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National Company Law Tribunal judgments

20,341 judgments · page 736 of 1,018

Tribunals and Commissions20 Sept 2021

Indian Bank (Erstwhile Allahabad Bank) Vs OCL Iron And Steel Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Sept 2021

Punjab National Bank Vs Prashant Brother

National Company Law Tribunal · (2021) 09 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 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 Commissions20 Sept 2021

Intec Capital Limited Vs Swati Saini

National Company Law Tribunal · (2021) 09 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 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, 7(1), 7(2)
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Tribunals and Commissions20 Sept 2021

Bank Of Baroda Vs Doshion Water Solution Pvt Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0403

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(2), 33(1), 33(5), 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions20 Sept 2021Allowed

Sentinel Consultants Pvt. Ltd. Vs Nestor HR Services Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0326

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, 14(3), 15, 17, 18, 20 and 21, 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Sept 2021

Indian Bank Vs Mr. Navzer Kersi Dadina

National Company Law Tribunal · (2021) 09 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 9, 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 Commissions17 Sept 2021

M/S BSM India Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0409

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 14(3)(c), 38Companies Act, 1956
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Tribunals and Commissions17 Sept 2021

Cryo-Vet India Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(b)(i), 59(6), 59(7)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 32, 38
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Tribunals and Commissions17 Sept 2021

Mr. Chandra Prakash

National Company Law Tribunal · (2021) 09 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a)(i), 33(1)(a)(ii), 33(1)(a)(iii), 33(2), 35 to 50, 52, 52 to 54, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions17 Sept 2021

JSVM Plywood Industries Ltd. Vs Sandeep Khaitan & Anr.

National Company Law Tribunal · (2021) 09 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 7, 14(2A), 19, 23, 25(j), 29-A, 29A, 30(6), 31(1), 43, 44, 45, 48, 49, 60(5), 61, 65, 66, 74, 75, 154, 240-ANCLT Rules, 2016-Rule 11, 15IBBI Regulations-Regulation 21(III)
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