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National Company Law Tribunal judgments

20,303 judgments · page 354 of 1,016

Tribunals and Commissions13 Oct 2023

Bank Of Baroda Vs MB Malls Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3028

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8A, 16A Clause 7
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Tribunals and Commissions13 Oct 2023

Ravinder Aggarwal & Ors. Vs M/S MSA Developers Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3123

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 53, 53(1), 21(2), 29A, 29A(d), 29A(e), Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e)Negotiable Instrument Act, 1881-Section 138
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Tribunals and Commissions13 Oct 2023

Bank Of Maharashtra Vs M/s Nanai Dairy Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3128

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(1), 33, 34, 14, 33(5), 33(7), Chapter III of Part II, 35(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 13
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Tribunals and Commissions13 Oct 2023

PNB Housing Finance Limited Vs Nakoda Fruit Products Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3163

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(8)Security Interest (Enforcement) Rules, 2002-Rule 8(6)
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Tribunals and Commissions13 Oct 2023Dismissed

M/s Arihant Metals Vs M/s Gurudev Overseas Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3168

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(a), 9(3)(c)Companies Act, 1956Central Goods and Services Tax Act, 2017-Section 9(1), 15(2)(d)
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Tribunals and Commissions13 Oct 2023Allowed

Asset Reconstruction Company (India) Limited Vs Cochin Frozen Food Exports Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3215

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5)(a), 13, 14, 15, 17, 18, 21, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions13 Oct 2023Allowed

Naveen Kumar Sood Vs M/s Ujaas Energy Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3232

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 35A, 43, 45, 50, 53, 53(1), 66IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Indian Trust Act, 1882
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Tribunals and Commissions13 Oct 2023

Bank Of Baroda Vs MB Malls Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3233

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8A, Clause 7 of Regulation 16A
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Tribunals and Commissions13 Oct 2023

CA Jasin Jose

National Company Law Tribunal · (2023) 10 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 21(2), 25(2)(g), 25(2)(h), 29(1), 29A, 30, 30(1), 30(2), 30(2)(a), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 39(2), 43, 45, 50, 66, 70Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 35A, 36, 36A(1), 36A(10), 36A(11), 36A(12), 36B, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)
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Tribunals and Commissions13 Oct 2023Allowed

UCO Bank Vs M/s Gilco Exports Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3264

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 7(5)(a), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Oct 2023Partly Allowed

M/s Brahmaputra Tubulars Pvt. Ltd. Vs State Bank Of India & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 3291

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(1), 10, 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), 60(5)SARFAESI ActInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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