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National Company Law Tribunal judgments

20,326 judgments · page 192 of 1,017

Tribunals and Commissions27 Sept 2024Disposed Of

Jayesh Mehta Vs Canara Bank & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1203

Insolvency and Bankruptcy Code, 2016-Sections 94, 96, 99SARFAESI Act, 2002-Sections 13(2), 13(4), 14The Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions27 Sept 2024

Mummaneni Vazra Laxmi Vs M/s. Ravi Cranes and Movers Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1205

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 32, 33, 33(2), 34(8), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 32(e), 32(f), 39C
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Tribunals and Commissions27 Sept 2024Dismissed

Arvind Gaudana

National Company Law Tribunal · (2024) 09 NCLT CK 1229

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(4), 30(6), 31, 31(1), 33(1)(a), 33(1)(b), 33(5), 34(4)(b), 35(1), 52, 53, 56Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 27, 36A, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions27 Sept 2024Allowed

Central Bank of India Vs M/s ASR Engineering & Projects Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1188

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 4, 14, 13(2), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions27 Sept 2024Allowed

Ayyappan Nair Raghavan Pillai Vs Attukal Devi Institute Of Medical Sciences Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1144

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(21), 7, 7(5), 7(5)(a), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions26 Sept 2024

Iqbal Singh Gandhi RP Of Rajkamal Logistics Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1197

Insolvency and Bankruptcy Code, 2016-Section 33, sub-section (5) of Section 33, 34, 7, 15, 52, 53, 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions26 Sept 2024Allowed

Encore Asset Reconstruction Company Private Limited Vs Three Leaf Foods Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1206

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(1)(a), 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 33(7), 14, 34, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions26 Sept 2024

Premraj Ramratan Laddha, RP of M/s Neesa Infrastructure Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 2B(1), 32(e), 32(f)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 34b(3), 39BA, 39C
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Tribunals and Commissions26 Sept 2024

Rahul Narayana Reddy Vs M/s. Biomylz Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1322

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4(11), 3(12), 3(11), 3(6), 4, 5(7), 5(21), 15, 17, 18, 19, 20, 21, Clause (f) of Section 5(8), (a) to (i) of Section 5(8)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Sections 241-242, 179, 179(3)(d), 166
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Tribunals and Commissions26 Sept 2024Allowed

Phoenix ARC Private Limited Vs KLT Automotive and Tublar Products Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(3), 7(5)(a), 9, 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2020-Rule 2A
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Tribunals and Commissions25 Sept 2024Allowed

MQ Networks Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10(1), 10(3)(c), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 238AInsolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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