COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 495 of 1,017

Tribunals and Commissions10 Mar 2023Allowed

M/s. Infiniti Techlabs LLP Vs Veda Vyas Gangula

National Company Law Tribunal · (2023) 03 NCLT CK 3734

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions10 Mar 2023Allowed

M/s. Rajiv Sachdeva Cargo Agency Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3594

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 8, 9, 10, 14, 34, 37, 38, 41Companies Act, 1956

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank of India Vs Smt. K Tara Bai & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3701

Insolvency & Bankruptcy Code, 2016-Sections 95, 99, 101, 111, 112(1), 113, 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023

Mr. Sandeep Goel Vs Committee Of Creditors Of Brys Hotels Private Limited & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3710

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 18(f), 18(1)(f), 22(1), 25, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31(1), 31(4), 43, 45, 47, 49, 50, 53, 60(5), 61, 62, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(4)Companies Act, 2013

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Smt. K. Tara Bai & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3660

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112(1), 113, 114, 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19NCLT Rules, 2016-Rule 11

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Smt. M Radha Devi & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3617

Insolvency & Bankruptcy Code, 2016-Section 79(14), 79(15), 95, 99, 101, 111, 112, 112(1), 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023

M/s. Small Industries Development Bank of India Vs M/s. Shri Tubes & Steels Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3608

IBC, 2016-Section 7, 12A, 30(2), 43(1), 45

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Smt. K Supriya & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3772

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112, 112(1), 113, 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Yerra Srinivas & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3850

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112(1), 112, 113, 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Mr. L Sridhar Reddy & Vishwa Infrastructures And Services Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3854

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112, 112(1), 113, 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023

M/s. Cargo Planners Ltd. Vs M/s. Aakriti Info-Media Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3567

Insolvency and Bankruptcy Code, 2016-Section 33(2), 18(1)(a), 33, 12, 56, 30(6), 31, 21(1), 34(6), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(2)(d), 17(1), 22(2), 22(3)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions09 Mar 2023

Vikram Kumar Vs Aranca (Mumbai) Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3868

Insolvency and Bankruptcy Code, 2016-Section 7, 10A

Tribunals and Commissions09 Mar 2023

M/s. Tata Capital Financial Services Limited Vs M/s. Kay Em Copper Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3870

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 7, 18(1)(a), 22(2), 33, 34, 21, 32(1), 14, 33(5), 33(7), Chapter III of Part II, 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Act of 26 of 2019

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Y Narsinga Rao & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3545

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112(1), 113, 114, 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Smt. M Laxmi Prasanna & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3890

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 101, 111, 112, 112(1), 113, 114, 114(1), 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs K Vijaya Kumar & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3891

Insolvency & Bankruptcy Code, 2016-Sections 95, 99, 101, 111, 112(1), 114, 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19NCLT Rules, 2016-Rule 11

Tribunals and Commissions09 Mar 2023Disposed Of

State Bank Of India Vs Mr. M. LaxmiNarayan Reddy & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3552

Insolvency & Bankruptcy Code, 2016-Section 95, 112(1), 114, 99, 101, 111, 112, 114(1), 113, 117IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-19NCLT Rules, 2016-Rule 11

Tribunals and Commissions09 Mar 2023Dismissed

Vikram Kumar Vs Aranca (Mumbai) Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0035

Insolvency and Bankruptcy Code, 2016 — Section 7, 10A

Tribunals and Commissions09 Mar 2023Disposed Of

Adsila Builders & Developers Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0034

Companies Act, 2013 — Section 133, 230, 232, 232(3)(i)Income Tax Act, 1961 — Section 170(2A)

Tribunals and Commissions09 Mar 2023Disposed Of

Teesta Tracom Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0032

Companies Act, 2013 — Section 133, 230, 232Income Tax Act, 1961 — Section 170(2A)