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National Company Law Tribunal judgments

20,331 judgments · page 618 of 1,017

Tribunals and Commissions30 Jun 2022

M/s NGM Consulting Solutions Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(c), 59(4), 59(7), 59(8), 53, 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 30, 34, 35, 37, 37(1), 38Companies Act, 1956
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Tribunals and Commissions30 Jun 2022

PNB Housing Finance Limited Vs Gaurav Garg

National Company Law Tribunal · (2022) 06 NCLT CK 0782

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 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 Commissions30 Jun 2022Allowed

IDL Explosives Limited Vs Bengal Emta Coal Mines Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0783

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Limitation Act, 1963-Section 14(2)
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Tribunals and Commissions30 Jun 2022Allowed

M/s Sunrise Propbuild Private Limited Vs M/s Kenwood Mercantile Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0786

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 21(6A), 31(1), 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 Commissions29 Jun 2022

Kailash T Shah Vs Cosmos Co-Operative Bank Limited & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0789

Insolvency and Bankruptcy Code, 2016-Section 30(6), 43, 45, 66, 30(4), 29A, 30(2)(d), 47, 49, 50, 60, 30(2), 14, 30, 31, 21(2), 30(2)(c), 53, 53(1), 28, 5(13)(e), 30(2)(e), 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38(2)(c), 39(4), 38, 39, 37, 38(1)(a), 38(1)(b), 38(2)(b), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) (Third Amendment) Regulation 2018-Regulation 38(3), 38(3)(c), 38(3)(e)
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Tribunals and Commissions29 Jun 2022

Niraj Agrawal Vs Castal Extrusion Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0791

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 5(24)(d), 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 43, 45, 46(1)(ii), 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A(1), 37, 38, 39, 39(4)Companies Act, 2013
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Tribunals and Commissions29 Jun 2022

State Bank Of India Vs B. Raajarajan

National Company Law Tribunal · (2022) 06 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions29 Jun 2022

Zielem Industries Pvt Ltd Vs Sintex-BAPL Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 18 to 21, 21, 22, 60(5)IBBI Regulations, 2016-Regulations 17, 18NCLT Rules, 2016-Rule 11, 32
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