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National Company Law Tribunal judgments, 2022

3,067 judgments · page 150 of 154

Tribunals and Commissions18 Jan 2022Dismissed

Hertz Technologies Pvt Ltd & Ors Vs Netizen Engineering Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0036

Insolvency & Bankruptcy Code, 2016 — Section 8, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Limitation Act, 1963 — Section 18Limitation Act, 1963 — Article 137
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Tribunals and Commissions18 Jan 2022Allowed

K K Infonet System Vs Netizen Engineering Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0035

Insolvency & Bankruptcy Code, 2016 — Section 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Limitation Act, 1963 — Section 18
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Tribunals and Commissions17 Jan 2022

M/s. PNB Housing Finance Ltd. Vs M/s. Nirmal Singh

National Company Law Tribunal · (2022) 01 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95, 97, 96, 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions17 Jan 2022Allowed

M/s. Sahaj Bharti Travels Vs M/s. HCL Technologies Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 3(12), 3(11), 3(6), 4, 14, 14(1)(a), (b), (c) & (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions14 Jan 2022Allowed

ICICI Bank Limited Vs Hindusthan Small Tools Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0241

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, sub-Section (1) of Section 15, sub-Section (1) of Section 31, 33Insolvency 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 Commissions14 Jan 2022Allowed

Stressed Assets Stabilization Fund (SASF) Vs ER Textiles Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 15, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions13 Jan 2022Allowed

Riya Travel & Tours (I) Pvt. Ltd. Vs Linbert Travels Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0238

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 5(6), 8, 8(2), 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions12 Jan 2022Allowed

Golla Ramakantha Rao Vs M/s Adventity Global Services (P) Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0391

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (1), 36ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Jan 2022

M/s. Vortex Impex Pvt. Ltd. Vs EMD Scaffolding India Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 3(11), 3(6), 4, 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions12 Jan 2022Allowed

Aman Chhabra & Anr. Vs Mascot Soho Homes Private Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0394

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5), 14(1) proviso (a) to (d), 14(2) to 14(4), 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Jan 2022Allowed

Mr. Pradeep Upadhyay Vs Dugal Associates Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 18(1)(a), 21(1), 30(6), 31, 33, 33(2), 33(5), 33(7), 34(1), 52, 54L, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions12 Jan 2022Disposed Of

Rico Castings Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0043

Companies Act, 2013 — Section 133, 230, 230(5), 232, 232(2)(e), 232(2), 232(3)Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions12 Jan 2022Disposed Of

Ulkavahini Investments Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0042

Companies Act, 2013 — Section 133, 143(3), 164(2), 230, 230(4), 232Income Tax Act, 1961 — Section 72ACompanies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 15, 18Companies (Audit and Auditors) Rules, 2014 — Rule 11
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Tribunals and Commissions12 Jan 2022

BMSS Steel Industries Pvt. Ltd. Vs Forge India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0039

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
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Tribunals and Commissions11 Jan 2022Allowed

M/s. Nexo Industries Pvt Ltd Vs M/s. Tata Projects Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0252

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 15Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36ANCLT Rules, 2016-Rule 11
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