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National Company Law Tribunal judgments

20,303 judgments · page 274 of 1,016

Tribunals and Commissions12 Feb 2024Dismissed

Asmitha Microfin Ltd Vs Reserve Bank Of India

National Company Law Tribunal · (2024) 02 NCLT CK 3117

Insolvency and Bankruptcy Code, 2016-Section 10, 3(7), 3(17), Sub-Section 18 of Section 3, 227, 277Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Andhra Pradesh Microfinance Institutions (Regulation of Money Lending Act), 2010
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Tribunals and Commissions12 Feb 2024

M/s White Line Enterprises Vs Ramesh Kumar Chugh

National Company Law Tribunal · (2024) 02 NCLT CK 3652

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 Commissions09 Feb 2024

Shri. Viral Vora Vs M/s Adgaonkar Saraf Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3254

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 21(1), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 17(1), 13(2)(d)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions09 Feb 2024

Petroserv Corporation FZC Vs John Energy Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3228

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Gujarat Stamps Act, 1958
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Tribunals and Commissions09 Feb 2024Allowed

Sangram Gade Vs Jogeshwari Breweries Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3185

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33The Insolvency and Bankruptcy Rule, 2016-Rule 6
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Tribunals and Commissions09 Feb 2024Allowed

Axis Bank Limited Vs Morarjee Textiles Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3167

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(1), 10A, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Maharashtra Stamp Act, 1958-Section 19
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Tribunals and Commissions09 Feb 2024

State Bank Of India Vs D Rajeswari

National Company Law Tribunal · (2024) 02 NCLT CK 3440

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions09 Feb 2024Disposed Of

Amier Hamsa Ali Abbas Rawther Vs State Bank Of India & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3442

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 14, 30(2)(b), 30(2)(e), 36, 36(3), 36(4), 60(2), 60(5), 61(3), Part IIISARFAESI Act, 2002-Section 13(4)Companies Act, 2013-Section 230
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