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National Company Law Tribunal judgments

20,322 judgments · page 494 of 1,017

Tribunals and Commissions14 Mar 2023

Metalite Eco Future Labs (P) Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3888

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(4), 10, 10(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 16(1), 16(4), 33(3), 34, 40A
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Tribunals and Commissions14 Mar 2023Allowed

M/s Endless Services Private Limited Vs M/s. Elly Realcon Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3889

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21National Company Law Tribunal Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions14 Mar 2023Disposed Of

Bharti General Ventures Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0043

Companies Act, 2013 — Section 66, 133, 230, 232Income Tax Act, 1961 — Section 170(2A)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15, 18
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Tribunals and Commissions13 Mar 2023Allowed

Bank Of Maharastra Vs Shri. Veeramachineni Ramamohana Rao & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3768

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 100, 101, 102(2), 103, 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 Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions13 Mar 2023

IDBI Bank Limited Vs JBF Petrochemicals Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3789

Insolvency & Bankruptcy Code, 2016-Section 7, 12(2), 14, 21(2), 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), proviso to Section 31, 43, 45, 47, 49, 50, 53, 66IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)
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Tribunals and Commissions13 Mar 2023Allowed

Bank Of Maharashtra Vs Shri. V V Raghupathi Rao & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3574

Insolvency and Bankruptcy Code, 2016-Section 95, 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 Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions13 Mar 2023

Bank of Maharashtra Vs Smt. Veeramachineni Sailaja & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3546

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 100, 101, 102(2), 103, 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 Debtors) Rules, 2019-Rule 7(2)
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