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National Company Law Tribunal judgments

20,331 judgments · page 635 of 1,017

Tribunals and Commissions03 Jun 2022

Bank Of Baroda Vs Shalibhadra Cottrade Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(5), 34(1), 43, 45, 47, 52, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Jun 2022

State Bank Of India Vs M/s. Sabitri Industries Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4 (1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 7A
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Tribunals and Commissions03 Jun 2022Allowed

M/s Kabir Impex Vs M/s Swati Cast & Forge Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0402

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31, 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2022Allowed

M/s. Global Emerging Markets India Ltd. Vs M/s. Lepakshi Heritage Wellness Village Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0435

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 65Insolvency 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
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