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National Company Law Tribunal judgments

20,303 judgments · page 261 of 1,016

Tribunals and Commissions28 Feb 2024Disposed Of

Chaitanya Alloys Private Limited Vs Y.R. Traders Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3289

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 12(3), 30(4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 30A, 36B, 36B(4), 36B(4A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Feb 2024

Bank Of Maharashtra Vs Mr. Ashwani Khanna

National Company Law Tribunal · (2024) 02 NCLT CK 3260

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99, 95, 103, 102(2), 104, 105, 106, 106(3), 106(1), 107, 108, 109, 110 & 111, 112Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules 2019-Rule 7
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Tribunals and Commissions28 Feb 2024

Tata Capital Financial Services Limited Vs Akshay Sunil Shah

National Company Law Tribunal · (2024) 02 NCLT CK 3240

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), Part III Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions28 Feb 2024

State Bank Of India Vs Mr. Arvind Dham

National Company Law Tribunal · (2024) 02 NCLT CK 3190

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 99, 99(2), 95, 79(15), Chapter II, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions28 Feb 2024Dismissed

M/S. Reichindia Pharma Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3178

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7ESI Act, 1948-Sections 45-C to 45-I
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Tribunals and Commissions28 Feb 2024

Lora Mitra Rath Vs Sambhu Lal Agarwal & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3156

IBC, 2016-Section 60(5), 7, 66, 29A, 29A(g), 19(2), 30(6), 46, 49, 69, 72, 33(1)(a), 33(3), 33(5), 14, 34(4)(b), 53, 52NCLT Rules, 2016-Rule 11Banking Companies (Acquisition and Transfer of Undertaking Act, 1970)
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Tribunals and Commissions28 Feb 2024

Balasore Alloys Limited Vs MSTC Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3314

Insolvency and Bankruptcy Code, 2016-Section 9Arbitration and Conciliation Act, 1996-Section 11National Company Law Tribunal, 2016-Rule 55
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Tribunals and Commissions28 Feb 2024

Lasa Supergenerics Limited Vs Bank Of Baroda

National Company Law Tribunal · (2024) 02 NCLT CK 3317

Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 75, 7Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions28 Feb 2024

Nirav Kiritkumar Sejpal Vs Punjab National Bank

National Company Law Tribunal · (2024) 02 NCLT CK 3318

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 10SARFAESI Act, 2002-Section 13(1), 13(2), 2(f)Recovery of Debts and Bankruptcy Insolvency Resolution and Bankruptcy of Individuals and Partnership Firms Act, 1993-Section 19
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Tribunals and Commissions28 Feb 2024Allowed

Bank Of Baroda Vs Mr. Hari Singh Thakur

National Company Law Tribunal · (2024) 02 NCLT CK 3319

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95, 96, 97, 99, 99(7), 99(9), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1), 7(1)
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Tribunals and Commissions28 Feb 2024Allowed

Bank Of Baroda Vs Jaishree

National Company Law Tribunal · (2024) 02 NCLT CK 3121

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 96, 97, 99, 99(7), 99(9), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1), 7(1)
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