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National Company Law Tribunal judgments

20,334 judgments · page 689 of 1,017

Tribunals and Commissions01 Feb 2022Dismissed

Gaurav Vinimay Private Limited Vs Mr. Kanchan Dutta

National Company Law Tribunal · (2022) 02 NCLT CK 0008

Insolvency and Bankruptcy Code, 2016 — Section 5, 5(24A), 5(24)(h), 5(24), 12, 24(4), 25, 29, 60(5)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 3(1)(b)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions31 Jan 2022

Prabha Agarwal

National Company Law Tribunal · (2022) 01 NCLT CK 0419

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 79(15), 94, 94(1), 94(4), 95, 96(1), 96(3), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions31 Jan 2022Allowed

M/s Sangam (India) Ltd. Vs M/s Suzuki Textiles Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(4), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956
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Tribunals and Commissions31 Jan 2022Allowed

Grewal Estates Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0266

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c)(i), 59(4), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38, 38(2)Companies Act, 1956
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Tribunals and Commissions31 Jan 2022

Mr. Sudhir Kumar Agarwal, Personal Guarantor to Airen Metals Pvt. Ltd. & Airen Copper Pvt. Ltd. (Sec 94(1) Application)

National Company Law Tribunal · (2022) 01 NCLT CK 0432

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 94(4), 95, 96(1), 96(3), 99, 99(7), 7, 10, 79(15)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Jan 2022Allowed

Priyanshi Arora Vs Vardhman Buildtech Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 14, 29A, 30(2), 30(4), 30(6), 31, 31(1), 32A, 39(4), 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 39, 39(3), 39(4)
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Tribunals and Commissions28 Jan 2022

Fairdeal International Vs Sacos Indigo Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 34(1), 9, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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