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National Company Law Tribunal judgments

20,303 judgments · page 221 of 1,016

Tribunals and Commissions21 Jun 2024Allowed

State Bank Of India Vs Ramila Diam Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 17, 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 Commissions20 Jun 2024

Rajul Mehta & Ors. Vs Richfeel Health & Beauty Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 36(4)(a)(iii), 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(A), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Jun 2024

Raghunathan Krishnasamy

National Company Law Tribunal · (2024) 06 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(1)(b), 33(2), 33(5), 10, 12, 19, 30(2), 30(6), 31, 34, 52, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38, 38(2)(a), 38(3)(e), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 12, 12(3), 13, 15, 31A, 32A
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Tribunals and Commissions20 Jun 2024

HDFC Bank Limited Vs Shree Gopinath Paper Mills Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1702

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions20 Jun 2024

Canara Bank Vs Bava Infrastructure Developers Pvt. Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1703

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 14, 15, 17, 18, 20, 21, 31(1), 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Section 18
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Tribunals and Commissions19 Jun 2024

Go Airlines (India) Ltd Vs Blue Mushroom Infozone Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1633

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(b)(i) to (iii), 33(3), 33(5), 33(7), 14, 34, 35(1), 43, 45, 50, 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32 clause (e)
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Tribunals and Commissions19 Jun 2024

CA Santanu Brahma Vs Swapan Mukherjee & Ors.

National Company Law Tribunal · (2024) 06 NCLT CK 1708

Insolvency and Bankruptcy Code, 2016-Sections 7, 14(1)(b), 17, 17(3), 18, 19, 19(2), 20, 43, 66, 70, 74(1), 236Code of Criminal Procedure, 1973Trade marks Act, 1999-Chapter V
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Tribunals and Commissions18 Jun 2024

BKTB Infosolutions Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 36(4)(e)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 28, 34, 38
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Tribunals and Commissions18 Jun 2024Allowed

Sebacic India Ltd Vs Basil Enterprise

National Company Law Tribunal · (2024) 06 NCLT CK 1601

NCLT Rules, 2016-Rule 49, 154, 154(1)Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 8(2)(a), 9, 9(3)(b), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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