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National Company Law Tribunal judgments

20,303 judgments · page 292 of 1,016

Tribunals and Commissions12 Jan 2024Allowed

Stressed Assets Stabilisation Fund Vs Terrygold (India) Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3328

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 37, 38, 38(1)(a), 38(1A), 38(1)(B), 39, 39(4)NCLT Rules, 2016-Rules 11, 50
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Tribunals and Commissions12 Jan 2024Allowed

Shri Harish.B & Ors. Vs Hi-Tech AIPR Power Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3329

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 4, 14, 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jan 2024

V.K. Traders Vs Tripurari Agro (Pvt.) Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3331

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(5), 52, 52(1)(b), 52(3)(b), 53, 53(3)(b), 54, 60(5)Companies Act, 2013-Section 77, 77(1), 77(3)Income Tax Act, 1961-Section 148, 148A
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Tribunals and Commissions12 Jan 2024

Nitin Jain

National Company Law Tribunal · (2024) 01 NCLT CK 3332

IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(11), 12, 32A(4), 44(2), 31A, 3NCLT Rules, 2016-Rule 11Companies Act, 1956
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Tribunals and Commissions12 Jan 2024

Apar Industries Limited Vs City Oil Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3333

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority), 2016-Rule 6Indian Contract Act, 1872-Section 59, 60
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Tribunals and Commissions12 Jan 2024Allowed

M/s. IFCI Limited Vs M/s. Pioneer Gas Power Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3334

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(c), 9, 10, 17, 18, 19, 20, 21, 60(6), 238ALimitation Act-Section 29, Article 137, 18Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions12 Jan 2024

Mr. Anurag Goel, Liquidator Of Shree Ambika Sugars Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3336

Companies Act, 2013-Section 66, 230-232, 230, 230(5), 232, 232(1), 232(3)(a), 272National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 5(20), 5(21), 7, 30 and 31, 33, 33(5), 35, 38, 39, 40, 43 to 51, 52, 53, 66
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Tribunals and Commissions12 Jan 2024Dismissed

M/s Patidar Exim Private Limited Vs Mr. Mahender Patel & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3337

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 44, 236, 43 to 46, 45, 50, 66, 43(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ANCLT Rules-Rule 11
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Tribunals and Commissions12 Jan 2024Allowed

M/s. Mithra Yarns Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3338

IBC, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions12 Jan 2024Allowed

Capri Global Capital Limited Vs Silver Jubilee Motors Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3343

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 9, 10, 10A, 13, 14, 15, 17, 18, 20 and 21, 31(1), 33, 65, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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