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National Company Law Tribunal judgments

20,326 judgments · page 163 of 1,017

Tribunals and Commissions06 Jan 2025Allowed

Raghuvir Steel Vs Raghuvanshi Cotton Ginning And Pressing Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2268

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20), 2(8), 4, 9(5), 14, 14(1), 14(2), 14(3), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions06 Jan 2025

In Re: Ila Metals Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2281

Insolvency and Bankruptcy Code, 2016-Section 9, 52, 53(1), 53(1)(a), 54, 54(1), 54(2)Companies Act, 2013IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 14 to 45, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45, 45(3), 45(3)(b), 45A
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Tribunals and Commissions06 Jan 2025Allowed

Fraser And Company Limited Vs Shraddha Equinox LLP

National Company Law Tribunal · (2025) 01 NCLT CK 2269

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act
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Tribunals and Commissions06 Jan 2025Allowed

Canara Bank Vs Juhi Industries Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2140

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 8, 8(1), 8(2), 10, 13(2), 14, 14(1), 14(1)(a), 14(1)(c), 14(1)(d), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions06 Jan 2025

Kaveri Sales Corporation Vs Surya Milk Products Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2151

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jan 2025

DBS Bank India Limited Vs Vijay Kumar

National Company Law Tribunal · (2025) 01 NCLT CK 2273

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(6), 96, 97, 97(6), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013
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Tribunals and Commissions03 Jan 2025

In Re: M/s Exotic Buildcon

National Company Law Tribunal · (2025) 01 NCLT CK 2282

Insolvency & Bankruptcy Code, 2016-Section 10HVAT Act, 2003CST Act, 1956
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Tribunals and Commissions03 Jan 2025

Sesa International Limited Vs Avani Towers Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2117

Insolvency and Bankruptcy Code, 2016-Section 3(27); Section 7; Section 13; Section 14; Section 14(1)(d); Section 15(1)(c); Section 18; Section 18(f); Section 18(f)(vi); Section 20(1); Section 21(2); Section 22(1); Section 25; Section 25(1); Section 25(2)(a); Section 25(2)(b); Section 25(h)(2); Section 29A; Section 30; Section 30(1); Section 30(2); Section 30(2)(e); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(4); Section 32A; Section 32A(1); Section 60(5); Section 60(6); Section 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1); Regulation 12(1); Regulation 13(1); Regulation 17(1); Regulation 17(2); Regulation 26(1); Regulation 27; Regulation 28; Regulation 30; Regulation 36; Regulation 36(1); Regulation 36A; Regulation 36B(4A); Section 37(l); Regulation 38; Regulation 38(1); Regulation 38(1A); Regulation 38(1B); Regulation 38(2); Regulation 38(2)(a); Regulation 38(2)(b); Regulation 38(2)(c); Regulation 38(3); Regulation 38(3)(A); Regulation 38(3)(B); Regulation 38(3)(C); Regulation 38(3)(D); Regulation 38(3)(E); Regulation 38(3)(d); Regulation 39; Regulation 39(1)(a); Regulation 39(2); Regulation 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions02 Jan 2025

M/s Parkash Cotton Pressing Factory Vs Allahabad Bank & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2152

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 20(1), 53, 33(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(c), 43Income Tax Act, 1961-Section 203AA
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Tribunals and Commissions02 Jan 2025

Pixel Consultancy Private Limited Vs M/s. Dreamvalley Projects Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2136

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 25(h)(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 38(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(2), 36A(1), 36A(12), 36B(4A), 38, 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Section 2 (Clause (60))
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Tribunals and Commissions02 Jan 2025Allowed

Agri-Tech (India) Limited Vs Techindia Nirman Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2276

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)
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