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National Company Law Tribunal judgments

20,331 judgments · page 641 of 1,017

Tribunals and Commissions30 May 2022

State Bank Of India Vs Ms. N. Sai Gayathri

National Company Law Tribunal · (2022) 05 NCLT CK 0738

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 2022

Mr. Amar Baldva

National Company Law Tribunal · (2022) 05 NCLT CK 0745

The Insolvency and Bankruptcy Code, 2016-Section 9, 79(15)(e), 94, 94(1), 94(4), 95, 96(1), 96(3), 99, 99(7) (sub-section 7 of Section 99), 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 Commissions27 May 2022

ICICI Bank Limited Vs Punj Lloyd

National Company Law Tribunal · (2022) 05 NCLT CK 0750

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1), 33(5), 33(7), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Companies Act, 2013-Section 230
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Tribunals and Commissions27 May 2022Allowed

Pawan Kumar Gupta & Anr. Vs M/s ATS Housing Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0752

Insolvency & Bankruptcy Code, 2016-Section 4, 5(8), 7, 10A, 13 and 15, 14, 15, sub-section (1) of Section 31, 33, 65Insolvency & Bankruptcy (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 Commissions27 May 2022

M/S Hero Solor Energy Private Limited Vs M/S National Textile Corporation Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0755

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 May 2022Allowed

ICICI Bank Limited Vs Punj Lloyd

National Company Law Tribunal · (2022) 05 NCLT CK 0756

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 14, 33(5), 33(7), Chapter III of Part II, 35(1)NCLT Rules, 2016-Rule 11Companies Act, 2013-Section 230
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Tribunals and Commissions27 May 2022Allowed

In Re: New Chennai Township Private Limited (Section 12A Withdrawal)

National Company Law Tribunal · (2022) 05 NCLT CK 0764

Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 21(1), 22, 33, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 17(1), 27 and 35, 36Recovery of Debts Due to Banks and Financial Institutions Act, 1993
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Tribunals and Commissions27 May 2022Allowed

M/s Knight Frank India Pvt. Ltd. Vs RAF Stationers Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0757

Insolvency & Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(3)(c), 13, 13(1)(c), 14, 15, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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