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National Company Law Tribunal judgments

20,326 judgments · page 196 of 1,017

Tribunals and Commissions13 Sept 2024Allowed

Edelweiss Asset Reconstruction Company Limited Vs M/s Alps Industries Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1309

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 7, 13(2)
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Tribunals and Commissions13 Sept 2024Allowed

M/s. Flow Bangalore Waterjet Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1310

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(3), 10(4)(a), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions12 Sept 2024

Sachin Naveen Sinha Vs Spel Granito Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1191

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15, 21, 33, 34, 35(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions12 Sept 2024Allowed

Raj Radhe Finance Limited Vs Shyam Ginning And Pressing Pvt. Ltd

National Company Law Tribunal · (2024) 09 NCLT CK 1202

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Companies Act, 1956
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Tribunals and Commissions12 Sept 2024Allowed

M/s. Sujana Universal Industries Limited Vs M/s. Sudha Siva Traders Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1220

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(5), 33, 12, 56, 30(6), 31, 14, 33(5), 33(7), 35(1), Chapter III of Part IINCLT Rules, 2016-Rules 11 & 32, 151Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39B, 39BA, 39C, 39D
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Tribunals and Commissions12 Sept 2024Allowed

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National Company Law Tribunal · (2024) 09 NCLT CK 1186

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 53(1), 59(8)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14, 38, 39Companies Act, 1956
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Tribunals and Commissions12 Sept 2024Allowed

Ms. Apurva Jain & Ors. Vs M/s. Adaptio Facility Management Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1312

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(e), 5(8), 7(5), 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Sept 2024Allowed

M M Iron & Steels Vs ASPG Infrastructure Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1164

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Partnership Act, 1932-Section 69(2)
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Tribunals and Commissions12 Sept 2024Allowed

Mr. Ritesh Kumar (HUF) Through Its Karta Mr. Ritesh Kumar Vs Dalmia Life Care Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1173

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6
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Tribunals and Commissions11 Sept 2024Allowed

M/s Ace Cardiopathy Solutions Pvt. Ltd. Vs M/s Cardiac Care And Allied Health Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1190

Insolvency and Bankruptcy Code, 2016-Sections 8, 8(1), 8(2), 9, 9(1), 9(2), 9(4), 9(5), 9(5)(ii)(a), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions11 Sept 2024Allowed

Meekstar Bizgoal Consultancy Pvt Ltd Vs Madhu Aluminium Pvt Ltd

National Company Law Tribunal · (2024) 09 NCLT CK 1193

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 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), 43, 44, 45, 50, 53, 53(1), 66IBBI (CIRP of the Corporate Debtor) Regulations, 2016-Regulation 35A, 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Income Tax Act, 1961
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Tribunals and Commissions11 Sept 2024Disposed Of

JFC Finance (India) Limited Vs Ajit Solar Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1232

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 21(1), 25(2)(h), 30(6), 31, 33, 33(1)(a), 33(2), 33(5), 34(1), 34(4), 35(1)(f), 52, 56IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36(A), 39B, 39C, 39D, 39BAIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(2), 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions11 Sept 2024Allowed

Viom Infra Ventures Limited Vs Bahula Infotech Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1183

Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 54, 45(3), 12, 2, 5(1)(a), 13, 5(1), 34, 45(2), 45(1), 45(3)(b), 45Insolvency and Bankruptcy Code, 2016-Section 53
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Tribunals and Commissions11 Sept 2024Allowed

Dr. Firdosh Rohintan Mahuwalla Vs M/s Cellugen Biotech Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1182

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5)(a), 3(12), 4(1), 5(7), 5(8), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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