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National Company Law Tribunal judgments

20,326 judgments · page 200 of 1,017

Tribunals and Commissions04 Sept 2024

Canara Bank [Stressed Asset Management Branch] Vs Jayshree M. Limbani

National Company Law Tribunal · (2024) 09 NCLT CK 1265

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

Mr. Ankush Munjal Vs M/s. Phonic Online Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1174

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21, 33(2), 33(5), 34(2), 34(4)(b), 35(1), 52, 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions04 Sept 2024

Alliance Restaurant and Bars Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1266

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 33, 54, 5(24), 21(2), 21, 34, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions03 Sept 2024

Fintech Restructuring LLP

National Company Law Tribunal · (2024) 09 NCLT CK 1211

Insolvency and Bankruptcy Code, 2016-Section 30(2), 30(4), 30(6), 31, 31(1), 7, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25(3), 39(1A), 39(4)
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Tribunals and Commissions03 Sept 2024Dismissed

Phoenix ARC Pvt. Ltd. Vs Rajendra Himmatlal Salot

National Company Law Tribunal · (2024) 09 NCLT CK 1272

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 99(2), 99(4), 99(5), 99(6), 99(7), 99(8), 94, 100, 81Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions02 Sept 2024

Mr. Devendra Umrao Vs M/s Mittal Lumber Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1201

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 25(2)(h), 33, 33(5), 33(7), 14, 35(1), 12, 56, 30(6), 31, 21(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1)(a), 36A, 39D
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Tribunals and Commissions02 Sept 2024

Mr Arpan Maheshkumar Shah Vs Anuradha Real Estate Developers Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1275

Insolvency and Bankruptcy Code, 2016-Section 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(6), 31, 31(1), 32, 53, 53(1), 61, 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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Tribunals and Commissions02 Sept 2024Allowed

Superways Enterprises Private Limited Vs PN Steel Traders Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b)(i) to (iii), 33(3), 9, 12, 56, 30(6), 31, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 16(1), 35(1)(b)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions02 Sept 2024Allowed

Nova Tex Vs Goddess Textiles Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Section 2(20), 3(11), 3(12), 4, 5, 5(21), 7, 9, 9(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 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-Regulation 6
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Tribunals and Commissions02 Sept 2024

JSK Estate Private Limited Vs Mr. Sundaresh Bhat & Anr.

National Company Law Tribunal · (2024) 09 NCLT CK 1278

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(3), 12(3)(a), 35, 45, Clause 2 of the Schedule, 11 of Schedule 1, 4 of Schedule 1N.C.L.T Rules, 2016-Rule 11
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