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National Company Law Tribunal judgments

20,326 judgments · page 158 of 1,017

Tribunals and Commissions22 Jan 2025

National Asset Reconstruction Company Ltd. Vs Helios Photo Voltaic Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(4), 30(6), 31, 31(4), 33, 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31A, 35, 36B(4A), 37, 37(1), 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(3B), 39(4), 39C, 39DCompanies Act, 1956
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Tribunals and Commissions22 Jan 2025Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Sanwariyaji Business Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2174

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 10, 14, 17, 19, 31(3), 60(6), 65, 238AInsolvency 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 Commissions22 Jan 2025

Canara Bank Limited Vs M/s. Feno Plast Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2167

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 19(2), 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions22 Jan 2025Allowed

Union Bank Of India Vs M/s GEI Power Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions22 Jan 2025Allowed

VSJ Investments Pvt Ltd Vs Rai Homes (India) Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2158

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 95, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions22 Jan 2025Allowed

Piramal Capital & Housing Finance Limited Vs Sunblink Real Estate Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2155

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 5(8), 14, Sub-Section (1) of Section 14, 31, Sub-Section (1) of Section 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Jan 2025Allowed

Meenesh Irrigation India Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2149

Insolvency & Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(4)(b), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016State Financial Corporation Act, 1951-Section 32-G
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Tribunals and Commissions21 Jan 2025Allowed

M/S Paisalo Digital Limited Vs M/S Amiprabhu Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2217

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(7), 5(8), 31, 31(1), 4(1), 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21, 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), Form I, 9(1), Form 2Companies Act, 1956
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