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National Company Law Tribunal judgments

20,309 judgments · page 462 of 1,016

Tribunals and Commissions28 Apr 2023Allowed

Nashik Forge Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0369

Insolvency & Bankruptcy Code, 2016-Section 10, 10(3)(c), 13, 14, 14(1), 31(1), 33, 65SARFAESI Act-Section 13(2), 13(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)
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Tribunals and Commissions28 Apr 2023Allowed

Bank Of Maharastra Vs Smt. Nukala Savithri & M/s. SVSVS Projects Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0338

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 12A, 99, 100, 7, 101, 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(2)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions28 Apr 2023

Janaseva Sahakari Bank Limited Vs Enki Glass Industry Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14National Company Law Tribunal, Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30(1)(a)
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Tribunals and Commissions28 Apr 2023

Prabhat Jain Vs MP Industrial Development Corporation Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0374

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 33(2), 33(1), 238, 35(1)(d), 25(1)IBBI (Liquidation Process) Regulations, 2016-Regulations 32, 32A, 32(e), 32(f), 31Companies Act, 2013-Section 230-232
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Tribunals and Commissions28 Apr 2023Allowed

Trans Global Logistics Private Limited Vs Celogen Pharma Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0375

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 9(4), 9(5)(i), 16(3)(a), 14, 13, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Apr 2023Allowed

Bank Of Maharashtra Vs Shri NNBV Venkateshwara Rao & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 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 Commissions28 Apr 2023Allowed

Ashok Leyland Limited Vs Windals Auto Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0378

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(4), 9(5)(i), 12A, 13, 14, 31(1), 33Companies Act, 2013Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Apr 2023Allowed

Bank Of Maharashtra Vs Shri NNBV Venkateshwara Rao & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0380

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 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 Commissions28 Apr 2023Allowed

AMC Chemicals Private Limited Vs PJM Minerals and Industries Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 5(21), 5(20), 8(2), 9(5)(i), 9(4), 16(3)(a), 60(5), 14, 14(1), 31(1), 33, 13NCLT Rules, 2016-Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Apr 2023Disposed Of

Axiom Cordages Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0058

Companies Act, 2013 — Section 103, 133, 230, 230(1)(a), 230(1)(b), 230(5), 232Income Tax Act, 1961 — Section 2(1B)Company (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 6, 8, 12, 14
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