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National Company Law Tribunal judgments, 2022

3,067 judgments · page 145 of 154

Tribunals and Commissions15 Feb 2022Disposed Of

State Bank of India Vs Mr. Akhilesh Kumar Singh

National Company Law Tribunal · (2022) 02 NCLT CK 0053

Insolvency & Bankruptcy Code, 2016 — Section 9, 95, 96, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Rule 7, 7(1), 7(2)
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Tribunals and Commissions15 Feb 2022Disposed Of

State Bank of India Vs Mr. Sanjeev Arora

National Company Law Tribunal · (2022) 02 NCLT CK 0052

Insolvency & Bankruptcy Code, 2016 — Section 9, 95, 96, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Rule 7(1), 7(2)
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Tribunals and Commissions15 Feb 2022Allowed

Trendsutra Client Services Private Limited Vs Registrar Of Companies Pune

National Company Law Tribunal · (2022) 02 NCLT CK 0051

Companies Act, 2013, — Section 13, 14, 52, 55, 61, 66, 230, 230(1), 230(1)(b), 230(3), 230(4), 230(5), 230(6), 232, 232(3)(i), 232(6), 234,Income Tax Act, 1961 — Section 2(1B)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions11 Feb 2022Dismissed

Bank of Baroda Vs Ms. Divya Jalan

National Company Law Tribunal · (2022) 02 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 5(22), 7, 95, 95(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019 — Rule 7(2)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 — Regulation 3(1)(a)(e), 4(2)
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Tribunals and Commissions11 Feb 2022Disposed Of

Century Vision Pvt Ltd Vs Registrar of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0024

Companies Act, 2013 — Section 103, 230, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 6. 7, 8(2)
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Tribunals and Commissions10 Feb 2022Allowed

P R Raman Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 35(1), 43, 66
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Tribunals and Commissions10 Feb 2022Disposed Of

Rajpal Autolink Pvt Ltd Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 34(5), 42, 60(5), 60(5)(c)
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Tribunals and Commissions09 Feb 2022Allowed

Midhuna K.C., Liquidator, Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0034

Insolvency and Bankruptcy Code, 2016 — Section 59Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9, 30, 34(1)
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Tribunals and Commissions09 Feb 2022Disposed Of

M/s Sri Ramani Resorts and Hotels Pvt. Ltd Vs M/s Sree Bhadra Parks and Resorts Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0033

Insolvency and Bankruptcy Code, 2016 — Section 12, 30(6), 33, 33(1)(a), 33(1)(ii), 33(1)(ii), 33(5), 34(1), 35, 36, 37, 38, 39, 40, 41, 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 — Regulation 4(2)Insolvency and Bankruptcy Of India (Insolvency Resolution Process of Corporate Persons) Regulations 2016 — Regulation 39(B), 39(C), 39(D)
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Tribunals and Commissions09 Feb 2022Disposed Of

Shire Biotech India Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0031

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(2)(c), 231, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions08 Feb 2022Allowed

Thistle Equity Consultant Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0045

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230(1), 232(1)Companies Act, 1956 — Section 235, 236, 327, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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