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National Company Law Tribunal judgments

20,341 judgments · page 734 of 1,018

Tribunals and Commissions23 Sept 2021Allowed

Pankaj Sham Joshi Vs Sunita Poddar

National Company Law Tribunal · (2021) 09 NCLT CK 0058

Insolvency and Bankruptcy Code, 2016 — Section 5(24), 7, 43, 43(1), 43(2), 43(4)(a), 44, 44(1)(d), 53
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Tribunals and Commissions22 Sept 2021Allowed

State Bank Of India Vs Shreem Corporation Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 9, 10, 13, 14, 14(1), 31(1), 33, 60(5), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 3, 4 and 6 to 24, 5, 14(2), 18, Article 37, 61, 62, 137
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Tribunals and Commissions22 Sept 2021

DSM Sobisco Foods Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0576

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 14, 38(3), 39
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Tribunals and Commissions22 Sept 2021Allowed

Sri Aranath Logistics Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0579

IBC-Section 10, Chapter III, 33(1), 33(2), 33(5), 33(7), 33(1)(b)(iii), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions22 Sept 2021Allowed

Bank of India Vs Gajanan Gangamai Industries LLP

National Company Law Tribunal · (2021) 09 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 18, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Md. Javed Sultan

National Company Law Tribunal · (2021) 09 NCLT CK 0583

Insolvency and Bankruptcy Code, 2016-Section 95, 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(1), 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 Commissions21 Sept 2021Allowed

M/S Altec Audio Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0584

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 35, 38Income Tax Act-Section 143(1a)
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Tribunals and Commissions21 Sept 2021

State Bank Of India Vs Aneesa Zainab

National Company Law Tribunal · (2021) 09 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 95, 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)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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