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National Company Law Tribunal judgments

20,303 judgments · page 251 of 1,016

Tribunals and Commissions12 Mar 2024

HT Media Ltd Vs GHCL Ltd

National Company Law Tribunal · 2023 INSC 1023

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 5(8)(h), 5(8)(i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433, 434
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Tribunals and Commissions12 Mar 2024Allowed

State Bank Of India Vs N.S. Engineering Projects Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3081

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 47, 49, 50, 60(5), 60(6), 66, 68, 70, 71, 72, 73, 74, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 9A, 18 to 26, 22, 25, 26, 27, 35(2), 36A(1), 36B, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(3), 39(4)Income Tax Act, 1961-Sections 28, 41(1), 43, 43B, 56, 79, 115JB, 170, 281
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Tribunals and Commissions12 Mar 2024

Reliance Commercial Financial Ltd Vs Usher Eco Power Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3253

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(2), 35 to 50, 52, 52 to 54, 56Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions12 Mar 2024

Suresh Kumar Verma & Ors. Vs Eco Green Buildtech Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3358

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 12A, 13, 14, 15, 17, 18, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 33, 60(5), 65, Chapter 3ANCLT Rules, 2016-Rule 11IBBI (Liquidation Process Regulations 2016)-Section 2B, Regulation 32A
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Tribunals and Commissions12 Mar 2024Allowed

Deep Star Alloys & Steel Pvt. Ltd. Vs Navmi Steel Traders Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3362

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Mar 2024Allowed

Kedrion Biopharma Inc. Vs M/s. Wizaman Impex Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3107

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5(21), 8(2)(a), 8(1), 9(5)(2)(d), 9(5), 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions12 Mar 2024Disposed Of

Rajiv Bajaj Vs Axis Bank Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0041

Insolvency and Bankruptcy Code, 2016 — Section 9, 13, 15, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
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