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National Company Law Tribunal judgments, 2022

3,067 judgments · page 8 of 154

Tribunals and Commissions22 Nov 2022

Valueworth Capital Management Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0427

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 10(3), 10(3)(a), 10(3)(b), 10(4), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 4(2)
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Tribunals and Commissions22 Nov 2022Allowed

Syndicate Bank Vs Him Alloys And Steel (P) Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31, 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

Syndicate Bank Vs Him Cylinders Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 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 2022

M/s. Tone Engineering India Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0430

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 37(2), 38
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Tribunals and Commissions22 Nov 2022Disposed Of

Akriti Finance Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0072

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

Bhagwati Translink Pvt Ltd Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0071

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions21 Nov 2022Disposed Of

Niranjan Miriyala Vs M/s. Sarita Synthetics & Industries Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0438

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 32, 61(3), 29A, 14, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(1A), 38(1), 38(1-A), 38(1-B), 38(2), 38(3), 37, 38, 27Companies Act, 2013-Section 326
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Tribunals and Commissions21 Nov 2022

M/s. Rapid Buildwell Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 7; Section 10; Section 10(2)(c); Section 10(3)(b); Section 14(1) and proviso (a) to (d) thereof; Section 14(2); Section 14(3); Section 14(4); Section 16(1); Section 16(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7; Rule 9(1)Companies Act, 1956
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Tribunals and Commissions18 Nov 2022Disposed Of

Marotia Steel Traders Pvt. Ltd. Vs S. B. Ispat (India) Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0446

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1)IBBI (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions18 Nov 2022Allowed

S. Diravam, Liquidator of Lovepac Converting Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0449

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(3)(c), 59(3)(c)(i), 59(4), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(b), 3(1)(c), 3(1)(c)(i), 3(1), 9, 14, 35
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Tribunals and Commissions18 Nov 2022Dismissed

Canara Bank Vs GTL Infrastructure Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9(5), 9(5)(a), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Power of Attorney Act, 1882
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