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National Company Law Tribunal judgments

20,303 judgments · page 231 of 1,016

Tribunals and Commissions17 May 2024Dismissed

Gursev Singh Vs

National Company Law Tribunal · (2024) 05 NCLT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 94, 94(1), 94(4), 94(5), 96
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Tribunals and Commissions16 May 2024

Hiten R Abhani RP of M/s Shivshakti Barrels Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3220

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12(2), 19(2), 21(1), 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(2), 31(4), 32, 43, 45, 50, 53, 60(5), 61, 61(3), 66, 188, 196NCLT Rules, 2016-Rule 11, 15, 51, 153IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4), 39B, 39C, 39D, 40
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Tribunals and Commissions16 May 2024

National Steel and Agro Industries Limited Vs Mr. Saurabh Dhoot, Resolution Professional of Mitesh Trading Private Limited & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 53, 53(1), 61(3), 66, 66(1)Insolvency 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(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions16 May 2024Partly Allowed

Sapna Singhal Vs Naresh Kumar Harlalka & Ors.

National Company Law Tribunal · (2024) 05 NCLT CK 3210

Insolvency and Bankruptcy Code, 2016-Section 49, 45, 66, 43, 10NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35
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Tribunals and Commissions16 May 2024

Sprint Advisory Services Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3331

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 35(3), 38Companies Act, 1956
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Tribunals and Commissions15 May 2024

Sunil Kumar Agarwal

National Company Law Tribunal · (2024) 05 NCLT CK 3217

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 22(2), 14, 34(4)(b), 53, 52, 33(5), 35(1), 21(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions15 May 2024

Iqbal Singh Gandhi

National Company Law Tribunal · (2024) 05 NCLT CK 3233

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(1), 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 39B, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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