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National Company Law Tribunal judgments

20,341 judgments · page 718 of 1,018

Tribunals and Commissions22 Oct 2021

Dena Bank Vs Man Tubinox Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 5(16), 7, 29A, 33(1), 33(1)(a), 33(2), 33(10), 34, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4(2)(b), 32(e)IBBI (CIRP) Regulations 2016-Regulation 39B, 39D
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Tribunals and Commissions22 Oct 2021Allowed

DBS Bank Limited Vs Hindusthan National Glass & Industries Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0294

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33, 231Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
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Tribunals and Commissions21 Oct 2021

IDBI Trusteeship Services Limited Vs Saha Infratech Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0318

IBC, 2016-Section 5(24), 12A, 13, 15, 18, 21(6), 21(6A), 24(5), 25, 25A, 28, 29, 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 8A, 12, 13, 13(2), 14, 16A(5)
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Tribunals and Commissions20 Oct 2021

PNB Housing Finance Ltd. Vs Mr. Goldy Gupta

National Company Law Tribunal · (2021) 10 NCLT CK 0325

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 179(1), 179(2), 60(1), 60(2), 60(3), 60, 96(1)(a), 97, 99, Sub-Section (7) of Section 99Insolvency and Bankruptcy Code (Second Amendment) Act, 2018Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions18 Oct 2021Allowed

SREI Infrastructure Finance Ltd. Vs M/s. Sterling International Enterprises Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0328

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 33, 33(1), 33(2), 34, 34(1), 52, Chapter III of Part IIIBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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