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National Company Law Tribunal judgments

20,341 judgments · page 724 of 1,018

Tribunals and Commissions06 Oct 2021Allowed

Chanchal Dua & Anr. Vs KK Milk Fresh India Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 25, 30(6), 33, 33(1)(a), 33(1)(i), 33(5), 33(7), 34(1)CIRP Regulations, 2016-Regulation 36AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions06 Oct 2021Allowed

State Bank Of India Vs Sahadulla M.I

National Company Law Tribunal · (2021) 10 NCLT CK 0292

Insolvency and Bankruptcy Code, 2016-Sections 7, 95, 95(1), 95(4), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act-Section 13(2)
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Tribunals and Commissions06 Oct 2021

State Bank Of India Vs Sunil Sharma

National Company Law Tribunal · (2021) 10 NCLT CK 0367

IBC, 2016-Section 95, 95(1), 95(5), 96(1)(a), 97, 99, 99(2), 99(7), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP 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 Commissions06 Oct 2021Disposed Of

Mr. Kumar Rajan Vs Joshy M

National Company Law Tribunal · (2021) 10 NCLT CK 0289

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Payment of Gratuity Act, 1972-Section 7 (3A)
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Tribunals and Commissions06 Oct 2021Allowed

Chanchal Dua Vs KK Milk Fresh India Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0036

Insolvency and Bankruptcy Code, 2016 — Section 9, 14, 15, 25, 33, 33(1), 33(1)(a), 33(1)(i), 33(5), 33(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13, 36A
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Tribunals and Commissions06 Oct 2021

Aquaignis Technologies Private Limited Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0011

Companies Act 2013 — Section 103, 230, 230(3), 230(5)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 10, 12, 14
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Tribunals and Commissions06 Oct 2021Dismissed

Magnate Industries LLP Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0010

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 5(8)(a), 7,Evidence Act, 1872 — Section 58Maharashtra Stamp Act, 1958 — Section Section 34, Article 5(h)(A)(iv)
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