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National Company Law Tribunal judgments

20,303 judgments · page 277 of 1,016

Tribunals and Commissions07 Feb 2024Allowed

Consultshah Financial Services Private Limited Vs Shivom Investment & Consultancy Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3259

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Feb 2024

Dushyant Dave Vs Bijaya Kushasan Behera & Ors

National Company Law Tribunal · (2024) 02 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 17, 18, 19, 19(2), 34(3), 43, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 9(1), 9(2), Rule 9
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Tribunals and Commissions07 Feb 2024Allowed

State Bank Of India Vs Mr. Pankaj Narayanbhai Patel

National Company Law Tribunal · (2024) 02 NCLT CK 3155

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(4), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 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)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions07 Feb 2024Allowed

Rajendra R. Agrawal Vs Hina Sanjay Karani

National Company Law Tribunal · (2024) 02 NCLT CK 3403

Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 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 the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions07 Feb 2024Allowed

ICICI Bank Limited Vs Gitanjali Gems Limited

National Company Law Tribunal · 2019 INSC 148

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 33, 33(2), 34, 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 12
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Tribunals and Commissions07 Feb 2024

Bharat Bhagnani Vs Vinod Kumar Kothari

National Company Law Tribunal · (2024) 02 NCLT CK 3406

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(1)(a), 19, 34, 35National Company Law Tribunal Rules, 2016-Rule 11Liquidation Process Regulations, 2016-Chapter VI, Schedule I Rule 1 (11A) and (12), 1 Clause (3)
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Tribunals and Commissions07 Feb 2024

Mr. Surya Pratap Gupta Vs Mr. Chabildas Shah

National Company Law Tribunal · (2024) 02 NCLT CK 3408

Insolvency and Bankruptcy Code, 2016-Section 10, 33(1), 94, 95, 95(1), 96, 97, 97(5), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 100, 101, 102Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Feb 2024

State Bank Of India Vs Mr. Chabildas Shah

National Company Law Tribunal · (2024) 02 NCLT CK 3411

Insolvency and Bankruptcy Code, 2016-Section 10, 33(1), 94, 94 to 100, 95, 95(1), 96, 97, 97(5), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 100, 101, 102Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Feb 2024Allowed

M/s Kaliber Associates Private Limited Vs M/s Allied Software Development Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3096

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(b), 7(7), 13(2), 14(1), 14(2), 14(3), 17, 33(5), 35(1)(k)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 8(2)
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Tribunals and Commissions07 Feb 2024

Gajesh Labhchand Jain Vs Growfitter Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3413

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(n), 35(1)(b), 7, 36(3), 14, 53National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 9(1)(c), 30
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