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National Company Law Tribunal judgments

20,303 judgments · page 264 of 1,016

Tribunals and Commissions26 Feb 2024Disposed of

In Re: Kilburn Office Automation Limited (Resolution Plan Approval)

National Company Law Tribunal · (2024) 02 NCLT CK 3543

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 39, 39(4)Income Tax Act, 1961-Section 28, 41(1), 43, 43B, 50CA, 56, 72, 72(3), 79, 115JB, 170, 281
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Tribunals and Commissions26 Feb 2024

UCO Bank Vs Sanjay Prakash Bansal

National Company Law Tribunal · (2024) 02 NCLT CK 3529

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2), 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions23 Feb 2024Allowed

Refine Alloy Private Limited Vs Searock International Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3285

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(1), 9, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5(1), Form 3CIRP Regulations 2016-Regulation 7(2)(b)(i) and (ii)
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Tribunals and Commissions23 Feb 2024

Mr. T. Prakashavel

National Company Law Tribunal · (2024) 02 NCLT CK 3266

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(1), 6(2)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions23 Feb 2024Dismissed

Mr. G. Murali Vs Committee Of Creditors

National Company Law Tribunal · (2024) 02 NCLT CK 3206

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 34(1)(a), 34, 12, 30(6), 31, 56, 21(1), 25(2)(h)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36(1)(4)(a)
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Tribunals and Commissions23 Feb 2024

Mr. N S Rangachari

National Company Law Tribunal · (2024) 02 NCLT CK 3191

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions23 Feb 2024

Mr. M P Sakthivel

National Company Law Tribunal · (2024) 02 NCLT CK 3189

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions23 Feb 2024Allowed

Arihant Multi Commercial Ltd Vs Vibgyor Vinimay Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3147

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions23 Feb 2024

M/s. Steel Mech Engineers Vs M/s Inox Wind Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3538

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(b), 9(5)(2)(d), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions23 Feb 2024Allowed

V.M. Yarns Private Limited Vs Vijay Weaving & Dying Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3540

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 8(1), 8(2), 5(21), 4, 9(5)(i), 14, 31(1), 33, 13, 17 and 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18, 19
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Tribunals and Commissions23 Feb 2024

Shri. Raj Kumar Mahto Vs M/s Purvi Metals Pvt. Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3541

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(1)(a), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40(C)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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