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National Company Law Tribunal judgments

20,303 judgments · page 324 of 1,016

Tribunals and Commissions30 Nov 2023

One Acre Fund Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2768

IBC, 2016-Section 59(7), 59(3), 52, 53Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 38, 41, 8 and 10
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Tribunals and Commissions30 Nov 2023Allowed

Invent Assets Securitization & Reconstruction Private Limited Vs Singh Medicare Institute Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2776

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 4, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
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Tribunals and Commissions30 Nov 2023Allowed

Mrs. Basanti Devi

National Company Law Tribunal · (2023) 11 NCLT CK 2848

Insolvency and Bankruptcy Code, 2016-Section 80, 81, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 97, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)
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Tribunals and Commissions30 Nov 2023

State Bank Of India Vs Shri Ratneshwar Kumar Maheshwari

National Company Law Tribunal · (2023) 11 NCLT CK 2903

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(4)(b), 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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