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National Company Law Tribunal judgments

20,322 judgments · page 526 of 1,017

Tribunals and Commissions25 Jan 2023

Vivek Raheja Vs Rare Asset Reconstruction Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0627

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 44, 45, 46, 48, 49, 50, 53(1)(b), 60(5), 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 39, 39(1)(a), 39(1)(c), 39(4), 36B(4A)SARFAESI Act, 2002-Section 3
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Tribunals and Commissions24 Jan 2023

Punjab National Bank Vs Plutus Infraventures Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0329

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 35 to 41, 35(1)(b) & (d), 52, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
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Tribunals and Commissions24 Jan 2023Allowed

State Bank Of India Vs M/s. Vee Ess Jewellers Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions24 Jan 2023

Micro Capitals Private Limited Vs KSS Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
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Tribunals and Commissions24 Jan 2023

Kuldeep Singh & Anr. Vs Manjul Mittal

National Company Law Tribunal · (2023) 01 NCLT CK 0442

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11IBBI Liquidation Process Regulations, 2016-Regulation 33(2)(C), 47, Clause 1(12) of Schedule I
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Tribunals and Commissions24 Jan 2023

M/s. Poseidon Diving Operators Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0449

Insolvency and Bankruptcy Code, 2016-Section 59Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 37(2), 38
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Tribunals and Commissions24 Jan 2023

Mr. Vijaykumar V. Iyer Vs Chowgule SBD Private Limited & Ors.

National Company Law Tribunal · (2023) 01 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 14, 32A, 32(1)A, 33(5), 53, 60(5)Companies Act-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(d), 33, Schedule I clause 12, 1 Regulation 12
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Tribunals and Commissions24 Jan 2023

M/s. Tadano India Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0478

Insolvency and Bankruptcy Code, 2016-Section 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38, 37(2)Companies Act, 1956
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Tribunals and Commissions24 Jan 2023Allowed

ICICI Home Finance Company Limited Vs Marvel Sigma Homes Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions24 Jan 2023Allowed

Bank Of Maharashtra Vs Nanai Dairy Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions24 Jan 2023Allowed

Ritesh Adatiya Vs Chandra Net Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 33(5), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 44, 45, 46
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Tribunals and Commissions24 Jan 2023

d52ad1296a33eefdadde93fcf5b1577f

National Company Law Tribunal · (2023) 01 NCLT CK 0549

Insolvency and Bankruptcy Code, 2016-Section 33(3), 33(5), 33(7), 14, 35(1), 74, Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 32A, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions24 Jan 2023Allowed

Ahmed Alam Khan Vs M/s Golconda Textiles Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5, 5(3), 5(7), 5(8), 5(8)(f), 7, 7(3), 7(3)(a), 7(5)(a), 13, 14, 14(1), 31(1), 33, 215Companies Act, 1956-Section 433(e)IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A
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