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National Company Law Tribunal judgments

20,331 judgments · page 640 of 1,017

Tribunals and Commissions31 May 2022

Mr. Kailash T. Shah Vs Malay Bhow & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0717

National Company Law Tribunal Rules, 2016-Rule 154Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(2), 30(6), 31, 31(1), 53(1)Companies Act, 2013
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Tribunals and Commissions30 May 2022Allowed

S. Kangayan

National Company Law Tribunal · (2022) 05 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 38(1), 38(1A), 38(2), 38(3), 43, 45, 50, 43 to 51, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29, 35A, 39(4)Companies Act, 2013-Section 66, 241-243
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Tribunals and Commissions30 May 2022

State Bank of India Vs Raj H Eswaran

National Company Law Tribunal · (2022) 05 NCLT CK 0779

Insolvency & Bankruptcy Code, 2016-Section 95(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 Commissions30 May 2022Allowed

Ramakrishnan Sadasivan, Resolution Professional, BVV Paper Industries Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0723

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 50, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2), 38(1A), 38(2)(c), 39(3B), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions30 May 2022

State Bank Of India Vs N. Madhavi

National Company Law Tribunal · (2022) 05 NCLT CK 0724

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)
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Tribunals and Commissions30 May 2022Disposed Of

Mr. P Mohanraj & Ors. Vs Mr. V. Mahesh & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0725

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 31, 33, 33(3), 33(4), 33(5), 33(7), 35(1), 54L, 60(5), 74, 74(3), 240ANCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 13, 32(e), 32(f)
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Tribunals and Commissions30 May 2022

State Bank Of India Vs N. Amulya Krishna

National Company Law Tribunal · (2022) 05 NCLT CK 0726

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 95(5), 96, 97, 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)
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Tribunals and Commissions30 May 2022Allowed

M/s. Oriental Bank Of Commerce Vs M/s. Venta Realtech Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0728

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25A(3A), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 39(4), 53, 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(h), 16A, 16A(9), 25(5), 25(6), 25A, 26, 35, 36B(4A), 39, 39(3), 39(4)
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Tribunals and Commissions30 May 2022

Indiabulls Housing Finance Limited Vs Dr. Subhash Chandra

National Company Law Tribunal · (2022) 05 NCLT CK 0729

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 95, 97, 100, 99, 99(7), 96(1)(a), 60, 60(1), 60(2), 60(3), 60(4), 79, 79(1), 79(15)(e), 110, 3(8), 3(7), 7, 179, 179(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Succession Act, 1925
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Tribunals and Commissions30 May 2022

DBS Bank India Limited Vs Gonlu Agro Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions30 May 2022

Pegasus Assets Reconstruction Pvt. Ltd. Vs Yashomati Hospitals Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 29(1), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3), 43, 53, 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)
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Tribunals and Commissions30 May 2022Allowed

Drip Capital Inc Vs Vibrant Fab Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 19(2), 33, 21(1), 34(1), 33(7), 14, 33(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(2)(d)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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