CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 623 of 1,017

Tribunals and Commissions21 Jun 2022Allowed

State Bank of India Vs Mrs. Ch.Vara Lakshmi & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFEASI Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

Avasarala Venkateswara Rao Vs State Bank Of India & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0519

Insolvency of Bankruptcy Code, 2016-Chapter III of Part III, Section 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 99, 100, 100(1), 100(2), 100(3), 100(4), 101, 102(2), 103, 105, 106, 106(1), 106(3), 107, 109, 110 and 111, 112, 208Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

State Bank of India Vs Mr. T. Devender & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions21 Jun 2022

Indian Bank Vs Sri Sagarmall Agarwalla

National Company Law Tribunal · (2022) 06 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 7, 97, 99, sub-section (4) of Section 95, sub-section (6) of Section 95Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(2)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

Avasarala Lakshmi Anuradha Vs State Bank Of India & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0523

Insolvency of Bankruptcy Code, 2016-Section 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 99, 100, 100(1), 100(2), 100(3), 100(4), 101, 102(2), 103, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208, Chapter III of Part III, Chapter IVInsolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

Natverlal Dahyabhai Ruwala Vs Hari Texweave Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0386

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(5)(2)(d), 14(1), 31(1), 33, 17, 18, 20, 21, 19, 15, 13(1)(b)IBBI (Application to the Adjudicating Authority) Rules, 2016-Rule 5NCLT Rules, 2016-Rule 150(2)
Read judgment
Tribunals and Commissions21 Jun 2022

Indian Bank Vs Shri Mukesh Agarwalla

National Company Law Tribunal · (2022) 06 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 7, 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(10)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(2)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

Mr. Jagdish Kumar Parulkar Vs Surendra Mittal

National Company Law Tribunal · (2022) 06 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(3), 33(5), 33(7), 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 52, 74(3), 236(1), 236(2)Insolvency and Bankruptcy Board of India (Liquidation process) Regulation 2016-Regulation 4, 13CIRP Regulation 2016-Regulation 36B(4A)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

State Bank Of India Vs Mrs. G. Narayanamma & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 103, 102(2), 104, 105, 106, 106(3), 106(1), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFEASI Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions21 Jun 2022Allowed

State Bank Of India Vs Ms. T. Pavani & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFEASI Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions21 Jun 2022

Mr. S. Vasudevan Vs Classic Exports & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions21 Jun 2022

Dr. Bankim Shukla Vs Ganapati Allied Works Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 10, 19, 33(2), 34(1), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Read judgment