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National Company Law Tribunal judgments

20,299 judgments · page 214 of 1,015

Tribunals and Commissions12 Jul 2024

M/s. ICICI Bank Limited Vs M/s. GVK Power & Infrastructure Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 5(8), 6, 7, 7(1), 7(2), 7(3), 7(5), 7(7), 9, 10, 10A, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 4(3)Insolvency & Bankruptcy Code (Second Amendment) Act, 2020
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Tribunals and Commissions11 Jul 2024

Bank of India Vs Housing Development and Infrastructure Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(26), 35, 52, 30(6), 21, 30, 31, 30(2)(e), 18(c), 30(2)National Company Law Tribunal (NCLT) Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 27, 35, 36, 37, 36A
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Tribunals and Commissions11 Jul 2024

Fiat Accord Fabric Pvt. Ltd. Vs Sumit Rajnikant Mehta

National Company Law Tribunal · (2024) 07 NCLT CK 1607

IBC, 2016-Section 3(31), 7, 14, 30, 30(2), 30(6), 31, 31(1), 53, 53(1), 60(5), 238Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 39(4), 38(3A), 14(2), 36B, 12Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions11 Jul 2024

Municipal Corporation of Greater Mumbai Vs Abhay Narayan Manudhane

National Company Law Tribunal · (2024) 07 NCLT CK 1626

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(2), 5(21), 7, 31(1), 18, 25IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4, 7, 8, 9, 10, 12, 12(1), 12(2), 13, 13(1), 14Mumbai Municipal Corporation Act, 1888-Section 140, 169, 202, 212
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Tribunals and Commissions11 Jul 2024

Solar Om Global Services India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1651

Insolvency and Bankruptcy Code, 2016-Section 59, 53, 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 35, 38
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Tribunals and Commissions11 Jul 2024Allowed

IDBI Bank Limited Vs Powerdeal Energy System (India) Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1717

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)
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Tribunals and Commissions11 Jul 2024Allowed

Arcom Medical Devices Private Limited Vs B & A Best Health Care Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1718

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(f), 30(6), 31, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1)(B), 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions11 Jul 2024Allowed

Oriental Bank Of Commerce (Now Punjab National Bank) Vs Simbhaoli Sugar Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1720

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 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 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Jul 2024Allowed

Oriental Bank Of Commerce (Now Punjab National Bank) Vs Simbhaoli Sugar Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1721

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(12), 7(3)(b), 7(5), 13, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970-Section 9
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Tribunals and Commissions10 Jul 2024Allowed

Spenta Enclave Private Limited Vs Spenta Sun City Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 7, 25, 11, 5 (8), 14 (1), 31 (1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21
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Tribunals and Commissions10 Jul 2024

ICICI Bank Limited Vs Rajesh Business And Leisure Hotels Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1723

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(e), 30(2)(f), 30(6), 31(1), 43, 54K, 60(5), 61, 61(1), 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36A, 36B, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(c), 38(3), 39, 39(1), 39(1B), 39(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(b), 3, 3(1), 3(2), 3(3), 3(4), 3(5), 3(6), 10, 10(1), 10(2)
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Tribunals and Commissions10 Jul 2024Allowed

Mr. Amit Kumar Singh Vs M/s. Apex Heights Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1724

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 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)Negotiable Instruments Act, 1881-Section 138
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