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National Company Law Tribunal judgments

20,322 judgments · page 525 of 1,017

Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Chavva Venkata Lakshmi & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0436

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 Mr. Gajjrapu Srinivasa Rao & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 7, 100, 101, 102 (2), 103, 105, 106, 106 (1), 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 2023

Union Bank Of India Vs E.M. Najeeb Ellias Mohammed

National Company Law Tribunal · (2023) 01 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4)(b), 96(1)(a), 99, Sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (IBBI) Regulations
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mrs. Gajjrapu Naga Radhika Devi & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0506

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

Vineeta Maheshwari Vs Bank Of India & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 33, 52, 53, 54(1), 54(2), 66IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 34, 45, 45(3), 45(3)(b)
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Tribunals and Commissions25 Jan 2023

Samson T George Vs Mr. P.T. Joy

National Company Law Tribunal · (2023) 01 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions25 Jan 2023

M/s. BASF India Ltd. Vs M/s. Meghaarika International Pvt Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0562

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(2), 9(5), 9(5)(i), 9(5)(ii), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(4), 17, 18, 19, 20, 21Arbitration and Reconciliation Act, 1996-Section 22Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Mr Vakkalapudi Gnaneswara Rao & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0571

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

Regional Provident Fund Commissioner-II (Legal) Vs George Varkey

National Company Law Tribunal · (2023) 01 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)(ii), 53, 42, 40(2), 36(4)(a)(iii), 36(4), 53(1)(b)Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 14B, 7Q, 16ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions25 Jan 2023Allowed

Naresh Jain Vs Purusottam Beheram

National Company Law Tribunal · (2023) 01 NCLT CK 0576

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons Regulations, 2016)-Regulation 30A(5)
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Tribunals and Commissions25 Jan 2023Allowed

Central Bank Of India Vs Chavva Naga Sridhar & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0585

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

Chandy John Samuel & Ors. Vs Asten Realtors Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0592

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(5), 7(5)(a), 3(12), 5(8)(c), 13, 14, 15, 17, 18, 21, 21(6A), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act 1956
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