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National Company Law Tribunal judgments

20,331 judgments · page 621 of 1,017

Tribunals and Commissions24 Jun 2022

IVAX Paper Chemicals Ltd Vs Biltube Industries Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0757

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(a), 30A
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Tribunals and Commissions24 Jun 2022

M/s. Cockram Projects India Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(4), 59(3)(b)(ii)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 8, 9, 14, 38Companies Act, 1956
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Tribunals and Commissions24 Jun 2022

Smt. Jai Shree Mishra

National Company Law Tribunal · (2022) 06 NCLT CK 0761

Insolvency and Bankruptcy Code, 2016-Section 94(1), 10, 79(15)(e), 94(4), 94, 95, 96(1), 96(3), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions24 Jun 2022

Indu Corporation Pvt. Ltd. Vs Bhuwalka Steel Industries Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 60, 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 35, 35A, 36A, 36B, 38(1), 38(1A), 38(2), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(4)
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Tribunals and Commissions24 Jun 2022

Allahabad Bank (Now Indian Bank) Vs Southern Batteries Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0765

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 35A, 36(2), 36A(10), 36A(11), 36B(1)(a) & (b), 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions24 Jun 2022

Shri Subhash Chander Mishra

National Company Law Tribunal · (2022) 06 NCLT CK 0502

Insolvency and Bankruptcy Code, 2016-Section 10, 79(15)(e), 94, 94(1), 94(4), 95, 96(1), 96(3), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions23 Jun 2022

Punjab National Bank Vs M/s. Chincholi Sugar and Bio Industries Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5)(c), 60(5), 52, 53, 53(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45(3)(a), 31, 31A, 32, 13, 34, 15Companies Act, 2013
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Tribunals and Commissions23 Jun 2022

Mrs. Laxmi Devi

National Company Law Tribunal · (2022) 06 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 94(1), 10, 79(15)(e), 94(4), 94, 96(1), 96(3), 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions23 Jun 2022Allowed

Mateshwari Minerals Vs Jet Granito Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0506

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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