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National Company Law Tribunal judgments

20,309 judgments · page 467 of 1,016

Tribunals and Commissions24 Apr 2023

Bhavna Ravi Matta

National Company Law Tribunal · (2023) 04 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95, 96(1)(a), 97, 99(1)SARFAESI Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)
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Tribunals and Commissions24 Apr 2023Allowed

Mr. Kishore Bora Vs M/s. Naman Broadcastings And Telecommunications Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (3) (b), 16(1), 16 (2), 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Apr 2023Allowed

Andhra Bank Vs M/s. Lanco Solar Energy Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 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, 31(1), 31(4), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions24 Apr 2023

Rita Kapur Vs Invest Care Real Estate LLP & Ors.

National Company Law Tribunal · (2023) 04 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 16(4), 17, 18, 19, 20, 21, 61, 62Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions24 Apr 2023Disposed Of

Bijay Murmuria Vs Karnataka Bank Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0062

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(31), 13, 14, 14(3)(b), 17(d), 17(1)(d), 18(c), 60(5)
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Tribunals and Commissions24 Apr 2023Disposed Of

Karmatex Apparels Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0056

Companies Act, 2013 — Section 230, 230(1)(b), 230(1)(a), 230(5), 232Income Tax Act, 1961 — Section 2(1B)Company (Removal of Names of Companies from the Registrar of Companies) Rules, 2016 — Rule 8
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