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National Company Law Tribunal judgments

20,331 judgments · page 616 of 1,017

Tribunals and Commissions01 Jul 2022Allowed

Axis Bank Limited Vs Gympac Fitness Systems Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(1), 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 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 Commissions01 Jul 2022Allowed

Stressed Assets Stabilization Fund (SASF) Vs Uthara Fashion Knitwear Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 7, 238A, 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Debts Due to Banks and Financial Institutions Act, 1993-Section 2(h)(ii)
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Tribunals and Commissions01 Jul 2022

Mr. Manoj Kumar Jain Vs Good Value Marketing Co Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 33 (1) (a), 7, 33IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A (5), 27IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15
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Tribunals and Commissions01 Jul 2022

State Bank Of India Vs Sri Pratyush Kumar Sureka

National Company Law Tribunal · (2022) 07 NCLT CK 0298

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions01 Jul 2022Allowed

Sunil Kumar Agrawal Vs State Bank Of India & Ors

National Company Law Tribunal · (2022) 07 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 21, 21(2), 23, 30, 30(2), 30(2)(e), 30(6), 31, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1B), 39, 39(1A), 39(4)NCLT, 2016-Rule 11
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Tribunals and Commissions01 Jul 2022

Teena Saraswat Pandey

National Company Law Tribunal · (2022) 07 NCLT CK 0559

Insolvency & Bankruptcy Code, 2016-Section 30(1), 30(6), 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 21(3)(iii), 24(2)(e), 35, 35(2), 38(1)(a), 38(3)(a), 39(4)
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Tribunals and Commissions01 Jul 2022Disposed Of

Kapoor Anjan Vs QBuilder Sales Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0560

Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions01 Jul 2022

TVS Motors Company Limited Vs Mr. Jagdish Ahuja

National Company Law Tribunal · (2022) 07 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 42, 35, 60(5), 21(1), 12, 18, 5(21), 3(30)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 12National Company Law Tribunal Rules, 2016-Rule 11
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