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National Company Law Tribunal judgments

20,303 judgments · page 234 of 1,016

Tribunals and Commissions10 May 2024Allowed

Kamineni Steels & Power India Pvt Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 3186

Insolvency & Bankruptcy Code, 2016-Section 10, 33(1)(a)(ii), 52, 53, 54, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(2), 12, 13, 15, 15(5), 30, 35, 44(2), 45, 45(3)
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Tribunals and Commissions09 May 2024Partly Allowed

Bank Of India Vs Dharani Sugars & Chemicals Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 3222

Insolvency and Bankruptcy Code, 2016-Section 12A, 14, 60(5), 60(6)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(2)
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Tribunals and Commissions09 May 2024

Mr. M. Alagar Vs Abhiraami Chemicals Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3234

Insolvency and Bankruptcy Code, 2016-Section 54, 53(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37
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Tribunals and Commissions09 May 2024

Canara Bank Vs Indira Container Terminal Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3239

Insolvency and Bankruptcy Code, 2016-Section 7, 65(1), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and transfer of Undertaking) Act, 1970
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Tribunals and Commissions09 May 2024

CS Anagha Anasingaraju, Resolution Professional Vs M/s. Hindustan Eco-Tech Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3358

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(e), 39(4), 39D, 40AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions09 May 2024Disposed Of

IDBI Bank Ltd Vs Auromatrix Hotels Pvt Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 3361

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(a), 31(4), 32, 43, 61, 61(3), 66, 188, 196, 240AIBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38, 39, 39(4)Income-tax Act, 1961-Sections 41(1), 56, 43, 43B, 28, 115JB, 79, 281
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Tribunals and Commissions09 May 2024Disposed Of

Mr. Sanjay Gupta Vs Mr. Tarun Kumar Panda & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3162

Companies Act, 2013-Section 425, 469Contempt of Courts Act, 1971-Section 2(a), 2(b), 10, 12, 15National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 May 2024

J. K. & Sons Impex Pvt. Ltd. Vs Nectar Prints Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions08 May 2024Allowed

Zenil Traders Private Limited Vs Makalu Trading Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3262

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 15, 21, 29, 33, 33 (1) (a), 33 (2), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 May 2024

Reliance Commercial Finance Limited Vs Medybiz Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3161

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Reserve Bank of India Act, 1934-Section 45-IASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions08 May 2024Allowed

Reliance Commercial Finance Limited Vs Celebrita Mediahouse Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3264

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Reserve Bank of India Act, 1934-Section 45-IASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions08 May 2024

JM Financial Asset Reconstruction Company Limited Vs Usha Rajendra Agrawal

National Company Law Tribunal · (2024) 05 NCLT CK 3265

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 9, 99, 101, 102Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Securitisation and Resolution of Financial Assets & Enforcement of Security Interest Act, 2002-Section 13(2)
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