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National Company Law Tribunal judgments

20,303 judgments · page 294 of 1,016

Tribunals and Commissions11 Jan 2024

Federal Bank Limited Vs M/s Feedback Infra Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 10A, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Companies Act
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Tribunals and Commissions11 Jan 2024Allowed

The South Indian Bank Limited Vs Indounique Flame Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3105

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Jan 2024Allowed

M/s. Phonic Online Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3047

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 10, Rule 7Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Companies Act, 1956
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Tribunals and Commissions10 Jan 2024Allowed

Rashi Peripherals Private Limited Vs Savera Digital India Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3442

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2024Allowed

M/s. ZTE Corporation Vs M/s. Smartron India Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3198

Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), 8, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions10 Jan 2024Allowed

Vivek Bansal Vs M/s. Smartec Systems Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3202

Insolvency & Bankruptcy Code, 2016-Section 9, 54, 54(1), 54(2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulations 27 & 35
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Tribunals and Commissions10 Jan 2024

SSB Polymers Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3206

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
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Tribunals and Commissions10 Jan 2024

Sikkim Ferro Alloys Ltd. Vs Akshata Mercantile Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3207

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33, 34, 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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