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National Company Law Tribunal judgments

20,303 judgments · page 237 of 1,016

Tribunals and Commissions03 May 2024Allowed

Automotive Coaches And Components Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3309

Insolvency and Bankruptcy Code, 2016-Section 53, 54, 54(1), 54(2), 54(3)IBBI (Liquidation Process Regulations), 2016-Regulation 45(3), 14, 45NCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 May 2024

Nicco Employees Union (INTUC) & Ors. Vs Vinod Kumar Kothari

National Company Law Tribunal · (2024) 05 NCLT CK 3213

Insolvency and Bankruptcy Code, 2016-Section 33, 33(7), 52, 53, 53(1)(a), 53(1)(b), 53(1)(b)(i), 53(1B), 53(1C), 53(2), 53(3), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Trade Union Act, 1926
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Tribunals and Commissions03 May 2024Allowed

MSA Ventures Private Limited Vs Infiniti Metal Products India Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3288

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 May 2024Allowed

MSA Ventures Private Limited Vs Infiniti Metal Products India Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3290

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 May 2024

Nimai Gautam Shah Vs RP of M/s Sintex Plastics Technology Ltd

National Company Law Tribunal · (2024) 05 NCLT CK 3294

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 33(1), 12, 56, 30(6), 31, 33(2), 34(1), 14, 34(4)(b), 53, 52, 33(5), 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 34B, 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions03 May 2024Allowed

Asir Raja Selvan

National Company Law Tribunal · (2024) 05 NCLT CK 3298

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14
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Tribunals and Commissions03 May 2024Allowed

Stressed Assets Stabilization Fund Vs Krystal Stone Exports Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3299

Insolvency and Bankruptcy Code, 2016-Section 3(12), 3(31), 4(1), 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 May 2024

Stressed Asset Stabilization Fund Vs I.C. Textiles Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3302

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(5), 30(6), 31, 31(1), 31(4), 32A, 53(1), 60(5), 60(6), 61(1)Insolvency 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(1), 35(2), 36A(1), 36B(4A), 37, 38, 38(1a), 38(1b), 39, 39(4)
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Tribunals and Commissions02 May 2024Allowed

Anish Agarwal Vs SAIL – SCL Kerala Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3218

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 14, 18(1)(c), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 36(4)(iii), 39(2), 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1), 36A(1), 36B(4A), 37(ba), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(a), 39(4)Companies Act, 2013
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