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National Company Law Tribunal judgments

20,326 judgments · page 180 of 1,017

Tribunals and Commissions07 Nov 2024Allowed

Bangalore Airport Rail Link Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1371

Insolvency and Bankruptcy Code, 2016-Section 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38Companies Act, 1956
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Tribunals and Commissions07 Nov 2024Dismissed

Mrs. Poorna Chandra Vs M/s. Surabhi Chits Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1451

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(7), 3(8), 3(15), 3(16), 3(17), 3(18), 3(33), 5(20), 5(21), 7, 9, 10, 227Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 2, 5
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Tribunals and Commissions06 Nov 2024

SS Legacy Engineers Pvt Ltd. Vs MBE Coal & Mineral Technology India Pvt. Ltd.

National Company Law Tribunal · (2024) 11 NCLT CK 1354

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 66, 68, 70, 71IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38, 38(1)(a), 38(1)(b), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(IA), 38(IB), 39, 39(1), 39(4)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions06 Nov 2024Disposed Of

SPC FAB Pvt Ltd Vs Villmar Agro Polymers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1391

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 33, 33(2), Sub-Clause (i), (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33, 34(8), 35 to 50, 52, 52 to 54, 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions06 Nov 2024Allowed

Konverge Healthcare Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1454

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10 (3) Clause (b), 10 (4), 10 (4) (a), 11, 13 (1) (b), 14 (1), 15, 16 (5), 17, 18, 31 (1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Nov 2024Dismissed

Sumit Binani Vs Water Resources Department & Anr.

National Company Law Tribunal · (2024) 11 NCLT CK 1322

IBC, 2016-Section 7, 14, 14(1), 14(2), 14(2A), 14(3), 17, 23, 60(5), 60(5)(c), 238Companies Act, 2013Chhattisgarh Irrigation Act, 1931-Section 37, 39, 40, 44
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Tribunals and Commissions06 Nov 2024Allowed

M/s Raine Industries And Engineering Pvt Ltd

National Company Law Tribunal · (2024) 11 NCLT CK 1455

IBC, 2016-Section 10, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)The Recovery of Debts and Bankruptcy Act, 1993
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Tribunals and Commissions05 Nov 2024

M/s. Surya International Vs M/s. Salasar EXIM Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1360

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 12(2), 34(1), 34(2), 52CIRP Regulations-Regulation 36A(1), 36A(11), 40(2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations-Regulation 32(e)
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Tribunals and Commissions05 Nov 2024

State Bank Of India Vs Mr. Hiren Patel

National Company Law Tribunal · (2024) 11 NCLT CK 1375

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 97(3), 99, 99(2), 95(4)(b), 96(1)(a), Chapter II, 114, 101, 97, 102(2), 104, 94, 102, 105, 106, 106(3), 106(1), 107, 108, 109, 110 & 111, 112, 208, 95(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 7, 7(3)Indian Contract Act, 1872-Section 135, 127, 133, 128
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Tribunals and Commissions05 Nov 2024Disposed Of

Srei Equipment Finance Limited Vs Royal Infrasoft Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1380

Insolvency and Bankruptcy Code, 2016-Section 7, 18(1)(C), 19(2), 30, 30(1), 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1)
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Tribunals and Commissions05 Nov 2024Allowed

STCI Finance Limited Vs Aditya Ramniwas Dhoot

National Company Law Tribunal · (2024) 11 NCLT CK 1385

Insolvency and Bankruptcy Code, 2016-Section 3(12), 60(2), 78, 94, 95, 95(1), 95(4)(b), 95(4)(c), 97, 97(3), 99, 99(1), 99(6), 99(7), 99(9), 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)Indian Evidence Act, 1872-Section 34, 65(B), 65-B(2)
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Tribunals and Commissions05 Nov 2024Disposed Of

Srei Equipment Finance Limited Vs Royal Infrasoft Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Sections 7, 18(1)(C), 19(2), 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1)
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Tribunals and Commissions05 Nov 2024Allowed

State Bank Of India Vs Ramniwas Dhoot

National Company Law Tribunal · (2024) 11 NCLT CK 1392

Insolvency and Bankruptcy Code, 2016-Section 60(2), 78, 94, 95, 95(1), 95(4)(b), 97, 97(3), 99, 99(6), 99(7), 99(9), 100, 101, 102, 102(1), 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 209 to 216, 210, 214(2), 215Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
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Tribunals and Commissions05 Nov 2024

Canara Bank Vs Rajneesh Nagar

National Company Law Tribunal · (2024) 11 NCLT CK 1337

IBC, 2016-Section 3(12), 7, 10, 14, 31, 95, 96, 96(1)(a), 97, 98, 99, 99(1), 99(6), 99(9), 100, 101, 104, 105, 106, 107, 108, 112 and 113Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)IBBI (Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Regulations, 2019-Regulations 5, 7, 8, 9, 11, 12, 13, 14, 15 and 17
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Tribunals and Commissions05 Nov 2024Allowed

CA Jasin Jose Vs Ms Devi Kalesh

National Company Law Tribunal · (2024) 11 NCLT CK 1456

IBC, 2016-Section 101, 105, 106, 112, 114, 114(1), 115(2), Chapter IV of Part III
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