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National Company Law Tribunal judgments

20,303 judgments · page 254 of 1,016

Tribunals and Commissions07 Mar 2024

State Bank of India Vs Anopsingh Kiritsinh Sarvaiya

National Company Law Tribunal · (2024) 03 NCLT CK 3308

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 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

M/s. Pushpa Goyal Enterprises Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3095

Insolvency and Bankruptcy Code, 2016-Section 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions07 Mar 2024

State Bank Of India Vs Ansuyaben Mansukhlal Chaniyara

National Company Law Tribunal · (2024) 03 NCLT CK 3096

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 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

Mr. Santosh Shetty & Ors. Vs M/s.Snehanjali and S.B. Developers Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3309

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 5(7), 3(12), 4, 14, 13, 17, 25, sub-section (1) of Section 31, 33, second proviso to Section 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016
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Tribunals and Commissions07 Mar 2024Allowed

Stera Engineering (India) Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3310

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Mar 2024Dismissed

Yes Bank Limited Vs M/s. ATS Infrastructure Limted

National Company Law Tribunal · (2024) 03 NCLT CK 3113

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions07 Mar 2024Allowed

Wuxi Yushou Medicare Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3115

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 59(8), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9IBBI (Resolution Process for Corporate Person) Regulation, 2016
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Tribunals and Commissions07 Mar 2024Allowed

State Bank Of India Vs Shrivallabh Pittie Industries Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3311

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4(1), 5(8), 3(12), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Mar 2024

State Bank of India Vs Dhirajlal Girdharbhai Chaniyara

National Company Law Tribunal · (2024) 03 NCLT CK 3312

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 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

Axis Bank Limited Vs Vidarbha Industries Power Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0024

Code of Civil Procedure, 1908 — Order 22 Rule 10Insolvency and Bankruptcy Code, 2016 — Section 5(1)(b), 5(7), 7, 60(5)Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act 2002 — Section 5, 5(1), 5(4)
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Tribunals and Commissions07 Mar 2024Disposed Of

V Link Automotive Services Privatelimited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0010

Companies Act, 2013 — Section 230, 230(1), 230(3), 230(5), 230(7), 230(9), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions07 Mar 2024Disposed Of

Manorama Ropes India Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0009

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
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Tribunals and Commissions06 Mar 2024Allowed

IDBI Bank Ltd. Vs Abhijeet Integrated Steel Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3188

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52CIRP Regulations, 2016-Regulation 38(3)(b), 38(3)(c)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions06 Mar 2024Allowed

State Bank Of India Vs Girishkumar Jayantibhai Patel

National Company Law Tribunal · (2024) 03 NCLT CK 3314

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(4), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 94 to 100, 95 to 99Insolvency 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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