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National Company Law Tribunal judgments

20,303 judgments · page 430 of 1,016

Tribunals and Commissions14 Jun 2023Allowed

Pridhvi Asset Reconstruction And Securitisation Company Ltd. Vs Mr. Kongara Naveen & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2958

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 96(1), 97(5), 99(1), 99(2), 100, 101, 101(1), 99, 99(7), 7, 103, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions14 Jun 2023Allowed

Bank Of Maharashtra Vs Shri. P. Srinivas & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2980

Insolvency and Bankruptcy Code, 2016-Sections 95, 60(5), 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Jun 2023Allowed

Bank Of Maharashtra Vs Shri B. Narasimha Reddy & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2985

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), Sub-section (1) of Section 106, 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Jun 2023Dismissed

Canara Bank Vs Mr. S. Rajendran

National Company Law Tribunal · (2023) 06 NCLT CK 3039

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 33(2), 52(1), 52(2), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 21
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Tribunals and Commissions14 Jun 2023Allowed

Bank Of Maharashtra Vs Shri V. Ramesh & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3043

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Jun 2023Allowed

Pridhvi Asset Reconstruction And Securitisation Company Ltd Vs Mr. Kollipara Ravi Kumar & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3066

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 60(1), 60(2), 95, 95(1), 96(1), 97(5), 99, 99(1), 99(2), 99(7), 100, 101, 101(1), 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions14 Jun 2023Allowed

Bank Of Maharashtra Vs Shri Yelimali Venkatesh & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3086

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Jun 2023Disposed Of

JBM Corporate Services Private Limited Vs (1 st Motion)

National Company Law Tribunal · (2023) 06 NCLT CK 0073

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(7), 232, 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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