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National Company Law Tribunal judgments

20,303 judgments · page 283 of 1,016

Tribunals and Commissions30 Jan 2024Allowed

Krishna Auto Center Vs M/s My Own Eco Energy Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3120

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1), 5Companies Act, 1956
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Tribunals and Commissions30 Jan 2024

Mr. Vaibhav Khandelwal Vs Biharji Consultancy Private Limited & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3121

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 66, 48(1)(a), 45, 46, 47, 48, 49, 19(2), 19(3), 7, 25, 5(24), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (CIRP Regulations), 2016-Regulation 35A
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Tribunals and Commissions30 Jan 2024

Sergi Transformer Explosion Prevention Technologies Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3122

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 12, 14(1), 14(3)(a), 38, 38(2), 38(3)Companies Act, 1956
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Tribunals and Commissions30 Jan 2024

Indian Bank (Erstwhile Allahabad Bank) Vs M/s Agson Global Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3125

IBC, 2016-Section 7, 7(5), 7(5)(a), 7(5)(b), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13/2IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions30 Jan 2024

S. Gopalakrishnan Vs Satish Damodar Akole & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3102

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 73(b), 30(1), 49, 66, 30(2), 53, sub-section (1) of Section 53, 29A, sub-section (2) of section 21, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 31, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 38, 26, 37, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A)SARFAESI Act
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Tribunals and Commissions30 Jan 2024Allowed

State Bank Of India Vs SAV Wires Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3097

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 15, 34(1), 33(2), 34(4)(b), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6(2)(c)Insolvency and Bankruptey Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions30 Jan 2024Allowed

Mr. Umesh Chandra Sahoo Vs Y. Pani and Company Pvt. Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3080

Insolvency and Bankruptcy Code, 2016-Section 54, 10, 53, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45 (3) (a), 30, 15, 44, 45 (3)Companies Act, 1956
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Tribunals and Commissions30 Jan 2024

Keta Parth Patel Vs Manglam Paper Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3079

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions30 Jan 2024Allowed

Bank of India Limited Vs Saturn Rings and Forgings Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31(1), 49, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A(1), 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions29 Jan 2024Allowed

VA Realcon Private Limited Vs Avail Holding Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3129

IBC, 2016-Section 8(1), 9, 9(3)(b), 9(5), 9(5)(e), 12, 12A, 13, 13(1)(b), 13(1)(c), 13(2), 14, 15, 15(1), 16(3)(a), 17, 18, 20, 21, 22IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6A, 12A, 13, 14, 16A, 17, 34Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Jan 2024

Bank of Baroda Vs M/S Sanghvi Land Developers Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3051

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(i), 4(1), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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