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National Company Law Tribunal judgments

20,303 judgments · page 278 of 1,016

Tribunals and Commissions07 Feb 2024Disposed Of

Navin Rai Vs Namchi Smart City Limited

National Company Law Tribunal · (2024) 02 NCLT CK 0025

Companies Act, 2013 — Section 96, 97(1), 101National Company Law Tribunal Rules, 2016 — Rule 11, 74
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Tribunals and Commissions07 Feb 2024Disposed Of

Puranik Builders Limited Vs

National Company Law Tribunal · (2024) 02 NCLT CK 0021

Companies Act, 2013 — Section 103, 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rule, 2016 — Rule 6, 7
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Tribunals and Commissions07 Feb 2024Disposed Of

Gajesh Labhchand Jain Vs Growfitter Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 35(1), 35(1)(b), 36(3), 53, 60(5)Companies Act, 2013 — Section 68National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions06 Feb 2024

Mr. Prakash Naringrekar Vs Viaan Industries Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3184

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 45, 50, 53(1), 61(3), 66Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions06 Feb 2024Dismissed

Prasada Raju M.R.V Vs Vamsi Kambhammettu

National Company Law Tribunal · (2024) 02 NCLT CK 3417

Insolvency & Bankruptcy Code, 2016-Section 7, 21, 21(2), 24(3)(b), 30(5), 30(6), 31, 60(5), 60(5)(c)NCLT Rules-Rule 11CIRP Regulations-Regulation 35, 39(1), 39(1A)
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Tribunals and Commissions06 Feb 2024

M/s Anmol Steel Processors Private Limited

National Company Law Tribunal · (2024) 02 NCLT CK 3418

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 95, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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