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National Company Law Tribunal judgments

20,303 judgments · page 252 of 1,016

Tribunals and Commissions11 Mar 2024

Canara Bank Vs VAS Infrastructure Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3371

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 5Limitation Act, 1963-Section 18, Article 137
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Tribunals and Commissions11 Mar 2024Dismissed

Rudra Buildwell Projects Pvt. Ltd Vs Neeraj Kumar Dubey & Ors

National Company Law Tribunal · (2024) 03 NCLT CK 3142

Insolvency and Bankruptcy Code, 2016-Section 60(5), 65(1), 65, 7, 7(1) (second proviso), 5(8), 5(8)(f), 14, 238National Company Law Tribunal Rules, 2016-Rule 11Real Estate (Regulation & Development) Act, 2016-Section 18, 18(1) (proviso), 31, 40, 71(1) (proviso), 88
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Tribunals and Commissions11 Mar 2024Allowed

State Bank Of India Vs Shri Nenshi Ladhabhai Shah

National Company Law Tribunal · (2024) 03 NCLT CK 3372

Insolvency & Bankruptcy Code, 2016-Section 100, 95, 99(1), 97(5), 60(2), 60(3), 60, 114, 101, 102, 102(2), 102(1), 104, 94, 105, 106, 106(3), 106(1), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(2), 7 (2)State Bank of India Act, 1955
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Tribunals and Commissions11 Mar 2024Disposed Of

Shree Siddhivinayak Cotspin Private Limited Vs Rajan Deshraj Agarwal

National Company Law Tribunal · (2024) 03 NCLT CK 0028

Insolvency and Bankruptcy Code, 2016 — Section 7, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations 2016 — Regulation 36A(3), 36A(4), 36A(6), 36A(10), 36A(12)
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Tribunals and Commissions11 Mar 2024Disposed Of

PKH Ventures Limited Vs Monitoring Agency of Amar Remedies Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 11, 14, 30, 30(6), 31, 33(1)(b), 33(3), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54, 60(5), 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016 — Regulation 36B(4A), 39D
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Tribunals and Commissions08 Mar 2024Dismissed

Indian Bank Vs City Mall Developers Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3173

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 21(2), 25(2)(h), 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 31, 52, 53, 60(5), 61(3)(iii)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 12(3), 19(1), 19(2), 21, 28, 36A, 38, 38(1)A, 39
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Tribunals and Commissions08 Mar 2024Allowed

ASR Logistics India Pvt. Ltd. Vs M/s Leo Creations Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3106

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 8, 4, 4(1), 5(21), 3(12), 3(11), 3(6), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2
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