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National Company Law Tribunal judgments

20,322 judgments · page 535 of 1,017

Tribunals and Commissions11 Jan 2023Allowed

Mr. Anil Baldva

National Company Law Tribunal · (2023) 01 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Sections 81, 94, 94(1), 94(3), 94(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208; Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)
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Tribunals and Commissions11 Jan 2023Allowed

Amar Baldva

National Company Law Tribunal · (2023) 01 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 81, 94, 94(1), 94(3), 94(6), 95, 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)
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Tribunals and Commissions11 Jan 2023

M/s. K.K. Steels Vs M/s Dev Rolling Mills Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 8(2), 9, 9(5)(i), 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 5 (2) (b)Companies Act, 1956
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Tribunals and Commissions11 Jan 2023

Oriental Bank Of Commerce Vs Perfect Industries Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 60(5), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)
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Tribunals and Commissions11 Jan 2023Allowed

Ashika Credit Capital Limited Vs Mica Industries Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0518

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions11 Jan 2023

Piramal Capital & Housing Finance Limited Vs Nikhil R. Mansukhani

National Company Law Tribunal · (2023) 01 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions11 Jan 2023Allowed

Mr. Anshul Baldva

National Company Law Tribunal · (2023) 01 NCLT CK 0634

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(3), 94(6), 95, 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 81, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)
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Tribunals and Commissions11 Jan 2023Disposed Of

Mr. Raj Kumar Dad Vs Srithik Ispat Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 12, 14, 21(2), 29A, 30(1), 30(2), 31, 33, 43, 45, 50, 66Central Sales Tax Act, 1956 — Section 17(3)Goa Tax on Entry Goods Act, 2000 — Section 19(2)(i)
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Tribunals and Commissions10 Jan 2023Allowed

2023-03-01-163606-nyw97-4bb7f53a44fe9101a9cb367059795651

National Company Law Tribunal · (2023) 01 NCLT CK 0336

IB Code, 2016-Section 7, 33(1)(a), 14, 52, 35 to 50, 52 to 54, 34(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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