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National Company Law Tribunal judgments, 2022

3,067 judgments · page 152 of 154

Tribunals and Commissions07 Jan 2022Allowed

Iapetus Shipping Vs Fontana Impex Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0262

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 9(3)(a), 9(3)(b), 9(3)(c), 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Jan 2022Allowed

Canara Bank Vs Hindustan Photo Films Manufacturing Company Limited & Anr.

National Company Law Tribunal · (2022) 01 NCLT CK 0358

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Jan 2022Allowed

Amit Punjabi Vs GAMBS India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0359

I&B Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Companies Act, 1965Negotiable Instruments Act-Section 138
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Tribunals and Commissions07 Jan 2022Allowed

Mr. Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0239

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2022Allowed

M/s Sanchar Polytubes Vs Evergreen Enviro Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0022

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
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Tribunals and Commissions07 Jan 2022Allowed

M/s Marotia Steel Traders Private Limited Vs M/s S.B. Ispat India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0021

Insolvency & Bankruptcy Code, 2016 — Section 8, 8(2), 9, 9(3)(b), 9(3)(c), 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
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Tribunals and Commissions07 Jan 2022Allowed

Associated Transways Organisation Vs M.R. Nirman Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0020

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
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Tribunals and Commissions06 Jan 2022

OneSource India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0259

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c)(i), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 37(1), 38, 38(2)Companies Act, 1956
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