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National Company Law Tribunal judgments

20,331 judgments · page 613 of 1,017

Tribunals and Commissions06 Jul 2022

Classic Glass Glazing Vs Alumayer India Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
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Tribunals and Commissions06 Jul 2022Dismissed

Rajesh Gupta Vs Abhilash Lal

National Company Law Tribunal · (2022) 07 NCLT CK 0023

Insolvency And Bankruptcy Code, 2016 — Section 60(5)Micro, Small and Medium Enterprises Development Act, 2006 — Section 16National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions06 Jul 2022Disposed Of

Rahul Maroo Vs Bruck Pharma Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0022

Insolvency And Bankruptcy Code, 2016 — Section 5(8), 5(8)(a), 5(8(b), 5(8)(c), 5(8(d), 5(8)(e), 5(8(f), 5(8)(g), 5(8(h), 5(8)(i), 7Insolvency and Bankruptcy (ApplicationtoAdjudicating Authority) Rules, 2016 — Rule 4Companies Act, 2013 — Section 42, 42(6)
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Tribunals and Commissions05 Jul 2022Allowed

State Bank Of India Vs Mr. Nawal Kishore Saxena

National Company Law Tribunal · (2022) 07 NCLT CK 0722

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4)(b), 96, 97, 99, 100, 101, 102(2), 103, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)
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Tribunals and Commissions05 Jul 2022Allowed

State Bank of India Vs Smt. Preeti Saxena

National Company Law Tribunal · (2022) 07 NCLT CK 0523

Insolvency and Bankruptcy Code, 2016-Section 95, 96, 99, 100, 7, 95(1), 95(4), 97, 101, 102(2), 103, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions05 Jul 2022Allowed

State Bank Of India Vs Ms. Sheela Saxena

National Company Law Tribunal · (2022) 07 NCLT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 96, 97, 99, 100, 101, 102(2), 103, 112, 208, 7, Part-III, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to the Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)
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