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National Company Law Tribunal judgments, 2024

2,775 judgments · page 129 of 139

Tribunals and Commissions12 Jan 2024

Apar Industries Limited Vs City Oil Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3333

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority), 2016-Rule 6Indian Contract Act, 1872-Section 59, 60
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Tribunals and Commissions12 Jan 2024Allowed

M/s. IFCI Limited Vs M/s. Pioneer Gas Power Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3334

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(c), 9, 10, 17, 18, 19, 20, 21, 60(6), 238ALimitation Act-Section 29, Article 137, 18Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions12 Jan 2024

Mr. Anurag Goel, Liquidator Of Shree Ambika Sugars Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3336

Companies Act, 2013-Section 66, 230-232, 230, 230(5), 232, 232(1), 232(3)(a), 272National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 5(20), 5(21), 7, 30 and 31, 33, 33(5), 35, 38, 39, 40, 43 to 51, 52, 53, 66
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Tribunals and Commissions12 Jan 2024Dismissed

M/s Patidar Exim Private Limited Vs Mr. Mahender Patel & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3337

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 44, 236, 43 to 46, 45, 50, 66, 43(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ANCLT Rules-Rule 11
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Tribunals and Commissions12 Jan 2024Allowed

M/s. Mithra Yarns Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3338

IBC, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions12 Jan 2024Allowed

Capri Global Capital Limited Vs Silver Jubilee Motors Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3343

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 9, 10, 10A, 13, 14, 15, 17, 18, 20 and 21, 31(1), 33, 65, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions12 Jan 2024

Ishan Singh Vs Spaze Towers Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3041

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 60NCLT Rules, 2016-Rule 16(d), 11Companies Act, 2013-Section 13(4), Chapter 2
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Tribunals and Commissions11 Jan 2024Allowed

Omkara Asset Reconstruction Pvt Ltd Vs FACT-RCF Building Products Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3344

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 5(7), 5(8), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Jan 2024

Prashant Jain Vs Vinod Jatiya & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3345

Insolvency and Bankruptcy Code, 2016-Section 9, 65, 60(5), 32A, 8, 9(3)(b), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Income Tax Act, 1961-Section 179
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Tribunals and Commissions11 Jan 2024Dismissed

State Bank Of India Vs Advantage Oils Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3346

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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