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National Company Law Tribunal judgments

20,326 judgments · page 157 of 1,017

Tribunals and Commissions29 Jan 2025

Bhagwan Singh & Ors Vs Jagdish Kumar Parulkar & Ors

National Company Law Tribunal · (2025) 01 NCLT CK 2195

Insolvency and Bankruptcy Code, 2016-Section 31(2), 30(2)(e), 60(5), 7, 2(zk) [sic, as printed], 18(f), 25(2)(a), 3(27), 30(2), 30(1), 53(1)Real Estate Regulatory Act, 2016-Section 2(zk)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions29 Jan 2025

Board Of Control For Cricket In India Vs Think & Learn Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2284

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(21), 7, 9, 12A, 18, 18(c), 21, 21(1), 21(2), 22, 24(6), 24(7), 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 8, 12(3), 13(2), 14, 17
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Tribunals and Commissions29 Jan 2025Allowed

Central Bank Of India Vs Mr. K. Shashidhar & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2248

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 60(2), 7(1)Banking Companies (Acquisitions and Transfer of Undertakings) Act, 1970Companies Act, 1956
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Tribunals and Commissions29 Jan 2025Allowed

M/s. Sheetal Ispat Private Limited Vs RKI Builders Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2144

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions28 Jan 2025Allowed

Global Agritech (India) Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2249

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(b)(i), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 41(3)Companies Act, 1956
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Tribunals and Commissions27 Jan 2025

Saurabh Bharatbhushan Jain Vs State Bank Of India & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2250

Insolvency and Bankruptcy Code, 2016-Section 94, 96, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6SARFAESI Act, 2002
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Tribunals and Commissions27 Jan 2025

State Bank Of India Vs Vindhyavasini Ispat Industries Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 33, 33(1), 33(1)(b), 33(2), 14, 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions27 Jan 2025

Mr. Manish Santosh Buchasia

National Company Law Tribunal · (2025) 01 NCLT CK 2198

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1A), 38, 39Income Tax Act, 1961
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Tribunals and Commissions24 Jan 2025Allowed

Rose Flower Company Paper Pvt Ltd Vs Ransan Packaging Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2203

Insolvency and Bankruptcy Code, 2016-Section 33(1), 12A, 33(2), 33(7), 35(1), 14, 33(5), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40D, 6Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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