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National Company Law Tribunal judgments

20,326 judgments · page 190 of 1,017

Tribunals and Commissions04 Oct 2024Dismissed

Janus GBAC Limited Vs Beloorbayir Biotech Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1351

Insolvency and Bankruptcy Code, 2016-Sections 9, 4I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Commercial Courts Act, 2015-Section 12A
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Tribunals and Commissions04 Oct 2024Allowed

Liquidator Of M/s Mudita Ventures Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1352

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3), 59(4), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14
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Tribunals and Commissions04 Oct 2024

Bank of Baroda Vs M/s C. Mahendra Exports Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act 1970
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Tribunals and Commissions03 Oct 2024

M/s Clementia Mining Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1267

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8), 59(3), 59(3a), 59(3b), 59(3)(a), 59(3)(b), 59(3)(b)(i), 59(3)(c), proviso to Section 59(3), 59(4), 59(5)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Rule 9, 38, Regulation 38(2), 41Indian Companies Act, 1956
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Tribunals and Commissions03 Oct 2024

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National Company Law Tribunal · (2024) 10 NCLT CK 1275

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 34, 34(1), 34(4)(b), 7, 14, 21(1), 35(1), 43, 45, 50, 52, 53, 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 27, 36A
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Tribunals and Commissions03 Oct 2024Allowed

Reliance Commercial Finance Limited Vs Hirma Power Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1355

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions03 Oct 2024Allowed

Saurabh Chawla Vs Employee State Insurance Corporation

National Company Law Tribunal · (2024) 10 NCLT CK 1357

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, 14(1), 14(1)(a), 16, 17, 31, 33(5), 60(5), 63, 238Employees’ State Insurance Act, 1948-Section 38 to 44, 39, 40, 45-A, 45-AA, 75(1)(g)Employees’ State Insurance (General) Regulations, 1950-Regulation 29, 31
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Tribunals and Commissions03 Oct 2024Dismissed

M/s Meja Urja Nigam Pvt Ltd Vs Mr. Sutanu Sinha

National Company Law Tribunal · (2024) 10 NCLT CK 1240

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(21), 7, 35(1)(a)The IBBI (Liquidation Process) Regulations, 2016-Regulation 16(1), 17(1), 17(2), 23, 30
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Tribunals and Commissions03 Oct 2024

Aberdeen Foods Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52, 52 to 54IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32(a) to (d), 32A
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Tribunals and Commissions03 Oct 2024Allowed

Punjab National Bank Vs Sanjeeb Ranjeet Das

National Company Law Tribunal · (2024) 10 NCLT CK 1362

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 99(4), 99(6), 99(7), 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2)Banking Companies (Acquisition and Transfer of Undertakings) Act V of 1970
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Tribunals and Commissions03 Oct 2024Allowed

Amour Infrastructure LLP Vs Digital Integrated Technologies Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1363

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 7(3)(b), 7(4), 7(5), 9, 10, 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 179, 186(5)
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