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National Company Law Tribunal judgments

20,326 judgments · page 138 of 1,017

Tribunals and Commissions17 Apr 2025Allowed

Shree Cement East Bengal Foundation

National Company Law Tribunal · (2025) 04 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8), 52, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 9, 14, 14(3)(c), 38, 38(3), 41Companies Act, 2013-Section 8
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Tribunals and Commissions17 Apr 2025Allowed

M/s Encore Asset Reconstruction Company Private Limited Vs M/s New Tech Imports Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1665

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 7(7), 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 18, 20, 21, 238Insolvency 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 6, 6(1)
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Tribunals and Commissions16 Apr 2025Allowed

Punjab National Bank Vs M/s Shree Badri Kedar Paper Pvt Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1555

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(8), 7(3)(b), 7(5), 9, 10, 10A, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions (RDDBFI) Act, 1993-Section 19
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Tribunals and Commissions16 Apr 2025Disposed Of

Land Mark Housing Projects Chennai Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1711

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions15 Apr 2025Allowed

The Karur Vysya Bank Ltd Vs M/s G V Annai Hospital LLP

National Company Law Tribunal · (2025) 04 NCLT CK 1666

IBC, 2016-Section 7, 7(5), Rule 4, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions11 Apr 2025Allowed

Karnavati Finance Limited Vs New Haven Engineering Co Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 7, Proviso to Section 7(5), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions09 Apr 2025Allowed

Kerala State Industrial Development Corporation Limited Vs Accurarch Acrylics Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1589

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), Form 1Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions09 Apr 2025Allowed

Dhara Lifescience Pvt Ltd Vs Bochem Healthcare Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(c), 9(3)(b), 9(3)(c), 8, 8(2)(a), 4, 10A, 9(5), 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5The Companies Act, 1956
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Tribunals and Commissions09 Apr 2025Allowed

CS Sunil Nanal Vs Dafater Consultants Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Section 59(1), 59(3), 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 34, 37, 38, 41Companies Act, 2013
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Tribunals and Commissions09 Apr 2025

Nirmal Ujjwal Credit Co-operative Society Ltd. Vs Mr. Ravi Sethia

National Company Law Tribunal · (2025) 04 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(c), 29A(e), 29A(j), 30(2)(c)Companies Act, 2013-Section 92(1), 92(4), 96(1), 164(2), 164(2)(a), 164(2)(b), 248, 248(2), 250Multi-State Co-operative Societies Act, 2002-Section 11, 11(7), 19, 19(1), 64, 64(d), 65 to 68
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Tribunals and Commissions09 Apr 2025Allowed

Kerala State Industrial Development Corporation Limited Vs Accurarch Acrylics Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions09 Apr 2025

Canara Bank Vs Anish B. Doshi

National Company Law Tribunal · (2025) 04 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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