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National Company Law Tribunal judgments

20,331 judgments · page 634 of 1,017

Tribunals and Commissions06 Jun 2022

State Bank Of India Vs Ankit Kumar Gupta

National Company Law Tribunal · (2022) 06 NCLT CK 0675

Insolvency & Bankruptcy Code, 2016-Sections 2(14), 7, 7(1), 7(5), 9, 9(1), 9(5), 10, 10(1), 10(4), 60(2), 60(3), 94, 95, 95(4)(b), 96, 96(1), 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 2(a), 6, 7, 10National Company Law Tribunal Rules, 2016-Rules 2(14), 11, 16(d), 20, 21, 22, 23, 24, 26, 29
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Tribunals and Commissions06 Jun 2022

Mr. P.L. Thomas Vs M/s Amakan Overseas (P) Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Section 3, 3(12), 4, 8, 8(2), 9, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5, 6Payment of Gratuity Act
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Tribunals and Commissions06 Jun 2022

PNB Housing Finance Limited Vs Mr. Ashok Kumar Gupta

National Company Law Tribunal · (2022) 06 NCLT CK 0679

IBC, 2016-Section 95(1), 95(4)(b), 96(1)(a), 97(1), 99, 99(7), 60(1), 60(2), 60(3), 179Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions06 Jun 2022Allowed

Dharmesh Gajjar Vs VVR Innovate Materials Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 9, 8, Sub Clause 2 of Section 8, 13, 14, sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1872-Section 65B, 65B(4)
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Tribunals and Commissions06 Jun 2022

Saroj Bala Ruhil

National Company Law Tribunal · (2022) 06 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 94, 96(1)(a), 97(2), 97(3), 98(6), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Companies Act, 1956
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Tribunals and Commissions06 Jun 2022

Diwan Singh

National Company Law Tribunal · (2022) 06 NCLT CK 0683

Insolvency & Bankruptcy Code, 2016-Section 94, 96 (1) (a), 97(2), 97(3), 98(6), 99, 99(7)
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Tribunals and Commissions06 Jun 2022

Gopal Das Mittal Vs Denovo Enterprises Pvt Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i), 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions06 Jun 2022Allowed

Way Automotives Pvt. Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 15, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 40A
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Tribunals and Commissions06 Jun 2022

Canara Bank Vs M/s Gopalsons Steels Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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Tribunals and Commissions06 Jun 2022

M/s. G. L. Shoes Vs M/s. Action Udhyog Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 3(23), 215(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 5(1), 5(1)(a)Indian Partnership Act, 1932-Section 69(2)
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