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National Company Law Tribunal judgments

20,341 judgments · page 743 of 1,018

Tribunals and Commissions02 Sept 2021Allowed

Prop. Mahaveer Bhandari and Sons HUF Vs M/s. EAP Infrastructures Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0464

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 10A, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Sept 2021Allowed

M/s. Sri Ambey Investments Vs M/s. Power Car India Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0465

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 10A, 5(8)(c), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Sept 2021Disposed Of

IDBI Bank Limited Vs M/s. Speck Systems Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0466

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 3(2), 6
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Tribunals and Commissions02 Sept 2021

Gopal Ratanlal Maheshwari Vs Umrai Worldwide Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii), 33(3), 33(1), 33(2), 33, 35(1)(e), 34(1), 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions02 Sept 2021

M/s. Sicagen India Limited Vs M/s. Thiruchitambalam Projects Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0471

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2) (2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Sept 2021Allowed

M/s. Elektronika Sales Private Limited Vs M/s. Techno Power Combines Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions01 Sept 2021

State Bank Of India Vs Shri Ram Swaroop Biyani

National Company Law Tribunal · (2021) 09 NCLT CK 0475

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 3(g), 7, 7(1), 7(2)
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Tribunals and Commissions01 Sept 2021

Bank Of Maharashtra Vs Gajendra Singh Singhvi

National Company Law Tribunal · (2021) 09 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 96(1), 96(3), 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, 7(1), 7(2)
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Tribunals and Commissions01 Sept 2021

Syndicate Steel Traders Vs VGA Developers Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15, 30(6), 31, 33(1), 33(2), 33(5), 33(7), 56, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40CInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4(2), 4(2)(b), 12, 13
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Tribunals and Commissions01 Sept 2021

State Bank Of India Vs Smt. Kanak Biyani

National Company Law Tribunal · (2021) 09 NCLT CK 0481

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 3(g), 7, 7(1), 7(2)
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