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National Company Law Tribunal judgments

20,341 judgments · page 730 of 1,018

Tribunals and Commissions30 Sept 2021

Small Industries Development Bank Of India Vs Sh. Simarinder Singh

National Company Law Tribunal · (2021) 09 NCLT CK 0330

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 Commissions29 Sept 2021Allowed

Santosh Sharma & Anr. Vs Dash Exports Pvt. Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 21, 29, 12, 19(2), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e) & (f), 30(4), 29A, 31(1), 14, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6(1), 40C, 36(2), 34, 39B, 39C, 39D, 38, 36B, 39
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Tribunals and Commissions29 Sept 2021

S. Rajendran Vs Shri Ganesh EPC Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0354

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 22(3)(b), 33, 34(5), 34(6)CIRP Regulations, 2016-Regulation 40C, 39BIBBI (Liquidation Process) Regulations, 2016-Regulation 32 clause (e), 32 clause (f), 4(2)(b)
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