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National Company Law Tribunal judgments

20,303 judgments · page 284 of 1,016

Tribunals and Commissions29 Jan 2024Allowed

Mr. Nimai Gautam Shah

National Company Law Tribunal · (2024) 01 NCLT CK 3062

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 33, 33(2), 33(6), 34(1), 34(4)(b), 35(1), 52, 53Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17
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Tribunals and Commissions25 Jan 2024Allowed

Punjab National Bank Vs Shree Sai Prakash Alloys Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3399

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35 to 41, 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 39C
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Tribunals and Commissions25 Jan 2024Allowed

Tejas K Shah RP Of DNB Impex Pvt Ltd Vs DNB Impex Pvt Ltd & Ors

National Company Law Tribunal · (2024) 01 NCLT CK 3400

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 15, 33, 33(2), 33(5), 33(7), 34, 34(1), 34(4)(b), 35, 35(1), 52, 53 and 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6 and 17(1)
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Tribunals and Commissions25 Jan 2024Disposed Of

CA S Prabhu Vs Abra Motors Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3401

Insolvency and Bankruptcy Code, 2016-Section 54, 43, 45, 50, 66, 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)
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Tribunals and Commissions25 Jan 2024Dismissed

Growthtree Ventures Pvt. Ltd. Vs Umbrella Genomics Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3403

Insolvency and Bankruptcy Code, 2016-Section 9, 8, sub-Section (1) of Section 8, 4, 5(21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Contract Act, 1872-Section 25(3)
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Tribunals and Commissions25 Jan 2024Allowed

Punjab National Bank Vs Shree Sai Smelters India Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3405

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35 to 41, 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 39C
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Tribunals and Commissions25 Jan 2024Partly Allowed

State Bank Of India Vs Silverton Spinners Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3406

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 22(3)(a), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1), 27, 36A(1)
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Tribunals and Commissions25 Jan 2024Dismissed

Mr. Shripal Morakhia Vs Bhrugesh Amin & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3407

Insolvency and Bankruptcy Code, 2016-Section 19, 27, 27(3), 27(4), 60(5), 196, 196(1)(g), 217, 218(2), 219, 220IBBI (Insolvency Professionals) Regulations, 2016IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017
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Tribunals and Commissions25 Jan 2024

Manoj Kumar Mathur & Anr. Vs Mr. Mohit Singh

National Company Law Tribunal · (2024) 01 NCLT CK 3410

IBC, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)
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Tribunals and Commissions25 Jan 2024

Meena Sureka Vs Santosh Kumar Jaiswal & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3061

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 10, 14(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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