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National Company Law Tribunal judgments

20,303 judgments · page 266 of 1,016

Tribunals and Commissions22 Feb 2024Allowed

State Bank Of India Vs Nikhil B Parikh & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3187

Insolvency and Bankruptcy Code, 2016-Section 10, 78, 95, 97(5), 99, 100, 101, 121, 123, 125, 126(2), 128, 128(2), 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 5
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Tribunals and Commissions22 Feb 2024Disposed Of

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National Company Law Tribunal · (2024) 02 NCLT CK 3162

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 60(5), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions22 Feb 2024Dismissed

Shailesh Bhandari Vs Somi Conveyor Beltings Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3153

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 5(8), 5(20), 5(21), 3(36), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9
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Tribunals and Commissions22 Feb 2024Allowed

In Re: HPS Wellness Private Limited (Dissolution Order)

National Company Law Tribunal · (2024) 02 NCLT CK 3502

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(b)(ii)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 38
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Tribunals and Commissions22 Feb 2024Allowed

State Bank Of India Vs Mrs. Rita Parikh & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3471

Insolvency and Bankruptcy Code, 2016-Section 10, 78, 95, 97(5), 99, 100, 101, 121, 123, 125, 126(2), 128, 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 5
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Tribunals and Commissions22 Feb 2024Allowed

M/s. TVN Enterprises Vs M/s. Servomax Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3472

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2)(a), 9, 9(5)(2), 9(5)(2)(d), 10, 10A, 13, 14, 14(1), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 50
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Tribunals and Commissions22 Feb 2024

Yashraj Conatineurs Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3473

Companies Act, 2013SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy Code, 2016-Section 10, 10(3), 13, 14, 14(1), 31(1), 33
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Tribunals and Commissions22 Feb 2024

Mahesh Amarsinh Vara Vs Canara Bank & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3474

Insolvency and Bankruptcy Code, 2016-Section 94, 94(4), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 6Limitation Act, 1963
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Tribunals and Commissions22 Feb 2024

Bank Of India Vs Maharashtra Ayurved Center Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions22 Feb 2024Allowed

Birendra Kumar Agrawal Vs Harish Agarwal

National Company Law Tribunal · (2024) 02 NCLT CK 3322

Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 94, 95, 96, 97, 97(5), 99, 99(4), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 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)Recovery of Debts Due to Bank and Financial Institution Act, 2013-Section 19
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