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National Company Law Tribunal judgments

20,322 judgments · page 502 of 1,017

Tribunals and Commissions01 Mar 2023

CA Prashant Jain Vs Mr. Sunil V. Chavan

National Company Law Tribunal · (2023) 03 NCLT CK 3774

Insolvency and Bankruptcy Code, 2016-Sections 60(5), 14Central Goods and Service Tax Act / Maharashtra Goods and Service Tax Act, 2017-Sections 79(1)(c), 54(9)
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Tribunals and Commissions01 Mar 2023

State Bank Of India Vs Gajanan Solvex Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3577

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions01 Mar 2023

ICICI Bank Limited Vs Mr. Pratim Bayal & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3569

Insolvency and Bankruptcy Code, 2016-Section 30(2)(b), 52, 52(1)(a), 52(1)(b), 53, 53(1), 53(1)(b)(ii), 238NCLT Rules, 2016-Rule 11Companies Act, 1956-Section 529, 529A
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Tribunals and Commissions01 Mar 2023

Corporation Bank Vs M/s SRS Healthcare & Research Centre Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3584

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act-Section 128
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Tribunals and Commissions01 Mar 2023Allowed

Dhanlaxmi Bank Limited Vs Mr Anil Sebastian & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3549

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(2), 95(4), 95(5), 95(6), 95(7), 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions01 Mar 2023

Shivkumar Suppliers Vs Madhur Nourishment Products LLP

National Company Law Tribunal · (2023) 03 NCLT CK 3901

Insolvency and Bankruptcy Code, 2016-Section 9, 30, 31, 33(1), 34(1), 43, 45, 49, 50, 52, 66, Chapter III in Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions01 Mar 2023Disposed Of

ICICI Bank Limited Vs Pratim Bayal & Anr

National Company Law Tribunal · (2023) 03 NCLT CK 0025

Insolvency and Bankruptcy Code, 2016 — Section 30(2)(b), 52, 52(1)(a), 52(1)(b), 53, 53(1), 53(1)(b)(ii), 60(5), 238Transfer of Property Act, 1882 — Section 48Companies Act, 1956 — Section 529, 529A
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Tribunals and Commissions01 Mar 2023Disposed Of

Dugar Hydro Power Limited Vs Registrar Of Companies HP

National Company Law Tribunal · (2023) 03 NCLT CK 0017

Companies Act, 2013 — Section 2, 66, 66(4), 73, 74, 75, 76, 77, 78, 80, 100, 101, 102, 103, 104, 105, 133Income Tax Act, 1961 — Section 2(22)(d), 115ONational Company Law Tribunal (Procedure of Reduction of Share Capital of the Company) Rules, 2016 — Rule 2
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Tribunals and Commissions28 Feb 2023

Smt. Urmila Bansal Vs Union Bank Of India

National Company Law Tribunal · (2023) 02 NCLT CK 3158

Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions28 Feb 2023Allowed

Brig. E.S. Krishnamurthy & Ors. Vs M/s. Bharath Hi-Tecch Builders Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3165

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 5(7), 5(8), 5(8)(a), 5(8)(f), 3(11), 14, 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8(2)(b)(i), 8(2)(b)(ii)
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Tribunals and Commissions28 Feb 2023

M/s. Italimpianti Orafi Spa Vs M/s. Green World International Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3215

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19, 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 39B, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions28 Feb 2023

Smt. Usha Aggarwal Vs Union Bank Of India

National Company Law Tribunal · (2023) 02 NCLT CK 3222

Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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