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National Company Law Tribunal judgments

20,326 judgments · page 178 of 1,017

Tribunals and Commissions13 Nov 2024

Raghavendra Joshi Vs Indian Bank & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(c), 60, 60(2), 60(4), 60(5), 94, 95, 96, 96(1)(a), 101, 179, 179(2), 238Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2), 13(4), 17, 34National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Nov 2024

J. D. Impex through its proprietor Mr. Hemang Mehta Vs Novatech Projects (I) Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1430

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(12), 17, 14, sub-Section (1) of Section 14, sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions13 Nov 2024Allowed

IDBI Bank Vs Mr. Ramhari Devrao Ganage

National Company Law Tribunal · (2024) 11 NCLT CK 1431

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 99, 100, 101, 102, 104, 105, 106, 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-Rule 7(1), 7(2)SARFEASI Act
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Tribunals and Commissions13 Nov 2024Allowed

IDBI Bank Through Resolution Professional, Mr. Indrajit Mukherjee Vs Mrs. Sangeeta Ramhari

National Company Law Tribunal · (2024) 11 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 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 7(2), 7(1)SARFEASI Act
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Tribunals and Commissions13 Nov 2024Allowed

IDBI Bank Vs Mrs. Pratibha Shivaji

National Company Law Tribunal · (2024) 11 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Section 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-Rule 7(1), 7(2)SARFEASI Act
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Tribunals and Commissions13 Nov 2024Allowed

State Bank Of India Vs Ashwini Chavan

National Company Law Tribunal · (2024) 11 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions13 Nov 2024Allowed

HDFC Bank Limited Vs Esskay Motors Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1436

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 45, 53, 53(1), 54, 54(1), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 13(b), 14, 15, 34(4), 36, 45
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Tribunals and Commissions12 Nov 2024

Vikash Gautamchand Jain RP Of Kethos Tiles Pvt. Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1368

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 16, 17, 18, 19, 20, 21, 30(2), 30(4), 31, 31(1), 31(2), 33, 43, 46, 50, 54-O, 54-O(1), 54C, 54E, 54K, 60(5)(c), 61(3), 66, 67A, 188, 196Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49(4)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4
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Tribunals and Commissions12 Nov 2024Partly Allowed

State Bank Of India Vs Umesh Purushotam Jethwani & Ors.

National Company Law Tribunal · (2024) 11 NCLT CK 1386

Companies Act, 2013-Sections 118, 118(12), 128, 128(6), 143(3), 212, 213, 447Insolvency and Bankruptcy Code, 2016-Sections 7, 19(2), 43, 45, 49, 66, 66(1), 236National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Nov 2024Partly Allowed

Mr. Vamsi Kambhammettu Vs Umesh Purushotam Jethwani & Ors.

National Company Law Tribunal · (2024) 11 NCLT CK 1437

The Companies Act, 2013-Section 118, 118(12), 128, 128(6), 143(3), 212, 213, 447Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 43, 45, 49, 66, 66(1), 236The National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Nov 2024Allowed

Manisha Pandey & Ors. Vs Value Infrabuild India Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1345

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions12 Nov 2024

M/s Mahaveer Medicare Vs Rancom Healthcare Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1329

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30, 30(2), 30(6), 31, 31(4), 32A, 45, 53(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36A, 37, 38, 38(1), 38(2), 38(2)(d), 39, 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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