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National Company Law Tribunal judgments

20,322 judgments · page 511 of 1,017

Tribunals and Commissions15 Feb 2023

Mr.M.Suresh Kumar

National Company Law Tribunal · (2023) 02 NCLT CK 3183

Insolvency and Bankruptcy Code, 2016-Section 54(1), 54(2), 54(3), 54, 53, 53(1), 52, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5(1)(b), 13, 15, 31, 31A, 32A(4), 34, 41(1), 44, 45, 45(3), 47ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Feb 2023

Anil Kumar Birla Vs Ennore Coke Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3289

The Insolvency and Bankruptcy Code, 2016-Section 10, 35(1)(f), 54, 54(2), 54(3)The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31, 35(1)(c), 45
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Tribunals and Commissions15 Feb 2023

Ms. Shirley Mathew Vs Maylari Agro Products Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3464

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 21, sub-section (2) of Section 21, 29A, 30(1), 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(3), 43, 45, 49, 50, 53, sub-section (1) of Section 53, 60(5)(c), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 28(2)(a), 31A, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1A)(a), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Feb 2023

State Bank of India Vs Shri Tradco Deesan Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3481

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 10A, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions14 Feb 2023Allowed

Mr. Sunil Sachdeva Vs M/s Haldiram Fincap Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3272

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Feb 2023

Kaushal Deshmukh & Ors. Vs M/s. Grand Reality Private Limited & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3282

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3(8), 3(11), second proviso to Section 7(1), 5(8)(f), 4, 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4, 4(2)Companies Act, 1956
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Tribunals and Commissions14 Feb 2023

Rajiv Dhamija & Ors. Vs Mr. Kuldeep Verma

National Company Law Tribunal · (2023) 02 NCLT CK 3320

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 19(2), 66, 12ALiquidation Process Regulations, 2016-Regulation 32, 35, 21, 21A, 21A(2), 21A(3)
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