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National Company Law Tribunal judgments, 2024

2,775 judgments · page 10 of 139

Tribunals and Commissions27 Nov 2024Allowed

M/s SC Credit Fund Vs M/s Dancy Builders Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 5(8)(c), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 2013
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Tribunals and Commissions27 Nov 2024

Vinaychand Thakarshi Barbhaya

National Company Law Tribunal · (2024) 11 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(6), 94, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for the Corporate Debtors) Rules, 2019-Rule 17Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6
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Tribunals and Commissions27 Nov 2024Allowed

Canara Bank Vs P.R. Commerce Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(1)(a) to (d), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238A, Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Indian Contract Act, 1872-Section 128, 133, 134, 135, 139
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Tribunals and Commissions27 Nov 2024

Bhagyaodaya Infrastructure Development Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Nov 2024Partly Allowed

Union Bank Of India Vs Spark Green Energy (Satara) Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1394

Insolvency and Bankruptcy Code-Section 60(5), 60(5)(c), 7, 14(1), 29A, 30, 31, 31(4), 32A, 35(1)(f), 53IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f), 32A, 35, 44, 45(3)(a), 46(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions26 Nov 2024Disposed Of

2024-12-05-130007-a9kdi-2443b87e82f33a9f691224b99d095003

National Company Law Tribunal · (2024) 11 NCLT CK 1396

Insolvency and Bankruptcy Code, 2016-Section 33(2), 15, 43, 45, 50, 66, 33(1), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions26 Nov 2024Allowed

Anmol Feeds Private Limited Vs Dynamic Hatcheries Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1352

Insolvency and Bankruptcy Code, 2016-Section 33, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14, 15, 33(2)(c), 41(1), 45, 45(3), 45(3)(b)
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Tribunals and Commissions26 Nov 2024

State Bank Of India Vs Jet Airways India Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1533

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, Chapter III, 35 to 50, 52, 52 to 54, 74(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32AConstitution of India-Article 142
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