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National Company Law Tribunal judgments

20,331 judgments · page 636 of 1,017

Tribunals and Commissions03 Jun 2022

Ashok Oswal Vs Hemanshu Jetley & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 25(2)(b), 35, 38, 39, 42, 43, 53, 60(5), 66, 238Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12(3), 16, 16(2), 18, 30, 31, 43, 44, 47SARFAESI Act-Section 13(2)
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Tribunals and Commissions03 Jun 2022

UCO Bank Vs PMT Machines Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 29A(j), 30(2), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 45, 49, 50, 53, 53(1), 60(5), 61(3), 66, 68, 70, 71, 72, 73, 74, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 39(3), 39(3B), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Jun 2022Allowed

Jai Corp Limited Vs Vama Wovenfab Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions03 Jun 2022

Dena Bank Vs Printek Graphix (India) Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0601

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions02 Jun 2022

Corporation Bank Vs M/s Sharma Kalypso Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 22, 30(2), 33, 33(1)(b), 33(2), 33(5), 33(7), 34, 34(1), 34(4), 34(4)(b), 60(5)(c)Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2EA, 2A, 2B, 6(1), 17(3), 18
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Tribunals and Commissions02 Jun 2022

Indian Bank Vs Mr. CA. R.Shanmuggam

National Company Law Tribunal · (2022) 06 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 9, 32, 60(5), 238NCLT Rules, 2016-Rule 11, 14IBBI (Liquidation Process) Regulations, 2016-Regulation 33, Schedule 1
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Tribunals and Commissions02 Jun 2022

Indian Bank Vs Mr. CA. R.Shanmuggam

National Company Law Tribunal · (2022) 06 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 9, 32, 60(5), 238NCLT Rules, 2016-Rule 11, 14IBBI (Liquidation Process) Regulations, 2016-Regulation 33, Schedule 1
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