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National Company Law Tribunal judgments

20,331 judgments · page 639 of 1,017

Tribunals and Commissions01 Jun 2022Dismissed

Cura Healthcare Pvt Ltd Vs Deepak Mittal

National Company Law Tribunal · (2022) 06 NCLT CK 0002

Insolvency And Bankruptcy Code, 2016 — Section 25, 25(j), 45, 46, 46(1)(i), 46(1)(ii), 49, 49(b)(i)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions31 May 2022Allowed

M/s. Amrit Seair Express Pvt. Ltd. Vs M/s. Hamd Foods Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0402

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 14, 14(1)(a), (b), (c) & (d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules-Rule 5
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Tribunals and Commissions31 May 2022Allowed

Kinjalkumar Madhubhai Chaudhary

National Company Law Tribunal · (2022) 05 NCLT CK 0404

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(3), 33(5), 34Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions31 May 2022Allowed

Mr. J. John Ohilvi

National Company Law Tribunal · (2022) 05 NCLT CK 0406

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 33(1)(a), 34(1), 34(8), 35 to 50, 52, 52 to 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions31 May 2022

M/s. Drip Capital Inc. Vs M/s. Concord Creations (India) Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions31 May 2022

Mr. Vijay Kumar Agarwal

National Company Law Tribunal · (2022) 05 NCLT CK 0766

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94, 95, 96(1), 96(3), 79(15)(e), 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions31 May 2022Allowed

M/s. Sahni International Vs LRM Spices Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0769

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(3)
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Tribunals and Commissions31 May 2022

Kanada Hiren Mahendrabhai Vs Bansal Infracon Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0771

Insolvency and Bankruptcy Code, 2016-Section 33, 34(4), 9, 21, 12, 56, 30(6), 31, 34(1), 19, 33(5), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8, Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions31 May 2022Allowed

Panda Water Tech Pvt Ltd Vs Rudrasiva Infracon Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0772

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33National Company Law Tribunal Rules, 2016-Rule 154IBBI (Application to the Adjudicating Authority) Rules, 2016-Rule 5
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Tribunals and Commissions31 May 2022Allowed

State Bank Of India Vs Shri Kailash Chandak

National Company Law Tribunal · (2022) 05 NCLT CK 0715

Insolvency and Bankruptcy Code, 2016-Section 79(15), 81, 94, 95, 95(1), 95(4)(b), 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7
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