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National Company Law Tribunal judgments

20,331 judgments · page 620 of 1,017

Tribunals and Commissions27 Jun 2022Allowed

Orbit Towers Private Limited Vs Sampurna Suppliers Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0387

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 7(2), 13, 14, 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 140, 141
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Tribunals and Commissions27 Jun 2022

Bank of Baroda Vs Naman Ajitsaria

National Company Law Tribunal · (2022) 06 NCLT CK 0429

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 Commissions27 Jun 2022Allowed

Mudappalur Varieth Gangadharan

National Company Law Tribunal · (2022) 06 NCLT CK 0462

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(2), 38(3), 39(2), 39(4)Companies Act, 1956-Section 433(e), 433(f)
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Tribunals and Commissions27 Jun 2022

SAIF Advisors Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0745

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(3)(c), 59(4), 59(7), 59(8), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38Companies Act, 1956
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Tribunals and Commissions27 Jun 2022Dismissed

Parul A Vora Vs Kavya Buildcon Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0747

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 3(8), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Companies Act, 1956
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Tribunals and Commissions27 Jun 2022Partially allowed

In Re: Landmark Housing Projects Chennai Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0779

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 17, 18, 18(c), 19(1), 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 60(5), 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 14, 14(2), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2020
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Tribunals and Commissions27 Jun 2022

Bank Of Baroda Vs Ramesh Kumar Sarawagi

National Company Law Tribunal · (2022) 06 NCLT CK 0748

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 Commissions27 Jun 2022Allowed

UCO Bank Vs Vinod Kumar Mittal

National Company Law Tribunal · (2022) 06 NCLT CK 0750

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(2), 95(3), 95(4), 95(5), 95(6), 96, 97, 99, 99(1), 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 113, 114(1), 208, 80Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions27 Jun 2022

Bank Of Baroda Vs Shankar Lall Ajitsaria

National Company Law Tribunal · (2022) 06 NCLT CK 0372

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 Commissions24 Jun 2022Allowed

Punjab National Bank (Erstwhile Oriental Bank of Commerce) Vs NCS Sugars Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0753

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions24 Jun 2022

M/s. Urban Infrastructure Trustees Limited Vs M/s. Ozone Propex Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0754

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(8)(c), 5(21), 5(24), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), first proviso to Section 21(2), 43, 45(2), 49, 50, 61, 238IBC (AAA) Rules, 2016-Rule 4, 4(3)I&B (Application to Adjudicatory Authority) Rules, 2016-Form 2
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Tribunals and Commissions24 Jun 2022Allowed

State Bank Of India Vs Mrs. Raheena & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0755

Insolvency and Bankruptcy Code, 2016-Section 79(5), 94, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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