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National Company Law Tribunal judgments

20,303 judgments · page 259 of 1,016

Tribunals and Commissions01 Mar 2024Allowed

Canara Bank Vs M/s. GJS Infratech Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3094

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banker's Book of Evidence Act, 1891-Section 2A(a)
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Tribunals and Commissions01 Mar 2024Allowed

Central Bank Of India Vs Shri Amit Kumar Modi

National Company Law Tribunal · (2024) 03 NCLT CK 3108

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 97, 99, 99(2), 100, 101, 79(15), 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions01 Mar 2024Disposed Of

Ajay S Jain

National Company Law Tribunal · (2024) 03 NCLT CK 3280

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 29A, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)
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Tribunals and Commissions01 Mar 2024Allowed

State Bank Of India Vs Thota Chandrakanth & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3116

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 100, 101, 101(1), 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128, 129, 130 to 141
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Tribunals and Commissions01 Mar 2024Allowed

Solapur Janata Sahakari Bank Ltd. Vs Ms. Sangita Pandurang Jhinje

National Company Law Tribunal · (2024) 03 NCLT CK 3281

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 96, 97, 97(5), 99, 99(4), 100, 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(1), 7(2)Multi State Cooperative Societies Act, 2002-Section 84
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Tribunals and Commissions01 Mar 2024Disposed Of

Choksey Chemicals Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0016

Companies Act, 2013 — Section 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 8
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Tribunals and Commissions01 Mar 2024Disposed Of

Mr. Sougat Sammiran Ghosh Vs Debtone Corporate Advisory Pvt. Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 0014

Insolvency and Bankruptcy Code, 2016 — Section 15, 19(2), 33, 33(1)(a), 33(2), 34(1), 43, 45, 49, 50, 60(5), 66Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016 — Regulation 4(3), 6, 17
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Tribunals and Commissions29 Feb 2024

State Bank Of India Vs R J Bio-Tech Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3298

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(5), 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions29 Feb 2024

Mr. Rajesh Kumar Parakh Vs M/s. Newgen Speciality Plastics Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3291

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12A, 19(2), 22, 30(6), 31, 33, 33(1), 33(1)(a), 54, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1)(B)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rule 14
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Tribunals and Commissions29 Feb 2024

IDBI Bank Limited Vs Mr. Jagdish Prasad Chokhani

National Company Law Tribunal · (2024) 02 NCLT CK 3287

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 95(5), 95-99, 95-100, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rules 7, 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions29 Feb 2024

Brahm Datt Verma & Anr. Vs Blue Marlin Buildcon Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3242

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(2)(a)
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