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National Company Law Tribunal judgments

20,339 judgments · page 711 of 1,017

Tribunals and Commissions03 Nov 2021

UCO Bank Vs Swaran Kumar Kejriwal

National Company Law Tribunal · (2021) 11 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 95(1), 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(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions03 Nov 2021Allowed

LVB RARC 038 Trust Vs Gujarat Metallic Coal & Coke Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0343

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 30(6), 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Nov 2021

UCO Bank Vs Amit Kumar Kejriwal

National Company Law Tribunal · (2021) 11 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 96(1)(c), 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(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions03 Nov 2021

Abhishek Nagori Vs Income Tax Department & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 14, 18(f), 18(1)(f), 238, 5(21), 31, 33IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Nov 2021Allowed

M/s State Bank Of India Vs M/s Prathyusha Resources & Infra Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions03 Nov 2021Allowed

Jai Balaji Industries Limited Vs BST Infratech Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 9, 3(10), 5(6), 5(7), 5(8), 5(20), 5(21), 13 and 15, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7-A
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Tribunals and Commissions03 Nov 2021Allowed

M/s Sreenath Finvest Pvt. Ltd. & Ors. Vs M/s Pami Metals Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0227

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