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National Company Law Tribunal judgments

20,326 judgments · page 210 of 1,017

Tribunals and Commissions26 Jul 2024Allowed

Atlas Converting Equipment (India) Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(3)(b)(i), 59(8), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 16, 17, 18, 19, 9(1), 30, 10(2), Schedule II, 34, 35, 38, 38(b), 38(c), 41Companies Act, 1956
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Tribunals and Commissions26 Jul 2024Dismissed

M/s. Honey Yarn Vs M/s. Welldone Exim Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1648

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(10), 3(21), 4, 5(2), 5(7), 5(8), 5(20), 5(21), 7, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act 1956-Section 434(1)(b)
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Tribunals and Commissions26 Jul 2024Allowed

Reliance Commercial Finance Limited Vs M/s Twink Big Content Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1690

Insolvency and Bankruptcy Code, 2016-Sections 5, 7, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Jul 2024

Shravan Kumar Vishnoi Vs Swarajkranti Infratech Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1839

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 12(2), 30, 30(2), 30(6), 31NCLT Rules, 2016-Rule 11The Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions26 Jul 2024Disposed Of

Liquidator Of M/s. Evergo Stock India Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1841

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14, 35(3)
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Tribunals and Commissions26 Jul 2024Allowed

J Mohan Babu Vs Ramya Outsourcing Solutions Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1842

Insolvency and Bankruptcy Code, 2016-Section 7, Rule 4, 10A, 3(12), 3(11), 3(6), 4, 7(1), 7(2), 7(5), 7(7), 14(1), 14(2), 14(3), 14(4), 31, 33, 15, 17, 18, 13(2), 17 & 18, 19, 20, 18(a), 18(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013-Section 131
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Tribunals and Commissions25 Jul 2024

Edelweiss Asset Reconstruction Company Limited Vs M/s S. Kumars Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 33(2), 13, 15, 12(2), 34, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A sub-regulation 4A, 40(2)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions25 Jul 2024Allowed

State Bank Of India Vs Mangalagiri Textiles Mills Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1848

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 13(2), 14, 15, 17, 18, 19, 20, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions24 Jul 2024

Abhay Kumar (Liquidator Of WL ROSS (INDIA) PRIVATE LIMITED)

National Company Law Tribunal · (2024) 07 NCLT CK 1768

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38, 41 (Sub-Regulations 1 and 2)
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