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National Company Law Tribunal judgments

20,303 judgments · page 305 of 1,016

Tribunals and Commissions22 Dec 2023Dismissed

GT Iron Store Vs M/s. Amba Shakti Ispat Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3523

Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act 1956
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Tribunals and Commissions22 Dec 2023

Mr. Nilesh Sharma Vs Mr. Atul Kumar & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3524

Insolvency and Bankruptcy Code, 2016-Section 14, 25, 74, 9, 22, 30(6), 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 30NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Dec 2023Dismissed

GT Iron Store Vs M/s. Amba Shakti Ispat Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0062

Insolvency and Bankruptcy Code, 2016 — Section 4(A)(ii), 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions22 Dec 2023Disposed Of

Edelweiss Asset Reconstruction Company Limited through its Authorised Signatory, Naman Awasthi Vs M/s Winsome Yarns Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0061

Companies Act, 2013 — Section 128Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 9, 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A)
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Tribunals and Commissions22 Dec 2023Disposed Of

Union Bank of India Vs M/s. Air Travel Enterprises Indian Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0058

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 14, 15, 17, 21, 31(1), 33, 238AInsolvency 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 Commissions22 Dec 2023

In re: Tenny Jose Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0057

Insolvency and Bankruptcy Code, 2016 — Section 9, 94, 94(1), 95(1), 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019 — Rule 6(1)
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Tribunals and Commissions22 Dec 2023Dismissed

Bhagat Ram Motorways Pvt. Ltd Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0056

Insolvency and Bankruptcy Code, 2016 — Section 36(3)(a), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions21 Dec 2023Dismissed

M/s. Leo Meridian Employees Society Vs Union Bank Of India & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3186

Insolvency and Bankruptcy Code-Section 7, 14, 21, 21(5), 21(6), 21(6A), 24, 24(3), 24(4), 29AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2020
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Tribunals and Commissions21 Dec 2023Allowed

M/s. Emkey Commercial Company Ltd. Vs M/s. PCL Foods Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3195

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 7, 7(3), 7(3)(a), 7(5)(a), 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1), 8
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Tribunals and Commissions21 Dec 2023Allowed

Raj Radhe Finance Limited Vs L G Fibre Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3243

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18 (including clause (a) and clause (f)), 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions21 Dec 2023

Kunal Dilip Patel Vs George Samuel & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3262

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 21, 21(2), 60(5), 5(8), 5(24)(h, m, i), 12, 56, 30, 30(2), 30(6), 31, 61(3), 14, 33(1), 33(2), 33(5), 33(7), 35(1)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 14(1)
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