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National Company Law Tribunal judgments

20,341 judgments · page 752 of 1,018

Tribunals and Commissions13 May 2021Allowed

Milan Vasant Sanyasi Vs Rolta Bl And Big Data Analysis Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0288

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 8, 9, 10, 10A, 13, 14, sub-section (1) of Section 14, 16, 22, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Bankers' Books Evidence Act, 1891-Section 2A, sub-section (8) of section 2
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Tribunals and Commissions13 May 2021

M/s. Sri Lakshminarasimha Oil Mills Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0291

Insolvency and Bankruptcy Code 2016-Section 33, 30(6), 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 32A, 32, clauses (a) to (d)IBBI (CIRP) Regulations, 2016-Regulation 39B(3)
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Tribunals and Commissions12 May 2021Allowed

Mr. Kunal Agarwal Vs M/s SDS Infratech Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0294

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), proviso (a) to (d) of Section 14, 14(2), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions12 May 2021

Mr. Vishal Ghisulal Jain Vs Bank Of Baroda

National Company Law Tribunal · (2021) 05 NCLT CK 0297

Insolvency and Bankruptcy Code, 2016-Section 5(12), 7, 9, 10, 14(1), 14(1)(b), 14(2), 14(3), 17, 18, 31(1), 33, 53, 60(5), 74, 74(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 May 2021Allowed

State Bank Of India Vs Visa International Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0298

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 30(2), 30(2)(e), 30(4), 30(6), 31(1), 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 53(1), 60(5)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39(3), 39(3)(c), 39(3B), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions11 May 2021Allowed

Punjab National Bank Vs Divine Alloys & Power Co Ltd

National Company Law Tribunal · (2021) 05 NCLT CK 0299

The Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(1), 33(2), 33(5), 33(7), 33(1)(b)(iii), 34(2), 34(4)(c), 52, Chapter-IIINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35
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Tribunals and Commissions11 May 2021

Indian Overseas Bank Vs R.D.Rubber Reclaim Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0245

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1), 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 13, 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Companies Act, 2013-Section 185, 186
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Tribunals and Commissions11 May 2021

Bank Of India Vs Aeon Manufacturing Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0253

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 25(2)(h), 29A, 30, 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Income-tax Act, 1961-Section 2(18), 41(1), 43-B, 45, 56, 72(3), 79, 80 read with Section 139, 115JB, 170, 269-SS, 269-T, 281
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Tribunals and Commissions10 May 2021Allowed

IDBI Bank Limited Vs Wizcraft International Entertainment Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0301

Insolvency and Bankruptcy Code, 2016-Section 3(6)(A), 3(12), 5(8), 7, 9, 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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