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National Company Law Tribunal judgments

20,339 judgments · page 692 of 1,017

Tribunals and Commissions19 Jan 2022Allowed

M/s. K.P.R Universal Holdings Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0258

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions18 Jan 2022Dismissed

Hertz Technologies Pvt Ltd & Ors Vs Netizen Engineering Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0036

Insolvency & Bankruptcy Code, 2016 — Section 8, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Limitation Act, 1963 — Section 18Limitation Act, 1963 — Article 137
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Tribunals and Commissions18 Jan 2022Allowed

K K Infonet System Vs Netizen Engineering Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0035

Insolvency & Bankruptcy Code, 2016 — Section 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Limitation Act, 1963 — Section 18
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Tribunals and Commissions17 Jan 2022

M/s. PNB Housing Finance Ltd. Vs M/s. Nirmal Singh

National Company Law Tribunal · (2022) 01 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95, 97, 96, 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions17 Jan 2022Allowed

M/s. Sahaj Bharti Travels Vs M/s. HCL Technologies Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 3(12), 3(11), 3(6), 4, 14, 14(1)(a), (b), (c) & (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions14 Jan 2022Allowed

ICICI Bank Limited Vs Hindusthan Small Tools Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0241

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, sub-Section (1) of Section 15, sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions14 Jan 2022Allowed

Stressed Assets Stabilization Fund (SASF) Vs ER Textiles Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 15, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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