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National Company Law Tribunal judgments

20,303 judgments · page 230 of 1,016

Tribunals and Commissions21 May 2024Allowed

Labindia Instruments Private Limited Vs Karkinos Healthcare Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3392

Insolvency and Bankruptcy Code, 2016-Section 9, 14, sub-section (1) of Section 14, 17, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions21 May 2024Allowed

Dinesh Engineers Limited Vs Joister Inforserve Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3394

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 9(3)(b), 8, 14, 31(1), 33, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 May 2024Allowed

U.K. Paints (Overseas) Limited Vs

National Company Law Tribunal · (2024) 05 NCLT CK 0020

Companies Act, 2013 — Section 133, 230, 230(2), 230(5), 232, 234Competition Act, 2002 — Section 5(c), 5(d)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions17 May 2024Allowed

IDBI Bank Ltd. Vs M/s. Cheema Spintex Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3163

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions17 May 2024Allowed

Sinometal Resources Inc. Vs Indo Alusys Industries Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3174

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2)(a), 9(3)(c), (d), (e), 9(5), 9(5)(ii), 5(21), 3(12), 4, 4(1), 7, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions17 May 2024

Power Max (India) Pvt. Ltd. Vs Rachna Jhunjhunwala, Resolution Professional Of Power Max (India) Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3184

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15(1)(c), 17, 18, 18(f)(vi), 20(1), 22(1), 23, 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 50, 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 17(1), 17(2), 27, 36(1), 36A, 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39(4A)Companies Act, 1956
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Tribunals and Commissions17 May 2024Allowed

Bank of Baroda Vs Goldenline Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3190

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 7, 7(3)(a), 7(5)(a), 7(7), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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