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National Company Law Tribunal judgments

20,333 judgments · page 664 of 1,017

Tribunals and Commissions29 Mar 2022Allowed

State Bank Of India Vs M.S. Sriharsha

National Company Law Tribunal · (2022) 03 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 80(2), 99, 97, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions29 Mar 2022Allowed

FM India Supply Chain Pvt Ltd Vs IMP Powers Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0739

Insolvency and Bankruptcy Code, 2016-Sections 9, 4, 8, 14, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Mar 2022

M/s. Coöperatieve Rabobank U.A. Vs M/s. Coffee Day Global Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions29 Mar 2022

Mr. T.S. Parthasarathy Vs Mr. S. Palaniappan

National Company Law Tribunal · (2022) 03 NCLT CK 0732

Insolvency and Bankruptcy Code, 2016-Section 10(1), 38, 39, 40, 41, 42National Company Law Tribunal, Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulations 16 to 30
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Tribunals and Commissions29 Mar 2022Allowed

Vani Advertising Vs Santasha Real Estate Pvt Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0723

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2
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Tribunals and Commissions29 Mar 2022Dismissed

Rare Asset Reconstruction Limited Vs Mr. Subrata M Maity & 7 Ors

National Company Law Tribunal · (2022) 03 NCLT CK 0090

Insolvency and Bankruptcy Code, 2016 — Section 25(2)(h), 29A, 30(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A(7), 36A(8), 36A(9)
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