COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 601 of 1,017

Tribunals and Commissions21 Jul 2022

State Bank Of India Vs Smt V. Kalpana

National Company Law Tribunal · (2022) 07 NCLT CK 0466

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Guarantors) Rules, 2019-Rule 7

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Tribunals and Commissions21 Jul 2022

M/s. Major Brands (India) Private Limited Vs M/s. Gaurik Fashions Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(3)(c), 9(5), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

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Tribunals and Commissions21 Jul 2022Allowed

Bharani Commodities Pvt Ltd Vs BP Ferrium Industries Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0468

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 33, 14, 21, 5(18), 34(1), 34, 30(2), 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulations 39(B), 39(D), 39D

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Tribunals and Commissions21 Jul 2022Allowed

Monica Bansal

National Company Law Tribunal · (2022) 07 NCLT CK 0305

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, 208, 7Insolvency 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 Commissions21 Jul 2022Allowed

Mr. Potti Bhaskar Vs M/s. Sri Ekshwaka Sands Private Limited & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0469

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 42(6), 42

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Tribunals and Commissions21 Jul 2022Allowed

State Bank Of India Vs Athena Energy Ventures Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0470

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 33, 33(1)(b)(i), (ii) and (iii), 33(2), 34(1), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 32 clauses (a) to (d), 32A

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Tribunals and Commissions21 Jul 2022

State Bank Of India Vs Smt. D. Shanti

National Company Law Tribunal · (2022) 07 NCLT CK 0471

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Tribunals and Commissions21 Jul 2022

State Bank of India Vs Mr. A. Vasudevan

National Company Law Tribunal · (2022) 07 NCLT CK 0668

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Tribunals and Commissions21 Jul 2022Partly Allowed

Ms. Ganesan Geetha Vs M/s. Salem Mines & Aggregates & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0633

Insolvency and Bankruptcy Code, 2016-Sections 7 to 9, 9, 12A, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2019-Regulation 30ANCLT Rules, 2016-Rule 11, 32

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Tribunals and Commissions21 Jul 2022Allowed

Anita Bansal Vs Bank Of India

National Company Law Tribunal · (2022) 07 NCLT CK 0322

Insolvency and Bankruptcy Code, 2016-Sections 7, 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, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)NI-Section 138

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Tribunals and Commissions21 Jul 2022Allowed

M/s. Changzhou Fly Import and Export Trading Co. Vs M/s. Avathera Pharma Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0634

Insolvency and Bankruptcy Code, 2016-Section 8(1), 8(2), 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 50

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Tribunals and Commissions21 Jul 2022