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National Company Law Tribunal judgments, 2023

4,787 judgments · page 238 of 240

Tribunals and Commissions04 Jan 2023Allowed

Mr. Mahavir Nimodia alias Mahavir Prasad Nimodia Vs Nahorjan Tea Company Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 9(3)(b), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Jan 2023

Manoj Kumar Jain Vs Pacific Multi-Commodity Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33, 7, 34(1), 52, Chapter-IIIIBBI (IRP for corporate persons) Regulation, 2016-Regulation 27Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Jan 2023

M/s. Zep Infratech Limited Vs M/s. Earth Water Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0391

Insolvency and Bankruptcy Code, 2016-Chapter III of Part II, Section 33, 9, 14, 34(1), 33(5), 52, Chapter-IIICompanies Act, 2013IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39 D
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Tribunals and Commissions03 Jan 2023

Mr. Darshan Singh Anand Vs Mr. Pradeep Kumar Lathar & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Section 29A, 30(2), 30(4), 30(6), 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions03 Jan 2023Allowed

GMM Barter Private Limited Vs Value Solar Energy Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0405

Insolvency and Bankruptcy Code, 2016-Section 7, 13 (2), 14, 14 (1), Sub-section (1) of Section 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Jan 2023Allowed

Goyal Tea Agencies Private Limited Vs M/s Shakti Bhog Snacks Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7(5), 5(20), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jan 2023

Sentinel Consultants Pvt. Ltd. Vs Nestor HR Services Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 15, 19, 30(6), 31, 33(1), 33(1)(A), 33(2), 33(5), 33(6), 33(7), 43, 52, 56, 60(5), 66, 12IBBI (CIRP) Regulations, 2016-Regulation 6, 40AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions03 Jan 2023

Beni Gopal Singh Vs EMC Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency resolution Process) Regulations 2016-Regulation 40A
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Tribunals and Commissions03 Jan 2023Allowed

Jayashree S Iyer

National Company Law Tribunal · (2023) 01 NCLT CK 0468

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(1), 7, 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Income Tax Act, 1961-Section 178
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