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National Company Law Tribunal judgments

20,326 judgments · page 194 of 1,017

Tribunals and Commissions23 Sept 2024

Hindustan Candle Manufacturing Co. Pvt. Ltd. Vs Shamik Enterprises Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1195

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 45, 50, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(A), 39(4)
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Tribunals and Commissions23 Sept 2024Allowed

M/s Ambition Indo Steel LLP Vs Kotak Mahindra Bank Ltd & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1199

Insolvency and Bankruptcy Code, 2016-Sections 4, 10, 11, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Limited Liability Partnership Act, 2008
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Tribunals and Commissions23 Sept 2024Allowed

M/s Gupta Fab Tex Vs Bunaai Whiteofficial Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1208

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(2), 9, 9(5), 10A, 14, 15, 17, 18, 19, 20, 21, 238AIndian Partnership Act, 1932-Section 37, 58, 59, 69, 69(2)Companies Act, 2013
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Tribunals and Commissions23 Sept 2024Allowed

M/s Ambition Indo Steel LLP Vs Kotak Mahindra Bank Ltd & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1235

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(3)(a), 10(3)(b), 10(4)(a), 10(5), 11, 14, 14(1), 14(4), 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Limited Liability Partnership Act, 2008
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Tribunals and Commissions23 Sept 2024Allowed

R.R. Enterprises Vs Genex Polyfab Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1226

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13 (1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions23 Sept 2024Allowed

Union Bank Of India Vs M/s. Swastik Copper Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1290

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14, 17, 19, 60(5), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions23 Sept 2024Disposed Of

M/s Tack Innovations Vs M/s Autopal Industries Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 9, 12(1), 12(3), 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3), 43, 53, 60(5), 61, 62, 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36A, 36B(4A), 37, 37(1)(c), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)
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Tribunals and Commissions23 Sept 2024

State Bank Of India Vs Bareilly Highways Project Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1166

Insolvency & Bankruptcy Code-Section 7, 7(7), 12A, 13(2), 14(1), 14(2), 14(3), 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions23 Sept 2024Allowed

HDFC Bank Limited Vs Mrs. Neelam Chandra Parkash

National Company Law Tribunal · (2024) 09 NCLT CK 1292

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 95, 99, 99(2), 99(6), 99(8), 101, 102, 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, 7(1), 7(2)Limitation Act, 1963-Section 18, 19, Article 137
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Tribunals and Commissions23 Sept 2024Partly Allowed

State Bank of India Vs Shree Padmawati Metaliks Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1293

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022-Section 13(2)
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Tribunals and Commissions20 Sept 2024

Bank Of Baroda Vs M/s. MB Malls Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1152

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 21, 22(1), 22(3)(b), 25(1), 25(2)(b), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 47, 49, 50, 53, 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1)(B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions20 Sept 2024

Vikram Bajaj Vs M/s Open Platforms Private Limited & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1159

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2)(a), 31, 33, 33(3), 33(5), 35(1), 54L, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 13, 31A(1), 31A(2)
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Tribunals and Commissions20 Sept 2024Allowed

Ugro Capital Limited Vs Right Health Platter Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1294

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(8), 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Companies Act, 2013Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions20 Sept 2024Disposed Of

Shriram Finance Ltd Vs M/s MVR Shipping Services Pvt Ltd

National Company Law Tribunal · (2024) 09 NCLT CK 1296

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 15, 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 49, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 36A, 38, 38(1), 38(1A), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 66
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