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National Company Law Tribunal judgments

20,326 judgments · page 211 of 1,017

Tribunals and Commissions24 Jul 2024Allowed

Shandong Chunlong Group India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 10, 10(3)(a), 10(3)(b), 10(3)(c), 11, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(3), 40A
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Tribunals and Commissions24 Jul 2024Allowed

State Bank Of India Vs Mamta Apparao

National Company Law Tribunal · (2024) 07 NCLT CK 1770

Insolvency and Bankruptcy Code, 2016-Section 9, 60(2), 95, 99, 99(7), 99(9), 100, 101, 102, 102(2), 104, 105, 106, 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, 7(1), 7(2)Maharashtra Stamp Act, 1958-Section 30, 30(f), 34, Article 63 of Schedule I
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Tribunals and Commissions23 Jul 2024Allowed

R Mall Developers Private Limited Vs Escapology Entertainment India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20), 4, 13, 14, 15, 17, 18, 19, 20, 21, 31, 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 Commissions23 Jul 2024Dismissed

Proplarity Infratech Private Limited Vs Sky High Technobuild Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1688

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 5(8)(f), 5(12), 7, 7(3)(a), 9, 10, 65, 65(1), 65(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3(1)(d), 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions23 Jul 2024

Vineet K. Chaudhary Vs NTPC Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(b), (d) & (n), 33(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act 1956
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Tribunals and Commissions23 Jul 2024Allowed

M/s Jainco Industries Vs M/s Shree Ambika Impex Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1776

Insolvency and Bankruptcy Code, 2016-Section 9, 5 (21), 4, 3 (12), Sub-section (1) of Section 60, 8, 9(2), 9(5), 9(5)(i), 9(5)(ii), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions22 Jul 2024Allowed

Sree Polytraders Private Limited Vs Jelenta Polytraders Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1614

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 43, 45, 47, 49, 52, 63, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7, 8, 12, 13(1), 14(1), 14(2)
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Tribunals and Commissions22 Jul 2024

Sandhya Kanwar Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 07 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94(5), 95, 96(1), 96(3), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions22 Jul 2024Dismissed

State Bank Of India Vs Dr. Renuka Rani Maganti & Anr.

National Company Law Tribunal · (2024) 07 NCLT CK 1779

Insolvency and Bankruptcy Code, 2016-Section 7, 81, 94, 95, 95(1), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 96, 97, 97(3), 99, 99(1), 99(4), 99(5), 99(6), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions22 Jul 2024Allowed

State Bank Of India Vs Jaypee Cement Corporation Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India Act, 1955-Section 50(3)
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Tribunals and Commissions22 Jul 2024Allowed

M/s. Aqua Electronics & Solutions Private Limited Vs M/s. Legend Power Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1578

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(7), 5(8), 5(8)(c), 215, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Jul 2024Partly Allowed

State Bank Of India Vs Kamachi Industries Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 14(1)(d), 29A, 30(6), 31, 32A, 33, 35, 35(1)(f), 35(2), 36, 36(4)(a)(iv), 36(4)(c), 52, 53Companies Act, 2013-Section 230, 230(1), 230(3), 230(4), 230(5), 230(6), 230(12), 230-232Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ba), 2B, 31, 31A, 31A(1), 32, 32(e), 32(f), 32A, 33, 34, 35, 35(1), 35(2), 35(3), 44, 45(3), Schedule 1, Clause 3 of Schedule 1, 12 of Schedule 1
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Tribunals and Commissions19 Jul 2024Disposed Of

M. Murugesan Vs Kannan Narayanan & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1640

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 10, 19(2), 33(1)(b)(ii), 53NCLT Rules, 2016-Rule 11Liquidation Process Regulations-Regulation 12(1, 2, 3)
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