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National Company Law Tribunal judgments

20,331 judgments · page 586 of 1,017

Tribunals and Commissions14 Sept 2022Allowed

Paragon Finance Limited Vs Mohan Motor Dealers Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0410

Insolvency & Bankruptcy Code, 2016-Section 7, 19(2) & (3), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 34(5), 43, 45, 52, 66Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter-III
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Tribunals and Commissions14 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Pandurang Dattu Jhinje

National Company Law Tribunal · (2022) 09 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to the Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Sept 2022Allowed

Resolution Professional Vs M/s. Sai Balaji Sponge Iron India Private Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 09 NCLT CK 0418

Insolvency and Bankruptcy Act, 2016-Section 30(6), 31(1), 30(2), 53, 30(4), 31, 32, 61(3), 29A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 39, 36A(1), 39(4), 38(1A), 27, 38(1), 38 (1-A), 38 (1-B), 38(2), 38(3), 37, 38Companies Act, 2013-Section 326
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Tribunals and Commissions14 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Dattatray Sudhakar Hande

National Company Law Tribunal · (2022) 09 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to the Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions14 Sept 2022

Anil Kumar Agarwal Vs Kasa Anlagen India Pvt. Ltd. & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0413

Insolvency and Bankruptcy Code, 2016-Section 9, 19(2), 33(1), 33(2), 33(1)(ii), 33(1)(iii), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 35(1)(b), 35(1)(d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions14 Sept 2022Allowed

Ugro Capital Limited Vs Samyak Metals Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5)(a), 13(2), 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 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions14 Sept 2022Allowed

Aadi Buildwell Private Limited Vs Focus Realcon Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(c), 5(7), 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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