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National Company Law Tribunal judgments

20,299 judgments · page 216 of 1,015

Tribunals and Commissions05 Jul 2024

M/s. Pinkcity Electronics Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8), 59, 59(3)(a), 59(3)(c), 59(3)(c)(i), 52, 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 3, 3(4), 9, 14, 37, 38, 41Companies Act, 1956
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Tribunals and Commissions05 Jul 2024

Suzlon Energy Limited Vs Legend Artists Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 19, 19(2), 30(6), 31, 33(1), 33(2), 33(5), 34, 52, 56 and 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39B, 39C and 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 2A, 12, 12(3), 13, 15 and 32A
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Tribunals and Commissions05 Jul 2024

Bigzetta Systems Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 53, 53(1)(f), 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 10, 30, 34, 38, 38(3), 41Companies Act, 2013
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Tribunals and Commissions05 Jul 2024Allowed

Drip Capital Inc. Vs Banwari Enterprises Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1700

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(e), 7, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jul 2024Allowed

Digitone Mobiles Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Insolvency And Bankruptcy (Application to Adjudicating Authority Rules, 2016)-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(3), 40A
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Tribunals and Commissions05 Jul 2024Allowed

Sharada Erectors Private Limited Vs Orbit Electro Equipments Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 5(21), 238A, 4, 9(5)(i), 14, 31(1), 33, 13, 17, 25, 7, 9 and 10, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137
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Tribunals and Commissions05 Jul 2024Allowed

M/s. Healthians Research Centre Pvt Ltd. Vs M/s Nayati Healthcare & Research NCR Pvt Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1739

Insolvency and Bankruptcy Code, 2016-Section 5(6), 7, 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Jul 2024Allowed

Marotia Steel Traders Pvt. Ltd. Vs S.B Ispat India Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1740

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 43, 45 & 66, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 15, 31A, 33(2), 41(1), 44A, 45, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Jul 2024Allowed

Mr. Ram Ratan Jagati Vs M/s. Alstrong ACP Manufacturing India Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 9, 13, 34(4)(b), 53, 34(2), 14, 33(5), 52, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 13
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Tribunals and Commissions04 Jul 2024Allowed

Mr. Ram Ratan Jagati Vs M/s. Dharitrimaa Urja Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 13, 34(4)(b), 53, 34(2), 14, 33(5), 52, 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40D
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Tribunals and Commissions04 Jul 2024

Mr. Om Prakash Vs M/s Azam Rubber Products Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 33(2), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2), 32, 32(e), 32(f), 32A
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