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National Company Law Tribunal judgments, 2022

3,067 judgments · page 2 of 154

Tribunals and Commissions06 Dec 2022Disposed Of

Aryavrat Plot Managers Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0010

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions01 Dec 2022Disposed Of

Aadesh Dealers Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0007

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)
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Tribunals and Commissions01 Dec 2022Disposed Of

JAGANNATH CITY DEVELOPERS Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0006

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)
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Tribunals and Commissions01 Dec 2022Disposed Of

United Bank of India Vs Progress Cultivation Limited

National Company Law Tribunal · (2022) 12 NCLT CK 0005

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 19(2), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016 — Regulation 6(2)(c), 27
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Tribunals and Commissions01 Dec 2022Disposed Of

Deepak Thukral Vs Rameshwar Parsad Khanna & Others

National Company Law Tribunal · (2022) 12 NCLT CK 0003

Companies Act, 2013 — Section 326Insolvency and Bankruptcy Code, 2016 — Section 5(13), 14, 18, 18(f)(i), 25(1), 30(2)(b), 30(2)(e), 36(4)(a)(iii), 36(4)(b)(ii), 43, 45, 47, 48, 49, 52, 53, 53(1), 53(1)(a), 60(5), 66, 238Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 11, 14B
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Tribunals and Commissions01 Dec 2022Disposed Of

Hind Tradex Limited Vs Lakshmi Precisions Screws Ltd

National Company Law Tribunal · (2022) 12 NCLT CK 0001

Companies Act, 2013 — Section 326Insolvency and Bankruptcy Code, 2016 — Section 5(13), 14, 18, 18(f)(i), 25(1), 30(2)(b), 30(2)(e), 36(4)(a)(iii), 36(4)(b)(ii), 43, 45, 47, 48, 49, 52, 53, 53(1), 53(1)(a), 60(5), 66, 238Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 11, 14B
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Tribunals and Commissions30 Nov 2022

Mr. PuttaKempanna Vs M/s. Welworth Software Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 34(4)(c), 34(7), 52, 56NCLT Rules, 2016-Rule 11I&B (AAA) Rules, 2016-Rule 4
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Tribunals and Commissions30 Nov 2022

IFCI Limited Vs Shalini Rajani

National Company Law Tribunal · (2022) 11 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99(1), 96(1)(a)Insolvency 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 Commissions30 Nov 2022Allowed

Punjab National Bank Vs M/s. Macro Dairy Ventures Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0359

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 238A, 7(5), 14, 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Section 5, 18
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