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National Company Law Tribunal judgments

20,303 judgments · page 244 of 1,016

Tribunals and Commissions26 Mar 2024Disposed Of

Rathore Organic Products Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0061

Companies Act, 2013 — Section 133, 230, 230(3), 230(5), 230(6), 230(7), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B), 2(19AA), 149
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Tribunals and Commissions22 Mar 2024Disposed Of

Stressed Assets Stabilization Fund (SASF) Vs M/s. Uthara Fashion Knitwear Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3154

Insolvency & Bankruptcy Code, 2016-Section 7, 5(26), 14, 22(3)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196Insolvency & Bankruptcy Board of India Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(3), 39(3B), 39(4)Income Tax Act
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Tribunals and Commissions22 Mar 2024

Mr. Jigar Bhatt Vs Tribesmen Graphics Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3192

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(b), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(2), 39(3), 39(4), 36 to 39Companies Act, 2013-Section 230-232
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Tribunals and Commissions22 Mar 2024Allowed

Aartech Solonics Limited Vs M/s. G.E.T Power Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3199

Insolvency & Bankruptcy Code, 2016-Section 14, 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 13
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Tribunals and Commissions22 Mar 2024Allowed

M/S L & T Housing Finance Ltd. Vs M/S Cosmopolitan Technofab Textiles Private Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3120

Insolvency and Bankruptcy Code, 2016-Section 7, 22(2), 33(1), 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45, 45(3), 51(1)(e)
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Tribunals and Commissions22 Mar 2024Disposed Of

Agarwal Alloys Vs Yash Smelter Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3140

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 9, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 37A, 38, 41, 31, 13, 34(4), 45(3), 15, 45(1)
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Tribunals and Commissions22 Mar 2024Allowed

NDT Technologies Pvt. Ltd. Vs Romi Surendra Madhani & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3414

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 17, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions22 Mar 2024Dismissed

Sanjay Kumar Mehta Vs M/s. Nuberg Engineering Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3079

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Commercial Courts Act, 2015
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Tribunals and Commissions22 Mar 2024Allowed

M/s Amar Constructions Vs M/s Carnival Films Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3336

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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