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National Company Law Tribunal judgments

20,303 judgments · page 236 of 1,016

Tribunals and Commissions07 May 2024Allowed

Global Coke Limited Vs Avishek Gupta

National Company Law Tribunal · (2024) 05 NCLT CK 3197

Insolvency and Bankruptcy Code, 2016-Section 10, 43, 53Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Section 54(2), Regulation 12, 13, 15, 41(1), 45, 45(1), 45(3)
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Tribunals and Commissions07 May 2024Allowed

IDBI Trusteeship Services Limited Vs DSS Infrastructures Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3202

Insolvency and Bankruptcy Code, 2016-Section 7; Section 60(1); Section 9; Section 7(3)(a); Section 7(5); Section 8; Section 8(1); Section 8(2); Section 4; Section 7(5)(a); Section 14; Section 14(1)(a), (b), (c) & (d); Section 14(3)(b); Section 13(2); Sections 15, 17, 18, 19, 20 & 21; Regulation 7(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) (Amendment) Regulations, 2022
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Tribunals and Commissions07 May 2024Disposed Of

AAA Vehicleades Private Limited Vs

National Company Law Tribunal · (2024) 05 NCLT CK 0004

Companies Act, 2013 — Section 133, 230, 230(2), 230(2)(b), 230(2)(c), 230(5), 232Companies (Accounts) Rules, 2014 — Rule 7Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
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Tribunals and Commissions06 May 2024

Advani Private Limited Vs Starlit Power Systems Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3214

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 18(b), 21(2), 22(3)(b), 25(b), 29A, 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(3)(b), 31(4), 32(A), 32(A)(2), 36(4)(b)(iii), 43, 45, 50, 53, 53(1), 53(1)(b), 66, 66(1), 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8A, 9, 9A, 12(A), 13, 14, 36(1), 36(2), 36A, 36A(10), 36B(1), 37, 38, 38(3), 39, 39(2), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions06 May 2024Allowed

Prudent Arc Limited Vs M/s Tangnu Romai Power Generation Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3188

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 7(5), 13(1)(b), 14, 14(1)(a), (b), (c) & (d), 14(3), 15, 16(5), 17, 18, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5(1)Limitation Act, 1963-Section 6, 14, 18
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Tribunals and Commissions06 May 2024Disposed Of

Canara Bank Vs Laggar Industries Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 0006

Insolvency and Bankruptcy Code, 2016 — Section 7National Company Law Tribunal Rules, 2016 — Rule 154
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Tribunals and Commissions03 May 2024Allowed

Jagadees Kumar Morri Vs APIIC Ltd & Anr.

National Company Law Tribunal · (2024) 05 NCLT CK 3221

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 14, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1), 38(1-A), 38(1-B), 38(2), 38(3), 38(1A), 27NCLT Rules, 2016-Rule 11
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