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National Company Law Tribunal judgments

20,333 judgments · page 677 of 1,017

Tribunals and Commissions14 Mar 2022

Kondala Chenchaiah Vs M/s. City Union Bank

National Company Law Tribunal · (2022) 03 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 97, 99, 102, 103, 104, 105, 105 to 113, 106(2), 106(3), 106(4)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6
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Tribunals and Commissions14 Mar 2022Allowed

M/s Capital Finance and Investments LLP Vs M/s Shri Krishna Prasadam Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), sub-section (3)(b) of Section 7, sub-section 5(a) of Section 7, 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)The Limited Liability Partnership Act, 2008
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Tribunals and Commissions14 Mar 2022

Stressed Asset Stabilization Fund Vs I.C. Textiles Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0300

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(8), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions14 Mar 2022Disposed Of

SJK Powergen Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0028

Companies Act, 2013, — Section 230, 232National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions11 Mar 2022Allowed

In Re: C A V Cotton Mills Private Limited (Liquidation Order)

National Company Law Tribunal · (2022) 03 NCLT CK 0647

Insolvency and Bankruptcy Code, 2016-Section 33(2), 21(2), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4(2), 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs J.K.S. Construction Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0636

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4General Clauses Act-Section 27
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Tribunals and Commissions11 Mar 2022

Kanishkdeep Stock Consultants Pvt. Ltd. Vs Sanjay Badrilal Punglia

National Company Law Tribunal · (2022) 03 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 15, 21, 21(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 28(1A), 35A, 36B(4A), 38, 38(1B), 39(4)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs N Prapanna Kumar

National Company Law Tribunal · (2022) 03 NCLT CK 0638

Insolvency and Bankruptcy Code, 2016-Section 95(1), 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), 7(2)
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Tribunals and Commissions11 Mar 2022

Kamakshi Kraftex Pvt. Ltd. Vs M/s Saraf Gartex Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0639

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(4), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6, 6(1)Companies Act, 1956
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