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National Company Law Tribunal judgments, 2024

2,775 judgments · page 135 of 139

Tribunals and Commissions05 Jan 2024

Mr. Ajay Marathe Vs Paranjape Agro India Products India Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3292

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 37(ca), 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions05 Jan 2024

IDBI Bank Limited Vs Impala Distillery & Brewery Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3293

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 21(2), 29A, 29A(c), 30(1), 30(2), 30(2)(a), 30(2)(a) to 30(2)(f), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 53, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)MSME Act, 2006-Section 7(1)(a)(iii)
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Tribunals and Commissions05 Jan 2024Disposed Of

N. Kumar Vs Indian Overseas Bank & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3294

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 19(2), 35(1)(m), 35(1)(n), 52, 52(3), 52(3)(b), 53, 53(1)(b)(ii), 53(1)(d), 60(5), 65Companies Act, 2013-Section 77, 77(1), 77(3), 87Companies Act, 1956-Section 125
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Tribunals and Commissions05 Jan 2024Allowed

Lalit Kumar Dangi Vs M/s. Gonglu Agro Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3295

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 34(1), 25(2)(h), 34(4)(b), 33(7), 35(1), 14, 33(5)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions05 Jan 2024

Sreenath Finvest Pvt Ltd. & Ors. Vs Pami Metals Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3297

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(1), 29A, 30(2)(a), 30(2)(b), 53, 53(1), 21(2), 30(2)(c), 30(2)(d), 30(2)(e), 60(5), 30, 31, 32A, 31(4), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 27, 36B(4A), 38(1), 38(1)(b), 38(2)(b), 38(3)(c), 38(1A), 38(1B), 38(2)(a), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 37NCLT Rules-Rule 34
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Tribunals and Commissions05 Jan 2024

Mr. Sunil Gajanan Nanal Vs Entco Music Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3298

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(b)(ii)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 2013
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Tribunals and Commissions05 Jan 2024

India SME Asset Reconstruction Company Ltd. Vs Siddharth Natural Food Resources Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 34(1), 15, 52, Chapter III of Part IIInsolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6, 17, 39B, 39C, 39D, 4(2)(b)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions05 Jan 2024

Vinar Systems Private Limited Vs Duncans Industries Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3044

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 252 read with Schedule VIIINational Company Law Adjudicating Authority Rules, 2016-Rule 11Sick Industrial Companies (Special Provisions) Repeal Act, 2003
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Tribunals and Commissions05 Jan 2024Disposed Of

Canara Bank Vs Paranjape Agro India Products India Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0016

Insolvency and Bankruptcy Code, 2016 — Section 19(2), 29A, 29A(c), 30(2), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31(1), 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions05 Jan 2024Disposed Of

IDBI Bank Limited Vs Impala Distillery & Brewery Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0012

Micro Small and Medium Enterprises Development Act, 2006 — Section 7(1)(a)(iii)Insolvency and Bankruptcy Code, 2016 — Section 19(2), 29A, 29A(c), 30(2), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31(1), 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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