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National Company Law Tribunal judgments

20,303 judgments · page 226 of 1,016

Tribunals and Commissions05 Jun 2024Allowed

Sumit Binani Vs M/s. R G Shaw & Sons Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 53, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 15, 45, 45(1), 45(3)
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Tribunals and Commissions05 Jun 2024Allowed

Korea Trade Insurance Corporation (Ksure) Vs Ado Additives MFG Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicating Authority), 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Jun 2024

UCO Bank Vs GIT Textiles Manufacturing Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1683

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(i), 5(24)(j), 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(6), 31, 53, 60(5), 66National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 12, 13, 39(4)
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Tribunals and Commissions05 Jun 2024Allowed

Consolidated Shipping Line India Private Limited Vs Supreme And Company Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1687

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(i), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Jun 2024Allowed

Hindustan Adhesive & Chemicals Vs Alishan Veneer & Plywood Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(3)(b), 14, 14(1), 14(2), 14(3), 16(3)(a), 15, 17, 18, 19, 20, 21, 13(2), 7, 9(5)(i), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions04 Jun 2024

Manish Aneja & Ors. Vs M/s Revital Reality Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1611

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 5(8)(f)(ii), 7, 7(5)(a), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Real Estate (Regulation and Development) Act, 2016-Section 2(d)
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Tribunals and Commissions04 Jun 2024

M/s Anjali Capfin Pvt. Ltd. Vs M/s Primuss Pipes & Tubes Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1650

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 33, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38, 38(1), 38(1)(b), 38(2), 39, 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions04 Jun 2024

Punjab National Bank Vs Matrix Bizcom Services Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1688

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(n)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a), 14, 10, 34, 13, 32A, 45(3), 45A
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Tribunals and Commissions04 Jun 2024

Canara Bank Vs Trishla Devi

National Company Law Tribunal · (2024) 06 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97(5), 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions04 Jun 2024

Canara Bank Vs Gagan Agarwal

National Company Law Tribunal · (2024) 06 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97(5), 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions04 Jun 2024

Canara Bank Vs Ayush Agarwal

National Company Law Tribunal · (2024) 06 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97(5), 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions04 Jun 2024

Canara Bank Vs Pramod Kumar Agarwal

National Company Law Tribunal · (2024) 06 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97(5), 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions04 Jun 2024

M/s. Lightspeed Advisory Services India Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1689

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(8), 52, 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(4), 8, 9, 10, 14, 30, 34, 35, 37, 37(1), 38, 41Companies Act, 1956
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