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National Company Law Tribunal judgments

20,303 judgments · page 291 of 1,016

Tribunals and Commissions15 Jan 2024Allowed

Canara Bank Vs Krishan Pal Singh

National Company Law Tribunal · (2024) 01 NCLT CK 3315

IBC, 2016-Sections 95, 99, 100, 95-100, 104, 105, 106, 107, 108, 112, 113Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI)-Section 13(2)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions15 Jan 2024

Canara Bank Vs Nandu Kishinchand Belani

National Company Law Tribunal · (2024) 01 NCLT CK 3057

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 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) 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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Tribunals and Commissions15 Jan 2024

Harish Bagla Vs Sunil Mohan Acharya & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3319

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24), 5(24A), 5(24A)(a), 29A, 29A(c), 29A(g), 29A(j), 21(2), 35(1)(f), 5, 240National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956
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Tribunals and Commissions15 Jan 2024

Mr. Vijaykumar V. Iyer Vs NGS & Co. LLP

National Company Law Tribunal · (2024) 01 NCLT CK 3321

Insolvency and Bankruptcy Code, 2016-Section 19(2), 19, 60(5), 17(2)(d)IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 4
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Tribunals and Commissions15 Jan 2024Allowed

Assets Care & Reconstruction Enterprise Limited Vs Rajesh Cityspaces Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3088

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 Jan 2024

UCO Bank Vs Gaurav Poddar

National Company Law Tribunal · (2024) 01 NCLT CK 3045

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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Tribunals and Commissions12 Jan 2024Dismissed

Mohammad Zahid Khan Vs Lakshya Realties Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3322

Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 3(1), 18
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Tribunals and Commissions12 Jan 2024

Mr. Vijay Kumar Ghai Vs Sanjay Kumar Aggarwal & Anr.

National Company Law Tribunal · (2024) 01 NCLT CK 3325

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 19(2), 24-A, 33(7), 5(24), 233, Rule 11Code of Conduct for Insolvency Professionals-Regulation 7(2)(h), 12Liquidation Process Regulations-Regulation 44
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Tribunals and Commissions12 Jan 2024

Jai Kishore Gupta Vs Balaji Paper And Newsprint Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3327

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(h)(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Companies Act, 2013
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