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National Company Law Tribunal judgments

20,303 judgments · page 286 of 1,016

Tribunals and Commissions24 Jan 2024

Pranav J. Damania Vs Salil Shashank Kulkarni & Anr.

National Company Law Tribunal · 2019 INSC 95

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 12, 27, 33, 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18(2)N.C.L.T. Rules, 2016-Rule 11
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Tribunals and Commissions24 Jan 2024Allowed

Jaldhi Overseas Pte. Ltd. Vs RKB Global Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3429

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(I), 8, 14, 14(1), 13, 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Jan 2024Allowed

CFM Asset Reconstruction Private Limited Vs M.G. Finvest Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3431

Insolvency and Bankruptcy Code, 2016-Section 3, 3(12), 4(1), 5(7), 5(8), 7, 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013
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Tribunals and Commissions24 Jan 2024Partly Allowed

IDBI Trusteeship Services Limited Vs Shipra Estate Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3017

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3(8), 4, 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy Code (Amendment) Act, 2018Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions24 Jan 2024

M/S. Gogia Leasing Limited Vs M/S. JBO Globeworld LLP

National Company Law Tribunal · (2024) 01 NCLT CK 3046

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 29A, 30(2), 53, 53(1), 21(2), 25(1), 25(2)(b), 60(5), 30(4), 188, 196, 14, 31(3)(b), Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1)(a), 38(2)(d)
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Tribunals and Commissions23 Jan 2024Allowed

Central Bank Of India Vs M.S.P Rama Rao & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3356

Insolvency and Bankruptcy Code, 2016-Sections 95, 99, 100, 106(1), 106(2)(c), 112(1), 123, 125, 126(2), 128, 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4, 8, 10
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Tribunals and Commissions23 Jan 2024Allowed

Masood Hasan & Ors. Vs M/s. Elegant Infracon Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3358

Insolvency & Bankruptcy Code, 2016-Section 7, 10A, 13(2), 14, 14(1), 15, 17, 18, 19, 20RERA Act, 2016-Section 8Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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