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National Company Law Tribunal judgments

20,303 judgments · page 428 of 1,016

Tribunals and Commissions16 Jun 2023Dismissed

IDBI Bank Limited Vs Arm Infra & Utilities Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0082

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 7, 9, 10ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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Tribunals and Commissions16 Jun 2023Dismissed

Anil Kohli Vs Bimla Devi Jindal

National Company Law Tribunal · (2023) 06 NCLT CK 0078

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 14(1), 35(1)(b)(d)(n), 35(2), 36(3)(a), 36(3)(g)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 9(1)(c)
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Tribunals and Commissions15 Jun 2023Allowed

ABP Apparels Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2839

Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFEASI Act
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Tribunals and Commissions15 Jun 2023Allowed

M/s. Jain Metal Traders Vs M/s. Magppie Global Houseware Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2875

Insolvency and Bankruptcy Code, 2016-Section 9, 8 sub-section 2, 16(4), 15, 17, 18, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Jun 2023

Punjab National Bank Vs Mr. Akhil Ahuja

National Company Law Tribunal · (2023) 06 NCLT CK 2877

Insolvency and Bankruptcy Code, 2016-Section 9, 22(3)(b)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25, 26
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Tribunals and Commissions15 Jun 2023

State Bank Of India Vs Fossil Logistics Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2894

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33, 60(2), 60(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 Jun 2023Dismissed

Premier Chennai Properties Limited Vs Mr. Madhu Desikan & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 2906

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 30(6), 21(2), 5(24)(i), 5(24), 29A(c), 29A(e), 29A, 12(1), 66, 66(2), 43, 45, 50, 10A, 33, 34, 34(1), 34(2), 34(3), 34(4), 34(5), 34(6), 30, 30(2), 30(2)(e), 30(3), 30(4), 25, 25(2)(i), 25(2)(h), 53, 53(1), 61, 62, 19, 24(5), 24(6), 24(6A)Companies Act, 2013-Section 276, 164(2)General Clauses Act, 1897-Section 16
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Tribunals and Commissions15 Jun 2023

Punjab National Bank Vs Divine Vidyut Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2821

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(n), 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 32(e), 32A, 45, 45(3)
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