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National Company Law Tribunal judgments

20,341 judgments · page 744 of 1,018

Tribunals and Commissions01 Sept 2021

State Bank Of India Vs Sanjay Maheshwari

National Company Law Tribunal · (2021) 09 NCLT CK 0487

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

Viceroy Hotels Limited Vs Asset Reconstruction Company (India) Ltd. & Ors.

National Company Law Tribunal · (2021) 09 NCLT CK 0489

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 30(4), 29A, 5(25), 5(26), 30(2), 238, 30(1), 25(h), 21(2), 53(1), 31(1), 30(2)(c), 30(2)(e), 30(2)(f)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38A, 38, 38(3)(b), 38(3)(e)Foreign Exchange Management Act 1999
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Tribunals and Commissions23 Aug 2021Allowed/Disposed Of

M/s Luit Valley Enterprises Pvt Ltd Vs M/s Nemcare Hospital Tezpur Pvt. Ltd

National Company Law Tribunal · (2021) 08 NCLT CK 0044

Companies Act, 2013 — Section 133, 143(11), 164(2), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(8), 232, 232(1), 232(4), 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Companies (Accounts) Rules, 2014 — Rule 6, 7, 8, 8(2)National Company Law Tribunal Rules, 2016 — Rule 11, 34, 35
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Tribunals and Commissions10 Aug 2021Allowed

Persistent Systems Ltd. Vs Klisma E- services Pvt. Ltd

National Company Law Tribunal · (2021) 08 NCLT CK 0039

Insolvency and Bankruptcy Code, 2016 — Section 5(24)(j), 21, 24(5), 33, 54, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 — Regulation 14
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Tribunals and Commissions10 Aug 2021Allowed

Alfa Façade Systems Private Limited Vs Marveledge Realtors Private Limited

National Company Law Tribunal · (2021) 08 NCLT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 5(6), 5(21), 8, 9, 9(5)(i)(d), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Micro, Small and Medium Enterprises Development Act, 2006 — Section 16, 17
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