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National Company Law Tribunal judgments

20,303 judgments · page 301 of 1,016

Tribunals and Commissions02 Jan 2024

Nagraj Alloys Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3273

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions02 Jan 2024Allowed

Peridot Buildcon Private Limited Vs Waterfront Buildcon LLP

National Company Law Tribunal · (2024) 01 NCLT CK 3235

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 10A, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions02 Jan 2024

State Bank Of India Vs Parte Casters Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 33, 33(3), 33(4), 34(1), 52, 54L, 74(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(9)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions02 Jan 2024Allowed

Panchmahal Steel Limited Vs Kundan Industries Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3244

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024

Mr. Nagendra Pratap Singh Vs Mr. Arun Kapoor

National Company Law Tribunal · (2024) 01 NCLT CK 3246

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jan 2024

TJSB Sahakari Bank Liited Vs V-Accurate Management Services Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3247

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 53(1), 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(A), 38(1A), 39(4)Companies Act, 1956
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Tribunals and Commissions02 Jan 2024

Bank Of Maharastra Vs I.Krishna Pillai

National Company Law Tribunal · (2024) 01 NCLT CK 3109

Insolvency and Bankruptcy Code, 2016-Section 95(1), 94, 95, 96, 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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