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National Company Law Tribunal judgments

20,303 judgments · page 373 of 1,016

Tribunals and Commissions13 Sept 2023

State Bank Of India Vs T Yugandhar

National Company Law Tribunal · (2023) 09 NCLT CK 3216

Insolvency & Bankruptcy Code, 2016-Section 79(14), 79(15), 95, 99, 102, 105, 106, 112, 113, 114, 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 10(1), 17, 19NCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Sept 2023

Union Bank Of India Vs Doshion Water Umbrella (Cuddalore) Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3307

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 29A, 33(1), 33(2), 33(5), 34(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39C, 39D, 39BAInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions13 Sept 2023Allowed

Pradeep Kumar Kabra RP For Cengres Tiles Ltd Vs COC Of Cengres Tiles Ltd & Ors

National Company Law Tribunal · (2023) 09 NCLT CK 3315

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 53(1), 66IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 41(1), 115JB
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Tribunals and Commissions13 Sept 2023

Jigar Tarunkumar Bhatt RP of Eternal Motors Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3327

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 34(1), 34(4)(b), 10, 30(2), 14, 53, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 35, 32
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Tribunals and Commissions13 Sept 2023

State Bank Of India Vs Mr. T Yugandhar

National Company Law Tribunal · (2023) 09 NCLT CK 3328

Insolvency & Bankruptcy Code, 2016-Section 79 (14), 79 (15), 95, 99, 102, 105, 106, 112, 113, 114, 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 10(1), 17, 19NCLT Rules, 2016-Rule 11
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