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National Company Law Tribunal judgments

20,331 judgments · page 582 of 1,017

Tribunals and Commissions21 Sept 2022Disposed Of

Majestic Commercial Private Limited Vs Kharikatia Tea & Industries Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0342

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(c), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions21 Sept 2022

R.R Kabel Limited Vs Govind Electrica Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(3)(b), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions21 Sept 2022Allowed

UCO Bank Vs GVS Infra & Industries Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 07, 12, 13, 15, 21(1), 30(6), 31, 33, 33(1), 33(1)(b)(i), (ii) and (iii), 33(2), 33(3), 33(4), 33(5), 33(6), 33(7), 34(8), 35 to 50, 52, 52 to 54, 54L(1), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 39(D)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions21 Sept 2022

Srei Equipment Finance Limited Vs Muktar Infrastructure India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0350

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 12(2), 12(3), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1), 40(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32(e)
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Tribunals and Commissions21 Sept 2022Allowed

R.R Kabel Limited Vs Govind Electrica Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0351

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4(2), 6
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Tribunals and Commissions21 Sept 2022Allowed

Hemi Gupta Vs Hardik Jhanb & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 20, 21, 22(1), 31(3)(a), 33(2), 33(5), 33(7), 34(1), 43, 45, 50, 66, 70, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1), 17(2), 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions21 Sept 2022Allowed

State Bank of India Vs K Ramesh Reddy

National Company Law Tribunal · (2022) 09 NCLT CK 0267

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions21 Sept 2022Allowed

State Bank of India Vs Mr. K Suresh Reddy

National Company Law Tribunal · (2022) 09 NCLT CK 0353

Insolvency and Bankruptcy Code, 2016-Sections 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions21 Sept 2022Allowed

State Bank Of India Vs Shaik Ali Saheb & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0354

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions21 Sept 2022Allowed

Mr. Shibu Purushothaman Vs Mr. Vishal Ghisulal Jain

National Company Law Tribunal · (2022) 09 NCLT CK 0355

I&B Code, 2016-Section 12A, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(3), 30A(6)National Company Law Tribunals Rules-Rule 11
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Tribunals and Commissions21 Sept 2022

Excise And Taxation Commissioner, Haryana Vs Mr. Anup Sood

National Company Law Tribunal · (2022) 09 NCLT CK 0270

Insolvency and Bankruptcy Code, 2016-Section 60(5)(b), 7, 15, 31, 60(6), 3(30), 3(31)National Company Law Tribunal, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 6, 7, 12
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Tribunals and Commissions20 Sept 2022Allowed

Navin Srichand Kanjawani Vs Central Bank Of India

National Company Law Tribunal · (2022) 09 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 9, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 61, 24, 21(2), 53, 29A, 14, 5(13)(e), 28Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(ca), 21, 31, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(d), 39(1), 39(3)(a)Companies Act, 2013-Section 42, 62(1)(c), 66, 66(1), 66(2), 408
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