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National Company Law Tribunal judgments

20,299 judgments · page 215 of 1,015

Tribunals and Commissions09 Jul 2024

Kedar International Exim Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 30(6), 31, 33, 33(1)(a), 35 to 50, 52, 52 to 54, 56, Chapter IIICIRP Regulations-Regulation 6, 16, 17(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions09 Jul 2024Allowed

Overdrive Electronics Pvt Ltd Vs Cema Electric Lighting Products India Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 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 2B, 6
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Tribunals and Commissions09 Jul 2024Allowed

ACI Wonderwood Products Vs Ad Mart Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1655

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 33, 54Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 5, 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37, proviso to Regulation 30, proviso to Regulation 31A(1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Jul 2024Allowed

Fujirebio India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 34, 38, 41Income Tax Act, 1961-Section 178
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Tribunals and Commissions09 Jul 2024

Medreich Life Care Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1726

I & B Code, 2016-Section 59, 60 (5)IBBI (Voluntary Liquidation Process) Regulations 2017-Rule 40 (2)
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Tribunals and Commissions09 Jul 2024Allowed

State Bank of India Vs T Jayananth

National Company Law Tribunal · (2024) 07 NCLT CK 1727

Insolvency and Bankruptcy Code, 2016-Sections 9, 94, 95, 99, 100, 101, 102, 104, 105, 106, 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)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions09 Jul 2024

Canara Bank Vs M/s Bulland Buildtech Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1728

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(b), 25(b), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12(A), 13, 14, 36(1), 36(2), 36A, 36A(10), 36(B), 37, 37(1), 38, 38(1), 38(2), 38(3), 39Limited Liability Partnership Act, 2008-Section 2, clause (j)
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Tribunals and Commissions09 Jul 2024Allowed

Mr. Vasu Devan Gopu Vs Registrar Of Companies, Telangana

National Company Law Tribunal · (2024) 07 NCLT CK 1729

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3)(a)(i), 59(4)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 10, 14, 38(3)
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Tribunals and Commissions09 Jul 2024Allowed

M/s. Marlin Travels Private Limited Vs M/s. ECA Engineering Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1576

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 4(1), 5(7), 5(8), 7(5)(a), 8, 8(1), 8(2), 13(2), 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 4, 4(1)Companies Act, 1956
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Tribunals and Commissions08 Jul 2024

Kerilee Investments Limited Vs Swastik Tungsten Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1649

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 43, 45, 47, 49, 50, 66, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1A), 39(3B), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Jul 2024Allowed

LIC Housing Finance Limited Vs Victory Infratech Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1731

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 54(3), 7, 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 45(3), 45, 12, 15, 35, 44Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions08 Jul 2024

Shivkumar Madanlal Baser Vs IRP Of M/s Ila Metals Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1732

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12(3), 14, 21(1), 33, 33(2), 33(5), 34(4)(b), 35(1), 52, 53, 60, 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 Jul 2024Allowed

Bank Of Maharashtra Vs M/s.I-Vantage India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1733

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(7), 5(8), 7, 7(2), 7(3)(a), 7(4), 13, 14(1), 31(1), 33, 60(5)Bankers Book Evidence Act, 1891-Section 4, 24(A)SARFAESI Act-Section 13(2)
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Tribunals and Commissions08 Jul 2024

Om Auto Technocraft Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1736

Insolvency and Bankruptcy Code, 2016-Section 59(3)(a), 59(3)(C), 59(7), 59(8), 52, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 8(1)(a), 9, 10, 14, 34(1), 35, 38, 38(3)Companies Act, 1956
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