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National Company Law Tribunal judgments

20,326 judgments · page 197 of 1,017

Tribunals and Commissions11 Sept 2024Dismissed

Union Bank Of India Vs M/s. K M R Enterprises & Anr.

National Company Law Tribunal · (2024) 09 NCLT CK 1237

Insolvency and Bankruptcy Code, 2016-Section 95, 95(4)(b), 79(1), 5(22), 94-187Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions10 Sept 2024Allowed

Bright Lifecare Private Limited Vs Aquamarine Healthcare Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1156

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 3(12), 8, 60(5), 4, 5(21), 4(1), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Sept 2024Allowed

Jammu and Kashmir Bank Vs M/s Gagar Metals Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1162

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 20, 21, 31(1), 33, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions10 Sept 2024Allowed

M/s Vision Communications (Sole Proprietorship) Vs M/s Delhi Mobile Mate Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1171

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions09 Sept 2024

Dharm Vir Gupta Vs M/s. SARE Realty Projects Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1214

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 65Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions09 Sept 2024

Rajdeep Jain Vs M/s Jhamb Enterprises Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1149

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5), 13(1)(b), 14, 14(1)(a), (b), (c) & (d), 15, 16(5), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 128
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Tribunals and Commissions09 Sept 2024Allowed

M/s Gokal Iron & Hardware Traders (LDH) Vs M/s Ahio Overseas LLP

National Company Law Tribunal · (2024) 09 NCLT CK 1151

Insolvency and Bankruptcy Code, 2016-Section 9, 5(8), 5(21), 9(3)(b), 3(6), 3(11), 4, 9(5)(i), 14, 14(1), 16(5), 17, 18, 13(1)(b), 15, 14(3), 31, 33Companies Act, 2013-Section 128Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Sept 2024Allowed

Jammu & Kashmir Bank Ltd. Vs Basantar Breweries Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1153

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions09 Sept 2024Allowed

Nand Kishore Palaha & Anr. Vs CMR Lifesciences Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1244

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 3(12), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions09 Sept 2024Allowed

Jammu & Kashmir Bank Ltd. Vs Basantar Breweries Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1158

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5), 60(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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