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National Company Law Tribunal judgments

20,303 judgments · page 272 of 1,016

Tribunals and Commissions14 Feb 2024

M/s. All Saints India Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3357

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 8, 9, 10, 14, 37, 38, 38(3), 41Companies Act, 1956
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Tribunals and Commissions14 Feb 2024

M/s. Satya Coal Transport Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3358

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(4), 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14, 14(3)(c), 29, 30, 9, 37(2), 37(2)(b), 37, 38, 38(3), 8, 10, 41Companies Act, 1956
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Tribunals and Commissions14 Feb 2024Allowed

Canara Bank Vs M/s. Ananda Bharathi Fertilizers (India) Pvt. Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3359

IBC, 2016-Section 3(12), 7, 10A, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(3A), 13(4), 13(8), 17
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Tribunals and Commissions14 Feb 2024

Sri Rajesh Chillale

National Company Law Tribunal · (2024) 02 NCLT CK 3360

IBC, 2016-Section 7, 43 & 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 32(e), 45, 45(2), 45(3), 45(3)(a)
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Tribunals and Commissions14 Feb 2024

Sicer Inkera Private Limited Vs Ramos Ceramic Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3361

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 20 and 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1), 6, 6(2)Companies Act, 2013
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Tribunals and Commissions14 Feb 2024

Nitin Jamnadas Thakkar Vs Axis Bank Limited & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3363

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 60(5), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Limitation Act, 1963-Section 137
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Tribunals and Commissions13 Feb 2024Dismissed

Manish Gupta Vs Eshan Minerals Pvt. Ltd. & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3196

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 35(1)(f), 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 33, 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019
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Tribunals and Commissions13 Feb 2024Allowed

M/s. Neocortex Life Sciences Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3368

Insolvency & Bankruptcy Code 2016-Section 10, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions13 Feb 2024Allowed

Smt. Pushpa Soni & Ors. Vs M/s. Jairam Foundry Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3369

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 29A, 250A, 21(2), 53, 30(2), 30(2)(a), 30(2)(b), 31, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 39, 39(4), 36B 4(A)NCLT Rules, 2016-Rule 50
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