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National Company Law Tribunal judgments, 2024

2,775 judgments · page 137 of 139

Tribunals and Commissions03 Jan 2024

Canara Bank Vs Shah Group Builders Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3262

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Bankers Book Evidence Act
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Tribunals and Commissions03 Jan 2024Allowed

Dr. Arvind Prakash Savant Vs BSR Superspeciality Hospitals Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3264

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 8, 8(1), 8(2)(a), 65(1), 7, 12A, 8(3), 9(5)(i), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 7A
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Tribunals and Commissions03 Jan 2024Allowed

In Re: FDS Management Services Private Limited (Liquidation Order)

National Company Law Tribunal · (2024) 01 NCLT CK 3276

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 21, 30(2), 31(1)(b), 33(1)(a), 33(1)(b), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35(1), 52, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 13(2)(d), 17(1), 29(1), 29(2), 36A(1), 36A(2)(iv), 39B
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Tribunals and Commissions03 Jan 2024

Tamanna Vanijya Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3268

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(3)(b)(ii), 52, 53, 53(1)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(a), 34, 9, 38, 38(1), 38(2), 38(3), 3(1)(b)(ii), 8, 10, 41
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Tribunals and Commissions02 Jan 2024

Nagraj Alloys Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3273

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 Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions02 Jan 2024Allowed

Peridot Buildcon Private Limited Vs Waterfront Buildcon LLP

National Company Law Tribunal · (2024) 01 NCLT CK 3235

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 10A, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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