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National Company Law Tribunal judgments

20,331 judgments · page 572 of 1,017

Tribunals and Commissions11 Oct 2022

Yes Bank Limited Vs Cox And Kings Financial Service Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 31(3)(a), 33(1), 33(1)(b)(i) to (iii), 33(3), 33(5), 33(7), 34(1), 52, 60(5), 60(5)(c), 66, 233IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions11 Oct 2022Dismissed

SREI Equipment Finance Ltd Vs M/s. Vijaya Mining Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(6), 7(7), 3(12), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, ACompanies Act, 1956-Section 433(e)
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Tribunals and Commissions11 Oct 2022

Bank Of India Vs Gajanan Gangamai Industries LLP

National Company Law Tribunal · (2022) 10 NCLT CK 0418

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 33, 33(1), 34, 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36(1), 36BInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Chavva Naga Sridhar & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0422

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022Allowed

Enn Tee International Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 54C, 54A(1), 54A(2)(d), 54A(2)(e), 54A(2)(f), 54A(2)(g), 54A(3), 54B(1)(a), 54C(3)(b), 54C(3)(c), 54C(3)(d), 29A, 14, 14(1), 54F, 54F(5), 54H, 54H(b), 54H(c), 54J, 19(2)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4The MSME Act, 2002
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Tribunals and Commissions10 Oct 2022Allowed

Axis Bank Limited Vs GVK Power (Goindwal Sahib) Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0424

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 13, 14, 14(1), 31(1), 33, 238Companies Act, 1956Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Oct 2022Allowed

M/s. CYMK Inks LLP Vs M/s. Lotus Poly-Packs (India) Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Kotha Kasi Viswanadham & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0426

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Chavva Naga Lakshmi & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0427

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96, 97, 98, 99, 100, 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022

Central Bank of India Vs Mr. Kotha Naga Satya Veera Venkata Chandrasekhar & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Chavva Satya Krishna & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022

Central Bank of India Vs Mr. Gajjavarapu Srinivasa Rao & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0434

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96, 97, 98, 99, 100, 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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Tribunals and Commissions10 Oct 2022

Central Bank of India Vs Mrs. Chavva Naga Sampathi Tayaru & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0435

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(5), 96, 97, 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7(2)
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