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National Company Law Tribunal judgments

20,303 judgments · page 285 of 1,016

Tribunals and Commissions25 Jan 2024

Mr. Sharvesh Vs Canara Bank

National Company Law Tribunal · (2024) 01 NCLT CK 3412

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1), 6, 6(2)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions25 Jan 2024Disposed Of

R Venkatakrishnan Vs D. Rajkumar & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3413

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 33(2)(d), Schedule I Clause 1 Sub Clause 4B, I Clause 12IBC-Section 60(5)
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Tribunals and Commissions25 Jan 2024

Joinup Corporation Vs Mr. Ayyanathan Gunasekaran

National Company Law Tribunal · (2024) 01 NCLT CK 3414

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 94, 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions25 Jan 2024

Mr. M.Thalaimuthu Nadar Vs Indian Bank

National Company Law Tribunal · (2024) 01 NCLT CK 3415

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions25 Jan 2024Allowed

SABIC Asia Pacific Pte. Ltd. Vs JBF Industries Limited & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3416

IBC, 2016-Section 9, 8, 5(21), 9(3), 9(3)(b), 4, 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions25 Jan 2024

Mr. T.Jayakumar Vs Indian Bank

National Company Law Tribunal · (2024) 01 NCLT CK 3417

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 97(6), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)SARFAESI Act, 2022-Section 13(2)
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Tribunals and Commissions25 Jan 2024

Vistra ITCL (India) Limited Vs Mr. V.S.Suresh

National Company Law Tribunal · (2024) 01 NCLT CK 3402

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 94, 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100, 95 to 99, 95 to 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
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Tribunals and Commissions25 Jan 2024Allowed

Punjab National Bank Vs Shree Sai Rolling Mills India Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3099

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35 to 41, 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AIBBI (Liquidation Process) Regulations, 2016-Regulation 4 (2) (b)
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Tribunals and Commissions25 Jan 2024

Hira International Ltd Vs Girdharilal Sugar & Allied Industries Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3096

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 33, 33(2), 35(2), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(10), 32, 32A, 33, 33(1), Schedule I, 1(1)(b), Clause 2 under Schedule 1IBBI (Insolvency Professional) Regulations, 2016-Code of Conduct
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Tribunals and Commissions25 Jan 2024

Mr. Shripal Morakhia Vs Bhrugesh Amin & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3072

Insolvency and Bankruptcy Code, 2016-Section 60(5), 27(3), 27(4), 27, 196, 19, 217 to 220, 218(2)IBBI (Insolvency Professionals) Regulations, 2016IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017
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