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National Company Law Tribunal judgments

20,341 judgments · page 729 of 1,018

Tribunals and Commissions30 Sept 2021

Bank Of India Vs Ashok Goel

National Company Law Tribunal · (2021) 09 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 33(1)(a), 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions30 Sept 2021

Bank Of India Vs Mr. Pradeep Goel

National Company Law Tribunal · (2021) 09 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 95, 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions30 Sept 2021

Bank Of India Vs Mr. Jai Singh Goel

National Company Law Tribunal · (2021) 09 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 33(1)(a), Rule 7(1), 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4(1) and (2)
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Tribunals and Commissions30 Sept 2021Allowed

Reliable Finance Corpn Private Limited Vs DHSL Textiles (India) Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5
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Tribunals and Commissions30 Sept 2021Allowed

M/s. Sun (Inox) Steels Private Limited Vs M/s. Vivanta Laboratories Private Limited & Anr.

National Company Law Tribunal · (2021) 09 NCLT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)
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Tribunals and Commissions30 Sept 2021Allowed

Tanuja A Jain Vs Rekha S Jain

National Company Law Tribunal · (2021) 09 NCLT CK 0339

IBC, 2016-Rule 4, Section 7, 7(4), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions30 Sept 2021

Small Industries Development Bank Of India Vs Smt. Kanwal Sukhinder Singh

National Company Law Tribunal · (2021) 09 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(2), 7(1), 7
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Tribunals and Commissions30 Sept 2021

Small Industries Development Bank Of India Vs Sujjan Singh

National Company Law Tribunal · (2021) 09 NCLT CK 0341

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2), 7
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Tribunals and Commissions30 Sept 2021Allowed

Bank Of Baroda Vs Mr. Tshering Pintso Bhutia

National Company Law Tribunal · (2021) 09 NCLT CK 0331

Insolvency and Bankruptcy Code, 2016-Section 7, 79(15)(e), 81, 94, 95, 95(1), 97, 99, 99(4), 100, 101, 114, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112 and 113SARFAESI Act, 2002-Section 13(2)FDDBFI Act, 1993-Section 19
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Tribunals and Commissions30 Sept 2021Allowed

Bank Of Baroda Vs Mrs. Ongmu Bhutia

National Company Law Tribunal · (2021) 09 NCLT CK 0327

Insolvency and Bankruptcy Code, 2016-Section 7, 79(15)(e), 94, 95, 95(1), 97, 99, 99(4), 100, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 113, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions30 Sept 2021Allowed

Heligo Charter Private Limited Vs Dhillon Aviation Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0328

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2), 9, 9(1), 9(5), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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