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National Company Law Tribunal judgments

20,303 judgments · page 281 of 1,016

Tribunals and Commissions01 Feb 2024Allowed

Yes Bank Limited Vs Indrajit Power Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3245

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(8), 4, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions01 Feb 2024

Bank Of Baroda Vs G. Praveen Kumar

National Company Law Tribunal · (2024) 02 NCLT CK 3226

Insolvency & Bankruptcy Code, 2016-Section 95, 99, 106(1), 112(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19(1)
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Tribunals and Commissions01 Feb 2024Allowed

Amluckie Investment Company Limited Vs Skil Infrastructure Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3198

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions01 Feb 2024Allowed

M/s. Kling Enterprises India Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3389

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 30(6), 33(1)(a)(i), 33(1)(a)(ii), 33(1)(a)(iii), 33(2), 34, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3B) (second proviso), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 32(a) to (d), 32A
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Tribunals and Commissions01 Feb 2024Allowed

State Bank Of India Vs Mohan Prasad Kala

National Company Law Tribunal · (2024) 02 NCLT CK 3390

Insolvency and Bankruptcy Code, 2016-Section 30(6), 94, 95, 95(1), 96, 97, 97(5), 98, 99, 99(4), 99(7), 99(9), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Constitution of India-Article 14, 21
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Tribunals and Commissions01 Feb 2024

Aries Paper Company Vs Saurashtra Specialities Pvt Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3393

Insolvency and Bankruptcy Code (IBC) 2016-Section 30(6), 31, 60(5), 21(1), 19(2), 43, 66, 14, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 17(1)
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Tribunals and Commissions01 Feb 2024Allowed

Eco Auto Components Ltd

National Company Law Tribunal · (2024) 02 NCLT CK 3394

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33(6), 33(7), 14, 52, 19, 233, Chapter III Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 39(b), 39(c), 39(d), 12, 13, 15
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Tribunals and Commissions01 Feb 2024Allowed

Kratos Energy & Infrastructure Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3395

Insolvency and Bankruptcy Code, 2016-Section 54C, 54A(1), 54(3)(c), 54A(2)(e), 54A(2)(f), 54A(3), 54B(1)(a), 29A, 14, 14(1), 54F, 54A, 54F(5), 19(2), 54H, 54J, 54H(b), 54H(c)IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 16(2), 14(5)Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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