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National Company Law Tribunal judgments

20,303 judgments · page 290 of 1,016

Tribunals and Commissions17 Jan 2024Allowed

Indian Bank Vs DCOM Systems Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3181

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 4, 5(7), 5(8), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions17 Jan 2024Allowed

LICHFL Trustee Company Private Limited & Anr. Vs Mrs. Harshada Natesh Shinde

National Company Law Tribunal · (2024) 01 NCLT CK 3182

Insolvency and Bankruptcy Code, 2016-Section 7, 94 to 100, 94, 95, 95(1), 95 to 99, 96, 97, 97(5), 99, 99(4), 99(5), 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)Registration Act, 1908-Section 17
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Tribunals and Commissions17 Jan 2024Dismissed

CBRE South Asia Pvt. Ltd. Vs Man Reality Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3084

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(6), 3(11), 8(2)(a), 5(6), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 6(1)Companies Act, 1956
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Tribunals and Commissions16 Jan 2024Allowed

Siemens Financial Services Pvt. Ltd. Vs Sanchi Mediaids Pv Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3380

Insolvency and Bankruptcy Code, 2016-Section 7, 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 Commissions16 Jan 2024

Revive Realty Limited Vs Kamal Kishore Gurnani

National Company Law Tribunal · (2024) 01 NCLT CK 3381

Insolvency and Bankruptcy Code, 2016-Section 12(2), 14, 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 43 to 51, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions16 Jan 2024Allowed

Punjab National Bank Vs M/s. Shri Vishnu Eatables(INDIA)Ltd. & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3386

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 35(1), 56, Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions16 Jan 2024Allowed

M/S. Pas Enterprise Vs M/S. CBS Holdings Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3387

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Jan 2024

DRS Warehousing (North) Pvt Ltd Vs Office Of Sub Register & Ors

National Company Law Tribunal · (2024) 01 NCLT CK 3389

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 31, 33, 32A, 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 34(2)(f)
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Tribunals and Commissions16 Jan 2024Allowed

Siemens Financial Services Pvt. Ltd. Vs Sanchi Mediaids Pv Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3090

Insolvency and Bankruptcy Code, 2016-Section 7, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30-ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Jan 2024

Mars Art Studio Vs Shirdi Industries Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3073

Civil Procedure Code-Order XXI Rule 46Sick Industrial Companies Act (SICA)Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 32, 61(3)
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Tribunals and Commissions15 Jan 2024

Central Bank Of India Vs Mrs. Sapna Sureka

National Company Law Tribunal · (2024) 01 NCLT CK 3394

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95, 94 to 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 Debtor) Rules, 2019-Rule 7(1), 7(2), 7(3), 7IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions15 Jan 2024

Central Bank Of India Vs Mrs. Bandana Sureka

National Company Law Tribunal · (2024) 01 NCLT CK 3395

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