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National Company Law Tribunal judgments, 2024

2,775 judgments · page 138 of 139

Tribunals and Commissions02 Jan 2024

State Bank Of India Vs Parte Casters Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 33, 33(3), 33(4), 34(1), 52, 54L, 74(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(9)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions02 Jan 2024Allowed

Panchmahal Steel Limited Vs Kundan Industries Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3244

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024

Mr. Nagendra Pratap Singh Vs Mr. Arun Kapoor

National Company Law Tribunal · (2024) 01 NCLT CK 3246

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024

TJSB Sahakari Bank Liited Vs V-Accurate Management Services Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3247

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 53(1), 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(A), 38(1A), 39(4)Companies Act, 1956
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Tribunals and Commissions02 Jan 2024

Bank Of Maharastra Vs I.Krishna Pillai

National Company Law Tribunal · (2024) 01 NCLT CK 3109

Insolvency and Bankruptcy Code, 2016-Section 95(1), 94, 95, 96, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions02 Jan 2024

Union Bank Of India & Ors. Vs Mr. Divyesh Desai

National Company Law Tribunal · (2024) 01 NCLT CK 3078

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 53(1), 53(1)(b)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31(3)
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Tribunals and Commissions02 Jan 2024

SREI Equipment Finance Ltd. Vs HBS Auto and ANC SEZ Pvt. Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3075

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024Disposed Of

Akshara Villa Private Limited Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0026

Companies Act 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 7, 8(2)
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