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National Company Law Tribunal judgments

20,333 judgments · page 668 of 1,017

Tribunals and Commissions24 Mar 2022

Mr. Vijay Pitamber Lulla Vs Ahinsa Buildtech Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 12(2), 60(5)(c), 196(1)(t), 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 40B, 40C
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Tribunals and Commissions24 Mar 2022

Vijay Ghai

National Company Law Tribunal · (2022) 03 NCLT CK 0308

Insolvency and Bankruptcy Code-Section 94(1), 94(4) & (5), 99
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Tribunals and Commissions24 Mar 2022Disposed Of

Maa Tara Ferrotech Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0060

Insolvency and Bankruptcy Code, 2016 — Section 36, 53, 54Insolvency and Bankruptcy Board of India (LiquidationProcess) Regulations, 2016 — Regulation 41, 45
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Tribunals and Commissions23 Mar 2022

Technology Parks Limited Vs Alchemist Infra Realty Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0392

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13(2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Companies Act, 1956
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Tribunals and Commissions23 Mar 2022Allowed

Aeruva Naga Mallikarjuna Vs M/s Icoat Projects Pvt Ltd & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5, 6General Clauses Act, 1897-Section 27
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Tribunals and Commissions23 Mar 2022

State Bank Of India Vs V. Muthuchandrasekar

National Company Law Tribunal · (2022) 03 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal guarantors to Corporate Debtor) Rules, 2019-Rule 3(g), 7SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions23 Mar 2022

BCC Fuba India Ltd Vs SBJ Exports & Mfg Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0398

Insolvency and Bankruptcy Code, 2016-Section 54(1), 54(2), 54, 33(b)(ii), 33(5), 35(2), 52(1)(a), 53IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 45(3), 12, 41(1), 33, Schedule I, 37A, 36Companies Act, 1956-Section 433, 434, 439
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Tribunals and Commissions23 Mar 2022

Siemens Financial Services Pvt. Ltd. Vs Surendra Sabbineni

National Company Law Tribunal · (2022) 03 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 60(2), 7, 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2), 4(1)
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