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National Company Law Tribunal judgments

20,326 judgments · page 160 of 1,017

Tribunals and Commissions16 Jan 2025

Omkara Assets Reconstruction Private Limited Vs Rite Builtec Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2231

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 29A, 30, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 61(3), 63, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 17(1), 17(2), 26, 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(2), 39(4), 39B, 39C, 39D, 40A
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Tribunals and Commissions14 Jan 2025Allowed

Bank Of Maharashtra Limited Vs Mr. Suraj Bharatkumar Parekh

National Company Law Tribunal · (2025) 01 NCLT CK 2161

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 99, 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-Rules 7(1), 7(2)Limited Liability Partnership Act, 2008
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Tribunals and Commissions13 Jan 2025

Axis Bank Limited Vs Midas Petrochem Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2235

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10A, 13, 14, 17, 31, 33, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions10 Jan 2025

Fairdeal Polytex Private Limited Vs Truevalue Engineering Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2236

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36B(4A), 37, 37(a), 37(c), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(e), 38(3A), 39(4), 40Companies Act, 1956
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Tribunals and Commissions10 Jan 2025

Mrs. Praseeda Elangovan Vs K. Sivalingam

National Company Law Tribunal · (2025) 01 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 60(5)(b), 60(5)(c), 36(4)(iii), 36(4)(ii), 36(4), 36, 53, 43, 45, 66, 39, 40, 41, 42National Company Law Tribunal Rules, 2016-Rule 11Payment of Gratuity Act, 1972-Section 4(1)
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Tribunals and Commissions10 Jan 2025Allowed

Big Barter Private Limited Vs Born Unicorn Tech Prise Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2239

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(20), 5(21), 8, 9, 9(3)(b), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2025Dismissed

Kotak Mahindra Bank Limited Vs Kunal Structure (India) Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2150

Companies Act, 2013-Section 419(5)Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5), 13(1)(b), 13(1)(c), 14(1), 14(2) to 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions09 Jan 2025Allowed

Mr. Madhusudan Sharma

National Company Law Tribunal · (2025) 01 NCLT CK 2240

Insolvency and Bankruptcy Code, 2016-Section 53, 59(4), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 35, 36, 38
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