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National Company Law Tribunal judgments

20,333 judgments · page 671 of 1,017

Tribunals and Commissions21 Mar 2022

Mrs. Jyoti Soni

National Company Law Tribunal · (2022) 03 NCLT CK 0715

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 94(5), 96, 96(1)(a), 97, 99, 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)SARFAESI Act, 2002
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Tribunals and Commissions21 Mar 2022

Navneet Bedi

National Company Law Tribunal · (2022) 03 NCLT CK 0716

IBC 2016-Section 94, 99
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Tribunals and Commissions21 Mar 2022Allowed

Export - Import Bank Of India Vs Indowind Energy Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0717

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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Tribunals and Commissions21 Mar 2022Allowed

State Bank Of India Vs Rajesh K S & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0649

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 95(2), 95(4), 95(5), 95(6), 95(7), 96, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFEASI Act-Section 13(2)
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Tribunals and Commissions21 Mar 2022

Anita Bansal

National Company Law Tribunal · (2022) 03 NCLT CK 0651

IBC 2016-Section 94, 99
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Tribunals and Commissions21 Mar 2022

J. Karthiga Vs The Special Officer (Revenue) & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0653

Insolvency and Bankruptcy Code, 2016-Sections 31, 32A, 35(1)(f), 42, 53, 54(1), 60(5), 238, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rules 11, 14Limited Liability Partnership Act, 2008-Section 2
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Tribunals and Commissions21 Mar 2022

Mrs. R. Lalitha

National Company Law Tribunal · (2022) 03 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(2), 33(5), 33(7), 14, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 13IBBI (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 40C
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Tribunals and Commissions21 Mar 2022Allowed

City Union Bank Ltd Vs Milan Textile Enterprise Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions21 Mar 2022

Kalpana Bedi

National Company Law Tribunal · (2022) 03 NCLT CK 0658

IBC 2016-Section 94, 99
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Tribunals and Commissions21 Mar 2022Allowed

Bank Of India Vs Pesco Beam Environmental Solutions Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0661

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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