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National Company Law Tribunal judgments

20,333 judgments · page 656 of 1,017

Tribunals and Commissions06 May 2022Disposed Of

Jai Balaji Industries Limited Vs Bengal India Global Infrastructure Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0555

Insolvency and Bankruptcy Code, 2016-Section 33, 33(5), 34(1), 53, 54, 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 41, 45, 45(3)Insolvency and Bankruptcy Board of India (Liquidation Process) (Fourth Amendment) Regulations, 2020-Regulation 37A
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Tribunals and Commissions06 May 2022Allowed

Syndicate Bank (Presently Canara Bank) Vs M/s. A.L. Sudershan Constructions Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 13(2), 14 (including Sub-section (1) of Section 14), 15, 17, 18, 19, 20, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions06 May 2022Allowed

Speed-O-Controls Private Limited Vs Dar Media Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0571

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 9, 4(1), 13, 14(1), 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions06 May 2022

Bank Of India Limited Vs Shree Gajanan Agro Farms Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 238A, 13, Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137, Section 5, 18
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Tribunals and Commissions06 May 2022Allowed

Shouri Properties Private Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0008

Companies Act, 2013 — Section 230(5)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions06 May 2022Disposed Of

Bhagyashree Infrastructure Private Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0006

Companies Act, 2013 — Section 129, 230, 232, 232(3)(i), 232(6)Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 16
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Tribunals and Commissions06 May 2022

Jindal Steel & Power Ltd Vs Bharat Nre Coke Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0004

Constitution of India, 1950 — Article 141Code of Civil Procedure, 1908 — Section 11, 151, Order 47 Rule 1Insolvency and Bankruptcy Code 2016 — Section 5(7), 5(8)(f), 5(8)(i), 7, 60(5)
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Tribunals and Commissions06 May 2022Dismissed

Kotak Mahindra Bank Limited Vs Multiple Hotels Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0002

Insolvency And Bankruptcy Code, 2016 — Section 43, 45, 50, 60(5), 66Companies Act, 2013 — Section 213Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 35A(2)
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Tribunals and Commissions05 May 2022Allowed

Shakuntlam Securities Private Limited Vs Qutab Realcon Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5), 13(2), 14(1), 14(2), 14(3), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions05 May 2022Allowed

M/s. KKR India Asset Finance Limited Vs M/s. Mantri Developers Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0578

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions05 May 2022

Dhanalaxmi Bank Ltd Vs Dr. Asalatha Nair & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0584

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 95(4)(b), 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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