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National Company Law Tribunal judgments

20,326 judgments · page 170 of 1,017

Tribunals and Commissions09 Dec 2024Allowed

Ganpati Enterprises (Prop: Pankaj Kumar Gupta) Vs Globe Steel And Alloy Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1427

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 13, 31(1), 33, 7(5)(a), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 Dec 2024

Ashok Leyland Limited Vs Windals Auto Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1360

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions09 Dec 2024

ICICI Bank Limited Vs Vinergy International Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1361

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 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), 32, 43, 43(1), 44(1), 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A
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Tribunals and Commissions09 Dec 2024Disposed Of

Indian Bank Vs K Shanmugham

National Company Law Tribunal · (2024) 12 NCLT CK 1362

Insolvency and Bankruptcy Code, 2016-Sections 9, 94, 95, 99, 100, 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)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions06 Dec 2024Allowed

M/s. Takusho India Design Consultants Pvt. Ltd.

National Company Law Tribunal · (2024) 12 NCLT CK 1366

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(8), 53Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 38
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Tribunals and Commissions06 Dec 2024Allowed

M/s. Bell Impex Vs M/s. Rexsona Tiles Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1367

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions06 Dec 2024

Mr. Vinit Gangwal Vs Mr. Amit Mahendrabhai Shah

National Company Law Tribunal · (2024) 12 NCLT CK 1368

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12A, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 53, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(A), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions06 Dec 2024Allowed

State Bank Of India Vs Gati Infrastructure Bhasmey Power Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1369

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 13, 14, 15, 21(7), 33(1)(a), 33(2), 34(4)(b), 34(8), 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6, 35Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions05 Dec 2024

Ms. Aarathi Sivadas & Ors. Vs Mr. Prasanna Kumar Rath & Ors.

National Company Law Tribunal · (2024) 12 NCLT CK 1371

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 24, 14(1)(d), 29A, 27, 25(3)(a), 21(2), 233, 23National Company Law Tribunal Rules, 2016-Rule 11IBBI CIRP Regulations, 2016-Regulation 13(1B), 13(1C), 16A(5), 18(2), 25(5)(b), 39, 39(3B)
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Tribunals and Commissions05 Dec 2024Allowed

In Re: Sai Youth Agroproducts Private Limited (Liquidation Order)

National Company Law Tribunal · (2024) 12 NCLT CK 1378

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 30(6), 31, 33, 33(1)(b), 33(2), 33(5), 33(7), 34, 34(4), 52, 35 to 50 and 52 to 54, 56Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 2(1)(ha), 6, 36BIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions04 Dec 2024

Hari Prakash Kaushik Vs Tranzlease Holdings (India) Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1336

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Dec 2024

Bank Of Baroda Vs Mrs. Usha Jawaharlal Gangaramani

National Company Law Tribunal · (2024) 12 NCLT CK 1339

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions04 Dec 2024

Sambodhi Healthcare Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1340

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 41
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