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National Company Law Tribunal judgments, 2023

4,787 judgments · page 2 of 240

Tribunals and Commissions22 Dec 2023Allowed

Kurlon Ltd Vs India Green Reality Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3391

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions22 Dec 2023

M/s. Idea Commercials Vs Navdurga Advisory Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3415

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 22(2), 26(6A), 29A, 30(1), 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, 31(1), 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 31A(1), 35A, 36, 36(1), 36A, 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4), 40ACompanies Act, 2013-Section 66
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Tribunals and Commissions22 Dec 2023Disposed Of

M/s. Yarn Udyog Vs M/s. Mallur Siddeswara Spinning Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3439

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 19(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 31, 31(1), 31(2), 32, 53, 61, 61(3), 188, 196Insolvency & Bankruptcy Board of India Regulations, 2016-Regulation 37, 38, 39, 39(4)Companies Act, 2013-Section 230 to 232, 232(5)
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Tribunals and Commissions22 Dec 2023

IDBI Bank Limited Vs M/s ACIL Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3446

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(1), 25(2)(b), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(b), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(a), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions22 Dec 2023Allowed

Edelweiss Asset Reconstruction Company Limited Vs M/s Winsome Yarns Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3478

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 9, 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A)
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Tribunals and Commissions22 Dec 2023

Apollo International Limited Vs M/s Supriya Pharmaceuticals Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3506

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13 and 15, 14, 21, Sub-section (2) of Section 21, 25(2)(h), 29A, 30(1), 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(1), 31(3), 43, 45, 50, 53, Sub-section (1) of Section 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 6, 16, 17(1), 27, 35, 35A, 36A, 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions22 Dec 2023

Anil Ratilal Patel Vs Sachin Devendrakumar Panchal

National Company Law Tribunal · (2023) 12 NCLT CK 3508

Insolvency & Bankruptcy Code, 2016-Section 95, 95(1), 96, 97, 99, 99(1), 100, 8, 60(2)IBC (Application to Adjudicating Authority For Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6IB Rules 2016-Rule 7(1)
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