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National Company Law Tribunal judgments

20,303 judgments · page 313 of 1,016

Tribunals and Commissions13 Dec 2023Allowed

Mr. Praveen Nath Vs Khush Infratech Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3278

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(1), 9, 9(3)(b), 9(5)(i), 14, 31(1), 33, 60, 60(1), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Dec 2023Dismissed

Indian Overseas Bank Vs Srabani Constructions Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3293

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), second proviso to Section 12(3), 12A, 22(3)(a), 33, 33(1)(a), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(5), 33(7), 34(2), 34(4)(b), 35, 35(1)(b), 35(1)(d), 35 to 41, 52, 60(5)Constitution of India-Article 14, 19(1)(g)Limitation Act 1963-Section 12 to 15
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Tribunals and Commissions13 Dec 2023

Shree Sulphurics Pvt Ltd Vs C M Smith and Sons Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3362

Insolvency and Bankruptcy Code, 2016-Section 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 241-242
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Tribunals and Commissions13 Dec 2023Allowed

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National Company Law Tribunal · (2023) 12 NCLT CK 3423

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 52, 53(1), 59(8)Companies Act, 2013IBBI (Voluntary Process) Regulations, 2017-Regulation 3(2), 3, 14
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Tribunals and Commissions13 Dec 2023Allowed

Ultratech Cement Limited Vs Waterfront Buildcon LLP

National Company Law Tribunal · (2023) 12 NCLT CK 3452

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 9(3)(b), 4, 9(5)(i), 14, 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Dec 2023

Cummins Research and Technology India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3455

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38Companies Act, 1956
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Tribunals and Commissions12 Dec 2023Disposed Of

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National Company Law Tribunal · (2023) 12 NCLT CK 3265

Insolvency and Bankruptcy Code, 2016-Section 60(5), 54NCLT Rules, 2016-Rule 11
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