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National Company Law Tribunal judgments

20,331 judgments · page 633 of 1,017

Tribunals and Commissions07 Jun 2022Allowed

GSA Retail Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0431

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions07 Jun 2022Allowed

State Bank Of India Vs M/s. Supreme Overseas Exports India Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0436

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(5), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 2(o)
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Tribunals and Commissions07 Jun 2022

Piramal Capital and Housing Finance Limited Vs Mr. Babu A. Dhammanagi

National Company Law Tribunal · (2022) 06 NCLT CK 0471

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(1), 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)-Rule 4
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Tribunals and Commissions07 Jun 2022

State Bank Of India Vs Mr. P.K. Balasubramanian

National Company Law Tribunal · (2022) 06 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(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 2022Allowed

Panchshree Dealmax Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions07 Jun 2022Allowed

Power Saver Solutions Vs Han Ul Technologies Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 34, 34(1), 52, Chapter II in Part II, Chapter III in Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions07 Jun 2022

Mr. Keyur J. Shah Vs M/s. Gokul Ceramic Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21, 30(6), 31, 33, 33(1)(a), 33(1)(b), 33(5), 34(1), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions07 Jun 2022Allowed

State Bank Of India Vs Mr. Awaiz Ahamed

National Company Law Tribunal · (2022) 06 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 99, 95, 100, 80(2), 3(8), 31, 101, 97, 103, 102(2), 104, 105, 106, 106(3), Sub-Section (1) of Section 106, 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 Commissions06 Jun 2022

State Bank Of India Vs Shri Vivek Sachdev

National Company Law Tribunal · (2022) 06 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 95(4), Clause B of Sub-Section 4 of Section 95, 96(1)(a), 97, 97(2), 98(6), 99, 99(7), 100Securitization Act-Section 13(2)Insolvency and Bankruptcy Rules, 2019-Rule 7(2)
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