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National Company Law Tribunal judgments

20,303 judgments · page 276 of 1,016

Tribunals and Commissions08 Feb 2024

India Centric Education Hub Private Limited Vs Registrar of Company & Anr.

National Company Law Tribunal · (2024) 02 NCLT CK 3273

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(3)(c), 52, 53(1)Companies Act, 2013-Section 137(1), 137Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 30, 34, 35, 37, 38, 41
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Tribunals and Commissions08 Feb 2024

IFCI Ltd Vs Pioneer Gas Power Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3265

IBC-Section 7, 13, 14, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions08 Feb 2024

Zep Infratech Limited Vs BVM Finance Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3221

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 10(A), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions08 Feb 2024

Panchmahal Steel Ltd Vs Kundan Industries Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3398

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions08 Feb 2024

Bell Finvest India Limited Vs Shantanu Brahma

National Company Law Tribunal · (2024) 02 NCLT CK 3138

Insolvency and Bankruptcy Code, 2016-Section 53, 60(5), 35(1)(j), 53(1)(a)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 42(2)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Feb 2024

Mr. Rajesh Lahila Vs West Bengal Industrial Development Corporation Ltd.

National Company Law Tribunal · (2024) 02 NCLT CK 3119

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 18, 18(f), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002State Financial Corporation Act, 1951-Section 29, 29(1), 29(2), 29(4), 29(5)
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Tribunals and Commissions07 Feb 2024Allowed

State Bank Of India Vs Mr. Jigar Kumar Kodarlal Patel

National Company Law Tribunal · (2024) 02 NCLT CK 3282

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 95(4), 96, 97, 97(3), 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 155(2)(a), 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions07 Feb 2024Allowed

Mr. Charudutt Marathe Vs Indo-Krishna Greenfields Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3278

Insolvency and Bankruptcy Code, 2016-Section 33(1), 10, 12, 34, 14, 33(5), 33(7), 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions07 Feb 2024

LPHP Real Estate Private Limited Vs Faime Makers Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3269

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Maharashtra Slum Areas (Improvement, Clearance & Rehabilitation) Act, 1971
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