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National Company Law Tribunal judgments

20,303 judgments · page 383 of 1,016

Tribunals and Commissions28 Aug 2023Dismissed

M/s. IFCI Limited Vs M/s.BS Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 42, 40Limitation Act, 1963-Section 5NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Aug 2023Allowed

Nice Ceramic Pvt Ltd Vs K-Mark Bizsol Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12A, 13, 13(1)(c), 33, 34, 60(5), 65(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16, 27, 30A, 36A, 40ANational Company Law Tribunal Rules, 2016-Rule 11, 59
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Tribunals and Commissions28 Aug 2023

Punjab National Bank Vs KUT Energy Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 33(6), 33(7), 7, 12, 56, 30(6), 31, 14, 52, 19, Chapter III Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions28 Aug 2023Allowed

K.Murali Krishna Prasad Vs Canara Bank & Anr.

National Company Law Tribunal · (2023) 08 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33(1), Proviso to Section 33(5), 35, 35 to 50, 52, 52 to 54Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2019-Regulation 17(1), 39(B), 39C, 39D
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Tribunals and Commissions28 Aug 2023Partly Allowed

Indian Bank Vs M/s. Reacon Engineers (India) Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0720

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 9(2), 9(5), 9(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rules 11, 41
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Tribunals and Commissions28 Aug 2023Allowed

Ram Chandran Traders Pvt Ltd Vs Ganga Steel Enterprises Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0729

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 34, 34(8), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (CIRP) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions28 Aug 2023

Hari Vittal Mission Vs Ravi Sethia & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0768

Insolvency and Bankruptcy Code, 2016-Sections 10, 12A, 21, 25(1), 28(3), 29A, 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1), 53(4), 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1-A), 39(4)Constitution of India-Article 14
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Tribunals and Commissions25 Aug 2023Allowed

Sheel Auto Industries Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0523

Insolvency and Bankruptcy Code, 2016-Section 5(5), 10, 10(3), 10(4)(a), 10(4)(b), 11, 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions25 Aug 2023Disposed Of

Punjab National Bank Vs Prithvi Energy Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 39(4)
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