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National Company Law Tribunal judgments

20,303 judgments · page 265 of 1,016

Tribunals and Commissions23 Feb 2024

SRF Limited Vs Birla Tyres Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3458

Insolvency and Bankruptcy Code, 2016-Section 60(5), 61National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions23 Feb 2024

Tata Capital Financial Services Ltd. Vs Archana Jagdish Saboo

National Company Law Tribunal · (2024) 02 NCLT CK 3114

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 95(1), 97(3), 94 to 100, 114, 101, 102(2), 104, 94 or 95, 102, 105, 106, 106(1), 106(3), 107, 108, 109, 110 & 111, 112, 208, 97Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions23 Feb 2024

Vikhyat Holdings Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3144

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)Companies Act, 1956Banking Regulations Act, 1949
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Tribunals and Commissions23 Feb 2024

Mr. Jaganathan Rangasamy

National Company Law Tribunal · (2024) 02 NCLT CK 3461

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

Indian Bank Vs Sri Sharanjit Singh

National Company Law Tribunal · (2024) 02 NCLT CK 3125

Insolvency and Bankruptcy Code, 2016-Sections 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 Debtors) Rules, 2019-Rules 7, 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 2024

Mrs.S.Bhanumathi

National Company Law Tribunal · (2024) 02 NCLT CK 3462

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 2024Dismissed

M/s.SBL Construction Private Limited Vs M/s.IVRCL Limited (in Liquidation)

National Company Law Tribunal · (2024) 02 NCLT CK 3464

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 53, 14(1)(a), 36, 36(4), 59(8)Arbitration and Conciliation Act, 1996-Section 34Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38
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Tribunals and Commissions22 Feb 2024Allowed

Sahil Agarwal Vs Khati Designs Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 9, 33 and 34, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 31, 31A, 41, 45(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A
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Tribunals and Commissions22 Feb 2024

Mr. Anup Kumar Vs M/s. Independent TV. Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3199

Insolvency and Bankruptcy Code, 2016-Section 66, 60(5), 7, 14, 14 (3) (b), 3 (31)Indian Telegraph Act 1885-Section 4Indian Wireless Telegraphy Act, 1933-Section 4
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