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National Company Law Tribunal judgments

20,303 judgments · page 262 of 1,016

Tribunals and Commissions28 Feb 2024Allowed

State Bank Of India Vs Rishi Kamlesh Agarwal

National Company Law Tribunal · (2024) 02 NCLT CK 3100

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 97(3), 99, 100, 101, 102, 104, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Indian Contract Act, 1872-Section 128Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions28 Feb 2024

Rup Tradecom Pvt. Ltd. Vs T R S Technology Pvt. Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3094

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34(9), 35, 35(1), 36, 37, 38, 39, 41, 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13
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Tribunals and Commissions28 Feb 2024Allowed

Capri Global Capital Limited Vs Silver Jubilee Motors Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3504

Insolvency and Bankruptcy Code, 2016-Section 12A, 15, 5(13), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(a), 30A(2)(a), 30A(3), Section 2(1)(a)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Feb 2024Allowed

Rungta Business Private Limited Vs Shradha Agencies Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3088

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 18(1)(c), Chapter III, 33(1), 34(4)(b), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions28 Feb 2024Disposed Of

K S Nutritions and Food Pvt Ltd Vs

National Company Law Tribunal · (2024) 02 NCLT CK 0058

Companies Act, 2013 — Section 52, 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(7), 232, 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions27 Feb 2024Allowed

Anchor Leasing Pvt. Ltd. Vs Mrs. Anju Dhiraj Gada

National Company Law Tribunal · (2024) 02 NCLT CK 3244

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99(1), 100, 100(2), 31, 101, 102, 102(2), 104, 94, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Indian Contract Act, 1872-Section 133, 60Insolvency 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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Tribunals and Commissions27 Feb 2024

M/s. Saheb Impex Vs M/s. Camerich Papers Pvt. Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3238

Insolvency and Bankruptcy Code, 2016-Sections 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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