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National Company Law Tribunal judgments

20,303 judgments · page 282 of 1,016

Tribunals and Commissions01 Feb 2024Disposed Of

Bank of Baroda Vs Mr. Amir Jamal Dodhia

National Company Law Tribunal · (2024) 02 NCLT CK 0004

Insolvency and Bankruptcy Code, 2016 — Section 7, 94, 95, 95(1), 96, 97, 97(5), 98, 99, 99(1), 99(2), 99(4), 100Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019 — Rule 7(2)
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Tribunals and Commissions31 Jan 2024Allowed

M/s Sundha Road Developers Pvt. Ltd. Vs Khush Infra Pvt. Ltd. & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3110

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(1), 10(3)(a), 10(3)(b), 10(4)(a), 10(5), 11, 14, 14(1), 14(4), 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1), Annex-V of Form 6Companies Act, 1956
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Tribunals and Commissions31 Jan 2024Allowed

M/s Wizard Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3111

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(3)(a), 10(3)(b), 10(3)(c), 10(4)(a), 10(5), 11, 14, 14(1), 14(4), 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Companies Act, 1956
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Tribunals and Commissions31 Jan 2024

Yes Bank Limited Vs Umritha Infrastructure Development LLP

National Company Law Tribunal · (2024) 01 NCLT CK 3112

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions31 Jan 2024Allowed

IJM Concrete Products Private Limited Vs Expat Engineering India Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3049

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(a), (b), (c) and (d), 9(3)(b), 10A, 10, 4, 3(6), 3(11), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions31 Jan 2024

M/s. Parag Finlease Pvt. Ltd. Vs Mr. Ratnakar Shetty

National Company Law Tribunal · (2024) 01 NCLT CK 3050

Insolvency & Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 7, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8(1), 12(2)
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Tribunals and Commissions31 Jan 2024Allowed

IIFCL Asset Management Company Limited Vs Mission Holdings Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3114

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(11), 3(12), 4, 7, 7(5), 8(1), 9, 10A, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions31 Jan 2024

Theramyt Novobiologics Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3116

Insolvency and Bankruptcy Code, 2016-Section 59Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 37(2), 38
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Tribunals and Commissions30 Jan 2024Dismissed

M/s. SSP Private Limited Vs M/s. Triveni Engineering & Industries Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3117

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(2)Companies Act, 1956
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Tribunals and Commissions30 Jan 2024Allowed

M/S. Utsav Securities Limited Vs M/s. VA Realcon Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3119

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 12(2), 12(3), 14, 25(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(1), 38, 39, 39(4), 40Companies Act, 2013
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