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National Company Law Tribunal judgments

20,331 judgments · page 630 of 1,017

Tribunals and Commissions10 Jun 2022

M/s S.E. Investments Limited Vs M/s Soni Realtors Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 19(1)(2), 21, 25(2)(d), 25(2)(i), 25(2)(j), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 44, 45(1), 45(2), 49, 53, 60(5), 61, 62, 66, 68, 69, 70(2), 72, 73Insolvency and Bankruptcy Code (Amendment) Act, 2019CIRP Regulations-Regulation 25(5), 25(6), 27, 38, 39(1)(c), 39(4)
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Tribunals and Commissions10 Jun 2022Allowed

Punjab National Bank Vs Shri Vishnu Eatables (India) Limited & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0568

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 4, 60(1), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Banking Companies (Acquisition Transfer of Undertakings) Act, 1970
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Tribunals and Commissions09 Jun 2022Allowed

M/s. State Bank Of India Vs M/s. Asip Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 12(2), 13(2)
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Tribunals and Commissions09 Jun 2022

M/s Hind Tradex Limited Vs M/s AGL Televentures Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0571

Insolvency & Bankruptcy Code, 2016-Section 5(6), 8, 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professional) Regulations, 2016-Clause 22 of First Schedule
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Tribunals and Commissions09 Jun 2022

Bhadani Financers Pvt. Ltd. Vs Karmic Energy Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(c), 14, 15, 17, 18, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2(d) and (zn)
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Tribunals and Commissions09 Jun 2022

Anil Syal

National Company Law Tribunal · (2022) 06 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 94, 114(1), 97(5), 104, 115(2), Chapter IV
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Tribunals and Commissions09 Jun 2022Allowed

Abhirama Steels Limited Vs PVK Engineers Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1)(b), 33(2), 34, 34(1), 30(6), 33, 14, 52, 35 to 50, 52 to 54IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 32A, 32, clauses (a) to (d), 4(1)
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Tribunals and Commissions09 Jun 2022Allowed

Kosons Forest Products Private Lim

National Company Law Tribunal · (2022) 06 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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