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National Company Law Tribunal judgments

20,322 judgments · page 534 of 1,017

Tribunals and Commissions12 Jan 2023

Mr. Arun Kumar Sinha Vs M/s. Three C Homes Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 14, 14(1)(a), 14(1)(d), 238, 30(2)U.P. Industrial Area Development Act, 1976-Section 3, 7, 14MMC Act-Sections 92, 92A
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Tribunals and Commissions12 Jan 2023Allowed

State Bank Of India Vs Leo Primecomp Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0413

Insolvency & Bankruptcy Code, 2016-Sections 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 61, 61(3), 188, 196, 240AIBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulations 6, 36A(1), 38, 38(1), 38(1A), 38(2), 38(3), 39Companies Act, 2013
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Tribunals and Commissions12 Jan 2023

UCO Bank Vs Limtex Tea & Industries Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0469

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 17(1), 13(4)
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Tribunals and Commissions12 Jan 2023Allowed

MetroGlobal Limited Vs Mundara Estate Developers Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 295
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Tribunals and Commissions12 Jan 2023

Deepak Bhandari & Anr. Vs Vivek Kumar Arora

National Company Law Tribunal · (2023) 01 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 25 (i), 21, 24 (3) (b), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 21 (3A) (iii), 24 (7), 35(2), 2 (i)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), Paragraph 21 of the First Schedule
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Tribunals and Commissions12 Jan 2023

Bank of Baroda Vs Bijay Kumar Garodia

National Company Law Tribunal · (2023) 01 NCLT CK 0583

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions12 Jan 2023

Axis Bank Limited Vs Digicable Network (India) Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 30(2)(b), 53, 53(1), 30(2), 32A, 29A, 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 21(2), 32, 61(3), 31(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 27, 38(1), 38(2)(c), 38, 38(1)(b), 38(1)(a), 38(1A), 37Companies Act, 2013
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Tribunals and Commissions11 Jan 2023

Swastik Coal Corporation Private Limited Vs Srithik Ispat Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0315

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33, 43, 45, 50, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4), 40A, 40CGoa Value Added Tax Act, 2005-Section 66
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