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National Company Law Tribunal judgments, 2023

4,787 judgments · page 237 of 240

Tribunals and Commissions05 Jan 2023

Anup Jhunjhunwala Vs Adea Powerquips Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Sections 8, 8(1), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 1956
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Tribunals and Commissions05 Jan 2023Disposed Of

Manoj Mercantile Credit Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0014

Companies Act, 2013 — Section 230, 230(5), 232, 447, 448, 449Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 15
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Tribunals and Commissions05 Jan 2023Disposed Of

Tech Mahindra Business Services Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0011

Companies Act, 2013 — Section 230, 230(1), 230(1)(a), 230(1)(b), 230(3), 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions04 Jan 2023

State Bank Of India Vs Mr. Mukesh Gupta

National Company Law Tribunal · (2023) 01 NCLT CK 0341

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A (1), 12(2)
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Tribunals and Commissions04 Jan 2023Allowed

Yes Bank Limited Vs Mothers Pride Education Personna Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0462

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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