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National Company Law Tribunal judgments

20,303 judgments · page 328 of 1,016

Tribunals and Commissions23 Nov 2023Allowed

M/s. Akaal Enterprises Private Limited Vs M/s. AGS Management Services Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2774

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions23 Nov 2023

Anshul Pathania Vs Committee Of Creditors & Ors.

National Company Law Tribunal · (2023) 11 NCLT CK 2775

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21(2), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(A)(4), 36B(4A), 37, 38(1), 38(1A), 38(1)(b), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions23 Nov 2023Allowed

Canara Bank Vs Lare Fibc & Energies Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2831

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions23 Nov 2023Allowed

Shubh Mohini Enterprises Private Limited Vs Naman Ispat Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2849

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions23 Nov 2023

Sarvesh Kashyap Vs Seven Star Steels Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2867

Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 60 (5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6, 13(2)(d), 17(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions23 Nov 2023Allowed

Zep Infratech Limited Vs Kalol Investments Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2874

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 10(A), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions23 Nov 2023Dismissed

Mr. Kare Ramakrishna Vs Suryajyothi Spinning Mills Limited & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2909

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(b), 33(5), 33(7), 52, 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32A
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Tribunals and Commissions22 Nov 2023

Sangam (India) Limited Vs Suzuki Textile Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2609

Insolvency & Bankruptcy Code, 2016-Section 60(5)(c), 9NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 12
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Tribunals and Commissions22 Nov 2023Allowed

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National Company Law Tribunal · (2023) 11 NCLT CK 2611

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 15, 33, 12A, 33(1)(a), 33(7), 35(1), 14, 33(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36A, 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions22 Nov 2023Allowed

C.Prabakaran

National Company Law Tribunal · (2023) 11 NCLT CK 2615

Insolvency and Bankruptcy Code, 2016-Section 43, 45, 50, 52, 53, 53(1), 54, 54(2), 54(3), 66IBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 5(1)(e), 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)
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