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National Company Law Tribunal judgments

20,303 judgments · page 267 of 1,016

Tribunals and Commissions22 Feb 2024

C.A. Annie Abraham Vs Arun Kumar K

National Company Law Tribunal · (2024) 02 NCLT CK 3124

Insolvency and Bankruptcy Code, 2016-Section 45, 45(1), 45(2)(b), 46, 48(c), 60(5)(c), 3(33)IBBI (Insolvency Resolution of Corporate Persons) Regulations 2016-Regulation 35(A)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Feb 2024

State Bank Of India Vs Mr. Lalit Misra

National Company Law Tribunal · (2024) 02 NCLT CK 3324

Insolvency and Bankruptcy Code, 2016-Section 30(6), 94, 95, 95(1), 96, 97, 97(5), 99, 99(4), 99(7), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 94 to 100, 95 to Section 99, 95 to Section 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Constitution of India-Article 14, 21
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Tribunals and Commissions21 Feb 2024

Renu Bala Vs Shree Basant Oils Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3174

Insolvency and Bankruptcy Code, 2016-Section 9, 43, 45, 50, 53, 54, 54(1), 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 15(2), (3), (4) and (5), 32, 41(1), 45, 45(3)
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Tribunals and Commissions21 Feb 2024

National Steel And Agro Industries Limited Vs Shimita Trading Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3171

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 15(1)(c), 16(1), 22(1), 25, 25(2)(h), 26(6A), 29A, 30, 30(2), 30(2)(b), 30(6), 31, 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36(4A), 36A, 36B, 36B(4A), 37, 38, 38(1-A), 38(1A), 39, 39(4), 40ACompanies Act
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Tribunals and Commissions21 Feb 2024Allowed

Abhishek Ranganathan & Ors. Vs M/s. Acme Realties Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3327

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 10A, 3(12), 5(8), 4(1), 13, 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Information Utilities) Regulations, 2017-Regulation 20(1-A)
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Tribunals and Commissions21 Feb 2024

The Fedral Bank Ltd. Vs M.P. Enterprises & Associates Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3330

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33(7), 34, 34(1), 14, 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BA, 40D
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Tribunals and Commissions21 Feb 2024

Indiabulls Properties Private Limited Vs Brick Eagle Group Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3332

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25, 26, 43-51, 65 and 66, 29A, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 32A, 53, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 37, 37(ba), 38(A), 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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Tribunals and Commissions21 Feb 2024

Gokul Anilkumar Aggarwal Vs Rajender Kumar Girdhar & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3109

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 33, 33(2), 35 to 50, 52, 52 to 54, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A, 32(e), 39C
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Tribunals and Commissions20 Feb 2024

R L Logistics Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3296

IBC, 2016-Section 43, 60(2), 43(2), 53, 43(3), 44(1)(d)Companies Act-Section 77SARFAESI Act
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