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National Company Law Tribunal judgments

20,303 judgments · page 224 of 1,016

Tribunals and Commissions11 Jun 2024

M/s. PKR Energy Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b)(ii), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 38, 41Companies Act, 1956
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Tribunals and Commissions11 Jun 2024Allowed

Aditya Birla Finance Limited Vs Shomuk Consultancy Services Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement Act, 2002-Section 13(2)
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Tribunals and Commissions11 Jun 2024

M/s. OWC APAC Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1735

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 60(5)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 38, 41National Company Law Tribunal Rules, 2016-Rule 11, 48
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Tribunals and Commissions11 Jun 2024Dismissed

M/s. Intec Capital Limited Vs Ms. Parul Upadhyay

National Company Law Tribunal · (2024) 06 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(2), 99(2)(a), 99(2)(b), 99(2)(c), 99(3), 99(4), 99(5), 99(6)(a), 99(6)(b), 99(7), 99(9), 99(10), 80 to 93, 5(22), 14, 96Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)Negotiable Instrument Act, 1881-Section 138
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Tribunals and Commissions11 Jun 2024Allowed

Liquidator Of M/s Sri Janardhana Credits Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1670

Insolvency and Bankruptcy Code, 2016-Section 53(1), 59, 59(4), 59(7), 59(8)Companies Act, 1956IBBI (Voluntary Process) Regulations, 2017-Regulation 3, 3(2), 14
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Tribunals and Commissions10 Jun 2024

Abhilash Lal Vs Municipal Corporation Of Greater Mumbai & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1612

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), Explanation to Section 14, 18(f), 18(1)(f), 25(5)(a), 25(2)(a), 238National Company Law Tribunal Rules, 2016-Rule 11Mumbai Municipal Corporation Act, 1888-Section 61(gg), 92, 92A
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Tribunals and Commissions10 Jun 2024

Mr Suresh Kumar Proprietor Shivam Enterprises Vs Noble Steels Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(3), 19(2), 66(1), 60(5), 35, 36, 38, 39, 41, 33(7), 14, 33(5), 35(1), 34(7)NCLT, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13
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Tribunals and Commissions10 Jun 2024Allowed

Union Bank Of India Vs Sri Ravichandra Textiles Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1630

Insolvency & Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20, 31(1), 33, 238SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Jun 2024Disposed Of

Abhilash Lal Vs Committee Of Creditors

National Company Law Tribunal · (2024) 06 NCLT CK 1640

Insolvency and Bankruptcy Code, 2016-Section 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31, 31(1), 32A, Explanation to Section 30(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(6A), 36B(6)A, 37, 37(ba), 37(m), 38, 38(1), 38(1)(a), 38(1A), 38(1)(B), 39, 39(4)Companies Act, 2013-Section 230 to 232
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Tribunals and Commissions10 Jun 2024Allowed

M/s. COSR Ventures Vs M/s. Lumiford Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 9, 3(11), 5(7), 5(8), 5(20), 5(21), 12A, 13, 14, sub-section (1) of Section 14, 31, Sub-Section (1) of Section 31, 33IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7ANCLT Rules, 2016-Rule 50
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Tribunals and Commissions10 Jun 2024Allowed

Piramal Critical Care Inc. Vs Astral SteriTech Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 60(1), 9(5), 14, 14(2), 14(3), 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21, 31, 33, 4Companies Act, 2013-Section 408Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions07 Jun 2024Disposed Of

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National Company Law Tribunal · (2024) 06 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Section 9, 32(2), 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45
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Tribunals and Commissions07 Jun 2024

M/s Tack Innovations Vs M/s Autopal Industries Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 5(13), 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 34, 6, 12(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Jun 2024

M/s. Mekaster Finlase Limited Vs M/s. Saha Buildestates Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(1), S.12(2), 13 and 15, 14, 25(2)(h), 29A, 30(2), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 43, 43 to 51, 45, 49, 50, 66, Chapter III, Chapter IVInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A(1), 35A, 36(A)(10), 36(A)(12), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Jun 2024Allowed

Mr. Vinit Gangwal Vs Chaitanya Neer Jal Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1644

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 33, 34(1), 52, 33(5)Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(4)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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