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National Company Law Tribunal judgments

20,303 judgments · page 232 of 1,016

Tribunals and Commissions15 May 2024

Bank of Baroda Vs Arch Pharmalabs Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3339

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 12A, 60(5)NCLT Rules, 2016-Rule 11Companies Act, 1956-Section 557
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Tribunals and Commissions15 May 2024

Mr. Shailesh Bhalchandra Desai Vs Dena Bank & Anr.

National Company Law Tribunal · (2024) 05 NCLT CK 3340

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 33, 43, 53, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 31, 31A, 32, 32A, 33, 42, 45(3)(a)
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Tribunals and Commissions15 May 2024

Avishek Gupta Vs Assistant Commissioner of Revenue & Anr.

National Company Law Tribunal · (2024) 05 NCLT CK 3200

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(5), 35, 35(1)(n), 52, 53, 238Insolvency and Bankruptcy Board (Liquidation Process) Regulations, 2016-Regulation 12West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979-Section 16
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Tribunals and Commissions14 May 2024

State Bank Of India Vs Metalyst Forgings Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3223

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(2), 30(2)(a) to Section 30(2)(f), 53, 53(1), 29A, 31, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(4)
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Tribunals and Commissions14 May 2024

Bank Of India Vs Mahavir Roads & Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3230

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31(1), 43, 44, 45, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions14 May 2024Allowed

Radico Khaitan Limited Vs Concept Biosciences India Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3207

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions14 May 2024

IDBI Bank Ltd. Vs M/s. Cheema Paper Mills Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Section 7; Section 7(5); Section 14; Section 14(1)(a), (b), (c) & (d); Sections 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions14 May 2024

Sushil Kumar & Ors. Vs Suman Villas Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3182

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 14, 24, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(5), 30(6), 31, 31(1), 31(3)(b), 43, 50, 53, 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18, 35A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39, 39(2), 39(4)
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Tribunals and Commissions14 May 2024Allowed

M/s Gunocean Inc. Vs Arjun Mall Retail Holdings Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3201

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 5(8), 5(18), 7(5), 14, 14(3), 31, 33, 16(5), 17, 18, 13(1)(b), 15Insolvency 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
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