(1), 56NCLT Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, subsection 4
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Tribunals and Commissions18 Mar 2024

M/s. Concept Group Limited Vs M/s. CNS Fashions Retail Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3158

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(1), 30(6), 31, 33, 33(1), 33(1 to 4), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 53, 53(1)(A), 54L(1), 56, Chapter 3Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13, 32(e), 32(f)Income Tax Act, 1961-Section 178
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Tribunals and Commissions18 Mar 2024Allowed

Axis Trustee Services Limited Vs GFM Retail Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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