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National Company Law Tribunal judgments

20,303 judgments · page 423 of 1,016

Tribunals and Commissions23 Jun 2023

Axis Bank Ltd Vs Manoj Jiwatram Lalwani

National Company Law Tribunal · (2023) 06 NCLT CK 2836

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99(1), 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions23 Jun 2023Allowed

JSW Steel Limited Vs Geetapuram Port Services Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2855

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application of Adjudicating Authority) Rules, 2016-Rule 5(2)(b)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Jun 2023Allowed

M/s. Indiabulls Housing Finance Limited Vs M/s. Shore Dwellings Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2804

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 238, 7(3), 14, 31, 33, 15, 17, 18, 20 and 21Insolvency 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 Jun 2023

Edelweiss Asset Reconstruction Company Limited Vs M/s Siddharth World Trade Private Limited & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 2896

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 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, 32, 32A, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Jun 2023

Ms. Dipti Mehta Vs Standard Chartered Bank & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 2949

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 33, 29A, 7Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45
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Tribunals and Commissions23 Jun 2023Partly Allowed

M/s. Indiabulls Housing Finance Limited Vs M/s. Mantri Techzone Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2968

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3), 14, 15, 17, 18, 20, 21, 31(1), 33, 238Insolvency 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 Jun 2023Dismissed

Ajay Hans Vs The Reliance Realty Ltd. & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3014

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Companies Act, 1956
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