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National Company Law Tribunal judgments

20,326 judgments · page 148 of 1,017

Tribunals and Commissions07 Mar 2025

Pallavi Joshi Bakhru Vs Universal Buildwell Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Section 5(8)(a), 5(8)(f), 7, 8, 12(3), 13, 14, 15, 17, 18, 18(1)(f)(i), 18(1)(f)(vi), 21(6a)(b), 25, 25(2)(b), 25(2)(d), 25(2)(g), 25A(3A), 29, 29A, 30(2), 30(2)(b), 30(2)(b)(ii), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 31(4)(b), 32, 53, 53(1), 60(5), 61(1), 61(3)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(k), 8, 27, 27(3), 35, 36(2), 36(b), 36B(6A), 37, 38(1), 38(1)(a), 38(1)(b), 39(4), 39B, 39C, 39D
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Tribunals and Commissions07 Mar 2025Allowed

Punjab National Bank Vs Saptarishi Hotels Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1558

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 35(1)(n), 53, 60(5)(c), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 5(2), 6(2), 13, 15, 31, 31A, 32, 34, 45(3), 45(3)(a), 45A, 46Companies Act, 2013-Section 230
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Tribunals and Commissions06 Mar 2025

Sunil Kumar Sharma Vs Mr. Bhuvan Madan & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(25), 5(26), 25(2)(h), 25(2)(i), 29A, 30(4), 54KNational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36A, 36A(1), 36A(12), 36B, 36B(1), 36B(6A), 36C, 37, Schedule I
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Tribunals and Commissions06 Mar 2025Allowed

M/s. Edelweiss Asset Reconstruction Company Limited Vs GVK Gautami Power Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 15, 21(2), 29A, 30(1), 30(2), 30(2)(b), 30(6), 31, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 36C, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(3), 39(4), 39(4A), 40NCLT Rules, 2016-Rule 50
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Tribunals and Commissions05 Mar 2025Allowed

State Bank Of India Vs S. Ravindranathan

National Company Law Tribunal · (2025) 03 NCLT CK 1612

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4), 95(5), 95(6), 95, 97(6), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 94 or 95Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions05 Mar 2025Allowed

Mr. Bihari Lal Chakravarti Vs Aman Poly Plast Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1613

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43 to 51, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1C), 14, 27, 35, 36A(1), 36B, 37, 38, 39, 39(1)(a), 39(1)(c), 39(4), 39(4A)Companies Act, 2013-Section 2(60)
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Tribunals and Commissions04 Mar 2025Allowed

M/s IDBI Trusteeship Services Private Limited Vs M/s ATS Infrabuild Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Sections 7, 5(8), 4, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 16(2), 60(5), 13(2), 17, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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