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National Company Law Tribunal judgments

20,333 judgments · page 667 of 1,017

Tribunals and Commissions24 Mar 2022Allowed

The Federal Bank Limited Vs M/s. Foodco Delicacies India Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0699

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 13, 14, 15, 17, 18, 19, 20, 21, 31, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3, 4IBBI (Insolvency and Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions24 Mar 2022

State Bank of India Vs Mr. Ahmed A.R. Buhari

National Company Law Tribunal · (2022) 03 NCLT CK 0702

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

State Bank Of India Vs Mr. R. Ram Kumar

National Company Law Tribunal · (2022) 03 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

Central Bank Of India Vs Mr.A.Dominic Savio

National Company Law Tribunal · (2022) 03 NCLT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

Mr. Vijay Pitamber Lulla Vs M/s. Umesh Suppliers Private Limited & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(3), 32, 53, 61(3), 14, 21(6A)(b), 29AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 39, Regulation 29A, 37(1)(c), 38, 38(1)(b), 38(3A), 39, 39B, 39DCompanies Act, 2013
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Tribunals and Commissions24 Mar 2022

Central Bank Of India Vs Mrs. Banu Ramesh

National Company Law Tribunal · (2022) 03 NCLT CK 0377

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

State Bank Of India Vs Mr. R.C.K. Vallal

National Company Law Tribunal · (2022) 03 NCLT CK 0379

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

Central Bank Of India Vs A. Joseph Raj

National Company Law Tribunal · (2022) 03 NCLT CK 0380

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022

State Bank Of India Vs Mr. Manish Mittal

National Company Law Tribunal · (2022) 03 NCLT CK 0381

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 Commissions24 Mar 2022

Central Bank of India Vs Mrs. Vimala Joseph Raj

National Company Law Tribunal · (2022) 03 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions24 Mar 2022Allowed

ICICI Bank Limited Vs Prashant Bothra

National Company Law Tribunal · (2022) 03 NCLT CK 0293

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 97, 101, 102, 107, 108, 112, 113, 114(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1), 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions24 Mar 2022

Dr. Amit Upadhyay Vs Vijay Pitambar Lulla

National Company Law Tribunal · (2022) 03 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 60 (5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8A, 12(2)
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