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National Company Law Tribunal judgments

20,331 judgments · page 614 of 1,017

Tribunals and Commissions05 Jul 2022Allowed

Venus Creation Vs Sushwani Karani Event And Media Private Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0315

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 15, 14, 31, 33, 16(3) (a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jul 2022

Sanjay Sodhi Vs Cinema Ventures Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0527

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
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Tribunals and Commissions05 Jul 2022Allowed

State Bank Of India Vs Ms. Rashmi Saxena

National Company Law Tribunal · (2022) 07 NCLT CK 0528

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

M/s Geo Source Vs M/s Phular Construction Co. (Pvt.) Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 9, 13 and 15, 14, 15, 31, 33, 16(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jul 2022

Calzini Fashions Ltd. Vs Shristi Plywood Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0387

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 14, 15, 19, 19(2), 21(1), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 34(1), 52, 56, 12, Chapter III, Chapter III Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15
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Tribunals and Commissions05 Jul 2022Allowed

State Bank Of India Vs Sh. Narendra Kishore Pradeep

National Company Law Tribunal · (2022) 07 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4), 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 2022Disposed Of

Redington India Limited Vs Everest International Pvt. Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30A
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Tribunals and Commissions04 Jul 2022

State Bank Of India Vs Tadisetti Venkata Rao & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 60(2), 7, 94, 95, 95(5), 96, 97, 97(3), 97(4), 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 Commissions04 Jul 2022

State Bank Of India Vs Mrs. Tadisetti Amala & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(5), 97, 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 3, 3(1)(g), 7(2)
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Tribunals and Commissions04 Jul 2022Allowed

In Re: M/s. R S Earthmovers Private Limited (Voluntary Liquidation)

National Company Law Tribunal · (2022) 07 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a) and (b), 53, Regulation 59(4)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 34, 37, 38Companies Act, 1956
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Tribunals and Commissions04 Jul 2022Allowed

Manju Gupta Vs Orchid Textiles Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, 14(3), 15, 17, 18, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jul 2022

State Bank Of India Vs Mrs. Tadisetti Venkata Ramana @ Smt. Mindela Venkata Ramana & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 94, 95, 95(5), 97, 97(3), 97(4), 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 Commissions04 Jul 2022

State Bank Of India Vs Mr. Tadisetti Narasimha Rao & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0374

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 94, 95, 96, 97, 98, 99, 100, 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(1)(g), 7(2)
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