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National Company Law Tribunal judgments

20,322 judgments · page 524 of 1,017

Tribunals and Commissions27 Jan 2023

Mr. Anuj Bajpai Vs Radiance Properties (India) Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0342

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(2), 34, 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for the Corporate Persons) Regulations, 2016-Regulation 39B(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions27 Jan 2023Allowed

Mr. Narendra Kumar Vs Narendra Solvex Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(1)(a), 7, 30(4), 30(6), 12, 56, 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(3), 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions27 Jan 2023

Hm Constuction Vs Ulltra Lifespace Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0451

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jan 2023Allowed

PN Steel Traders Private Limited Vs Kyora Mettaliks Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0471

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jan 2023Allowed

Whiteland Engineering Technologies Private Limited Vs AA Auctioneers and Contractors Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions25 Jan 2023

Prathap Pillai Vs Tenny Jose & Ors.

National Company Law Tribunal · (2023) 01 NCLT CK 0320

IBC, 2016-Section 43(1), 44, 9, 43, 45, 53, 66, 60(5), 5(24), 43(4)(a), 43(4)(b), 43(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ALimitation Act-Section 5
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mr. Vakkalapudi Venkata Ratnam & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0337

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100, 101, 102 (2), 103, 105, 106, 106 (3), 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7 (2)
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mr. Kotha Kasi Viswanandham & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 7, 100, 101, 102(2), 103, 105, 106, 106(3), Sub-Section (1) of Section 106, 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mrs. Chavva Naga Sampathi Rayaru & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0356

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 7, 100, 101, 102 (2), 103, 105, 106, 106 (3), 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7 (2)
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank of India Vs Kothapatti Raju & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0357

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 7, 100, 101, 102(2), 103, 105, 106, 106(3), 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mrs. Chavva Naga Lakshmi & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100, 101, 102(2), 103, 105, 106, 106(3), 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions25 Jan 2023Allowed

Bank of Baroda Vs M/s. Upal Buildtech Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(3)(a), 7(3)(b), 7(5)(a), 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16(1), 16(2), 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-Section 13(2), 13(4)
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Tribunals and Commissions25 Jan 2023

Samarth Lifters Private Limited Vs DBM Geotechnics & Construction Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 21(2), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 44, 48, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2), 38(2)(c), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mr. Chavva Satya Krishna & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 95, 100, 101, 102(2), 103, 105, 106, 106(3), 107, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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