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National Company Law Tribunal judgments

20,309 judgments · page 454 of 1,016

Tribunals and Commissions10 May 2023

Ms. Dipti Mehta Vs Brajesh Construction Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0701

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 9, 19, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions10 May 2023Allowed

M/s. P.Manickam & Co. Vs Real Value Promoters Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 May 2023

Subbiah Muthusamy

National Company Law Tribunal · (2023) 05 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 33(7), 35(1), 14, 33(5), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions09 May 2023

Punjab National Bank Vs Smt. Lora Mitra Rath

National Company Law Tribunal · (2023) 05 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 7; Section 60(2); Section 95; Section 95(1); Section 95(4)(b); Section 96; Section 97; Section 99; Section 99(10)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions09 May 2023

Edge Brand Architects (India) Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0636

Insolvency & Bankruptcy Code, 2016-Section 10, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7
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Tribunals and Commissions09 May 2023

Punjab National Bank Vs Prashanta Chandra Ratha

National Company Law Tribunal · (2023) 05 NCLT CK 0653

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 60(2), 95(1), 95(4)(b), 96, 97, 99, 99(10)Insolvency 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(1), 4(2)
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Tribunals and Commissions09 May 2023

Punjab National Bank Vs Mr. Pramod Chandra Rath

National Company Law Tribunal · (2023) 05 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 7, 60(2), 96, 97, 99, 99(10)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions09 May 2023Dismissed

Raj Kumar Panjwani Vs Larsen and Toubro Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0695

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5 (1)(a)
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Tribunals and Commissions09 May 2023

Punjab National Bank Vs Suryakanta Acharya

National Company Law Tribunal · (2023) 05 NCLT CK 0709

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 7, 60(2), 96, 97, 99, 99(10)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1) and (2)
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Tribunals and Commissions09 May 2023

Melange Systems Private Limited Vs PME lnfratech Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0754

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 18Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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