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National Company Law Tribunal judgments

20,331 judgments · page 615 of 1,017

Tribunals and Commissions04 Jul 2022

State Bank Of India Vs Mr. Tadisetti Murali Mohan & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 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(1)(g), 7(2)
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Tribunals and Commissions04 Jul 2022

Bank of Baroda Vs Sriram Raju Nadimpalli & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 9, 97, 94, 97(1), 97(3), 97(4), 97(5), 99, 100, 100(3), 100(1), 96, 99(10), 95(5), 98, 116, 99(2), 99(4)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 3(1)(g), 7(2), 3SARFAESI Act-Section 13(2)
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Tribunals and Commissions04 Jul 2022

Bank Of Baroda Vs Sujatha Chandra Nadimpalli & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0362

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 9, 94, 96, 97, 98, 99, 100, 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(g), 7, 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions04 Jul 2022

Bank Of India Vs Sri Balaji Forest Products Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 31(4), 7, 25(2)(h), 30(2), 53, 29A, 14, 43, 44, 46, 49, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 27, 35, 37, 38, 39Companies Act, 2013-Section 66, 42, 62(1)(c), Chapter XV
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Tribunals and Commissions04 Jul 2022Disposed Of

M/s Resfeber Labs Private Limited Vs M/s Bookawheel Technologies Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0309

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(iii), 33(2), 34(1), 42, 43, 50, 51, 53, 53(1), 54, 54(1), 54(2), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 12(3), 13, 30, 35(1), 39, 42, 44(1), 45, 45(3)(b), Section 47AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35
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Tribunals and Commissions04 Jul 2022Allowed

IDBI Bank Vs Dutta Agro Mills Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0278

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions04 Jul 2022

M/s Dunwell Enterprises Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0284

Insolvency and Bankruptcy Code, 2016-Section 59, 59(2), 59(3), 59(3)(c), 59(4), 59(7), 59(8), 53, 35 to 53Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a) and (9), 14, 34, 35, 38
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Tribunals and Commissions04 Jul 2022

Aditya Kumar Tibrewal Vs Om Prakash Pandey & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0287

Insolvency and Bankruptcy Code, 2016-Sections 43, 45, 49, 66, 46, 19, 60(5), 63, 231, 238SARFAESI Act, 2002-Section 13(2)Prevention of Money Laundering Act, 2002-Sections 5(1), 26, 8(8)
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Tribunals and Commissions01 Jul 2022Allowed

N. Kumar, Resolution Professional of M/s. Victory Vision Home Appliances Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 38(1), 38(1A), 38(2), 38(3), 53, 61, 61(3), 188, 196, 240AIBBI (Insolvency Resolution process for Corporate Persons) Regulations, 2016-Regulation 27, 39(4)
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