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National Company Law Tribunal judgments

20,326 judgments · page 187 of 1,017

Tribunals and Commissions15 Oct 2024

State Bank Of India Vs Asip Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1390

Insolvency and Bankruptcy Code, 2016-Section 7, 12AInsolvency and Bankruptcy Board of India-Regulation 30 A
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Tribunals and Commissions15 Oct 2024

Export-Import Bank of India & Ors. Vs Maneesh Pharmaceuticals Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1391

Insolvency and Bankruptcy Code, 2016-Section 3(37), 4(1), 7, 7(1), 7(2), 7(3), 7(3)(a), 9, 10, 13, 14, 14(1), 17, 31(1), 33, 62Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)National Company Law Tribunal (NCLT) Rules, 2016-Rule 11
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Tribunals and Commissions15 Oct 2024Allowed

BDas Web Sys Pvt. Ltd. Vs Payabhi Payments Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1392

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 15, 17, 18, 19, 20 and 21, 13(2), 7(5) and 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Oct 2024Dismissed

REC Limited Vs Global Metal & Energy Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10A, 3(12)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
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Tribunals and Commissions14 Oct 2024

North American Mercantile India Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 33(1)(b)(i) to (iii), 33(3), 14, 52, 35 to 50 and 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 Commissions14 Oct 2024

Vijaya Purohit Vs M/s. Trading Engineers (International) Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1396

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 30(6), 29A, 29A(c) & (h), 29A(g), 66, 28, 19(2), 30(1), 30(2), 30(3), 208(2)(a) & (e), 5(23), 240A, 240A(1), 220(2)Companies Act, 1956MSMED Act, 2007-Section 7, 7(1)
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Tribunals and Commissions14 Oct 2024

Shirani Motors Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1397

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Oct 2024Allowed

Bank Of Maharashtra Vs Kailash Aggarwal

National Company Law Tribunal · (2024) 10 NCLT CK 1233

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 79(15), 95, 95(1), 96, 97, 99, 99(2), 99(7), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(g), 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions14 Oct 2024

Bank Of Maharashtra Vs Abhishek Kansal

National Company Law Tribunal · (2024) 10 NCLT CK 1225

Insolvency and Bankruptcy Code, 2016-Section 95, 97, 99, 99(2), 79(15), Chapter II, 7, 3(12), 99(7), 100, 95(1), 96, 101, 102, 104, 105, 106, 106(3), 106(1), 107, 108, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(g)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions11 Oct 2024Allowed

Union Bank Of India Vs Mr. Paras Harshad Shah

National Company Law Tribunal · (2024) 10 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 101, 102(2), 104, 105, 106, 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(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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