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National Company Law Tribunal judgments

20,341 judgments · page 750 of 1,018

Tribunals and Commissions24 May 2021Allowed

Punjab National Bank Vs M/S Dhir Global Industria Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0378

Insolvency and Bankruptcy Code, 2016-Section 7, 10, Sub-section (4) of Section 7, Sub-section (4) of Section 10, 7(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 May 2021Allowed

Mr. Shaikh Nafis Anjum Vs M/s. Unnati Fortune Hotmart Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0380

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 39(4), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 35, 36B(4A), 39, 39(3), 39(4)
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Tribunals and Commissions20 May 2021

M/s. Reliance Commercial Finance Limited Vs M/s. Two Brothers Beverage Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 32(1), 33(1), 33(1)(a), 33(2), 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Debtor) Regulations, 2016-Regulation 27Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions20 May 2021Allowed

Mr. Abhishek Dutta, Resolution Professional for Solutions Business Centre Pvt. Ltd. Vs M/s Solutions Business Centre Pvt. Ltd.

National Company Law Tribunal · (2021) 05 NCLT CK 0383

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 33, 12, 56, 30(6), 31, 14, 33(5), 33(7), 34Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 12, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 34
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Tribunals and Commissions19 May 2021

Bank Of India Vs Gupta Infratec Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 43, 45, 50, 61(3), 66Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions19 May 2021

V. V. Anand, Resolution Professional for Konkan Minerals Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 61(3), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate person) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)MSME Development Act, 2006
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Tribunals and Commissions19 May 2021Allowed

Mr. Kapil Wadhawan Vs The Administrator, Dewan Housing Finance Corporation Limited & Ors.

National Company Law Tribunal · (2021) 05 NCLT CK 0320

Insolvency and Bankruptcy Code, 2016-Section 60(5), 227, 239(2), 239(2)(zk), 12A, 29A, 30(2), 30(4), 31, 7, 9, 10, 95, 96Reserve Bank of India Act, 1934-Section 45-IE, 45-IE(2), 45-IE(5)(a)Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5, 5(d), 6
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Tribunals and Commissions19 May 2021

Deepak Narrottam Sampat Vs Jitender Kumar Jain

National Company Law Tribunal · (2021) 05 NCLT CK 0269

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 10, Chapter III, 3(11), 5(21), 42Limitation Act, 1963-Article 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 May 2021

Charu Desai Vs Bank Of Baroda

National Company Law Tribunal · (2021) 05 NCLT CK 0270

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 29A, 30(2), 30(2)(f), 43, 45, 47, 49, 50, 66, 32, 61(3), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 37, 39(4)
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Tribunals and Commissions19 May 2021Allowed

Nuetech Solar System Private Limited Vs Environ Energy Corporation India Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0265

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33, 33(1), 33(2), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions19 May 2021Allowed

J M Financial Asset Reconstruction Co. Ltd. Vs Krish (Raipur) Hotels Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0257

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2), 38(3), 39, 39(4)Income-tax Act, 1961-Section 2(18), 41(1), 43-B, 45, 56, 72(3), 79, 80, 139, 170, 281, 115JB, 269-SS, 269-T, Chapter XVII
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Tribunals and Commissions19 May 2021

Ram Ratan Modi Vs ICICI Bank & Anr.

National Company Law Tribunal · (2021) 05 NCLT CK 0251

Insolvency and Bankruptcy Code, 2016-Section 7, 17(1)(d), 17(2)(d), 23(2), 60(5), 238Income Tax Act, 1961-Section 226(3)
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