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National Company Law Tribunal judgments

20,303 judgments · page 300 of 1,016

Tribunals and Commissions04 Jan 2024Disposed Of

Goenka Leasing & Finance Pvt. Ltd Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0027

Companies Act 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(5)
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Tribunals and Commissions04 Jan 2024Disposed Of

Mars Dealcomm Pvt. Ltd. & Anr. Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0023

Companies Act 2013 — Section 103, 129, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(5), 230(6), 232, 232(3), 232(3)(i), 239
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Tribunals and Commissions03 Jan 2024

Clix Analytics Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3260

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), Proviso to Section 59(3)(c)(ii), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c)(ii), 9, 14, 14(3)(a), 14(3)(b), 37(2), 38(1), 38(2), 38(3), 40Companies Act, 2013
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Tribunals and Commissions03 Jan 2024

Canara Bank Vs Shah Group Builders Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3262

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Bankers Book Evidence Act
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Tribunals and Commissions03 Jan 2024Allowed

Dr. Arvind Prakash Savant Vs BSR Superspeciality Hospitals Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3264

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 8, 8(1), 8(2)(a), 65(1), 7, 12A, 8(3), 9(5)(i), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 7A
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Tribunals and Commissions03 Jan 2024Allowed

In Re: FDS Management Services Private Limited (Liquidation Order)

National Company Law Tribunal · (2024) 01 NCLT CK 3276

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 21, 30(2), 31(1)(b), 33(1)(a), 33(1)(b), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35(1), 52, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 13(2)(d), 17(1), 29(1), 29(2), 36A(1), 36A(2)(iv), 39B
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Tribunals and Commissions03 Jan 2024

Tamanna Vanijya Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3268

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(3)(b)(ii), 52, 53, 53(1)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(a), 34, 9, 38, 38(1), 38(2), 38(3), 3(1)(b)(ii), 8, 10, 41
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