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National Company Law Tribunal judgments

20,303 judgments · page 248 of 1,016

Tribunals and Commissions14 Mar 2024Allowed

Bank of Baroda Vs Zulekha Amir Dodhia

National Company Law Tribunal · (2024) 03 NCLT CK 3232

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 99, 100, 100(2), 101, 102, 102(2), 103, 104, 105, 106, 106(1), 106(3), 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(1), 7(2)
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Tribunals and Commissions14 Mar 2024

Central Bank Of India Vs Salil Anupendra Chaturvedi

National Company Law Tribunal · (2024) 03 NCLT CK 3233

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)
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Tribunals and Commissions14 Mar 2024

Mr. Naren Seth Vs Starlite Components Limited & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3234

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 45, 50, 52, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(A), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions14 Mar 2024Disposed Of

M/s MKU Holdings Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0032

Companies Act, 2013 — Section 133, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6(3)
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Tribunals and Commissions13 Mar 2024

Bank Of Nova Scotia Vs M/s Opta Infrastructure Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3164

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 19, 22(3)(a), 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(3), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 12, 12(3), 13, 15, 32
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Tribunals and Commissions13 Mar 2024

Sugesan Transport Private Limited Vs EC Bose and Company Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3166

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 15(1)(c), 16(1), 19(2), 21(2), 25(2)(h), 26(6A), 27, 29, 29(2), 29A, 30(6), 31(1), 33, 34(1), 60, 60(5)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002National Company Law Tribunal Rules, 2016-Rule 11, 43
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Tribunals and Commissions13 Mar 2024

Sugesan Transport Private Limited Vs EC Bose and Company Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3176

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 15(1)(c), 16(1), 19(2), 21(2), 25(2)(h), 26(6A), 27, 29, 29(2), 29A, 30(6), 31(1), 33, 34(1), 60, 60(5)National Company Law Tribunal Rules, 2016-Rule 11, 43IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 12(3), 13(1), 15A, 17(1), 27, 35A, 36, 36(1), 36A, 36B, 39(4), 40, 40A
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