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National Company Law Tribunal judgments

20,326 judgments · page 164 of 1,017

Tribunals and Commissions02 Jan 2025

Indian Bank Vs Mr. Ankur Prahladka

National Company Law Tribunal · (2025) 01 NCLT CK 2139

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99(1), 95, 94, 96, 97, 99(4), 100, 94 to 100, 60, 60(1), 60(2), 60(4), 60(5), 79, 179, 179(1), 2(e), 5(22)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions01 Jan 2025

Brandshoots Ventures Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2153

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 3The Companies Act, 2013
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Tribunals and Commissions01 Jan 2025Allowed

Canara Bank Vs Avishkar Innovative Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2279

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 10, 10(1), 10(4), 14, 15, 17, 18, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions01 Jan 2025

Ritesh R. Mahajan Vs Shivkumar Malaghan & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2283

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 43, 45, 50, 66, 66(1), 66(2), 66(2)(a), 66(2)(b)Companies Act, 1956IBBI (CIRP) Regulations, 2016-Regulation 35-A, 35-A (2)
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Tribunals and Commissions20 Dec 2024

M/s Amritvani Exim Pvt Ltd Vs M/s Ajanta Offset and Packaging Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 12(2), 14, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 60(5), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(2)(d), 39, 39(1)(a), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Dec 2024

M/s. The Karnataka Bank Limited Vs Paras Commercial Centre Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1433

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 45, 50, 53(1), 61(3), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(A), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Dec 2024

Sunny Trading Co. & Ors. Vs Indian Pulp & Paper Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Sections 14, 18(1)(b), 18(1)(c), 21(1), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 13(1), 13(2), 17(1), 36A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions20 Dec 2024Allowed

M/s. Metro Tyres Limited Vs M/s. Hero Electric Vehicles Pvt. Ltd

National Company Law Tribunal · (2024) 12 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 1956
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Tribunals and Commissions20 Dec 2024Allowed

Mukesh Ramjibhai Dayani, Liquidator of M/s. Hitkari Packaging Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 33(1)(b)(ii), 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 54, 54(1), 54(2), 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 12(2)(b), 13, 15, 30, 31, 31A, 31A(6), 34, 45, 47
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Tribunals and Commissions20 Dec 2024

Central Bank Of India Vs Richfield Industries Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1436

IBC, 2016-Section 7, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions20 Dec 2024Allowed

M/s Jalan Sales Corporation Vs M/s Sree Bajrang Infracon Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 19(2), 33, 34(4)(b), 33(1)(ii), 33(1)(iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35(1)(c), 39B, 39BA, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions20 Dec 2024Allowed

Union Bank of India Vs Solapur Tollways Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 4, 13(2), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions20 Dec 2024Allowed

Expertus Infotech Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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