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National Company Law Tribunal judgments

20,333 judgments · page 678 of 1,017

Tribunals and Commissions11 Mar 2022

The State Bank Of India Vs T Prabhakar

National Company Law Tribunal · (2022) 03 NCLT CK 0640

Insolvency and Bankruptcy Code, 2016-Section 95, 96, 97Insolvency and Bankruptcy [Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor], Rules, 2019-Rule 7(2)
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs Mrs. Sunku Vasundhara

National Company Law Tribunal · (2022) 03 NCLT CK 0641

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 2022Allowed

In Re: M/s. Thomson Nusa Metals Pvt. Ltd. (Dissolution Order)

National Company Law Tribunal · (2022) 03 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 33, 52(1)(a), 35(f), 53(1), 7IBBI (Liquidation Process) Regulations, 2016-Regulation 37A, 44, 12, 30, 31, 41, 31A, 33, 42, 5, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions11 Mar 2022

Noble Cooperative Bank Ltd. Vs Vivek Prakash

National Company Law Tribunal · (2022) 03 NCLT CK 0642

Insolvency & Bankruptcy Code, 2016-Section 95; Section 95(4); Section 7; Chapter III; Section 94; Section 99; Section 100; Section 97; Section 99(7); Section 96(1)
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Tribunals and Commissions11 Mar 2022Allowed

Sulpa International Vs M/s Savute Textiles Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 10A, 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Mar 2022Allowed

State Bank Of India Vs Mrs. Raheena & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0644

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs N Ranganatha Gupta

National Company Law Tribunal · (2022) 03 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 95, 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 2022Allowed

RBL Bank Limited Vs KKN Holdings Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 9, 10A, 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)Companies Act, 1956
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs N Prasanna Kumar

National Company Law Tribunal · (2022) 03 NCLT CK 0576

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), 7(2)
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Tribunals and Commissions11 Mar 2022Allowed

IswaryaColours Vs Prostar Textile Mill Private Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 10A, 12A, 13(2), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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Tribunals and Commissions11 Mar 2022Allowed

In Re: Real Video Impact Pvt. Ltd. (Liquidation Order)

National Company Law Tribunal · (2022) 03 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 33(2); Sub-Clauses (i) (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33; Section 52; Sections 35 to 50, 52 to 54; Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 39(C)
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Tribunals and Commissions11 Mar 2022

State Bank Of India Vs Mrs. N Lakshmi Priya

National Company Law Tribunal · (2022) 03 NCLT CK 0578

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), 7(2)
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Tribunals and Commissions11 Mar 2022Allowed

Bank Of India Limited Vs Pranav Construction Systems Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions11 Mar 2022Allowed

Krishnakripa Estate India Limited Vs R.K. Nirman Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0301

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)Interest Act, 1978
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