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National Company Law Tribunal judgments, 2022

3,067 judgments · page 151 of 154

Tribunals and Commissions11 Jan 2022Allowed

IDBI Trusteeship Services Limited Vs Ashiana Landcraft Realty

National Company Law Tribunal · (2022) 01 NCLT CK 0246

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 13, 14, 15, 15(1)(b), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions11 Jan 2022Disposed Of

ICICI Bank Limited Vs Narayani Steels Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0046

Insolvency & Bankruptcy Code, 2016 — Section 7, 14, 25(2)(h), 29A, 30, 31, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31(1), 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A(1), 37(a), 37(b), 37(c), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1A), 38(1)(a), 38(1)(b), 38(2)(c), 38(2)(d), 38(3), 39(4)
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Tribunals and Commissions10 Jan 2022Dismissed

Bank Of India Vs M/s. Nithin Nutrition Pvt. Ltd. & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0254

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 18, 21 (9) & (10), 22, 25, 3 (4), 3(6), 3 (11), 3(12), 3 (13), 5(7), 5(8)Companies Act, 2013-Section 77, 78, 180(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 12 (A), 13
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Tribunals and Commissions10 Jan 2022Allowed

Vasavi Traders Vs Piyush Pharmachem (India) Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 10A, 8, 5(6), 7(5), 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2022Dismissed

Bank Of India Vs M/s. Nithin Proteins Pvt. Ltd. & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0257

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 18, 22, 25, 3(4), 3(6), 3(11), 3(12), 3(13), 5(7), 5(8), 21(9) & (10)Companies Act, 2013-Section 78, 77(1), 180(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 12(A), 13, Section 12
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Tribunals and Commissions10 Jan 2022Allowed

K R T Mills Pvt Ltd Vs Kikani International Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0404

IBC, 2016-Section 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2022

Coleta Software Solutions Pvt Ltd Vs Covidh Technologies Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0405

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)IBBI (Insolvency Resolution for Corporate Persons) Regulations, 2021-Regulation 36(B)(4A)
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Tribunals and Commissions07 Jan 2022

Iapetus Shipping Vs Fontana Impex Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0255

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21), 9(3)(a), (b) & (c), 14(1), 31, 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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