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National Company Law Tribunal judgments, 2022

3,067 judgments · page 9 of 154

Tribunals and Commissions18 Nov 2022

Gill International Limited Vs Unimers India Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(a), 5(8)(f), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions18 Nov 2022Allowed

Raman Enterprises Vs Mediaman Infotech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions18 Nov 2022Allowed

Jayasiddhi Ganesh Enterprises Pvt Ltd Vs Macro Cast Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0453

Insolvency and Bankruptcy Act, 2016-Section 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38(1), 38(1A), 38(1-A), 38(1-B), 38(2), 38(3), 39Companies Act, 2013-Section 326
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Tribunals and Commissions18 Nov 2022Disposed Of

Union Bank of India Vs Bansal Oil Extraction Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0454

Insolvency & Bankruptcy Code, 2016-Section 21, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52SARFAESI Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions18 Nov 2022Allowed

State Bank Of India Vs Auro Gold Jewellery Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions18 Nov 2022Allowed

M/s. Brahmaputra Rolling Mills Pvt. Ltd. Vs State Bank Of India

National Company Law Tribunal · (2022) 11 NCLT CK 0360

Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Recovery of Debts and Bankruptcy Act, 1993
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Tribunals and Commissions18 Nov 2022Disposed Of

Saregama India Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 11 NCLT CK 0066

Companies Act, 2013 — Section 103, 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 Commissions18 Nov 2022Disposed Of

Union Bank of India Vs Bansal Oil Extraction Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0065

Insolvency and Bankruptcy Code, 2016 — Section 21, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 52InsolvencyandBankruptcy Board of India (Insolvency Professionals) Regulations, 2019 — Regulation 7A
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Tribunals and Commissions17 Nov 2022Allowed

Mr. Narendra Sakariya Vs M/s. Effimax Engineers Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60, 9, 34(1), 33(7), 14, 33(5), Chapter III of Part II, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 32(e), 32(f), 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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