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National Company Law Tribunal judgments

20,333 judgments · page 649 of 1,017

Tribunals and Commissions18 May 2022

Punjab National Bank Vs Krishna Alex Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0478

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Income-tax Act, 1961-Section 50B, 50C, 50CA, 56, 115JB
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Tribunals and Commissions18 May 2022Allowed

Ritu Kejriwal Vs Aanchal Cement Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 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 Commissions18 May 2022

Oriental Bank of Commerce Vs Bansal Alumex Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Income-tax Act, 1961-Section 50B, 50C, 50CA, 56, 115JB
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Tribunals and Commissions18 May 2022

Mrs. Jyoti Soni

National Company Law Tribunal · (2022) 05 NCLT CK 0482

Insolvency & Bankruptcy Code-Section 94(1)
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Tribunals and Commissions18 May 2022Allowed

United Bank of India Vs Purple Advertising Services Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0485

Insolvency & Bankruptcy Code, 2016-Section 7, 15, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(c), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter-III
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Tribunals and Commissions17 May 2022

M/s EE Limited Vs M/s Falcon Business Resources Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0488

Insolvency & Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, sub-section (1) of section 14, 15, 17, 18, 19, 20Insolvency & 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 Commissions17 May 2022

M/s Shera Metal Private Limited Vs M/s Unilec Engineers Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0489

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3(12), 4, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 May 2022

Union Bank of India Vs Amit Katyal

National Company Law Tribunal · (2022) 05 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4) Clause B, 95(5), 95, 7, 5(11), 5(12), 5(40), 12, 60(1), 60(2), 60, 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013-Section 77(1), 78
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Tribunals and Commissions17 May 2022Allowed

Punjab National Bank Vs M/s. Saraya Industries Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 11, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21, 55(2), 215, 238Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9, 9(1), Form 2Banking Regulation Act, 1949-Section 35AA
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