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National Company Law Tribunal judgments

20,303 judgments · page 302 of 1,016

Tribunals and Commissions02 Jan 2024

Union Bank Of India & Ors. Vs Mr. Divyesh Desai

National Company Law Tribunal · (2024) 01 NCLT CK 3078

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 53(1), 53(1)(b)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31(3)
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Tribunals and Commissions02 Jan 2024

SREI Equipment Finance Ltd. Vs HBS Auto and ANC SEZ Pvt. Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3075

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024Disposed Of

Akshara Villa Private Limited Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0026

Companies Act 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 7, 8(2)
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Tribunals and Commissions01 Jan 2024Allowed

Techon Commercial Private Limited Vs Super Forgings & Steels Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3248

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 7(3)(b), 7(5), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Jan 2024

Mr. Laxmikant Yeshwant Desai Vs Elexir Distributors Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3249

Insolvency and Bankruptcy Code, 2016-Section 33, 33(5), 33(7), 14, 34, 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 36(1)
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Tribunals and Commissions01 Jan 2024Allowed

Star Synthetics Pvt. Ltd. Vs Vastrani Export Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3250

Insolvency & Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21IBBI CIRP Regulation, 2016-Regulation 7, 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Jan 2024Allowed

State Bank Of India Vs Anupriya Management Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3052

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(3)(b), 7(5), 7(7), 3(12), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(2)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(4)
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Tribunals and Commissions01 Jan 2024Allowed

Miller Traders Private Limited Vs Jai Gokul Towers Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3053

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 126, 127, 128Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
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Tribunals and Commissions01 Jan 2024Allowed

M/S. Megapix Commotrade Private Limited Vs M/S. Spasht Marketing Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3251

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 5(8), 4, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)National Company Law Tribunal Rules, 2016-Rule 49, 110
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Tribunals and Commissions01 Jan 2024

M/s. Alpha Health Sciences Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3024

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Rule 3(1)(a), Regulation 9, 39, 38, 37(1), 8, 10, 41Companies Act, 2013
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Tribunals and Commissions01 Jan 2024Allowed

HDFC Bank Ltd. Vs Tamra Dhatu Udyog Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3252

Insolvency and Bankruptcy Code, 2016-Section 5(24)(a), 5(24)(h), 5(24)(m)(i), 7, 14, 25(2)(h), 25(h)(2), 29A, 29A(c), 29A(j), 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53(1), 60(5), 60(6), 61(3), 66, 240AInsolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 26(2), 35, 35A, 36A(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(c), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions01 Jan 2024Allowed

Apparels India Vs Aban Exim Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3013

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 9(4), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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