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National Company Law Tribunal judgments

20,326 judgments · page 212 of 1,017

Tribunals and Commissions19 Jul 2024Allowed

Reliance Commercial Finance Limited Vs Accura Productions Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1780

Insolvency and Bankruptcy Code, 2016-Section 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 Commissions19 Jul 2024

Nitin Batra & Ors. Vs M/s. Anand Infoedge Pvt. Ltd. & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1782

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 7(3), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 19(1), 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions19 Jul 2024

Nitin Batra & Ors. Vs M/s. Anand Infoedge Pvt. Ltd. & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1580

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8)(f), 7, 7(1), 7(3)(b), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 19(1), 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 8IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions18 Jul 2024

Piramal Capital & Housing Finance Limited Vs Notion Real Estate Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Section 22(3)(b), 22(3)(a), 27(2), 206, 207(1), 196(2)(a), (aa), (c), (d), (f), (g), (h), (p), (q), (r), 3(19), 5(27), 3(23)(f), 240(2)(zzi)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 12, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 3(1A), 34B read with Schedule II
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Tribunals and Commissions18 Jul 2024

Gauder & Co. S.A. Vs Isinox Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1785

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(3)(b), 9(5)(i), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions16 Jul 2024

Gateway Welfare Society Vs M/s Sand Dune Constructions Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 7, second Proviso of Section 7, 7(5), 3(11), 5(7), 5(8), 5(8)(a), 5(8)(f)(ii), 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions16 Jul 2024Dismissed

Quess Corp Limited Vs Wardwiz (India) Solutions Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1624

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 9(3)(b), 9(5)(ii)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions16 Jul 2024

M/S Tiffany Finance Private Limited Vs Sancheti Buildtech Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 7(1), 7(2), 7(3), 7(3)(a), 7(4), 7(5), 7(6), 14, 17, 19, 21(6A)Insolvency and Bankruptcy Code (Amendment) Act, 2020Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions16 Jul 2024Partly Allowed

Religare Finvest Limited Vs Mr.N. Kumar & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 52, 53, 53(1), 60(5), 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36, 36(a), 36B, 36B(4A), 36B(6A), 37, 37(m), 38, 38(1A), 38(1B), 38(2), 38(3), 38(b), 39NCLT Rules 2016-Rule 11
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Tribunals and Commissions16 Jul 2024Allowed

The Board Of Control For Cricket In India Vs Think & Learn Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1789

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(33), 4, 5(20), 5(21), 7, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2), 7(2)(b)(i), 7(2)(b)(ii)
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Tribunals and Commissions16 Jul 2024

Omkara Assets Reconstruction Company Limited Vs Autocreate Wheels Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1790

Insolvency and Bankruptcy Code, 2016-Sections 7, 4, 4(1), 13, 14, 14(1), 17, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 Jul 2024

Shakir Vs M/S Fruitful Buildcon Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1791

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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