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National Company Law Tribunal judgments

20,303 judgments · page 288 of 1,016

Tribunals and Commissions19 Jan 2024Allowed

M/s. M.M.S. Steel & Power Private Limited Vs M/s. Kasargod Power Corporation Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3148

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5)(a), 13, 14, 15, 17, 18, 21, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Jan 2024Allowed

Airen Metals Pvt. Ltd. Vs Kandoi Metal Powders Manufacturing Co Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3154

Insolvency and Bankruptcy Code, 2016-Section 3(8), 4, 5(20), 8, 9, 9(3)(b), 9(3)(c), 9(5), 10A, 11 (including Explanation II), 14, 15, 17, 18, 19, 20 and 21, 94Companies Act, 2013Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9
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Tribunals and Commissions19 Jan 2024Disposed Of

A Mohan Kumar

National Company Law Tribunal · (2024) 01 NCLT CK 3155

Insolvency and Bankruptcy Code, 2016-Section 54, 52, 53, 53(1)(e)(ii), 43, 45, 50, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 38, 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37
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Tribunals and Commissions19 Jan 2024

Asset Reconstruction of India Limited Vs Gouri Prasad Goenka

National Company Law Tribunal · (2024) 01 NCLT CK 3026

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 100, 94 to 100, 95 to 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2), 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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