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National Company Law Tribunal judgments

20,303 judgments · page 405 of 1,016

Tribunals and Commissions20 Jul 2023Allowed

M/S Shristi Construction Vs Nadia Constructions Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3361

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions20 Jul 2023

Mr. Vithal M. Dahake Vs Central Bank Of India

National Company Law Tribunal · (2023) 07 NCLT CK 3562

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 21(2), 16, 22, 22(3)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 19, 17, 6(3), 33(1)(2)
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Tribunals and Commissions20 Jul 2023

Mr. A. Rajendra Vs G. Madhusudhan Rao & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3577

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 25(2)(h), 29(2), 29A, 29A(c), 29A(e), 30, 30(2), 30(3), 30(6), 31, 31(1), 35(1)(n), 43, 45, 50, 53, 60(5), 61, 62, 66, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 36B(4A), 38, 38(1)(a), 38(3), 39National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Jul 2023

Mr. Jitendra Palande Vs Univastu India Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3614

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 21(2), 25(2)(h), 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), 31(2), 32, 43, 45, 47, 49, 50, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Jul 2023Allowed

Canara Bank Vs Kanva Fashions Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3378

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(3), 15, 17, 18, 20 and 21, 31(1), 33I&B (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 Commissions20 Jul 2023

Dearborn Barter Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3380

Insolvency and Bankruptcy Code, 2016-Section 10Reserve Bank of India Act, 1934-Section 45-IAInsolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 6
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Tribunals and Commissions20 Jul 2023

Shri Addanki Haresh Vs Recovery Officer, Employees Provident Fund Organisation

National Company Law Tribunal · (2023) 07 NCLT CK 3383

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(n), 36, 36(4)(a)(iii), 53, 53(1)(e), 53(1)(e)(i), 60(5)(c)Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 5C, 6A, 7A, 7Q, 11(2), 14B, 17Sick Industrial Companies (Special Provisions) Act, 1985-Section 4
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Tribunals and Commissions20 Jul 2023Allowed

Ace Enviro Tech Private Limited Vs Tarun Realtors Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3385

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(3), sub-section (1) of Section 31, 33, 15, 17, 18, 20, 21I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Jul 2023

M/s. Swati Mining Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3351

Insolvency and Bankruptcy Code, 2016-Section 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b)
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Tribunals and Commissions20 Jul 2023Disposed Of

Naresh Kumar Goel Vs Indian Overseas Bank

National Company Law Tribunal · (2023) 07 NCLT CK 0037

Insolvency and Bankruptcy Code, 2016 — Section 14, 14(1)(c), 14(3), 14(3)(b), 17(1)(d), 17(2)(e), 18(1)(f)(iii), 25(2)(a), 33(5), 36(3)(c), 43(2)(a), 238Insolvency and Bankruptcy BoardofIndia (Liquidation Process) Regulations, 2016 — Regulation 12, 41
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