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National Company Law Tribunal judgments

20,322 judgments · page 500 of 1,017

Tribunals and Commissions02 Mar 2023

Mr. Sudhir Kamble Vs K & K Foundry Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3727

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 13, 15, 25(2)(h), 240A, 29A, 30, 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(2), 21(2), 32, 61(3), 14, 31(1)IBBI (CIRP) Regulations, 2016-Regulation 27, 35, 39, 37, 38, 38(1), 38(1)(a), 38(2)(c), 38(1)(b), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions02 Mar 2023Allowed

State Bank Of India Vs Sri Mata Infratech Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3735

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(2), 30(4), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 39, 39(4)SARFAESI Act-Rule 8(5)(d)
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Tribunals and Commissions02 Mar 2023Allowed

Mehra Bandhu Creations Private Limited Vs Mukesh Chand Jain

National Company Law Tribunal · (2023) 03 NCLT CK 3646

Insolvency and Bankruptcy Code, 2016-Section 59, proviso to Section 59(3)(c), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 38, 41Companies Act, 1956
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Tribunals and Commissions02 Mar 2023

Sunrise Industries Vs Naren Seth

National Company Law Tribunal · (2023) 03 NCLT CK 3644

Insolvency and Bankruptcy Code 2016-Section 60(5)National Company Law Tribunal Rules 2016-Rule 11
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Tribunals and Commissions02 Mar 2023Allowed

M/s Neon Vincom Pvt. Ltd. Vs M/s Colorcity Homes Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3737

Insolvency & Bankruptcy Code, 2016-Section 5(8), 7, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 14, 14(3), 15, 17, 18, 20 and 21, 22, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Mar 2023Allowed

M/s Niroz Insulations Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3758

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(3)(a), 10(3)(b), 10(4)(a), sub-section (1) of Section 10, sub-section 5 of Section 10, 11, 14, sub-section (1) of Section 14, sub-section (4) of Section 14, 15, 16(5), 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Companies Act, 1956
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Tribunals and Commissions02 Mar 2023Disposed Of

ICICI Bank Ltd. Vs M/s Avantha Holdings Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3765

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(7), 5(8), 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions02 Mar 2023Allowed

Mr. Subhash Chander Mishra

National Company Law Tribunal · (2023) 03 NCLT CK 3578

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(3), 94(4), 94(5), 94(6), 79(15), 80, 81, 95, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 6, 6(1)
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Tribunals and Commissions02 Mar 2023Allowed

ICICI Bank Ltd. Vs S.R. Foils & Tissue Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3564

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 37ACompanies Act, 1956
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