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National Company Law Tribunal judgments

20,333 judgments · page 669 of 1,017

Tribunals and Commissions23 Mar 2022

Axis Bank Limited Vs Lanco Mandakini Hydro Energy Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0318

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32, 32A, 53, 61, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38, 38(1), 38(1A), 38(1B)(c), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Mar 2022Dismissed

N.K Realtors Private Limited Vs Mounthill Realty Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0295

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(2)(e), 9(3)(a), 9(3)(b), 9(3)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 8, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions23 Mar 2022Dismissed

Punjab National Bank Vs Saptarishi Hotels Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0062

Insolvency and Bankruptcy Code, 2016 — Section 19, 19(1), 19(2), 61(1)Companies Act, 2013 — Section 408, 424National Company Law Tribunal Rules, 2016 — Rule 3
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Tribunals and Commissions23 Mar 2022Dismissed

N.K Realtors Private Limited Vs Mounthill Realty Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 4, 8, 8(2), 9, 9(2)(e), 9(3)(a), 9(3)(b), 9(3)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6, 8, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 — Regulation 8
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Tribunals and Commissions22 Mar 2022Allowed

State Bank Of India Vs K.R.R. Infra Projects Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33, 33(1)(b)(i)(ii)(iii), 33(2), 34, 34(1), 35 to 50, 43, 45, 60 and 66, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4(1), 4(2), 32, 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 39(B), 39D
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Tribunals and Commissions22 Mar 2022Allowed

M/s PAS Enterprise Vs M/s SGM Steels Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions22 Mar 2022

Ram Alloy Casting Private Limited Vs Trimurti Concast Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0415

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 37, 38, 39, 39(1), 39(4)Competition Act, 2002-Section 5
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Tribunals and Commissions22 Mar 2022

Mr. Pankaj Khaitan Vs Jammu & Kashmir Bank Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 19(2), 208(2)(a), 25(2)(a)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Para 16 of the Code of Conduct in the Schedule
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