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National Company Law Tribunal judgments, 2024

2,775 judgments · page 134 of 139

Tribunals and Commissions08 Jan 2024Allowed

Yes Bank Limited Vs M/S Chadha Super Cars Pvt.Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3020

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jan 2024Allowed

Metenere Limited Vs Baddi Foils Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3023

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(21), 7, 8, 8(2)(a), 9, 9(3)(c), 9(5)(2)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 1956
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Tribunals and Commissions08 Jan 2024

Sri Jaiprakash Jaiswal Vs APL Metals Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3280

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961-Section 132, 131
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Tribunals and Commissions08 Jan 2024

Rakesh Rameshkumar Shah Vs Tamilnad Mercantile Bank

National Company Law Tribunal · (2024) 01 NCLT CK 3094

Insolvency and Bankruptcy Code, 2016-Section 65, 94, 94(1), 96, 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Jan 2024Allowed

Canara Bank Vs Birbhum Chemicals and Fertilisers Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3281

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 15(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(a), 6(1), 33(3), 40A
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Tribunals and Commissions08 Jan 2024Disposed Of

Canara Bank Vs Birbhum Chemicals and Fertilisers Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 0037

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(3)(a), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 15, 15(1)(b), 17, 18, 19, 20, 21Banker�s Books Evidence Act, 1891 — Section 2(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Section 4, 9(1)
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Tribunals and Commissions05 Jan 2024Allowed

M/s Pokar Agro Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3283

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(b)(ii), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(b)(ii), 3(2), 8, 9, 10, 14, 38, 38(1)(b)Companies Act, 1956
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Tribunals and Commissions05 Jan 2024Allowed

Intec Capital Limited Vs SAT India Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3286

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 7, 7(5)(a), 11, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 Jan 2024Allowed

Kanha Trading Company Vs Chur Textiles Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3289

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jan 2024

Shri Fakirchand Enterprises Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3291

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), Rule 8(1)
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