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National Company Law Tribunal judgments

20,341 judgments · page 795 of 1,018

Tribunals and Commissions28 Oct 2020Allowed

Mr. Anil Syal

National Company Law Tribunal · (2020) 10 NCLT CK 0616

Insolvency and Bankruptcy Code, 2016-Section 94 (1), 94 (3), 94 (4), 94 (5), 94 (6), 96, 97, 99, 100, 80, 101, 102 (2), 103, 104, 105, 106, 106 (3), 107, 108, 109, 110 & 111, 112, 208IB (Application to Adjudicating Authority for IRP for Personal Guarantors to CD) Rules, 2019-Rule 6 (1)
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Tribunals and Commissions28 Oct 2020

LIC Housing Finance Limited Vs K V Developers Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0618

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency 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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Tribunals and Commissions28 Oct 2020

M/s. Dhankalash Distributors Private Limited Vs M/s. Piyush IT Solutions Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 7, 3 (11), 13 (2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions27 Oct 2020Dismissed

Liquidator Of Precision Fasteners Limited Vs Siddhi Edibles Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 30(2)(e), 35(d), 35(1)(k), 36, 36(4)(a), 43, 44, 45 to 48, 52, 53, 60(5), 60(5)(c), 63, 231Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44West Bengal Tenancy Act, 1997-Section 3
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Tribunals and Commissions27 Oct 2020

Axis Bank Ltd Vs Valecha LM Toll Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 34, 34(8), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Section 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions26 Oct 2020

Bank Of India Vs Salelink Ecom Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0568

Insolvency & Bankruptcy Code, 2016-Section 22(2), 22(3)(b), 9, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 5
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Tribunals and Commissions26 Oct 2020Allowed

Laxman Digambar Pawar Vs Lanna Wellness Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0569

Insolvency and Bankruptcy Act, 2016-Section 9, Chapter III, 33(1)(a), 34(1), 52, 53Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions23 Oct 2020

Mr. Manmohan Singh Gulati Vs Mr. Arun Chadha & Ors.

National Company Law Tribunal · (2020) 10 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94(6), 96, 96(1)(a), 97, 99, 99(7), 100, 10Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1) and (2)
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Tribunals and Commissions23 Oct 2020Allowed

Kuber Texlen Private Limited Vs Yug Weave Tech Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5 sub-section 20, 13, 14, 15, 9(5)(1), 13(1)(b), 13(1)(c), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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