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National Company Law Tribunal judgments, 2023

4,787 judgments · page 234 of 240

Tribunals and Commissions09 Jan 2023

Jeco Agrovet Private Limited Vs Amrit Agrovet Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0316

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Companies Act, 2013
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Tribunals and Commissions09 Jan 2023

Quadrum Solutions Private Limited Vs Gyan Ganga Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions09 Jan 2023

Beacon Trusteeship Limited Vs Radius Estates and Developers Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0370

Insolvency And Bankruptcy Code, 2016-Section 7, 12(2), 14, 15, 25(2)(h), 29A, 30, 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)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process Of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36B(4A), 38, 38(1), 38(1)(b), 38(1A), 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, 39(1), 39(4)Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions09 Jan 2023Allowed

ASREC (India) Limited Vs M/s Warden Surgical Company Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0380

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14
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Tribunals and Commissions09 Jan 2023

Beacon Trusteeship Limited Vs Jayesh Sanghrajka

National Company Law Tribunal · (2023) 01 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(8), 7National Company Law Tribunal Rules, 2016-Rule 11Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions09 Jan 2023

Asset Reconstruction Company (India) Limited Vs Dagcon (India) Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 39, 39(4)Negotiable Instrument Act-Section 138
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Tribunals and Commissions09 Jan 2023Allowed

Dr. Madurai Sundaram Sankar Vs Karvin Cuisines Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7), 35(1), Chapter III of Part IIIncome Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions09 Jan 2023Allowed

FDS Management Services Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(4), 8, 10, 10(3)(a), 10(3)(b), 10(3)(c), 10(4), 13, 14, 17, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(3), 40A
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Tribunals and Commissions09 Jan 2023Allowed

M/s. R K Mining Private Limited Vs M/s. Talwar Cars Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0732

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency 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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