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National Company Law Tribunal judgments, 2022

3,067 judgments · page 7 of 154

Tribunals and Commissions23 Nov 2022Allowed

Caspian Impact Investments Private Limited Vs Vivo Healthcare Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0595

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Nov 2022

M/s. Grid Infratech Pvt. Ltd. Vs M/s. Hytro Power Corporation Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 33(1), 33(1)(b), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 35(1), 36(4), 36(4)(b)(iii), 52, 53, 53(1), Chapter-IIIEPF & MP Act, 1952-Section 6, 7(I), 7(O), 7(Q), 7A, 7Q, 14BInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions23 Nov 2022Allowed

Canara Bank Vs Supreme Housing & Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0597

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions23 Nov 2022Allowed

In Re: M/s. GPR Resources Private Limited (Liquidation)

National Company Law Tribunal · (2022) 11 NCLT CK 0639

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions23 Nov 2022Disposed Of

Dayal Marketing Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0079

Companies Act, 2013 — Section 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232, 232(1), 232(3), 232(3)(i), 232(4)Evidence Act, 1872 — Section 65BReserve Bank of India Act, 1934 — Section 45IA
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Tribunals and Commissions23 Nov 2022Disposed Of

Jagmata Commotrade Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0073

Companies Act, 2013 — Section 103, 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 6, 7, 8(2)
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Tribunals and Commissions22 Nov 2022Allowed

Syndicate Bank Vs Omid Engineering Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0790

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
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Tribunals and Commissions22 Nov 2022Allowed

Amit Bhandari Vs Columbus Overseas LLP

National Company Law Tribunal · (2022) 11 NCLT CK 0421

Insolvency & Bankruptcy Code, 2016-Section 12A, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Nov 2022Allowed

M/s Singhi Buildtech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(b), 10(4)(a), 11, 7, 7(4), 13(1)(b), 14(1), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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