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National Company Law Tribunal judgments, 2022

3,067 judgments · page 144 of 154

Tribunals and Commissions23 Feb 2022Disposed Of

R U Trading Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0080

Companies Act, 2013 — Section 52, 133, 137(1), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(5), 230(6), 232(3), 232(3)(i), 232(4), 441
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Tribunals and Commissions23 Feb 2022Disposed Of

Anuneet Commodeal Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0075

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions23 Feb 2022Disposed Of

Larigo Investment Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0072

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions22 Feb 2022Disposed Of

Sarvesh Kashyap Liquidator Vs Bank Of India

National Company Law Tribunal · (2022) 02 NCLT CK 0091

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Insolvency and Bankruptcy Board of India, (Liquidation Process) Regulations, 2016 — Regulation 21A(2)
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Tribunals and Commissions22 Feb 2022Disposed Of

Udayraj Patwardhan Vs Chief Electrical Engineer Goa

National Company Law Tribunal · (2022) 02 NCLT CK 0064

Companies Act, 2013 — Section 213Insolvency and Bankruptcy Code, 2016 — Section 7, 35(1)(n), 60(5), 74(2)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions18 Feb 2022Dismissed

Anand Kariwala Vs Partha Pratim Ghosh & Ors

National Company Law Tribunal · (2022) 02 NCLT CK 0061

Insolvency & Bankruptcy Code, 2016 — Section 17(1)(b), 30(2), 30(4), 30(2)(b), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Companies Act, 2013 — Section 240, 241
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Tribunals and Commissions17 Feb 2022

M/s. JM Financial Asset Reconstruction Company Limited Vs Mrs. Reena Paul

National Company Law Tribunal · (2022) 02 NCLT CK 0251

Insolvency and Bankruptcy Code, 2016-Sections 7, 94, 95, 95(1), 97, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitizations and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Feb 2022Disposed Of

Bripranil Industries Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0063

Insolvency and Bankruptcy Code, 2016 — Section 53(1)(a), 53(1)(b)(i), 60(5)
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