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National Company Law Tribunal judgments, 2024

2,775 judgments · page 132 of 139

Tribunals and Commissions10 Jan 2024Partly Allowed

Universaltech Paper LLP Vs Mr. Krishnaswami CVR

National Company Law Tribunal · (2024) 01 NCLT CK 3039

Insolvency and Bankruptcy Code, 2016-Section 60(5)(C), 32A, 9, 53, 31, 31(1), 30(2), 60(6)IBBI (Liquidation Process) Regulations, 2016-Regulation 32(E)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Jan 2024Allowed

Bank Of Baroda (Erstwhile Dena Bank) Vs RSAL Steel Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3213

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 46, 50, 53, 61(3), 66Companies Act, 2013-Section 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(1), 38(1A), 38(2)(c), 38(A), 39(3B), 39(4)
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Tribunals and Commissions09 Jan 2024

Fouress Agro Exports Vs Devi Power Pv. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3215

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions09 Jan 2024

Future Power Technology Private Limited Vs M/s. SMR Entertainment Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3218

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21(2), 25(1), 25(2)(b), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 53, 53(1), 60(5), 61, 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 36B(4A), 38, 38(1B), 38(3)(a), 39, 39(4)Companies Act, 2013
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Tribunals and Commissions09 Jan 2024Allowed

Omkara Assets Reconstruction Private Limited Vs Gstaad Assets Reconstruction Pvt Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3219

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 5(8), 3(12), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions09 Jan 2024

Sparktime Logistics Pvt. Ltd. Vs MSH Sarees Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3220

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Companies Act, 1956Small, Medium and Micro Enterprises Development Act, 2006
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Tribunals and Commissions09 Jan 2024Allowed

Mr. Umesh Lakhani Vs Perwein Trading Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3087

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 35, 38Companies Act, 1956
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Tribunals and Commissions09 Jan 2024

Mr. Rupinder Singh Khurana Vs ICICI Bank Ltd. & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3083

Insolvency and Bankruptcy Code, 2016-Section 94(1), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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