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National Company Law Tribunal judgments

20,322 judgments · page 480 of 1,017

Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Camel Shelters Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3627

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)Limitation Act, 1963-Section 14, 18, 19
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Tribunals and Commissions31 Mar 2023

M/s ASREC (India) Limited Vs M/s Harig Crankshafts Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3616

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), clause (8) of Section 5, (7) of Section 5, 14, 14(3), 15, 17, 18, 20 and 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2)
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Tribunals and Commissions31 Mar 2023

Polygon Industries Vs Mr. Kanwal Goyal

National Company Law Tribunal · (2023) 03 NCLT CK 3614

Insolvency & Bankruptcy Code, 2016-Section 60(5), 38, 40, 43, 66, 42IBBI (Liquidation) Regulations, 2016-Regulation 17(2)(i), Rule 17
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Tribunals and Commissions31 Mar 2023

KDD (India) Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3611

Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 9(1), 12, 14, 34, 35, 38Companies Act, 1956
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Tribunals and Commissions31 Mar 2023

Mahesh Sharma Vs Onspon Services Pvt Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3599

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 3(10), 3(11), 3(12), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013-Section 48, 55, 133
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Tribunals and Commissions31 Mar 2023

Bank Of India Vs Provogue Personal Care Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3598

Insolvency and Bankruptcy Code, 2016-Sections 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 32, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(1), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Seastar Realtors Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3596

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

State Bank of India Vs N.S. Engineering Projects Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3741

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions31 Mar 2023

Finquest Financial Solutions Private Limited Vs Ballarpur Industries Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3762

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 33(1), 34(1), 29A, 30(2), 30(2)(b), 53, 43, 44, 45, 46, 47, 50, 51, 66, 67, 32A, 30, 238, 53(1), 21(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31(1), 32, 61(3), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 35, 35A, 38(1)(b), 38(2)(c), 38, 38(1)(a), 38(1A), 38(1B), 37Companies Act, 2013-Section 66, 42, 62(1)(c), 179
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Tribunals and Commissions31 Mar 2023Dismissed

Edelweiss Asset Reconstruction Company Limited Vs Mr. Anuj Jain & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3781

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(1), 29A, 29A(f), 45Code of Civil Procedure, 1908-Order 1 Rule 9, Section 141Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(b), 37(d)
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Tribunals and Commissions31 Mar 2023Allowed

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

National Company Law Tribunal · (2023) 03 NCLT CK 3788

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)Companies Act, 1956
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Tribunals and Commissions31 Mar 2023Allowed

M/s. Yarn Udyog Vs Mallur Siddeswara Spinning Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3793

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 9(5), 10, 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSMED Act, 2006-Section 18(1)
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Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Fauna Realtors Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3803

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)Companies Act, 1956
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