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National Company Law Tribunal judgments

20,331 judgments · page 644 of 1,017

Tribunals and Commissions24 May 2022

Phoenix Arc Pvt. Ltd. Vs GPI Textiles Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(27), 5(8), 5(13), 5(13)(e), 5(20), 5(21), 7, 9, 12, 14, 14(1)(d), 15, 18, 18(1)(f), 18(f), 20, 20(2)(e), 21, 21(1), 25, 25(2)(a), 25A, 29, 30, 30(2), 30(2)(b), 30(2)(b)(1), 30(4), 31, 31(1), 52(1)(b), 53, 60(5), 60(5)(c), 61, 61(3), 62, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019-Section 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 May 2022

Abhinav Choudhari

National Company Law Tribunal · (2022) 05 NCLT CK 0448

Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 79(15)(e), 94(4), 94, 96(1), 96(3), 99, 99(7)Insolvency 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 Commissions24 May 2022Allowed

Tata Capital Financial Services Limited Vs Sammi Electronics India Private Limited & Anr.

National Company Law Tribunal · (2022) 05 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions24 May 2022Allowed

M/s. Neo Industries Vs M/s. Nikko Auto Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(3)(b), 9(5), 8, 3(11), 14, 14(1)(a), (b), (c) & (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 6, 5Companies Act, 1956
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Tribunals and Commissions24 May 2022Allowed

Mr. Dalip Narinder Gupta Vs Shree Om Enterprises Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0454

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions24 May 2022Allowed

CBRE South Asia Private Limited Vs MKHS Realty LLP

National Company Law Tribunal · (2022) 05 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 May 2022

Punjab National Bank Vs Vallabh Textiles Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 24, 29A, 29A(f), 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 53, 60(5), 60(5)(c), 61, 62, 235AInsolvency and Bankruptcy Code (Amendment) Act, 2019National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 May 2022Disposed Of

Wipro Ltd. Vs Rahul Commerce Pvt. Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0758

IBC-Section 9, Chapter III, 33(1)(b)(iii), 33(5), 33(7), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions24 May 2022Dismissed

Aditya Kumar Vs LKB Engineering Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5 (21), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules 2016-Rule 151
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Tribunals and Commissions24 May 2022

State Bank Of India Vs Sri Surapaneni Ramesh

National Company Law Tribunal · (2022) 05 NCLT CK 0762

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions24 May 2022

Punjab National Bank Vs Vallabh Textiles Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 29A(f), 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 50, 53, 53(1), 61, 62, 66CIRP Regulations-Regulation 35A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(4)Competition Act, 2002-Section 5
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Tribunals and Commissions24 May 2022

Punjab National Bank Vs Vallabh Textiles Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0713

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(2), 14(2)(A)IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 12(2), 27(2)Companies Act, 1956-Section 295, 297, 372A
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