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National Company Law Tribunal judgments

20,303 judgments · page 275 of 1,016

Tribunals and Commissions09 Feb 2024

Bank Of Baroda Vs Mr. Ajay Singh Chauhan

National Company Law Tribunal · (2024) 02 NCLT CK 3443

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7SARFEASI Act-Section 13(2)
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Tribunals and Commissions09 Feb 2024Partly Allowed

M/s. Nucleus Premium Properties Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3444

IBC, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 33, 43, 45, 50, 53, 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(a), 39(1)(c), 39(2), 39(3)(b), 39(4)NCLT Rules, 2016-Rule 11, 15
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Tribunals and Commissions09 Feb 2024Allowed

Ayampalayam Venkatesan Arun

National Company Law Tribunal · (2024) 02 NCLT CK 3445

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)Companies Act, 1956Sick Industrial Companies ( Special Provisions) Act 1965-Section 3(1)(0)
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Tribunals and Commissions09 Feb 2024

Mr. Naveen Sachdeva (M/s. Jay Packaging) Vs M/s. Magppie International Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3446

Insolvency & Bankruptcy Code, 2016-Section 14, 21(2), 25(1), 25(2)(b), 29A, 30(1), 30(2) (including Explanation 1), 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), 52, 53, 53(1), 53(1)(b)(ii), 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1)(a), 38(1B), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)SARFAESI Act
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Tribunals and Commissions09 Feb 2024

Invent Assets Securitization and Reconstruction Private Limited Vs Mrs. Shruti Sharma

National Company Law Tribunal · (2024) 02 NCLT CK 3448

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 94 to 100, 96(1)(a), 97, 97(5), 99(1), 99(4), 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 Commissions09 Feb 2024Allowed

M/s Live Stone Vs Interjewel Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3449

Insolvency and Bankruptcy Code, 2016-Section 9, 238A, 9(3)(d), 4(1), 14, 15, 17, 18, 19, 20, 21, 13, 31, 33Companies Act, 1956Limitation Act, 1963-Article 137
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Tribunals and Commissions09 Feb 2024

Amresh Shukla RP Of Shantan Innovations Pvt Ltd Vs Dhani Loans & Services Ltd & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3450

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1), 33(2), 33(5), 34(1), 34(4)(b), 52, 53IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1)
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Tribunals and Commissions09 Feb 2024Allowed

Piyush Jani Vs Sporta Technologies Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3451

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 5(21), 7, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5
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Tribunals and Commissions09 Feb 2024

M/s Aberdeen Foods Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3452

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7, 7(1), 7(2)Companies Act, 1956
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Tribunals and Commissions09 Feb 2024

State Bank Of India Vs Ch. Venkateswara Rao

National Company Law Tribunal · (2024) 02 NCLT CK 3453

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 95 to Section 100, 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 2024

M/s Autade Sugars Private Limited Vs M/s Fabtech Sugar Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3454

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 22(3)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 53(1), 61(3), 66IBBI, Insolvency Resolution Process for Corporate Persons, Regulations, 2016-Regulation 35A, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 39(1)C, 39(4)
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Tribunals and Commissions09 Feb 2024

Siemens Financial Services Private Limited Vs Manish Lakhotia

National Company Law Tribunal · (2024) 02 NCLT CK 3101

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-Rule 7, 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 Commissions09 Feb 2024

State Bank Of India Vs Cosmas Research Lab Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3122

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 7(1), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions09 Feb 2024

State Bank of India Vs Ch. GopalaKrishna Murthy

National Company Law Tribunal · (2024) 02 NCLT CK 3455

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95, 95 to 99, 95 to Section 100, 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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