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National Company Law Tribunal judgments

20,303 judgments · page 255 of 1,016

Tribunals and Commissions06 Mar 2024Partly Allowed

Ms. Shirley Mathew Vs Shri. Mahesh & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3315

Insolvency and Bankruptcy Code, 2016-Section 5(24), 9, 43, 43(4), 44(1)(d), 45, 45(1), 46, 47, 48, 49, 60(5), 66, 66(1), 66(2)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions06 Mar 2024Allowed

Haresh Anantrai Mody, Proprietor of M/s. Mody Chem Vs Ambition Mica Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3316

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Mar 2024Allowed

Canara Bank, ARM Branch Vs Bhavana Rohit Shah

National Company Law Tribunal · (2024) 03 NCLT CK 3317

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions06 Mar 2024Allowed

Indusind Bank Limited Vs Grand Auto Udyog Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3318

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions06 Mar 2024Allowed

Profectus Capital Private Limited Vs Eagle Electronic (India) Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3323

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)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Mar 2024Allowed

State Bank Of India Vs Sejal Himanshu Varia

National Company Law Tribunal · (2024) 03 NCLT CK 3325

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(1), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions05 Mar 2024

Abdul Hannan Vs M/s. Jai Jute and Industries Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3326

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 7(3)(b), 7, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5NCLT Rules, 2016-Rules 11 and 55
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Tribunals and Commissions05 Mar 2024

Rudraksh Dealcom Private Limited Vs Neeraj Jain

National Company Law Tribunal · (2024) 03 NCLT CK 3123

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31(1), 25(2)(h), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 32A, 5(21), 30, 31, 31(4), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B(4A), 6(1), 27, 36A(1), 39(2), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38, 39, 37NCLT Rules-Rule 34
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Tribunals and Commissions05 Mar 2024Allowed

Uma Bagolia

National Company Law Tribunal · (2024) 03 NCLT CK 3124

Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 99, 3(12), 94, 100, 101, 114, 95, 103, 102(2), 104, 105, 106, 106(3), Sub-section (1) of Section 106, 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6 (1), 6
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Tribunals and Commissions05 Mar 2024Allowed

Indian Bank Vs Mr. Padma Bhushan Tiwari

National Company Law Tribunal · (2024) 03 NCLT CK 3328

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 99, 99(2), 99(4), 99(6), 99(7), 99(8), 99(10), 100(2), 101, 102, 102(2), 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 Debtors) Rules, 2019-Rule 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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