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National Company Law Tribunal judgments

20,303 judgments · page 260 of 1,016

Tribunals and Commissions29 Feb 2024

Mr. Rishabh Chand Lodha Vs Mr. Anil Baldva & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3183

Insolvency and Bankruptcy Code, 2016-Section 43, 60(5), 9, 5(24)(a) & (b), 45, 53, 43(2), 43(3), 44, 44(1)IBBI (Insolvency Resolution Process of Corporate Persons) Regulation, 2016-Regulation 35A(3), 35A(2)
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Tribunals and Commissions29 Feb 2024

Mr. Mukesh Goel Vs CA Santanu Brahma & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3299

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 29A, 29A(c), 29A(h), 240A, 240Micro, Small and Medium Enterprises Development Act, 2006-Section 7National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions29 Feb 2024Allowed

Union Bank of India Vs Dr Sahadulla M.I

National Company Law Tribunal · (2024) 02 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4)(b), 96, 97, 97(5), 99, 99(4), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act 2002-Section 13(2)
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Tribunals and Commissions29 Feb 2024

Raconteur Granite Limited Vs Omansh Enterprises Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3301

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 19(3), 21(2), 25(1), 25(2)(b), 25(2)(g), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 60(5), 188, 196, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 36, 36(2)(a), 36A(1), 37, 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(4)
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Tribunals and Commissions29 Feb 2024Allowed

Mr. Satyendra Prasad Khorania Vs Aaditya Finchem Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 10, 13, 15, 21, 21(1), 21(2), 22(3)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31(1), 31(3), 14, 36(4), 53, 43, 45, 50, 66, 61, 62IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17, 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2), 39(4), 35ACompanies Act, 2013
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Tribunals and Commissions29 Feb 2024Allowed

State Bank Of India Vs Kosas Industries Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3305

Insolvency and Bankruptcy Code, 2016-Section 7, 61, 14, 31, 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions29 Feb 2024Allowed

Small Industries Development Bank Of India Vs Shri Ram Switchgears Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3307

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 10A, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT, Rules, 2016-Rule 11
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Tribunals and Commissions29 Feb 2024

ICICI Bank Limited Vs Mr. Mayank Sethi

National Company Law Tribunal · (2024) 02 NCLT CK 3308

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(5), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 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 2024Allowed

Bathina Venka Reddy Vs Registrar Of Companies, Telangana

National Company Law Tribunal · (2024) 02 NCLT CK 3309

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(4), 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 8(1), 38, 39, 8, 10Companies Act, 1956
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Tribunals and Commissions28 Feb 2024

Ganapati Stocks Private Limited Vs Indus Integrated Information Management Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3295

NCLT Rules-Rule 34Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 25, 35(2), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(2), 39(4)
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