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National Company Law Tribunal judgments

20,322 judgments · page 479 of 1,017

Tribunals and Commissions31 Mar 2023Allowed

RARE Asset Reconstruction Ltd Vs Mr. Sukesh Gupta & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 4083

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 100, 101, 103, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208, 7, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited (Formerly Dewan Housing Finance Corporation Limited) Vs Venue Developers Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3685

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Mar 2023Disposed Of

Rajesh Sureshchandra Sheth Vs Omkara Assets Reconstruction Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3686

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29, 29A, 30, 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 49, 50, 53, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions31 Mar 2023

S K Uni Print Private Limited Vs ADI Automotives Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3695

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 33(1), 12, 56, 30, 31, 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 35A, 39B, 40ALiquidation Regulations-Regulation 2A
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Tribunals and Commissions31 Mar 2023Allowed

Canara Bank Vs Sanjeevini Medlife Hospitals (India) Pvt.Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3708

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions31 Mar 2023Allowed

Kedia Financial Services Private Limited Vs M/s Airen Metals Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3712

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 12(2), 14, 15, 15(1)(e), 16(1), 20, 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 49, 50, 60(5), 66, Chapter 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17, 17(1), 17(2), 27, 35A, 36(1), 36A, 36(B), 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(IA), 39(1), 39(4), 40A
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Tribunals and Commissions31 Mar 2023Allowed

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National Company Law Tribunal · (2023) 03 NCLT CK 3724

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 30(4), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 13
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited (Formerly Dewan Housing Finance Corporation Limited) Vs Grouse Promoters Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3728

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions31 Mar 2023

IFCI Limited Vs Heera Constructions Company Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3659

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 32, 43, 45, 50, 53(1), 61(3), 66IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions31 Mar 2023Allowed

Mr. Sisir Kumar Appikatla Vs The Regional PF Commissioner I & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3657

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(N), 36, 36 Clause 4(a)(iii), 53, 53(1), 60(5)(C)Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 5, 7A, 7Q, 14B, 14(b)IBBI (Liquidation Process) Regulations, 2016-Regulation 17
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited (Formerly Dewan Housing Finance Corporation Limited) Vs Shaft Promoters Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3653

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions31 Mar 2023

CS Ramachandran Thekkumkat Madathil Vs Foodco Delicacies India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3645

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 25(2)(g), 25(2)(h), 29(1), 29A, 30, 30(2), 30(2)(a), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 39(2), 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 30(1), 35, 35A, 36, 36A(1), 36A(10), 36A(11), 36A(12), 36B, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Income-tax Act, 1961-Sections 28, 41(1), 43, 43B, 56, 79, 115JB, 281
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Pristine Promoters Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3636

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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