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National Company Law Tribunal judgments

20,303 judgments · page 270 of 1,016

Tribunals and Commissions16 Feb 2024

State Bank Of India Vs Mrs Padmashree

National Company Law Tribunal · (2024) 02 NCLT CK 3120

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 95 to Section 100, 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

The South Indian Bank Ltd. Vs Mrs. Devi Kalesh

National Company Law Tribunal · (2024) 02 NCLT CK 3107

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(2), 95(4), 95(5), 95(6), 95(7), 96, 97, 99, 99(4), 99(7)SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions16 Feb 2024

Bank Of Baroda Vs Mr Dinesh Kothari

National Company Law Tribunal · (2024) 02 NCLT CK 3350

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100, 95 to Section 99, 95 to Section 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

Weathernews India Private Limited Vs

National Company Law Tribunal · (2024) 02 NCLT CK 0034

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7), 59(9)Insolvency & Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Section 14, 32, 34c, 38
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Tribunals and Commissions15 Feb 2024

Mr. Kondisetty Kumar Dushyantha Vs M/s Unistil Alcoblends Private Limited & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3276

Insolvency and Bankruptcy Code, 2016-Section 9, 21(1), 21(2), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 31(3), 53(1), 60(5)(c), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35(1)(c), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Feb 2024

Punjab National Bank Vs Highland Automobiles Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3204

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(1)(b), 14, 14(1)(a), (b), (c) & (d), 15, 16(5), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions15 Feb 2024

Mr. Vasudevan Gopu

National Company Law Tribunal · (2024) 02 NCLT CK 3351

Insolvency and Bankruptcy Code, 2016-Section 59, 59 (3) (a)Companies Act, 1956Income Tax Act, 1961-Section 178, 194J
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Tribunals and Commissions15 Feb 2024Disposed of

Anil Kumar Birla Vs Karuturi Foods Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3370

Insolvency & Bankruptcy Code, 2016-Section 54 (1), 54 (2), 9, Rule 6, 33, 33 (b) (ii), 36 (1), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45 (3) (b), 12, 31, 5 (1) (b), 34, 41, 2A, 4 (1), 4 (2) (b)Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019
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