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National Company Law Tribunal judgments

20,333 judgments · page 654 of 1,017

Tribunals and Commissions09 May 2022

Ram Ratan Modi Vs Sammelan Tea and Beverages Private Limited & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 25(1), 25(2)(a), 18(1)(f), 18Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30Transfer of Property Act, 1882-Section 111(a)
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Tribunals and Commissions09 May 2022

Ram Ratan Modi Vs Merico Agro Industries Private Limited & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 7, 25(1), 25(2)(a), 18, 18(1)(f), 18(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30Transfer of Property Act, 1882-Section 111(a)
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Tribunals and Commissions09 May 2022

State Bank Of India Vs Smt. Savita Lohariwal

National Company Law Tribunal · (2022) 05 NCLT CK 0530

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(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions09 May 2022Allowed

YES Bank Limited Vs Radius Infra Holdings Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0531

Insolvency & Bankruptcy Code, 2016 (I&B Code)-Section 7, 95, 5(5A), 3(8), 3(12), 5(8), 3(6), 3(11), 60(2), 60(3), 14, 31(1), 33, 13Bankers’ Book Evidence Act, 1891-Section 2A(b), 2A(c)Contract Act-Section 128
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Tribunals and Commissions09 May 2022

Mr. Subodh Kumar Agarwal Vs South India Bank Limited & Anr.

National Company Law Tribunal · (2022) 05 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 9, 33, 53, 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 21A, 32, 33, 32(a) to (d)SARFAESI Act, 2002-Section 13(2), 13(8)
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Tribunals and Commissions09 May 2022Disposed Of

Ajay Kumar Jain Vs Punjab National Bank

National Company Law Tribunal · (2022) 05 NCLT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 14, 19, 21(1), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 52, 56, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2), 12, 13, 15
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