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National Company Law Tribunal judgments

20,326 judgments · page 174 of 1,017

Tribunals and Commissions26 Nov 2024

State Bank Of India Vs Jet Airways India Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1533

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, Chapter III, 35 to 50, 52, 52 to 54, 74(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32AConstitution of India-Article 142
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Tribunals and Commissions25 Nov 2024

Indian Bank Vs Manoj G Tirodkar

National Company Law Tribunal · (2024) 11 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Kunal Gopichand Chavan

National Company Law Tribunal · (2024) 11 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Anita Bhushan Patil

National Company Law Tribunal · (2024) 11 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Nov 2024

Abhyudaya Co. Op. Bank Ltd Vs Monica Ajeet Mulay

National Company Law Tribunal · (2024) 11 NCLT CK 1542

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions21 Nov 2024

Chintan Jhunjhunwala Vs Mahesh Chand Gupta & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(21), 5(24), 5(24)(f), 5(24)(j), 5(24)(l), 5(24)(m)(iv), 7, 8, 8(1), 9, 21, 21(1), 21(2), 21(4), 29-A, 31, 52, 60(5)NCLT Rules, 2016-Rule 11SARFAESI Act, 2002
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