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National Company Law Tribunal judgments

20,331 judgments · page 628 of 1,017

Tribunals and Commissions15 Jun 2022

Bank Of Baroda Vs Avinash Chandra Gupta

National Company Law Tribunal · (2022) 06 NCLT CK 0716

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 Commissions14 Jun 2022Allowed

Mr. Sunil Kumar Kabra Vs M/s. Danke Electricals Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0720

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(2), 34(1), 52, 53, 53(1), 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44, 45
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Tribunals and Commissions14 Jun 2022Allowed

Mr. Akhilkumar A. Thakkar

National Company Law Tribunal · (2022) 06 NCLT CK 0722

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(2), 33(5), 33(7), 34(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 12, 13CIRP Regulations-Regulation 6(1), 16
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Tribunals and Commissions13 Jun 2022Allowed

Reliance Home Finance Limited Vs Raghav Sarees Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0723

Insolvency and Bankruptcy Code, 2016-Section 7, 11, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13, 17
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Tribunals and Commissions13 Jun 2022

Anil Goel Vs Vikram Kothari & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0724

Insolvency & Bankruptcy Code, 2016-Section 35(1)(n), 60(5)(c)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 9(1) & (2)
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Tribunals and Commissions13 Jun 2022Allowed

Small Industries Development Bank Of India Vs Kriti Prakashan Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0725

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Jun 2022

Rathi Graphic Technologies Limited Through Anshul Gupta, Resolution Professional Vs Raj Kumar Rathi & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 5(1), 5(25), 5(26), 7, 9, 10, 12, 13, 13(2), 15, 18, 21(2), 25(2)(h), 25(2)(i), 29, 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 33, 34, 53, 60, 60(5), 60(5)(b), 60(5)(c), 61, 61(1), 61(3), 61(3)(ii), 62, 188 to 198, 196(1)(t), 200, 204, 208(2), 239, 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7 to 14, 12(3), 13, 24(6), 24(7), 26(4), 26(5), 36, 36A, 36A(10), 36A(11), 36A(12), 36B, 36B(1)(b), 37, 38, 39, 39(1), 39(3), 39(3)(b), 39(4), 39A, 39(B), 39DNCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Jun 2022

Reliance Value Services Private Limited Vs Vees Properties Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0475

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(5), 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33, 13(2), 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form-2
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Tribunals and Commissions13 Jun 2022Allowed

Anjali Capfin Private Limited Vs Primuss Pipes & Tubes Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0654

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Negotiable Instruments Act, 1881
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Tribunals and Commissions13 Jun 2022Allowed

Prayag Polytech Private Limited Vs Avon Moldplast Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0655

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 13(1)(c), 14, 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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