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National Company Law Tribunal judgments, 2023

4,787 judgments · page 1 of 240

Tribunals and Commissions22 Dec 2023

Mr. Tenny Jose

National Company Law Tribunal · (2023) 12 NCLT CK 3199

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 94(1), 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Companies Act, 1956
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Tribunals and Commissions22 Dec 2023Allowed

Union Bank Of India Vs M/s. Air Travel Enterprises India Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5), 7(5)(a), 13, 14, 15, 17, 18, 21, 31(1), 33, 238AInsolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Dec 2023

P.S. Metal Works Vs M/s Jeph Bev Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3311

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 35, 52, 56IBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 2B(1), 4, 12, 13, 15, 32, 32(a) to (d), 32(e), 32(f)CIRP Regulations, 2016-Regulation 39B, 39BA, 39C, 39D, 40D
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Tribunals and Commissions22 Dec 2023Dismissed

M/s K V Interiors & Designers Vs M/s Heritage Motels Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3321

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 8(2)(a), 9, 9(1), 9(5)(ii), 9(5)(ii)(d), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Code of Criminal Procedure, 1973-Section 195, 195(1)(b)(i), 340
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Tribunals and Commissions22 Dec 2023

National Steel And Agro Industries Limited Vs Mr. Navin Khandelwal & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3326

Insolvency and Bankruptcy Code, 2016-Section 9, 24(3)(c), 24(4), 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 53, 60(5), 61(3), 66National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 37, 38, 38(1)(a), 38(1A), 39
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Tribunals and Commissions22 Dec 2023

Kosons Forest Products Private Limited Vs Netai Basak

National Company Law Tribunal · (2023) 12 NCLT CK 3333

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 38(1a), 38(1b), 39, 39(4)Companies Act, 2013-Section 42, 66, 73 to 76
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