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National Company Law Tribunal judgments, 2022

3,067 judgments · page 146 of 154

Tribunals and Commissions07 Feb 2022Disposed Of

Shreyansh Professionals Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0037

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3)(c), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8, 9, 10, 38
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Tribunals and Commissions03 Feb 2022Allowed

Kumudini Bhalerao Vs Jushi India Private Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0002

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 14, 32, 34, 35, 36, 37, 38
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Tribunals and Commissions02 Feb 2022Disposed Of

DLF Phase IV Commercial Developers Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0016

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 229, 230, 231, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Income Tax Act, 1961— Section 72A, 79
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Tribunals and Commissions02 Feb 2022Dismissed

Shreeji Cotfab Limited Vs GPI Textiles Ltd

National Company Law Tribunal · (2022) 02 NCLT CK 0010

Insolvency and Bankruptcy Code, 2016 — Section 31, 60(5)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 39National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions01 Feb 2022Dismissed

Gaurav Vinimay Private Limited Vs Mr. Kanchan Dutta

National Company Law Tribunal · (2022) 02 NCLT CK 0008

Insolvency and Bankruptcy Code, 2016 — Section 5, 5(24A), 5(24)(h), 5(24), 12, 24(4), 25, 29, 60(5)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 3(1)(b)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions31 Jan 2022

Prabha Agarwal

National Company Law Tribunal · (2022) 01 NCLT CK 0419

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 79(15), 94, 94(1), 94(4), 95, 96(1), 96(3), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions31 Jan 2022Allowed

M/s Sangam (India) Ltd. Vs M/s Suzuki Textiles Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(4), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956
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