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National Company Law Tribunal judgments

20,331 judgments · page 575 of 1,017

Tribunals and Commissions04 Oct 2022

ICICI Bank Vs Chander Mohan Sethi

National Company Law Tribunal · (2022) 10 NCLT CK 0460

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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Tribunals and Commissions04 Oct 2022Allowed

UGRO Capital Limited Vs A.ES Engineers Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0462

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 7, 7(3)(b), 7(5)(a), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions04 Oct 2022Allowed

Arham Fintrade LLP Vs Vjaydeep Developers LLP

National Company Law Tribunal · (2022) 10 NCLT CK 0466

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Oct 2022

HDFC Bank Limited Vs Mr. Kunal Gambhir

National Company Law Tribunal · (2022) 10 NCLT CK 0467

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 Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions04 Oct 2022

HDFC Bank Limited Vs Mrs. Renu Gambhir

National Company Law Tribunal · (2022) 10 NCLT CK 0468

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 Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions03 Oct 2022Allowed

Devarajan Raman Vs Kotak Urja Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(1)(a), 33(2), 9, 34(1), 34(4), 12(3), 30(6), 21, 52Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 6(3), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions03 Oct 2022Disposed Of

Srinidhi Comprint Private Limited Vs First Flight Couriers Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0002

Insolvency and Bankruptcy Code, 2016 — Section 7, 13, 14(1), 31(1), 33Banker�s Book of Evidence Act, 1981 — Section 2A(A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions30 Sept 2022

Sanjit Kumar Nayak & Anr. Vs Bank Of Baroda & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(A), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 33, 33(1)(b)(ii), 34, 38, 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 66, 95, 97, 99, 102, 103, 104, 107, 114, Chapter VIIInsolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 27, 30A, 35A, 36(1), 36B, 38(1), 38(1A), 38(1B), 38(2), 39(4)
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