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National Company Law Tribunal judgments

20,303 judgments · page 242 of 1,016

Tribunals and Commissions04 Apr 2024Disposed Of

Shivansi Investments Private Limited Vs

National Company Law Tribunal · (2024) 04 NCLT CK 0005

Companies Act, 2013 — Section 133, 230, 230(2), 230(3), 230(5), 232, 232(2)(e)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions03 Apr 2024Disposed Of

Basix Promoters Private Limited Vs

National Company Law Tribunal · (2024) 04 NCLT CK 0002

Companies Act, 2013 — Section 133, 230, 232, 232(2)(e)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions28 Mar 2024

Rohit Kasliwal Vs Kotak Mahindra Bank & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3178

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96(1), 96(3), 97, 99, 99(7), 79(15)(e), 94(4), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)NI Act-Section 138
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Tribunals and Commissions28 Mar 2024Allowed

Manoj Kumar Mishra Vs 9Planets Products Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3182

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 10, 14, 34(1), 34(4)(b), 52, 35 to 50 and 52 to 54, Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32(a) to 32(d), 32(e), 32ACIRP Regulations-Regulation 39B
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Tribunals and Commissions28 Mar 2024Allowed

Jayanthi G Ravi Vs Chemizol Additives Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3185

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 21, 21(2), 24, 60(5)(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 30AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 17
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Tribunals and Commissions28 Mar 2024Allowed

M/s Memoir Vs M/s Eagle Home Appliances Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3382

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(21), 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions28 Mar 2024

SREI Equipment Finance Limited Vs M/s. Blue Arcade Properties Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3384

Insolvency and Bankruptcy Code, 2016-Section 7, 227, 10A, 5(8), 4, 3(12), 17, 14, 31(1), 33Insolvency & Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions28 Mar 2024

Canara Bank Vs M/s. Timblo Drydocks Pvt. Ltd. & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3386

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, sub-section (1) of Section 14, 17, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions28 Mar 2024

Aditya Birla Finance Limited Vs Narang Developers Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3388

Insolvency & Bankruptcy Code, 2016-Section 5(8), 7, 9, 10, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Restructuring of Financial Asset and Enforcement of Security Interest Act, 2002-Section 13(2)
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