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National Company Law Tribunal judgments

20,303 judgments · page 268 of 1,016

Tribunals and Commissions20 Feb 2024Allowed

KVIR Towers Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3211

Insolvency and Bankruptcy Code, 2016-Chapter III-A, Section 54C, 54C(3)(b), 54C(3)(c), 54C(3)(d), 54A(1), 54A(2)(d), 54A(2)(e), 54A(2)(f), 54A(2)(g), 54A(3), 54B(1)(a), 54E, 54F, 54F(5), 54H(b), 54H(c), 14(1), 19(2), 29A, 30, 30(2), 30(2a), 53Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 7(1), 14(5), 16(2), 17, 45(5)(b)
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Tribunals and Commissions20 Feb 2024Allowed

RG Residency Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3335

Insolvency and Bankruptcy Code, 2016-Chapter III-A, Section 54C, 30(2)(a), 30, 53, 30(2), 54A(1), 54A(2)(g), 54A(2)(f), 54A(3), 54A(2)(e), 54B(1)(a), 54C(3)(c), 29A, 54A(2)(d), 54C(3)(d), 54C(3)(b), 14(1), 54F, 54E, 54F(5), 19(2), 54H(b), 54H(c), 54C(3)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 45(5)(b), 45(5), 14(5), 7(1), 17, 16(2)
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Tribunals and Commissions20 Feb 2024Allowed

D. Srinivasa Rao Vs M/s. Vaishnovi Infratech Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3336

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(b), 38(1A), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions20 Feb 2024Allowed

Napin Impex Limited (Earlier Known As Napin Impex Private Limited) Vs Kirtiman Cements & Packaging Industries Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3136

The Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 4, 5(20), 5(21), 8, 9, 9(3)(b), Part II, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(b), 6
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Tribunals and Commissions20 Feb 2024Allowed

KVIR Towers Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3110

Insolvency and Bankruptcy Code, 2016-Section 54C, Chapter III-A, 30(2a), 30, 53, 30(2), 54A(1), 54A(2)(g), 54A(2)(f), 54A(3), 54A(2)(e), 54B(1)(a), 54C(3)(c), 29A, 54A(2)(d), 54C(3)(d), 54C(3)(b), 14(1), 54F, 54E, 54F(5), 19(2), 54H(b), 54H(c)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 45(5)(b), 14(5), 7(1), 17, 16(2)
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Tribunals and Commissions19 Feb 2024Allowed

Satyadevi Alamuri Vs Bank Of India & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3281

Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 19(2)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions19 Feb 2024Allowed

State Bank Of India Vs R.P. Info System Ltd. (Formerly Known as R. P. Infosystems Pvt. Ltd.)

National Company Law Tribunal · (2024) 02 NCLT CK 3267

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(1)(a), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 32A, 60(5)(c), 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Feb 2024

Ms. Deepa Mukherjee

National Company Law Tribunal · (2024) 02 NCLT CK 3193

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, 2022-Section 13(2)
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Tribunals and Commissions19 Feb 2024Disposed Of

9cd3931126695142bfc622436df4261c

National Company Law Tribunal · (2024) 02 NCLT CK 3169

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 19(2), 29A, 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36B(4A), 38, 38(1A), 38(2), 38(3), 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions19 Feb 2024Allowed

PEC Limited Vs Maa Tarini Industries Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3160

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rule 11, Regulation 15, 31, 31A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A
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Tribunals and Commissions19 Feb 2024Allowed

Ingram Micro India Pvt Ltd Vs Kolla Innovatives Infotech Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3141

Insolvency and Bankruptcy Code, 2016-Section 9, 43, 45, 50, 53, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 21A(2), 45, 45(3)Income Tax Act-Section 178
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Tribunals and Commissions16 Feb 2024

Ravinder Aggarwal & Ors. Vs M/s MSA Developers Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3275

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 29A(e), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 53, 21(2), 29A, 25(2)(b), 25(1), 60(5), 31, 31(3)(b), 188, 196, 30(4), 14, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e)
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