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National Company Law Tribunal judgments

20,309 judgments · page 459 of 1,016

Tribunals and Commissions02 May 2023

Vidarbha Diagnostics Pvt. Ltd. Vs Vijay Engineering Enterprises Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0654

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 45, 50 and 66Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 39(4)
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Tribunals and Commissions02 May 2023Allowed

IDBI Bank Limited Vs Sunil Krishna Khaitan & Anr.

National Company Law Tribunal · (2023) 05 NCLT CK 0694

Insolvency and Bankruptcy Code, 2016-Section 95, 7(1), 94, 96, 99, 99(2), 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208SARFAESI Act, 2002-Section 13(2)Insolvency & 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 Commissions02 May 2023Allowed

Indian Bank (E-Allahabad Bank) Vs M/s Indian Clothing League Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0712

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 16(5), 17, 18, 13(1)(b), 15, 14, 14(3), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2023

Aarif Ahsan Khan Vs Jayesh Sangharjka

National Company Law Tribunal · (2023) 05 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 12, 31National Company Law Tribunal Rules, 2016-Regulation 11Insolvency and Bankruptcy (Insolvency Resolution process for Corporate Persons) Regulations, 2016-Regulation C, 40A, 40C
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Tribunals and Commissions02 May 2023

L & T Finance Limited Vs Mabsoot Buildhomes India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions02 May 2023Allowed

Bank Of Maharashtra Vs Shri K. Srinivasa Rao & Anr.

National Company Law Tribunal · (2023) 05 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 95, 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 Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions02 May 2023

Stressed Assets Stabilization Fund Vs Rajendra Prasad Tummala

National Company Law Tribunal · (2023) 05 NCLT CK 0806

Insolvency and Bankruptcy Code, 2016-Section 95, 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 Process for Personal Guarantors to Corporate Debtors) Rules, 2019
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Tribunals and Commissions02 May 2023

Ten Ocean Marine Limited Vs Ms. Rajshree Padia

National Company Law Tribunal · (2023) 05 NCLT CK 0819

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(7-9)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 14, 38
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