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National Company Law Tribunal judgments

20,331 judgments · page 578 of 1,017

Tribunals and Commissions29 Sept 2022Allowed

State Bank Of India Vs SND Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0309

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 10A, 13, 14, 31(1), 33, 3(6), 3(8), 3(11), 3(12), 5(5-A), 5(8)Banker’s Book of Evidence Act, 1891-Section 2A(a)Companies Act 1956-Section 432, 176
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Tribunals and Commissions29 Sept 2022

Aoki Laboratory India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0312

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), proviso to sub-section (3) of Section 59Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016-Regulation 9, 14, 34, 38
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Tribunals and Commissions29 Sept 2022Disposed Of

Ashok Kumar Ghai Vs Gaurav Khurana

National Company Law Tribunal · (2022) 09 NCLT CK 0070

Insolvency and Bankruptcy Code, 2016 — Section 60(5), 60(5)(c)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016 — Regulation 12(2)
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Tribunals and Commissions29 Sept 2022Allowed

Sanyam Goel Vs Commissioner Municipal Corporation of Rohtak

National Company Law Tribunal · (2022) 09 NCLT CK 0068

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 14(1)(a), 30(6), 31, 60Haryana Municipal Corporation Act, 1994 — Section 130, 138Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6(1)
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Tribunals and Commissions28 Sept 2022Allowed

Patel Traders Vs M/s Nizamiya Construction Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 33(2), 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 31(A), 31(2), 13, 34, 45Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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Tribunals and Commissions28 Sept 2022Allowed

DBS Bank India Limited Vs M/s S.K.S Textiles Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0320

Insolvency & Bankruptcy Code, 2016-Section 4(1), 7, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions28 Sept 2022

M.K. Rajagopalan Vs Rajendran Shanmugam & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 9, 25(2)(h), 25(2)(i), 29A, 29A(c), 30(2), 30(2)(e), 30(3), 30(4), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(4), 36A, 36A(7)(g), 36B, 36B(5), 39(1A)Constitution of India-Article 226
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Tribunals and Commissions28 Sept 2022

M/s National Products Vs M/s Delhi Control Devices (P) Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 25(2)(j), 29A, 30, 30(2)(d), 30(2), 30(3), 30(6), 31, 31(1), 31(4), 43, 53, 53(1), 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31(b), 36B(4A), 37(1), 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(1)(c), 39(3), 39(4), 39B, 39C, 39D
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Tribunals and Commissions28 Sept 2022

Pushpa Suresh & Ors. Vs. PD Vincent & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 60(5), 43 to 50, 29IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 16A, 16A (6)Companies Act, 2013-Section 213
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Tribunals and Commissions28 Sept 2022Allowed

DBS Bank India Limited Vs M/s S.K.S Textiles Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0593

Insolvency & Bankruptcy Code, 2016-Section 7, 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions28 Sept 2022

India Printing Works Vs Vidyasagar Learning Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 33(2), 8, 9, 34(1), 52, Chapter IIIIBBI (IRP for corporate persons) Regulation, 2016-Regulation 27Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions28 Sept 2022Disposed of

In Re: Bripranil Industries Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0595

Insolvency and Bankruptcy Code, 2016-Section 10, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 38
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