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National Company Law Tribunal judgments

20,341 judgments · page 737 of 1,018

Tribunals and Commissions17 Sept 2021

Indian Bank Vs Pessi Nanaboy Dadina

National Company Law Tribunal · (2021) 09 NCLT CK 0329

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 Commissions16 Sept 2021Allowed

IFCI Ltd Vs KSK Energy Ventures Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a)
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Tribunals and Commissions16 Sept 2021

Central Bank Of India Vs Mr.Jai Kumar Goyel

National Company Law Tribunal · (2021) 09 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 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(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 Commissions16 Sept 2021

Central Bank Of India Vs Mr. Anjani Kumar Goyel

National Company Law Tribunal · (2021) 09 NCLT CK 0417

Insolvency and Bankruptcy Code, 2016-Section 7, 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 Debtors) 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 Commissions16 Sept 2021Allowed

UCO Bank Vs M/s Narendra Solvex Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0419

Insolvency & Bankruptcy Code, 2016 (IBC)-Section 7, 13, 14(1), 31(1), 33SARFAESI Act, 2002-Section 13(2)Companies Act, 2013-Section 164(2), 167(1)
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Tribunals and Commissions16 Sept 2021

ICICI Bank Limited Vs Prashant Bothra

National Company Law Tribunal · (2021) 09 NCLT CK 0421

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 Commissions16 Sept 2021

Central Bank Of India Vs Mr. Himanshu Goyal

National Company Law Tribunal · (2021) 09 NCLT CK 0422

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 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)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions16 Sept 2021

Syndicate Bank Vs Rahi Shipping (I) Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2)
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Tribunals and Commissions16 Sept 2021Partly Allowed

M/s Refex Industries Limited Vs VS Lignite Power Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0426

Insolvency and Bankruptcy Code, 2016-Section 14, 17, 18, 23, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 38(1A), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36B 4(A), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 39(4), Clause 35NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Sept 2021

Central Bank Of India Vs Mr. Sandeep Goyel

National Company Law Tribunal · (2021) 09 NCLT CK 0333

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 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 Commissions14 Sept 2021

Monitoring Committee Of CD & Anr.

National Company Law Tribunal · (2021) 09 NCLT CK 0430

Insolvency & Bankruptcy Code, 2016-Section 33, 33(1), 52, 35 to 50, 52 to 54, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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