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National Company Law Tribunal judgments

20,326 judgments · page 155 of 1,017

Tribunals and Commissions05 Feb 2025

Canara Bank Vs Kanva Fashions Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1607

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 39B, 39C, 39D
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Tribunals and Commissions05 Feb 2025Allowed

Ram Raghav Spintex Private Limited Vs Sri Paranthaman Textiles Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1745

Insolvency & Bankruptcy Code, 2016-Section 33, 33(2), 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40D(1), 40D(2), 39(4), 29(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 32A, 13
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Tribunals and Commissions05 Feb 2025Disposed Of

M/s Shriram Transport Finance Company Limited Vs M/s. EMI Infrastructure Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1417

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196IBBI (CIRP) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 42, 62(1)(c), 66
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Tribunals and Commissions04 Feb 2025Allowed

Kotak Mahindra Bank Limited Vs M/s Morani Motors Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions03 Feb 2025

Ravindra Kumar Goyal

National Company Law Tribunal · (2025) 02 NCLT CK 1710

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 47, 49, 50, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Feb 2025

Shri TVS Siva Prasad Vs M/s. Hi-Tech Air Power Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33(1), 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27, 35, 39D
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