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National Company Law Tribunal judgments

20,299 judgments · page 219 of 1,015

Tribunals and Commissions28 Jun 2024

State Bank Of India Vs Yash Jewellery Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1632

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(a), 33(5), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions28 Jun 2024Allowed

Zoe Jewls Pvt. Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7), 59(7) - (9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 7, 14, 47, 32, 34 to 38Companies Act, 2013
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Tribunals and Commissions28 Jun 2024Allowed

Mr. Vasudevan Gopu

National Company Law Tribunal · (2024) 06 NCLT CK 1746

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 53(1)Companies Act, 1956Income Tax Act, 1961-Section 178
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Tribunals and Commissions28 Jun 2024Allowed

Mr. Harsh Khanna Vs Savyasachi Infrastructure Private limited

National Company Law Tribunal · (2024) 06 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5)(a), 7(5), 16(5), 17, 18, 13(1)(b), 15, 14, 14(3), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jun 2024

AJS Impex Private Limited Vs Nyka Steels Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1616

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 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), 32, 43, 43 to 51, 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions27 Jun 2024Allowed

Reliance Commercial Finance Limited Vs Tulip Advisors Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 7, 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)Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions27 Jun 2024Allowed

M/s Mohandas Chhataram Vs Gokul Sugar Industries Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1751

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 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 Jun 2024Allowed

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National Company Law Tribunal · (2024) 06 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 35(1)(n), 35(n), 35(1), 53, 53(1)(a), 53(1)(b)(i), 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 15, 31, 31A, 32, 34, 44(2), 45(3)(a), 45A, 47ACompanies Act, 2013
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Tribunals and Commissions26 Jun 2024

Mr. Pravin R. Navandar, Resolution Professional of the VOVL Ltd. Vs BPRL Ventures BV & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1648

Insolvency and Bankruptcy Code, 2016-Section 5(26), 9, 17(2)(e), 25(2)(h), 29, 29A, 30(2)(e), 30(6), 31(a), 33, 60(5), 60(5)(c), 232, 238IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(8), 36A(2)(h), 36A(6A), 36A(8), 36A(12), 36B(1), 36B(6), 36B(6A), 37, 37(m), 39, 39(1A)(b), 39(1B)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Jun 2024Allowed

Sri Sai Vijaya Raghav Traders Vs Amazon Enterprises Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1659

Insolvency and Bankruptcy Code, 2016-Section 9, 54(1), 54, 59 (7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 31(2), 37A, 5, 45, 45(3)(b), 8, 10
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Tribunals and Commissions26 Jun 2024

Print Sales Private Limited Vs Anderson Printing House Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1586

Insolvency & Bankruptcy Code, 2016-Section 30, 30(6), 31, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 31(1), 31(4), 14, 32A, 43, 45, 49, 50, 66, 68, 70, 73, 74, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2), 27, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(2), 39(4), 36B(4A)Income Tax Act, 1961-Section 28, 41, 41(1), 43B, 56, 79, 115JB, 170, 179, 281
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Tribunals and Commissions25 Jun 2024Allowed

State Bank Of India Vs M/s. Valecha Engineering Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31(1), 32, 42, 43, 45, 50, 53(1), 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(4), 40, 40ANational Company Law Tribunal Rules, 2016-Rule 11
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