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National Company Law Tribunal judgments

20,334 judgments · page 682 of 1,017

Tribunals and Commissions07 Mar 2022

Srei Infrastructure Finance Ltd. Vs Worlds Window Infrastructure & Logistics Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0520

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 10A, 13(2), 14(1), 14(1)(a) to (d), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions07 Mar 2022

Sai Tirumala Papers Pvt. Ltd. Vs Sri Anjaneya Cartons Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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Tribunals and Commissions07 Mar 2022Allowed

Bank Of Baroda Vs Kesar Terminal And Infrastructure Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0596

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Mar 2022Allowed

Sharanappa Sangappa Alur & Ors. Vs Dnyanyogi Shri Shivkumar Swamiji Sugars Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 7(5)(a), 7(5), Sub-Section (2) of Section 7, 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40
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Tribunals and Commissions04 Mar 2022

Ms. Rita Gupta Vs Mr. Inder Pal Singh & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 5(13)(e), 7, 14, 14(1)(d), 33, 33(5), 52, 60(5), 60(5)(c), 238NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 27
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Tribunals and Commissions04 Mar 2022

Jagriti Plastics Ltd. Vs Proactive Plast Pvt. Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 43 to 51, 45, 53, 53(1), 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 39, 39(1)(c), 39(4)
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Tribunals and Commissions04 Mar 2022

Ajay Kumar Singh Vs Sh. Arun Kumar Shrivastava & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(11), 3(12), 8, 8(1), 9, 65Companies Act, 2013-Section 2(20)Limited Liability Partnership Act, 2008-Section 2(1)(n)
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Tribunals and Commissions04 Mar 2022Allowed

State Bank of India Vs M/s Mata Energy Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33I & B (AAA), 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002
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Tribunals and Commissions04 Mar 2022

State Bank Of India Vs Vijit Kumar Agarwal

National Company Law Tribunal · (2022) 03 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 95(1), 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(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions04 Mar 2022

M/s. Prakash Corporates Vs Dee Vee Projects Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 9, 7, 10, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(a), 30A(1)(b)
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