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National Company Law Tribunal judgments

20,331 judgments · page 619 of 1,017

Tribunals and Commissions28 Jun 2022

State Bank Of India Vs Electrosteel Steel Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 7(1), 30(2), 30(2)(b), 30(2)(e)(i), 31(1), 53(1), 61(3), 29A, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1A)
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Tribunals and Commissions28 Jun 2022Allowed

Atul Mittal Vs Glister Hospitality Gurgaon Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0388

Insolvency and Bankruptcy Code, 2016-Section 33(1), 10, 13(1)(b), 15, 12, 56, 30(6), 31, 33, 33(5), 33(6), 33(7), 14, 52, 19IBBI (CIRP) Regulations, 2016-Regulation 6, 13(2), 17(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15
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Tribunals and Commissions28 Jun 2022Allowed

Sachin Jain Vs SBA Industries Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0381

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13 (1) (b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33Companies Act, 2013Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Jun 2022

Union Bank Of India Vs Greendiamz Biotech Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0736

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 33(1), 33(2), 33(5), 34, 34(1), 43, 52, 53, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016IBBI CIRP Regulation, 2016-Regulation 39(c)
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Tribunals and Commissions28 Jun 2022

Jitendra Kothari Vs Agfa Healthcare India Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30-A
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Tribunals and Commissions28 Jun 2022Allowed

Bansal Industries Vs Kumar Brother Enterprises Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 2(f), 3(23), 9(3)(b), 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)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jun 2022

State Bank Of India Vs Mr. Dhiraj Pandey

National Company Law Tribunal · (2022) 06 NCLT CK 0742

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 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 Commissions27 Jun 2022

UCO Bank Vs Mr. Anjani Kumar Goyel

National Company Law Tribunal · (2022) 06 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Section 95(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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