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National Company Law Tribunal judgments

20,303 judgments · page 263 of 1,016

Tribunals and Commissions27 Feb 2024Allowed

M/s. State Bank Of India Vs Yarlagadda Madhu Mohan & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3520

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 7, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions27 Feb 2024Allowed

M/s. State Bank Of India Vs Yarlagadda Padmavathi & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3113

Insolvency and Bankruptcy Code, 2016-Sections 7, 95, 95(1), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112 and 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions27 Feb 2024

Trask Infrastructure Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3103

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 38, 38(3)
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Tribunals and Commissions27 Feb 2024Allowed

Anchor Leasing Pvt. Ltd. Vs Mrs. Naval Kanji Gada

National Company Law Tribunal · (2024) 02 NCLT CK 3098

Insolvency and Bankruptcy Code, 2016-Sections 31, 94, 95, 95(1), 99(1), 100, 100(2), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions27 Feb 2024Allowed

M/s.State Bank of India Vs Yarlagadda Krishna Mohan & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3522

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 7, 100, 101, 102 (2), 103, 104, 105, 106, 106 (3), Sub-Section (1) of Section 106, 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions27 Feb 2024Allowed

Small Industries Development Bank Of India Vs M/s. Stanley Hotel And Resorts Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3524

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 13(2), 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Feb 2024Allowed

M/s RS Commodities Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3525

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9(1), 10, 30, 34, 37, 38, 38(3), 41Companies Act, 1956
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Tribunals and Commissions26 Feb 2024

UCO Bank Vs Gunjan Poddar

National Company Law Tribunal · (2024) 02 NCLT CK 3279

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 94 to 100, 95 to Section 100, 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 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 Commissions26 Feb 2024

Indian Bank Vs Sanjay Gupta

National Company Law Tribunal · (2024) 02 NCLT CK 3256

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 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 Commissions26 Feb 2024Dismissed

Employees' Provident Fund Organisation Vs Kanakadhara Ventures Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3224

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)Insolvency and Bankruptcy Code, 2016-Section 60(5), 87(1)(a), 87(1)(c), 88, 53, 53(1), 53(1)(e), 36, 36(2), 36(4), 36(4)(a)(iii), 5(13)(c), 155(2), 35(1)(n)Employees' Provident Fund & Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7Q, 8-B, 10, 11(1), 11(2), 11, 17-B
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Tribunals and Commissions26 Feb 2024

Indian Bank Vs Hrithik Bansal

National Company Law Tribunal · (2024) 02 NCLT CK 3526

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 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 Commissions26 Feb 2024Allowed

Dr. Arvind Prasad Savant Vs BSR Superspeciality Hospitals Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3527

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1)(a)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Feb 2024

Indian Bank Vs Pinki Gupta

National Company Law Tribunal · (2024) 02 NCLT CK 3528

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 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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