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National Company Law Tribunal judgments

20,326 judgments · page 156 of 1,017

Tribunals and Commissions31 Jan 2025

Manan Apparels Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Section 10, Chapter III, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions31 Jan 2025Allowed

State Bank of India Vs Abhijeet Infrastructure Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 5(8), 6, 14, 14(1), 13(1)(b), 15, 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions31 Jan 2025Allowed

Koteswara Rao Karuchola Vs Registrar Of Companies, Telangana

National Company Law Tribunal · (2025) 01 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(c), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(4), 9, 14
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Tribunals and Commissions30 Jan 2025Disposed Of

Mr. Rajesh Chillale Vs M/s. SREI Equipment Finance Limited & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2175

Insolvency and Bankruptcy Code, 2016-Section 13, 14, 15, 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 32, 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38(1), 38(1A), 38(1-B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ankit Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2183

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95, 95(1), 96, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Anitha Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2184

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5), 99, 95, 96, 7, 97(6), 99(1)Insolvency and Bankruptcy (application to Adjudicating Authority for Insolvency and Resolution Process for Personal Guarantors to Corporate Debtors) Rules 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions30 Jan 2025Allowed

IDBI Bank Ltd. Vs Agrimas Chemicals Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2186

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, Explanation to Section 7(1), 7(7), 9, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions30 Jan 2025

Mr. Rajesh Khanna & Ors. Vs M/s. Vardhman Infradevelopers Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2187

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) second proviso, 7(2), 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ajay Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2188

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95(1), 95, 96, 97(6), 99(1), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions30 Jan 2025Disposed Of

ASK Investment Managers Ltd Vs R Damodaran

National Company Law Tribunal · (2025) 01 NCLT CK 2189

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions30 Jan 2025

Tourism Finance Corporation Of India Limited Vs Genesis Infratech Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2190

Insolvency & Bankruptcy Code, 2016-Section 3(12), 7, 7(2), 7(3), 7(4), 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ashok Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95, 95(1), 96, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions29 Jan 2025

UPS Express Pvt. Ltd. Vs Grey's Exim Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2192

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 43, 45, 50, 66, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35(2), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act
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Tribunals and Commissions29 Jan 2025Allowed

Vitwo Business Solutions LLP Vs Medicare Services India Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2193

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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