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National Company Law Tribunal judgments

20,326 judgments · page 162 of 1,017

Tribunals and Commissions08 Jan 2025

Varsha Vs Ritzy Chemicals Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2255

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21Indian Contract Act, 1872-Section 140, 141Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025

Mungad Strips & Alloys Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2147

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025

Esteem Press Parts Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2256

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions07 Jan 2025Allowed

Central Bank Of India Vs M/s. Repute Foods Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2258

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)SARFAESI Act-Section 13(2)
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Tribunals and Commissions07 Jan 2025

Subhadra Commercial Private Limited Vs Purulia Metal Casting Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2178

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Jan 2025

Rahul N Shah RP of M/s. Madhav Ginning And Pressing Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2259

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 33, 33(2), 33(5), 34, 34(4)(b), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 6, 17(1), 39(4), 39B, 39C
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Tribunals and Commissions07 Jan 2025

Mumbai District Central Cooperative Bank Ltd. Vs Latakisan Infra Pvt Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2260

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 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(6), 31, 31(1), 53, 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(C), 37, 38, 38(A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Jan 2025Allowed

Bank Of Maharashtra Limited Vs Ms. Rinki Prakash Kumar & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2261

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(7), 99(9), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128, 140, 141
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Tribunals and Commissions07 Jan 2025Allowed

Central Bank Of India Vs Superfine Extrusions Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2262

Insolvency and Bankruptcy Code, 2016-Section 7, 10-A, 4(1), 14, Sub-Section (1) of Section 14, 31(1), 33, 13, 17, 9 and 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions07 Jan 2025Allowed

Tanishi Tradewell Private Limited Vs Green Shield Enterprises Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2265

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025Allowed

Sunrise Knitting Mills Private Limited Vs M/s Oban Fashions Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2266

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 9(5)(ii)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 5(1), 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025

Tricon Infra Buildtech Pvt. Ltd. Vs Eiffel Lifespaces Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2267

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 31, 33, 13Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025

Srei Equipment Finance Limited Vs Varutha Developers Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2122

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 18, 18(f)(vi), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 29A(c), 29A(g), 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 50, 60(5), 60(6), 61(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 25(5), 26, 36, 36(2)(a) to (1), 36(4), 36A(1), 36B(4A), 38, 39, 39(1A)(b), 39(3B), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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