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National Company Law Tribunal judgments

20,303 judgments · page 258 of 1,016

Tribunals and Commissions01 Mar 2024

Corob India Pvt. Ltd. Vs Mr. Birendra Kumar Agarwal & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3269

Insolvency & Bankruptcy Code, 2016-Section 60(5), 14, 18, 9, 5(20) and (21)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32
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Tribunals and Commissions01 Mar 2024Allowed

M/s. Steel Exchange India Limited Vs M/s. Sai Bhaskar Irons Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3162

Insolvency and Bankruptcy Code 2016-Section 33(1), 33(2), 34(1), 60(5), 33(1)(a), 14, 52, 35 to 50, 52 to 54, 34(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions01 Mar 2024

Risa International Ltd Vs Shirin Exports Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3180

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(5), 33(7), 14, 34, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 14(b)Companies Act, 2013-Section 164(2)
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Tribunals and Commissions01 Mar 2024Allowed

Solapur Janata Sahakari Bank Ltd. Vs Vandana Savkar Waghmode

National Company Law Tribunal · (2024) 03 NCLT CK 3127

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 94 to 100, 95, 95(1), 95 to 100, 96, 97, 97(5), 99, 99(4), 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)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions01 Mar 2024Allowed

State Bank Of India Vs Thota Madhu & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3128

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 7, 100, 101, 101(1), 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128, 129, 130 to 141, 141
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Tribunals and Commissions01 Mar 2024

Office Beanz Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3132

Insolvency & Bankruptcy Code, 2016-Section 5(5), 7, 9, 10, 10(3), 10(4), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1)Companies Act, 2013
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Tribunals and Commissions01 Mar 2024

Corob India Pvt. Ltd. Vs Mr. Birendra Kumar Agarwal & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3271

Insolvency & Bankruptcy Code, 2016-Section 60(5), 14, 18, 7, 9, 5(20) and (21)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32
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Tribunals and Commissions01 Mar 2024Allowed

Solapur Janata Sahakari Bank Ltd. Vs Mr. Shivaji Bhivaji Shinde

National Company Law Tribunal · (2024) 03 NCLT CK 3272

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 94 to 100, 95 to 100, 96, 97, 97(5), 99, 99(4), 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)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions01 Mar 2024Allowed

State Bank of India Vs Thota Subbarayudu & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3082

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 95, 100, 101(1), 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)Indian Contract Act-Sections 128, 129, 130 to 141
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Tribunals and Commissions01 Mar 2024Allowed

Solapur Janata Sahakari Bank Ltd. Vs Sudhakar Bhanudas Hande

National Company Law Tribunal · (2024) 03 NCLT CK 3085

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 96, 97, 97(5), 99, 99(4), 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)Multi State Cooperative Societies Act, 2002-Section 84
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Tribunals and Commissions01 Mar 2024Allowed

State Bank Of India Vs M/s. Connect Wind (India) Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3277

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18 clause (a), 18 clause (f), 19, 20, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions01 Mar 2024Allowed

Solapur Janata Sahakari Bank Ltd. Vs Ms. Ashwini Savkar Waghmode

National Company Law Tribunal · (2024) 03 NCLT CK 3090

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 96, 97, 97(5), 99, 99(4), 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)The Multi State Cooperative Societies Act, 2002-Section 84
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