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National Company Law Tribunal judgments

20,326 judgments · page 209 of 1,017

Tribunals and Commissions30 Jul 2024

Intec Capital Ltd Vs H V Synthetic Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1657

IBC, 2016-Section 7, 27Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 33
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Tribunals and Commissions30 Jul 2024Allowed

State Bank Of India Vs Raman Gupta

National Company Law Tribunal · (2024) 07 NCLT CK 1823

Insolvency and Bankruptcy Code, 2016-Section 114(1), 95(1), 115(2), 97(5), 99, 100(1), 102, 105, 106, 112, 113, 114, 115, 115(3)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Constitution of India-Article 32
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Tribunals and Commissions30 Jul 2024

Canara Bank Vs M/s SV Buildcon Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1824

IBC, 2016-Section 238, 7, 7(3), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions30 Jul 2024Allowed

Sukhkarta Medicose Vs M/s Greater Kailash Hospitals Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1825

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Jul 2024Disposed Of

Arti Kanoongo & Ors. Vs Shrinathji Business Ventures Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1850

Insolvency and Bankruptcy Code, 2016-Section 3(23), 7, 13, 14, 15, 19(2), 21, 21(6A), 25A, 25A(3), 29A, 30(1), 30(2), 30(2)(b), 30(3), 30(4), 31(1), 32A, 53, 65, 65(1), 65(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 16A, 17(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(4)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions29 Jul 2024

Bank Of India Vs Future Retail Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Sections 12, 13, 14, 15, 33, 33(1), 33(1)(a), 33(5), 33(7), 34, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 13, 32 clause (e), 32 clause (f), 32A clause (e)CIRP Regulations-Regulation 39BA(1), 39BA(2), 39C
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Tribunals and Commissions29 Jul 2024Allowed

M/s. Valiant Organics Limited Vs M/s. Nilkanth Organics Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1686

Insolvency and Bankruptcy Code 2016-Section 4, 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Commercial Courts Act, 2015-Section 12A of Chapter IIIAInsolvency and Bankruptcy (Application to AA) Rules, 2016-Rule 6
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Tribunals and Commissions29 Jul 2024

M/s. Virtual Energy Private Limited Vs Nagai Power Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1666

Insolvency & Bankruptcy Code, 2016-Section 30(6), 7, 22, 29A, 21(2), 30(1), 30(2), 31, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 17(3), 37, 38, 38(1A), 38(1B), 39NCLT Rules, 2016-Rule 50
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Tribunals and Commissions29 Jul 2024

M/s Kumar Electronics Vs M/s Sargam India Electronics Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1834

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 60(5), 12, 56, 30(6), 31, 14, 33(5), 33(7), 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39D
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Tribunals and Commissions29 Jul 2024Allowed

M/s. Valiant Organics Limited Vs M/s. Nilkanth Organics Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Commercial Courts Act, 2015-Section 12A of Chapter IIIAInsolvency and Bankruptcy (Application to AA) Rules, 2016-Rule 6
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Tribunals and Commissions26 Jul 2024Allowed

Shri Harsh Garg Vs M/s. You Seung Sang Sa India Construction Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1596

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 16, 30, 30(6), 31, 33, 33(1), 33(1)(i) and (ii), 33(2), 33(5), 33(7), 34(1), 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 39D, 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 13, 21(e) and (f)
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