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National Company Law Tribunal judgments

20,331 judgments · page 599 of 1,017

Tribunals and Commissions25 Jul 2022

State Bank Of India Vs P. Raja Rao

National Company Law Tribunal · (2022) 07 NCLT CK 0399

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 3(1)(g)
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Tribunals and Commissions25 Jul 2022

State Bank Of India Vs Janjanam Vidyanath & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0391

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(5), 96, 97, 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)
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Tribunals and Commissions25 Jul 2022Allowed

Sudhir Nanda

National Company Law Tribunal · (2022) 07 NCLT CK 0329

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 94(5), 97, 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)
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Tribunals and Commissions25 Jul 2022Allowed

Bank of Baroda Vs Ind-Barath Energy (Utkal) Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0430

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 25, 25(2)(c), 27, 28, 29A, 30(1), 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, 31(1), 31(2), 312, 32, 33, 53, 53(1), 60(5)(c), 61(3), 74(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions25 Jul 2022Allowed

Bal Krishan

National Company Law Tribunal · (2022) 07 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 94(5), 97, 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)
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Tribunals and Commissions25 Jul 2022Allowed

Tilak Raj Bedi

National Company Law Tribunal · (2022) 07 NCLT CK 0389

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 94(5), 97, 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2)
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Tribunals and Commissions22 Jul 2022Allowed

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National Company Law Tribunal · (2022) 07 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(3)(c)(i), 59(3)(c), 59(4), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(b), 3(1)(c)(i), 3(1)(c), 3(1), 14, 9, 34(1), 35
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Tribunals and Commissions22 Jul 2022

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National Company Law Tribunal · (2022) 07 NCLT CK 0409

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 21(1), 22, 33, 33(1), 33(1)(a), 33(5), 33(7), 35(1), 66NCLT Rules, 2016-Rule 11IRPCP Regulation 2016-Regulation 13(2)(d)
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Tribunals and Commissions22 Jul 2022Allowed

Shri. K. Suresh

National Company Law Tribunal · (2022) 07 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), 33(7), 14, 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 27, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions22 Jul 2022Allowed

Suryabalaji Steels Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 33(2)(d)NCLT Rules, 2016-Rule 11SARFAESI Act, 2002
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