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National Company Law Tribunal judgments

20,303 judgments · page 299 of 1,016

Tribunals and Commissions05 Jan 2024Disposed Of

Canara Bank Vs Paranjape Agro India Products India Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0016

Insolvency and Bankruptcy Code, 2016 — Section 19(2), 29A, 29A(c), 30(2), 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), 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 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 Commissions05 Jan 2024Disposed Of

IDBI Bank Limited Vs Impala Distillery & Brewery Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0012

Micro Small and Medium Enterprises Development Act, 2006 — Section 7(1)(a)(iii)Insolvency and Bankruptcy Code, 2016 — Section 19(2), 29A, 29A(c), 30(2), 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), 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 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 Commissions04 Jan 2024

Kethos Tiles Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3312

Insolvency and Bankruptcy Code, 2016-Section 54C, 54A(2)(f), 54A(2)(g), 54A(3), 54A(2)(e), 54C(3)(b), 54B(1)(a), 54C(3)(c), 29A, 54A(2)(d), 54C(3)(d), 54A, 54(3), 54(4), 7, 14, 14(1), 54F, 54F(5), 19(2), 54H, 54J, 54H(b), 54(H)(c)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4IBBI (Pre-Packaged IRP) Regulations, 2021-Regulation 14(1), 14(2), 14(3), 14(5), 16(2)
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Tribunals and Commissions04 Jan 2024Allowed

State Bank of India Vs Rohit S Sharma

National Company Law Tribunal · (2024) 01 NCLT CK 3314

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(1), 96, 97, 97(5), 99, 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 9SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions04 Jan 2024Allowed

Shree Shyam Avenues Pvt Ltd Vs Vaxtex Cotfab Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3253

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(20), 5(21), 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Act, 2006
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Tribunals and Commissions04 Jan 2024

Mr. Santanu T. Ray Vs Mr. Pavan Vikram Sahjwani

National Company Law Tribunal · (2024) 01 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(5), 35, 35(1)(b), 35(1)(d), 36(3), 36(3)(a), 36(3)(b), 60(5)(c), 63, 231, 238Easements Act, 1882-Section 52Presidency Small Causes Courts Act, 1882-Section 41
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Tribunals and Commissions04 Jan 2024

Anshul Gupta Vs M/s. KL Rathi Steels Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3029

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 2B(2)Companies Act, 2013-Section 230, 230-232
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Tribunals and Commissions04 Jan 2024Allowed

Rajendra Kumar Agarwal Vs Oscorp Industries Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3031

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 7, 8(1), 8(2), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Jan 2024Disposed Of

Srajan Capital Limited Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0028

Companies Act 2013 — Section 102, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 230(3), 230(5), 230(7), 232, 232(3)Reserve Bank of India Act, 1934 — Section 45IACompanies (Compromises, Arrangements, and Amalgamations) Rules, 2016 — Rule 6, 7, 8, 14
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