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National Company Law Tribunal judgments

20,303 judgments · page 273 of 1,016

Tribunals and Commissions13 Feb 2024Allowed

IDBI Bank Ltd. Through Mrs. Deepika Bhugra Prasad Vs Mr. Avinash Jain

National Company Law Tribunal · (2024) 02 NCLT CK 3497

IBC, 2016-Section 95, 99, 99(2), 99(3), 99(4), 99(5), 99(6), 101, 104, 105, 106, 107, 108, 112 and 113Limitation Act, 1963Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions13 Feb 2024Allowed

Mr. Rishi Pal Ruhil Vs Mr. Vijay Kumar Narang

National Company Law Tribunal · (2024) 02 NCLT CK 3498

Insolvency and Bankruptcy Code, 2016-Sections 94, 94(1), 94(3), 94(4), 96, 96(1), 97, 99, 99(7), 99(9), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112 and 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)
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Tribunals and Commissions13 Feb 2024Allowed

Dineshbhai Khimjibhai Patel Vs Dhara Cements (India) Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3499

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433, 439
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Tribunals and Commissions12 Feb 2024

Punjab National Bank Vs Mr. Kunal Jain

National Company Law Tribunal · (2024) 02 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Sections 95(1), 95(5), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024

M/s. Welspun Natural Resources Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3205

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(c)(i), Proviso to Section 59(3)(c), 59(7), 59(8), Chapter VInsolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), Sub-regulation 5 of Regulation 3, 4, 8, 9, 10, 14, 30, 34, 35, 35(3), 37, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions12 Feb 2024

Punjab National Bank Vs Mr. Sulekh Jain

National Company Law Tribunal · (2024) 02 NCLT CK 3200

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(5), 95-99, 95-100, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024

Sadhna Goel Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3165

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Regulations)-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024Allowed

Shree Agencies Vs Borkar Colorpacks Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3427

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 33(2), 33(5), 33(7), 34, 35(1), 66, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11SARFAESI Act
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Tribunals and Commissions12 Feb 2024

Mr. Hemant Goyal

National Company Law Tribunal · (2024) 02 NCLT CK 3428

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024

Sumit Khaneja

National Company Law Tribunal · (2024) 02 NCLT CK 3429

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024

Sunil Gupta Vs Canara Bank & Ors.

National Company Law Tribunal · (2024) 02 NCLT CK 3430

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Feb 2024

Amit Khaneja

National Company Law Tribunal · (2024) 02 NCLT CK 3431

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-99, 95-100, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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