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National Company Law Tribunal judgments

20,341 judgments · page 735 of 1,018

Tribunals and Commissions21 Sept 2021

Anil Agarwal, Liquidator of Keshav Sponge & Energy Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 41, 12(3), 13, 34(4), 33(2), 15, 45(1)
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Ankit Patni

National Company Law Tribunal · (2021) 09 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Suresh Kumar Patni

National Company Law Tribunal · (2021) 09 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions21 Sept 2021Allowed

Shanaya Fashions Vs Ultimo Fabrics Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(2), 34, 34(1), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Md. Majid Sultan

National Company Law Tribunal · (2021) 09 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97, 99, 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(1), 4(2)
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Mackeil Ispat & Forging Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0386

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income Tax Act, 1961-Section 28, 41(1), 43, 43B, 56, 79, 115JB, 170, 281
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Rohit Patni

National Company Law Tribunal · (2021) 09 NCLT CK 0388

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 96(1), 97, 99, 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions21 Sept 2021

Glukrich Capital Pvt. Ltd. Vs Shiv Kumar Jatia

National Company Law Tribunal · (2021) 09 NCLT CK 0389

Insolvency & Bankruptcy Code, 2016-Section 7, 97, 99, sub-section (7) of Section 99IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions20 Sept 2021

Mr. Dhaval Jitendrakumar Mistry Vs Committee Of Creditors Of M/s. Polygold Pre-Cured Systems Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 21(2), 29A, 30, 30(2), 30(2)(b), 30(6), 31, 31(1), 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 10, 14, 27, 36 to 39, 36B(4A), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Sept 2021

Fidus Finance Private Ltd. Vs IIC Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0392

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(a), 7(5), 7(5)(a), 14, 15, 16, 17 & 18, 31, 33, 215Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Sept 2021

O3 Developers Pvt Ltd Vs Bacon Vanijya Pvt Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 13, 14, 15, 17, 18, 19, 20, 21, Sub-Section (1) of Section 31, 33, 238SARFAESI ActRDB Act
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Tribunals and Commissions20 Sept 2021

Mr. Amit Verma Vs M/s Awsum Proteins Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0394

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13, 14, 15, 30(6), 31, 33, 33(1), 33(2), 33(5), 33(7), 34, 56, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 12, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions20 Sept 2021Allowed

AHA Holdings Private Limited Vs Chandra Net Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0395

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 14(1), 15, 13(1)(b), 13(1)(c), 17, 18, 19, 20, 21, 31(1), 33, Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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