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National Company Law Tribunal judgments

20,303 judgments · page 257 of 1,016

Tribunals and Commissions04 Mar 2024

Karan Lalwani Vs FR Tech Innovations Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3148

Insolvency and Bankruptcy Code, 2016-Section 33(2), 13, 15, 12(2), 19(2), 59, 33(a), 34, 14, 33(5), 33(7), Chapter III of Part II, 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2016-Regulation 40C
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Tribunals and Commissions04 Mar 2024

CFM Asset Reconstruction Pvt Ltd Vs Micro Stock Holdings Pvt Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3152

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33, 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 52, 54L(1), 56Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions04 Mar 2024Allowed

Canara Bank Vs M/S Saya Automobile Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3080

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 7, 7(3)(a), 7(5)(a), 10A, 12A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions04 Mar 2024

Indian Bank Vs Kishore D Patel

National Company Law Tribunal · (2024) 03 NCLT CK 3265

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100SARFAESI Act, 2002-Sections 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)
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Tribunals and Commissions04 Mar 2024Allowed

State Bank of India Vs Rajvir Industries Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3105

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions04 Mar 2024

Kirtanlal & Sons Vs Saunak Harshad Choksi

National Company Law Tribunal · (2024) 03 NCLT CK 3266

Insolvency & Bankruptcy Code, 2016-Section 95, 95(1), 99(1), 100, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, Rule 7(1)
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Tribunals and Commissions04 Mar 2024

Kirtanlal & Sons Vs Himanshu Harshad Choksi

National Company Law Tribunal · (2024) 03 NCLT CK 3268

Insolvency & Bankruptcy Code, 2016-Section 95, 95(1), 99(1), 100, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, Rule 7(1)
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