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National Company Law Tribunal judgments

20,326 judgments · page 199 of 1,017

Tribunals and Commissions05 Sept 2024

Small Industries Development Bank Of India Vs Sambandh Finserve Pvt. Ltd. & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1222

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Sept 2024

Edelweiss Asset Reconstruction Company Limited Vs Perfect Engine Component Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1252

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 14, 15, 21(2), 25(2)(h), 29A, 30, 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, 36(4)(b)(iii), 53(1), 53(1)(b), 61(3), Chapter III, Chapter VI of Part IIIBBI, Insolvency resolution process for corporate persons, Regulation 2016-Regulation 6, 27, 31, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(2)(d), 39(4)Income Tax Act 1961-Section 79
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Tribunals and Commissions05 Sept 2024

Ashutosh Garg Vs M/s Guardian Lifecare Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1155

Insolvency & Bankruptcy Code, 2016-Section 3(6), 3(8), 3(10), 3(11), 3(12), 5(7), 5(8), 5(8)(a), 5(8)(f), 6, 7, 7(5), 7(5)(a), 7(5)(b), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Sept 2024

Shree Hari Yarns Private Limited Vs Exclusive Linen Fabric Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1167

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(12), 17, 14, sub-Section (1) of Section 14, sub-Section (1) of Section 31, 33Companies Act, 2013Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions05 Sept 2024

Tejendrakumar Patel & Ors. Vs Prabhat Jain & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(a), 5(24)(j), 18, 21, 30(6), 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 27, 35, 39(4)Companies Act, 2013-Section 128(1)
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Tribunals and Commissions05 Sept 2024Disposed Of

Bank Of India Vs M/s. ECI Infra Towers Company Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1256

Insolvency & Bankruptcy Code (IBC), 2016-Section 7, 52, 53, 54, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 31, 34, 45, 45(3), 21A(2), 21A(3)CIRP Regulations-Regulation 39A
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Tribunals and Commissions04 Sept 2024Allowed

Mrs. Rukma Narain Vs M/s. Ibexkayenn Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1184

Insolvency and Bankruptcy Code, 2016-Section 7, 14, Sub-Section 14 (3), 15, 17, 18, 20, 21, sub-section (1) of Section 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 13 (2)
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Tribunals and Commissions04 Sept 2024

Canara Bank [Stressed Asset Management Branch] Vs Manilal Harji Limbani

National Company Law Tribunal · (2024) 09 NCLT CK 1258

Insolvency and Bankruptcy Code, 2016-Section 94, 95(1), 95(4)(b), 95, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Companies Act, 1956
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Tribunals and Commissions04 Sept 2024

Alliance Restaurant and Bars Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1259

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21, 21(2), 33, 33(5), 33(7), 34, 35(1), 54, 60(5), 5(24)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions04 Sept 2024

M/S Sharma Gandhi Hire Purchase Ltd. Vs M/S Best News Company Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1165

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(4), 31, 7, 16, 22(3)(a), 18(1)(b), 25(2)(h), 43, 45, 50, 66, 25(2)(g), 29, 29A, 30, 30(2)(b), 53, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13(1), 13(2)(d), 17(1), 27, 36A, 36A(4A), 36A(10), 36A(12), 36, 36(4), 36B(1), 39(3), 33, 34, 37, 37(l), 38, 39Companies Act, 2013
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Tribunals and Commissions04 Sept 2024

Canara Bank Vs Mr. Ravindra K Mogra

National Company Law Tribunal · (2024) 09 NCLT CK 1262

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 94, 97, 97(6), 99, 99(1)Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions04 Sept 2024

Canara Bank Vs Mr. Ravindra K Mogra

National Company Law Tribunal · (2024) 09 NCLT CK 1263

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Companies Act, 1956
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Tribunals and Commissions04 Sept 2024

Shri Manoj Kumar Jain Vs M/s. Sai Krishna Minerals Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1264

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(1), 9, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1), 6CIRP Regulations 2016-Regulation 7(2)(b)(i), 7(2)(b)(ii)
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