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National Company Law Tribunal judgments, 2022

3,067 judgments · page 3 of 154

Tribunals and Commissions30 Nov 2022Disposed Of

Poushali Sales Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0098

Companies Act, 2013 — Section 133, 230, 230(1), 230(1)(b), 230(3), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)
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Tribunals and Commissions30 Nov 2022Disposed Of

Punjab National Bank Vs M/S Macro Dairy Venture Pvt. Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0092

Companies Act, 2013 — Section 128Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33, 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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Tribunals and Commissions29 Nov 2022

The Bank of Baroda Limited Vs Mr. Pankaj V Kikavat

National Company Law Tribunal · (2022) 11 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to the Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions29 Nov 2022

M/s. Kumar Electronics Vs M/s. Sargam India Electronics Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0581

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10A, 4, 15, 17, 18, 16(3)(b), 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6, 5, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions29 Nov 2022Allowed

M/s. Clix Loans Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0583

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 34, 9, 38, 8, 10Companies Act, 2013
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Tribunals and Commissions29 Nov 2022Allowed

Yes Bank Limited Vs Presidium Educational Institution Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0585

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3)(a), 7(5), Sub-section (7), 3(12), 4, 9 & 10, 238, 13(2), 15, 17 and 18, 14, 14(1), 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debt and Bankruptcy Act
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Tribunals and Commissions29 Nov 2022

Metro Cash & Carry Private Limited Vs Synergy Kitchens & Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 35A, 36A(1), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income-tax Act, 1961-Section 2(18), 41(1), 45, 56, 72(3), 79, 80, 139, 170, 281, 438, 1153B, 115JB, 269-SS, 269-T
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Tribunals and Commissions29 Nov 2022Allowed

Express Dairy Company Limited Vs Njoy Blues LLP

National Company Law Tribunal · (2022) 11 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138, 141
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Tribunals and Commissions29 Nov 2022

Bafna Auto Carriers Vs Resolution Professional

National Company Law Tribunal · (2022) 11 NCLT CK 0714

Insolvency & Bankruptcy Code, 2016-Section 60(5), 24Insolvency Bankruptcy Board of India Regulations, 2016-Regulation 7CIRP Regulations-Regulation 40A
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Tribunals and Commissions29 Nov 2022Disposed Of

BSJ Consultantsprivate Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0096

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 Commissions29 Nov 2022Disposed Of

JBB Enterprises Vs YMS Mobitech Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0085

Insolvency and Bankruptcy Code, 2016 — Section 35, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 44(2)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions28 Nov 2022Allowed

M/s.Soundararaja Mills Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0722

Insolvency and Bankruptcy Code, 2016-Section 12A, 12(A), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 30A(1)(a)
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Tribunals and Commissions28 Nov 2022Allowed

Punjab National Bank Vs M/s. Rathi Ispat Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 15, 33, 36, 52, 53, 54, 54(2)Companies Act, 2013-Section 347IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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