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National Company Law Tribunal judgments

20,326 judgments · page 183 of 1,017

Tribunals and Commissions25 Oct 2024

Deepak Saruparia Vs Global Infratech & Finance Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1298

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 32, 36(4)(b)(iii), 43, 45, 47, 49, 50, 53, 53(1), 53(1)(b), 61, 61(3), 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(c), 39(4), 40AIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions25 Oct 2024

Central Bank Of India Vs Syntex Trading & Agency Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 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 Commissions25 Oct 2024Allowed

Phoenix Arc Pvt. Ltd. & Anr. Vs JCT Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1227

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(5)(b), 9(2), 9(5)(a), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 60(5), 65Insolvency 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, 6A
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Tribunals and Commissions25 Oct 2024Allowed

STCI Finance Limited Vs Jayneer Infrapower & Multiventures Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(1), 7(3)(b), 7(5)(a), 8, 9, 10, 10A, 13, 14, 17, 25, 31(1), 33, 95(1), 96(1), 238A, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
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Tribunals and Commissions25 Oct 2024Allowed

Prudent Arc Limited Vs Aks Alloys Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1322

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5
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Tribunals and Commissions25 Oct 2024

CA Vineeta Maheshwari Vs Canara Bank & Anr

National Company Law Tribunal · (2024) 10 NCLT CK 1324

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 104, 105, 106, 111, 112, 114(1), 116, sub-section (2) of Section 116, 117NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 17, 17(1)(d), 18
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Tribunals and Commissions24 Oct 2024Allowed

Star Orechem International Pvt. Ltd. Vs Megha Insulations Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13, 13(1)(c), 14, 14(1), 14(2) to 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Sections 433, 434, 439
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Tribunals and Commissions24 Oct 2024

Prarthna Private Limited Vs Superways Enterprises Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1256

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)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 33, 43, 45, 50, 53(1), 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, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 39, 39(4), 39B, 39C, 39D, 40A
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Tribunals and Commissions24 Oct 2024

EzeeGo One Travel And Tours Limited Through Its Resolution Professional Mr. Gaurav Ashok Adukia Vs Beckhem Trading Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1280

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 33(1), 33(2), 34(1), 52The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 36AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions24 Oct 2024Allowed

Sumangal Dealmark Pvt. Ltd. & Ors. Vs Citystar Infrastructures Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1231

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 5(8), 5(8)(f), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 Oct 2024

Mr. Pinakin Shah Vs M/s Metrogobal Limited & Anr.

National Company Law Tribunal · (2024) 10 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 7, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 53(1), 61(3)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 39(4)Income Tax Act, 1961-Section 79
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Tribunals and Commissions24 Oct 2024Allowed

Immix Trade Private Limited Vs Sunrise Properties Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(8), 7, 7(4), 7(5)(a), 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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