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National Company Law Tribunal judgments

20,303 judgments · page 451 of 1,016

Tribunals and Commissions15 May 2023

Piramal Capital and Housing Finance Limited Vs S.K. Elite Industries (India) Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 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, 43, 45, 47, 49, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions15 May 2023Allowed

State Bank Of India Vs Sharp Mint Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 May 2023Allowed

Chandan Lal Sahu Vs Ecomaister Beads India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9 (5) (i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions15 May 2023

Indian Bank Vs Mr. Vinod Agarwal

National Company Law Tribunal · (2023) 05 NCLT CK 0785

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 7, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2), 4(1)
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Tribunals and Commissions15 May 2023Allowed

Sudam A Karande Vs Indo Biotech Foods Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 54, 54(1), 54(2), 54(3), 60(5)National Company Law Tribunals, 2016 — Rule 11Insolvency and bankruptcy Board of India (Liquidation Process) Regulation, 2016 — Regulation 33, 41
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Tribunals and Commissions12 May 2023

Mrs. Ajit Kaur Gill Vs Raheja Developers Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 May 2023

Silver Broom India Vs La Villa Café Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 9, 30, 12, 34(1), 52, Chapter-IIIIBBI (CIRP) Regulations, 2016-Regulation 6Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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