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National Company Law Tribunal judgments, 2022

3,067 judgments · page 148 of 154

Tribunals and Commissions25 Jan 2022Allowed

State Bank Of India Vs Mr. Rajeev Arora & Anr.

National Company Law Tribunal · (2022) 01 NCLT CK 0278

Insolvency and Bankruptcy Code, 2016-Section 9, 74, 60(5), 33, 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions25 Jan 2022

Romesh Sawhney Vs Sarthak Gupta & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0240

Insolvency and Bankruptcy Code, 2016-Sections 34, 34(8) & (9)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 Jan 2022Disposed Of

E2E Telelink India Pvt. Ltd. Vs Cambridge Energy Resource Pvt. Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0070

Insolvency and Bankruptcy Code, 2016 — Section 12(3), 60(5)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate Persons), Regulations, 2016 — Regulation 40cNational Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions24 Jan 2022Disposed Of

Atul Mittal Vs Yogendra Kumar Modi

National Company Law Tribunal · (2022) 01 NCLT CK 0069

Insolvency and Bankruptcy Code, 2016 — Section 10, 12, 19, 30, 33, 33(1), 33(2), 33(5), 33(6), 33(7), 34(1), 34(8), 34(9), 52, 56(6), 60(5)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016 — Regulation 4, 15Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate Persons), Regulations, 2016 — Regulation 6
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Tribunals and Commissions21 Jan 2022

State Bank Of India Vs Mr. Raman Gupta

National Company Law Tribunal · (2022) 01 NCLT CK 0282

Insolvency and Bankruptcy Code, 2016-Section 95, 97, 99, sub-section (7) of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions21 Jan 2022Dismissed

E.Iqbal Vs State Bank Of India

National Company Law Tribunal · (2022) 01 NCLT CK 0247

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 1(3), 2, 2(e), 5(22), 7, 9, 10, 60, 60(1), 60(2), 60(3), 78, 79, 94, 95, 95(1), 94 to 187, 179, 239(2), 240(2), 249Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to the Corporate Debtor) Rules, 2019-Rule 7
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