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National Company Law Tribunal judgments

20,331 judgments · page 574 of 1,017

Tribunals and Commissions07 Oct 2022Allowed

ICICI Bank Limited Vs M/s C&C Constructions Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 15(1)(c), 22(2), 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 35(1), 52, 56, 60(5), 61NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 12(1), 36A
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Tribunals and Commissions07 Oct 2022Dismissed

Sanyam Geol Vs Registrar Of Companies

National Company Law Tribunal · (2022) 10 NCLT CK 0009

Insolvency and Bankruptcy Code, 2016 — Section 17(2)(e), 31Companies Act, 2013 — Section 203Companies(Appointment and Remuneration of Managerial Personnel) Rules, 2014 — Rule 8, 8(A)
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Tribunals and Commissions07 Oct 2022Disposed Of

Jyothy Fabricare Services Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0008

Companies Act, 2013 — Section 180, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions07 Oct 2022Allowed

Pentaaleon Packaging LLP Vs Himadri Foods Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0006

Insolvency and Bankruptcy Code, 2016 — Section 9, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 53(1), 61(3)Companies Act, 2013 — Section 326Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 27, 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(4)
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Tribunals and Commissions06 Oct 2022

Union Bank Of India Vs Sh. Sanjay Lamba

National Company Law Tribunal · (2022) 10 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 95, 95(4), 96, 96(1)(a), 97, 99, 99(2), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal guarantors to Corporate Debtor) Rules, 2019-Rule 7, 10SARFAESI Act-Section 13(2)
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Tribunals and Commissions06 Oct 2022Allowed

M/s. Nancy Ispat Private Limited Vs M/s. S.D. Engineers Tech Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0455

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 8, 8(1), 8(2), 5(21), 7, 4, 9(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions06 Oct 2022

M/s. Kanoria Chembond Private Limited Vs Artedz Fabs Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0457

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 34, 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions04 Oct 2022

HDFC Bank Limited Vs Mrs. Rajiv Gambhir

National Company Law Tribunal · (2022) 10 NCLT CK 0459

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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