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National Company Law Tribunal judgments, 2024

2,775 judgments · page 136 of 139

Tribunals and Commissions04 Jan 2024

Kethos Tiles Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3312

Insolvency and Bankruptcy Code, 2016-Section 54C, 54A(2)(f), 54A(2)(g), 54A(3), 54A(2)(e), 54C(3)(b), 54B(1)(a), 54C(3)(c), 29A, 54A(2)(d), 54C(3)(d), 54A, 54(3), 54(4), 7, 14, 14(1), 54F, 54F(5), 19(2), 54H, 54J, 54H(b), 54(H)(c)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4IBBI (Pre-Packaged IRP) Regulations, 2021-Regulation 14(1), 14(2), 14(3), 14(5), 16(2)
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Tribunals and Commissions04 Jan 2024Allowed

State Bank of India Vs Rohit S Sharma

National Company Law Tribunal · (2024) 01 NCLT CK 3314

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(1), 96, 97, 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 9SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions04 Jan 2024Allowed

Shree Shyam Avenues Pvt Ltd Vs Vaxtex Cotfab Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3253

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(20), 5(21), 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Act, 2006
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Tribunals and Commissions04 Jan 2024

Mr. Santanu T. Ray Vs Mr. Pavan Vikram Sahjwani

National Company Law Tribunal · (2024) 01 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(5), 35, 35(1)(b), 35(1)(d), 36(3), 36(3)(a), 36(3)(b), 60(5)(c), 63, 231, 238Easements Act, 1882-Section 52Presidency Small Causes Courts Act, 1882-Section 41
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Tribunals and Commissions04 Jan 2024

Anshul Gupta Vs M/s. KL Rathi Steels Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3029

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 2B(2)Companies Act, 2013-Section 230, 230-232
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Tribunals and Commissions04 Jan 2024Allowed

Rajendra Kumar Agarwal Vs Oscorp Industries Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3031

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 7, 8(1), 8(2), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Jan 2024Disposed Of

Srajan Capital Limited Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0028

Companies Act 2013 — Section 102, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 230(3), 230(5), 230(7), 232, 232(3)Reserve Bank of India Act, 1934 — Section 45IACompanies (Compromises, Arrangements, and Amalgamations) Rules, 2016 — Rule 6, 7, 8, 14
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Tribunals and Commissions04 Jan 2024Disposed Of

Goenka Leasing & Finance Pvt. Ltd Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0027

Companies Act 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(5)
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Tribunals and Commissions04 Jan 2024Disposed Of

Mars Dealcomm Pvt. Ltd. & Anr. Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0023

Companies Act 2013 — Section 103, 129, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(5), 230(6), 232, 232(3), 232(3)(i), 239
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Tribunals and Commissions03 Jan 2024

Clix Analytics Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3260

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), Proviso to Section 59(3)(c)(ii), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c)(ii), 9, 14, 14(3)(a), 14(3)(b), 37(2), 38(1), 38(2), 38(3), 40Companies Act, 2013
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