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National Company Law Tribunal judgments

20,326 judgments · page 175 of 1,017

Tribunals and Commissions21 Nov 2024Allowed

Tirupati Commercial Vs Nayek Paper Industries Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1333

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 8, 9, 9(5), 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions21 Nov 2024Disposed Of

State Bank Of India Vs Dynametic Overseas Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1336

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 6(1), 36A(1)
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Tribunals and Commissions21 Nov 2024Partly Allowed

Mr. Ravikant Modi Vs Mr. Anshul Gupta

National Company Law Tribunal · (2024) 11 NCLT CK 1469

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 33, 33(5), 53, 54, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 38NCLT Rules, 2016-Rule 11
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Tribunals and Commissions21 Nov 2024

Srei Equipment Finance Limited Vs Roadwings International Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1324

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 7, 9, 10, 11, 11(a), 11(b), 11(ba), 11(c), 11(d), 31, 65, Explanation IIInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions21 Nov 2024

Mr. Rajkumar Jhawar & Anr. Vs Mr. Arun Kapoor & Ors.

National Company Law Tribunal · (2024) 11 NCLT CK 1470

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, sub-section (1) of Section 31National Company Law Tribunal Rules, 2016-Rule 11Transfer of Property Act, 1882-Section 54
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Tribunals and Commissions20 Nov 2024Allowed

Stressed Assets Stabilisation Fund (SASF) Vs Anil Rai

National Company Law Tribunal · (2024) 11 NCLT CK 1341

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 9, 10, 10A, 60, 60(1), 60(2), 94, 95, 95(1), 95(4), 95(4)(b), 99, 99(1), 99(3), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 238A, Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 55, 113, 136, 137, Section 5, 14, 18
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Tribunals and Commissions20 Nov 2024Allowed

M/s.Devi Constructions Company Vs M/s.KMC Constructions Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(8), 5(21), 9(5)(2)(d), 9(5)(ii)(d), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17, 18
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Tribunals and Commissions20 Nov 2024Allowed

Four Flavours LLP

National Company Law Tribunal · (2024) 11 NCLT CK 1473

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10(3)(b), 10(4), 10(4)(a), 11, 13, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 31(1), 33, 238AInsolvency and Bankruptcy (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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Tribunals and Commissions20 Nov 2024Allowed

M/s. Pani Trading Corporation Vs M/s. P & M Associates LLP

National Company Law Tribunal · (2024) 11 NCLT CK 1319

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(1), 8, 5(6), 5(20), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions19 Nov 2024Allowed

Mr. Rajendran P.R. Vs Mr. Chandy John Samuel

National Company Law Tribunal · (2024) 11 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 21(1), 34, 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions19 Nov 2024

Jossy Steephen Kattur

National Company Law Tribunal · (2024) 11 NCLT CK 1365

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 33(1)(a), 34(4)(b), 35(1)(b), 35(1)(d), 33(1)(ii), 33(1)(iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions19 Nov 2024Allowed

Mr. Shailendra Kumar Singh & Ors. Vs M/s Morpheus Prodevelopers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1387

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 18, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions19 Nov 2024

28e27085c6f829edac57b468b88c85b7

National Company Law Tribunal · (2024) 11 NCLT CK 1397

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 31, 31(1), 31(2), 31(4), 32, 32A, 53, 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 35(1)(A), 36(2)(ka), 36B, sub-regulation (4A) of Regulation 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions19 Nov 2024

Signify Innovations India Limited Vs Eon Electric Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1401

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 30, 30(2), 30(4), 30(6), 31, 31(1), 33, 25(h), 18(1)(c), 22(3)(b), 43, 45 and 66, 29A, 12ANational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18, 18(2), 19(1), 19(2), 20, 21, 23(1), 36A, 36A(1), 36(B), 39(1A), 39(3), 39(4), 39B, 39C, 39D
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