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National Company Law Tribunal judgments

20,331 judgments · page 627 of 1,017

Tribunals and Commissions16 Jun 2022Allowed

Dhanvridhi Polyfabs Private Limited Vs Leonard Exports Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Jun 2022Allowed

State Bank Of India Vs Sudip Bijoy Dutta

National Company Law Tribunal · (2022) 06 NCLT CK 0706

Insolvency and Bankruptcy Code, 2016-Section 1, 1(2), 2, 2(e), 2(g), 2(23), 3(23), 5(22), 7, 29A, 60(1), 60(2), 95, 95(1), 97, 99, 99(6), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 113, 114(1), 208, 234, 235Information Technology ActSARFAESI Act-Section 13(2)
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Tribunals and Commissions16 Jun 2022

Betoking Limited Vs Eden Real Estates Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0707

Insolvency and Bankruptcy Code, 2016-Section 3(11), 4(7), 5(8) sub-clauses (a), (c) and (f), 5(24), 7, 10, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Sections 241 and 242, 71(4), 71(8)
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Tribunals and Commissions16 Jun 2022Allowed

Syndicate Bank Vs Rahi Shipping (I) Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0708

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 34(1), 52, Chapter-IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions15 Jun 2022Disposed of

In Re: Ubhay Financiers Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a)Income Tax Act, 1961-Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 35, 38(2), 38(3), 39
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Tribunals and Commissions15 Jun 2022Allowed

Ganpati Stocks Private Limited & Ors. Vs Indus Integrated Information Management Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0713

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 Jun 2022Dismissed

IDBI Limited Vs Shri Ramesh Chandra Bardia

National Company Law Tribunal · (2022) 06 NCLT CK 0389

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 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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Tribunals and Commissions15 Jun 2022Allowed

Kamar Infrastructure Private Limited Vs Sensetive Infra Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0418

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(1)(a), 34(4)(c), Chapter III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions15 Jun 2022

IFCI Limited Vs Shri Ramesh Chandra Bardia

National Company Law Tribunal · (2022) 06 NCLT CK 0419

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 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 Commissions15 Jun 2022

Mr Pudhota Mahendra Kumar Choudhary Vs M/s Sankhya Infotech Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0478

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(4), 30(6), 31, 53(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 6, 36B(1), 37, 38, 38(1A), 38(1B), 39, 39(4)IBBI (Insolvency Resolution for Corporate Persons) Regulations, 2021-Regulation 36(B)(4A)
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Tribunals and Commissions15 Jun 2022Allowed

Shailesh Verma, Resolution Professional of South East U.P. Power Transmission Company Limited Vs Resurgent Power Ventures PTE Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0473

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(3), 30(6), 31, 31(1), 31(4), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(1B), 39, 39(2), 39(4), 39B, 39C, 39DCompanies Act, 2013
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Tribunals and Commissions15 Jun 2022Allowed

M/s. State Bank Of India Vs Mr. Kunam Dayakar Reddy & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Sections 5(5A), 7, 60(2), 95, 96, 97, 99, 100, 101, 102, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Indian Contract Act-Section 128
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