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National Company Law Tribunal judgments

20,303 judgments · page 269 of 1,016

Tribunals and Commissions16 Feb 2024

Westin Resins & Polymers Pvt. Ltd. Vs Balaji Fiber Reinforce Pvt. Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3272

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21, 29A, 30(2)(e), 30(4), 30(6), 31, 31(1), 33(1), 33(2), 33(5), 34(4)(b), 35(1), 52, 53, 56, 60(5)(C)IBBI (CIRP) Regulations, 2016-Regulation 36(B)(4A), 39, 39(4), 40Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions16 Feb 2024

HDFC Bank Limited Vs Himanshu Singh

National Company Law Tribunal · (2024) 02 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(a), 97(5), 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions16 Feb 2024Allowed

M/s. MDS Digital Media Pvt Ltd. Vs M/s. Planet 41 Mobi-Ventures Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3247

Insolvency & Bankruptcy Code, 2016-Sections 33, 34, 35, 60(5), 9, 13, 15, 21, 34(1), 52; Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 3(1A), 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b)
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Tribunals and Commissions16 Feb 2024Allowed

Sunita Dinesh Jaiswal

National Company Law Tribunal · (2024) 02 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 97, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions16 Feb 2024

6986e689a04b6221daf2299c34731ee4

National Company Law Tribunal · (2024) 02 NCLT CK 3219

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7), 59(7-9)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34c, 38
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Tribunals and Commissions16 Feb 2024

Bank Of Baroda Vs Dinesh Kothari

National Company Law Tribunal · (2024) 02 NCLT CK 3150

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions16 Feb 2024

Bank Of Baroda Vs K Gangaprasad

National Company Law Tribunal · (2024) 02 NCLT CK 3342

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions16 Feb 2024Allowed

Dinesh Gangaprasad Jaiswal

National Company Law Tribunal · (2024) 02 NCLT CK 3343

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 97, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions16 Feb 2024

Jagadish Vs OYO Hotels & Homes Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3345

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(8), 10AArbitration and Conciliation Act, 1996-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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