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National Company Law Tribunal judgments

20,341 judgments · page 739 of 1,018

Tribunals and Commissions09 Sept 2021Allowed

Hrisikesh Dasgupta Vs Megha Granules Pvt. Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 12, 60(5), 7, 13, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 6SARFAESI Act, 2002
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Tribunals and Commissions09 Sept 2021Allowed

Hrisikesh Dasgupta Vs Bluefern Ventures Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0510

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act-Section 230-232
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Tribunals and Commissions09 Sept 2021

State Bank Of India Vs Mr. Krishan Mohan

National Company Law Tribunal · (2021) 09 NCLT CK 0511

Insolvency & Bankruptcy Code, 2016-Section 95(1), 97, 99, 99(7)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions09 Sept 2021

State Bank Of India Vs Mrs. Radha Krishan

National Company Law Tribunal · (2021) 09 NCLT CK 0513

Insolvency & Bankruptcy Code, 2016-Section 95(1), 97, 99, sub-section (7) of Section 99IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions09 Sept 2021

Union Bank Of India Vs Sachin Garg

National Company Law Tribunal · (2021) 09 NCLT CK 0514

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 238A, 96(1)(a), 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, 7(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions09 Sept 2021

State Bank Of India Vs Mr. Atul Khurana

National Company Law Tribunal · (2021) 09 NCLT CK 0516

Insolvency & Bankruptcy Code, 2016-Section 95(1), 97, 99, sub-section (7) of Section 99IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions09 Sept 2021

State Bank Of India Vs Mrs. Sunanada Khuranan

National Company Law Tribunal · (2021) 09 NCLT CK 0517

Insolvency & Bankruptcy Code, 2016-Section 95, 97, 99, sub-section (7) of Section 99IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
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Tribunals and Commissions09 Sept 2021

Nirjara Enterprise Limited Vs

National Company Law Tribunal · (2021) 09 NCLT CK 0005

Companies Act, 2013 — Section 230, 230(4), 230(7), 232, 323(3)Companies (Compromise, Arrangements, Amalgamation) Rules, 2016 — Rule 15(1)
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Tribunals and Commissions08 Sept 2021

Nitin Jain Liquidator of PSL Ltd. Vs Lucky Holdings Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 5(16), 5(26), 7, 9, 10, 14, 14(1), 14(2), 14(2A), 20(2)(e), 25, 25(1), 29A, 30(2), 31, 32A, 33, 33(1), 33(2), 34(1), 35, 35(1), 35(1)(f), 35(1)(n), 36(1), 36(2), 36(3), 36(4), 38, 39, 40, 41, 43, 45, 49, 53, 54, 60(1) to 60(3), 60(4), 60(5), 60(5)(c), 63, 66, 231, 238IBBI (Liquidation Process) Regulations, 2016-Regulation 2(ea), 16 to 30, 32, 32(e), 32(f), 32A, 32A(I), 35, 45, 45(3), 45(3)(a), Paragraph 1(12) and 1(13) of Schedule ICIRP Regulations-Regulation 39C
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Tribunals and Commissions08 Sept 2021

Bank of Baroda Vs Max Flex & Imaging Systems Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions08 Sept 2021

Mr. Namdeo Patil & Anr. Vs Mr. Vishal Ghisulal Jain

National Company Law Tribunal · (2021) 09 NCLT CK 0527

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 60(5), 65Insolvency and Bankruptcy Code (Second Amendment) Act, 2018Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zk)
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