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National Company Law Tribunal judgments

20,331 judgments · page 632 of 1,017

Tribunals and Commissions08 Jun 2022

D. Ebenezar Inbaraj Vs Mr. Thirugnana Sambandam

National Company Law Tribunal · (2022) 06 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 31, 33, 33(3), 33(4), 33(5), 33(7), 35(1), 54L, 74, 74(3), 236, 236(1), 236(2), 240ANCLT Rules, 2016-Rule 11, 14, 151Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 2B, 13, 32(e), 32(f)
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Tribunals and Commissions08 Jun 2022

M/s. KHF Components Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0588

The Insolvency and Bankruptcy Code, 2016-Section 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 38Companies Act, 1956
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Tribunals and Commissions08 Jun 2022

Shera Metal (P) Ltd Vs Unilec Engineers Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0590

IBC, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions08 Jun 2022Disposed Of

Dayavant Tradelink Private Limited Vs

National Company Law Tribunal · (2022) 06 NCLT CK 0020

Companies Act, 2013 — Section 133, 206, 206(3), 230(1), 230(6), 232(1), 232(3), 232(3)(i), 232(4)Reserve Bank of India Act 1934 — Section 45IAIncome Tax Act, 1961 — Section 143(3), 148
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Tribunals and Commissions08 Jun 2022Dismissed

Punjab National Bank Limited Vs Brahm (Alloys) Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 5(7), 7, 60(5)State Financial Corporations Act, 1951 — Section 29, 30 National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions08 Jun 2022Disposed Of

Jamipol Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 06 NCLT CK 0013

Companies Act, 2013 — Section 217, 219, 221, 224, 225, 230, 230(1), 230(3), 230(5), 230(), 231Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16
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Tribunals and Commissions07 Jun 2022Allowed

State Bank Of India Vs Mrs. Nuzhat Aisha Nazeer

National Company Law Tribunal · (2022) 06 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 99, 95, 100, 80(2), 3(8), 31, 97, 101, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules-Rule 6
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Tribunals and Commissions07 Jun 2022Allowed

Piramal Capital And Housing Finance Limited Vs Mrs. Mangala B. Dhammanagi

National Company Law Tribunal · (2022) 06 NCLT CK 0592

Insolvency and Bankruptcy Code, 2016-Sections 7, 95, 95(1), 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules-Rule 4
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Tribunals and Commissions07 Jun 2022Allowed

Excelsior Leathers Private Limited Vs M/s. Samar Lifestyle Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jun 2022

South Indian Bank Limited Vs Dr. Palani G. Periyasamy

National Company Law Tribunal · (2022) 06 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions07 Jun 2022

Chandra Prakash Vs Rahul Gupta & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0383

Insolvency and Bankruptcy Code, 2016-Section 19(3), 19(2), 70NCLT Rules, 2016-Rule 11Companies Act, 2013-Section 22(2), 128(6)
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Tribunals and Commissions07 Jun 2022

Mr. Parthiv Parikh Vs Cooperative Rabobank U.A

National Company Law Tribunal · (2022) 06 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 54, 9, 52, 53, 53(1), 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 44, 45
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Tribunals and Commissions07 Jun 2022

Rajesh Kumar Parasrampuria proprietor of Utex Corporation Vs P.M. Garments Exports Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 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 Commissions07 Jun 2022

UCO Bank Vs Limtex Tea & Industries Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0430

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 17(1), 13(4)
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