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National Company Law Tribunal judgments

20,331 judgments · page 617 of 1,017

Tribunals and Commissions01 Jul 2022

State Bank of India Vs Sri Prannay Sureka

National Company Law Tribunal · (2022) 07 NCLT CK 0283

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions01 Jul 2022

BSE Sammaan CSR Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(6), 59(7), 52, 53(1)Companies Act, 2013-Section 8Income Tax Act, 1961-Section 178
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Tribunals and Commissions01 Jul 2022Allowed

C J Chemical Pvt. Ltd. Vs LN Industries India Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0568

Insolvency and Bankruptcy Code, 2016-Section 9, 5(6), 13, 14, sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions01 Jul 2022Disposed Of

Mahendra H Kampani Vs IFB Agro Industries Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0021

Companies Act, 2013 — Section 46(2), 59Companies (Share Capital & Debentures) Rules, 2014 — Rule 5, 6, 7Code of Civil Procedure, 1908 — Section 151, Order 39 Rules 1, Order 39 Rules 2
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Tribunals and Commissions01 Jul 2022Disposed Of

BSE Sammaan Csr Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0017

Insolvency And Bankruptcy Code, 2016 — Section 31, 52, 53(1), 59, 59(3)(a), 59(3)(c), 59(6), 59(7)Companies Act, 2013 — Section 8Income Tax Act, 1961 — Section 178
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Tribunals and Commissions01 Jul 2022Disposed Of

TVS Motors Company Limited Vs Jagdish Ahuja

National Company Law Tribunal · (2022) 07 NCLT CK 0013

Insolvency And Bankruptcy Code, 2016 — Section 3(30), 5(21), 18, 21(1), 35, 42, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions01 Jul 2022Disposed Of

Sudam A. Karande Vs Good Value Marketing Co Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0009

Insolvency And Bankruptcy Code, 2016 — Section 7, 33, 33(1)(a)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4, 15Insolvency and Bankruptcy Board of India (Insolvency resolution Process for Corporate Persons) Regulations, 2016 — Regulation 27, 36A(5)
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Tribunals and Commissions30 Jun 2022

State Bank Of India Vs Ms. Phalguni Tiwary

National Company Law Tribunal · (2022) 06 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Sections 10, 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rules 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions30 Jun 2022Dismissed

C.A. Jasin Jose Vs Directorate Of Enforcement

National Company Law Tribunal · (2022) 06 NCLT CK 0384

IBC, 2016-Section 60(5), 32A, 31, Chapter III of Part IINCLT Rules, 2016-Rule 11Indian Penal Code, 1860-Section 34, 403, 406, 409, 420, 468, 471
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Tribunals and Commissions30 Jun 2022Allowed

M/s Rio Tinto Exploration and Mining (India) Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0444

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(2), 59(3), 59(3)(c), 59(4), 59(7), 59(8), 53, 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 8(1)(a), 9, 30, 34, 35, 38, 37, 37(1)Companies Act, 2013
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Tribunals and Commissions30 Jun 2022Allowed

Ways Estates Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0474

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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