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National Company Law Tribunal judgments

20,339 judgments · page 710 of 1,017

Tribunals and Commissions10 Nov 2021

KKR Capital Markets India Private Limited Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0041

Companies Act, 2013 — Section 66, 103, 230, 230(1)(b), 230(3), 230(5), 231, 232, 234Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12, 14
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Tribunals and Commissions10 Nov 2021Disposed Of

IDBI Bank Limited Vs Mr. Abhijit Guhathakurta

National Company Law Tribunal · (2021) 11 NCLT CK 0039

Insolvency and Bankruptcy Code, 2016 — Section 35, 35(j), 36, 36(3)(c), 53, 53(1)(a), 53(1)(b)(i), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 42, 42(1)Companies Act, 2013 — Section 230, 326
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Tribunals and Commissions09 Nov 2021

Bank of India Vs Sainath Estates Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0435

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 240AInsolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)MSME Act
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Tribunals and Commissions09 Nov 2021

Akash Jindal

National Company Law Tribunal · (2021) 11 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 95, 96(1), 96(3), 99, 99(7), 79(15)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions09 Nov 2021

ICICI Bank Limited Vs Stone India Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0320

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5)(a), 4(1), 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency 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 Commissions09 Nov 2021Allowed

Prashant Agrawal Vs Nand Kishore Parihar & Ors.

National Company Law Tribunal · (2021) 11 NCLT CK 0322

Insolvency and Bankruptcy Code, 2016-Section 7, 12-A, 18(1)(c), 21(1), 22(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30-A
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Tribunals and Commissions09 Nov 2021

Mr. Anil Seetaram Vaidya Vs Consortium Led By Syonira Invecast Private Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0323

Insolvency & Bankruptcy Code, 2016-Section 14, 15, 29A, 30(1), 30(2), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 240A, clauses (c) and (h) of Section 29AIBBI (Insolvency Resolution Process for Corporate Persons Regulations) 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(3)(d), 38(3)(e), 39(4)Minimum Wages Act, 1948
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Tribunals and Commissions09 Nov 2021Allowed

Oriental Bank of Commerce Vs RDH Technologies Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0326

Insolvency & Bankruptcy Code, 2016-Section 7, 25(2)(h), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(5), 33(7), 34(2), 34(4)(c), 43, 52, 66, 70, 71, 72, 73Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions09 Nov 2021Allowed

Sharadha Trading Co. Vs Nekka Oil & Fats Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0328

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 30, 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions09 Nov 2021

BMW India Financial Service Pvt. Ltd. Vs S.K. Wheels Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0329

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 29A, 29A(c), 29A(h), 240A, 240A(1), 14, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), Sub-Section 1 of Section 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 39, Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 39, 39(4)Income Tax Act, 1961-Section 2(19AA)
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Tribunals and Commissions09 Nov 2021

Jai Bhavani Construction Vs Ariha Chemicals Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0330

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 34(1), 52National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions09 Nov 2021

Newave Energy India Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0331

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Companies Act, 2013-Section 133
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