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National Company Law Tribunal judgments

20,326 judgments · page 201 of 1,017

Tribunals and Commissions02 Sept 2024Allowed

PVR INOX Limited Vs Multi-verse Technologies Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1280

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, Sub-Section 14 (3), 31, 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Sept 2024Allowed

M/S Sai Services Vs Pharmaceutical Products Of India Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1281

Insolvency and Bankruptcy Code, 2016-Section 9, 4 (1), 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions02 Sept 2024

Mr. Prashant Jain Vs Greatwall Corporate Services Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1282

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 23(1), 25(2)(h), 29A, 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), 53(1), 61(3)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(2)(d), 38(3), 39(4)EPF Act, 1952-Section 7A, 7Q, 14B
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Tribunals and Commissions30 Aug 2024Allowed

Bank Of India Vs Agnipa Energo Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1177

Insolvency and Bankruptcy Code, 2016-Section 7, 29A(b), 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(5), 33(7), 34(1), 34(2), 35(1), 35 to 41, 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions30 Aug 2024Disposed Of

State Bank Of India Vs Coastal Energen Pvt Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1179

Insolvency and Bankruptcy Code, 2016-Sections 3(37), 5(25), 7, 12A, 15, 19, 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 43, 53, 54K, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 17, 30A, 35, 36A(5), 36A(6), 36A(8), 36A(10), 36A(11), 36B, 39, 39(1), 39(1A), 39(1B), 39(1B)(a), 39(1B)(b), 39(1B)(c), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-First Schedule
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Tribunals and Commissions30 Aug 2024

Bharat Gala Vs PIK Resource India Pvt Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1180

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(2), 33(3), 33(5), 33(7), 34, 35(1), 14, 60(5), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations-Regulation 13
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Tribunals and Commissions30 Aug 2024Allowed

Pradeep Kumar Chakravarty Vs M/S Team Interventure Exports (India) Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 19, 33(2), 33(5), 33(7), 34, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 39B, 39C, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions30 Aug 2024Disposed Of

Kalpagam Rangarao Vs ICICI Bank Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1301

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 95, 99, 99(1), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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 6(1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions30 Aug 2024Allowed

Joby Chacko

National Company Law Tribunal · (2024) 08 NCLT CK 1303

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 53(1), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Reg 3 (2), Reg 3, Regulation 14
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Tribunals and Commissions30 Aug 2024Allowed

State Bank Of India Vs Neeta Jain

National Company Law Tribunal · (2024) 08 NCLT CK 1304

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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(2)Transfer of Property Act-Section 58(f)
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Tribunals and Commissions30 Aug 2024Allowed

Happy Forgings Limited Vs The Hi-Tech Gears Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1165

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions30 Aug 2024Allowed

Central Bank Of India Vs Vimala Joseph Raj

National Company Law Tribunal · (2024) 08 NCLT CK 1305

Insolvency and Bankruptcy Code, 2016-Sections 7, 8(1), 9, 10A, 94, 94(1), 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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(1), 7(2)Recovery of Debts and Bankruptcy Act, 1993-Section 19(22), 19(22-A), 19(22A)
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Tribunals and Commissions30 Aug 2024

Central Bank Of India Vs Ramesh Narayanan

National Company Law Tribunal · (2024) 08 NCLT CK 1306

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 10A, 94, 95(1), 95, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 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(1), 7(2)Recovery of Debts and Bankruptcy Act, 1993-Section 19(22-A), 19(22), 19(22A)
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Tribunals and Commissions30 Aug 2024Allowed

Central Bank Of India Vs James Walter

National Company Law Tribunal · (2024) 08 NCLT CK 1307

Insolvency and Bankruptcy Code, 2016-Sections 95(1), 95, 7, 99, 10A, 9, 8(1), 114, 101, 102(2), 102, 104, 94, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)Recovery of Debts and Bankruptcy Act, 1993-Sections 19(22-A), 19(22A), 19(22)
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