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National Company Law Tribunal judgments

20,303 judgments · page 253 of 1,016

Tribunals and Commissions07 Mar 2024Dismissed

Canbank Factor Ltd. Vs M/s. Shrenik Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3297

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 3(12), 9, 10, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Indian Companies Act, 1956
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Tribunals and Commissions07 Mar 2024

State Bank of India Vs Aliben Shamlabhai Movaniya

National Company Law Tribunal · (2024) 03 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions07 Mar 2024

State Bank Of India Vs Vidarbha Industries Power Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3301

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(7), 5NCLT Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest (SARFAESI) Act 2002-Section 5, 5(1), 5(4)
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Tribunals and Commissions07 Mar 2024

Axis Bank Limited Vs Vidarbha Industries Power Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3302

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 60(5)NCLT Rules, 2016-Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 5(1)(b), 5(4)
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Tribunals and Commissions07 Mar 2024

State Bank Of India Vs Devendrasinh Ranjitsinh Jadeja

National Company Law Tribunal · (2024) 03 NCLT CK 3135

Insolvency and Bankruptcy Code, 2016-Section 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions07 Mar 2024

State Bank of India Vs Kuldipsingh Anopsingh Chudasma

National Company Law Tribunal · (2024) 03 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions07 Mar 2024Allowed

State Bank of India Vs Pravin Kumar Tayal

National Company Law Tribunal · (2024) 03 NCLT CK 3143

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94 to 100, 94, 95, 95(1), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 and 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)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions07 Mar 2024Allowed

Lichfl Trustee Company Private Limited & Anr. Vs Subrahmanya Pandurang Shinde

National Company Law Tribunal · (2024) 03 NCLT CK 3093

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 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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