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National Company Law Tribunal judgments

20,333 judgments · page 662 of 1,017

Tribunals and Commissions06 Apr 2022

Lagan Engineering Company Limited Vs

National Company Law Tribunal · (2022) 04 NCLT CK 0011

Companies Act, 2013 — Section 230(1), 230(6), 232(1), 230(5), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16(1)
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Tribunals and Commissions04 Apr 2022Disposed Of

Sobisco Foods Private Limited Vs

National Company Law Tribunal · (2022) 04 NCLT CK 0015

Companies Act, 2013 — Section 66, 103(1)(a), 103(1)(b), 133, 217, 218, 219, 220, 221, 222, 223, 224, 225, 230, 230(1), 230(5), 232, 230(2)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250m 251Companies (Compromises, Arrangementsand Amalgamations) Rules, 2016 — Rule 8(2)
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Tribunals and Commissions04 Apr 2022Disposed Of

Helios Infrapro Private Limited Vs

National Company Law Tribunal · (2022) 04 NCLT CK 0014

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(1), 230(2)(a), 230(3), 230(4), 230(5), 230(6), 232(3), 232(3)(i), 232(4)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions01 Apr 2022Dismissed

Central Bank of India Vs Mr. Bipin Kumar Vohra

National Company Law Tribunal · (2022) 04 NCLT CK 0002

Insolvency and Bankruptcy Code, 2016 — Section 95, 95(1), 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019 — Section 7(1), 7(2)
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Tribunals and Commissions31 Mar 2022

Dhanlaxmi Bank Ltd Vs M/s. S.D. Pharmacy P Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0341

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33, Rule 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Sub Rule (1) of Rule 9
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Tribunals and Commissions31 Mar 2022Allowed

Yogesh Gupta Vs Aadi Best Consortium Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0342

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions31 Mar 2022

Mr. Mohan Lal Jain Vs J.R. Modi Associates Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0343

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5), 14(1), 14(2) to 14(4), 35 (1) (k)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Companies Act, 1956
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Tribunals and Commissions31 Mar 2022Allowed

State Bank Of India Vs Badri Kasturi & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0344

Insolvency of Bankruptcy Code, 2016-Section 95, 7, 99, 101, 102 (2), 103, 105, 106, 106 (3), Sub-Section (1) of Section 106, 107, 109, 110, 111, 112, 208Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7 (2)SARFAESI Act, 2002
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Tribunals and Commissions31 Mar 2022Allowed

Dugar Polymers Limited Vs Maruthi Tubes Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 33(2), 34(8), 35 to 50, 52, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions31 Mar 2022Allowed

State Bank Of India Vs M/s Aaj Ka Anand Papers Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0346

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 9, 7(5), 14, 14(1), 31(1), 33, 13State Bank of India Act, 1955Recovery of Debts due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions31 Mar 2022

Kilburn Engineering Ltd. Vs DCW Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (5), 14 (1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions31 Mar 2022Allowed

State Bank Of India Vs Mr. A.N. Vijaya Raghavan & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0348

Insolvency of Bankruptcy Code, 2016-Section 7, 95, 99, 101, 102 (2), 103, 105, 106, 106 (3), Sub-Section (1) of Section 106, 107, 109, 110, 111, 112, 208Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7 (2)SARFAESI Act, 2002
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