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National Company Law Tribunal judgments

20,326 judgments · page 208 of 1,017

Tribunals and Commissions01 Aug 2024

Union Bank Of India Vs Rohit Ashok Jindal

National Company Law Tribunal · (2024) 08 NCLT CK 1248

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to 99, 97, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2019-Rule 7(2)
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Tribunals and Commissions01 Aug 2024Allowed

Central Bank Of India Vs M/S SCG Exports Pvt Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1171

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(5), 7(7), 7(7)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulation, 2016-Regulation 7A
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Tribunals and Commissions31 Jul 2024Allowed

P Jayabalan Vs Sapphire Clothing Company India Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1591

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 14, 35, 33(7), 35(1), 33(5), Chapter III of Part IINCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 21(1), 27
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Tribunals and Commissions31 Jul 2024Allowed

Madurai Sundaram Sankar Vs Parveen Travels Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(2), 36ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions31 Jul 2024Disposed Of

S Sharvesh Vs Canara Bank

National Company Law Tribunal · (2024) 07 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 95, 99(1), 99(1)-(10), 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)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions31 Jul 2024

Skylark Highway Solutions Limited Vs Topworth Infra Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1643

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 43, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1A), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions31 Jul 2024Allowed

M/s. Indo Spirits Vs Popular Spirits LLP

National Company Law Tribunal · (2024) 07 NCLT CK 1819

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 17IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions31 Jul 2024Allowed

Babitha Sancheti Vs M/s. Sakthi Ganesh Textiles (P) Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1820

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 3(12), 4, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Petition 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 Commissions31 Jul 2024Allowed

M/s. V H Aparadh Hotel Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1821

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Central Goods and Service Tax Act 2017-Section 49
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Tribunals and Commissions30 Jul 2024

Mr. Suraj Kumar Kaushal & Ors Vs M/s Sarvottam Realcon Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1593

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 60(5), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B sub-regulation 4A, 37, 38, 39, 39(1)(a), 39(4)U.P Co-operative Societies Act, 1956
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Tribunals and Commissions30 Jul 2024

Bank Of Baroda Vs Mr. Jitendra V Kikavat

National Company Law Tribunal · (2024) 07 NCLT CK 1617

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10A, 94, 95, 95(4), 95(4)(b), 95(5), 95(6), 95(9), 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 and 111, 112, 114, 208, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Maharashtra Stamp Act, 1958-Article 5(h)(A)(iv) of Schedule 1, Section 35, 42(2)
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Tribunals and Commissions30 Jul 2024Allowed

M/s. Mahila Udyog Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1680

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Limitation Act, 1961-Section 18
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