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National Company Law Tribunal judgments

20,303 judgments · page 314 of 1,016

Tribunals and Commissions12 Dec 2023Allowed

Uniexcel Limited Vs Uniexcel Developers Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3279

Insolvency and Bankruptcy Code, 2016-Section 3(12), 3(27), 3(33), 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(3)(a), 7(6), 14, 15, 17, 18, 20, 21Companies Act, 2013-Section 2(84), 39(1), 39(2), 42, 42(1), 42(3), 42(4), 42(6), 62(1)(b), 113Companies (Acceptance of Deposits) Rules, 2014-Rule 2(1)(c)(vii)
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Tribunals and Commissions12 Dec 2023Allowed

Punjab National Bank Vs Pelican Grand Motels Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3316

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 9, 10(4), 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 13A, 13(4)
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Tribunals and Commissions12 Dec 2023Dismissed

High Ground Enterprise Limited Vs Sendoz Implex Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3361

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Sections 59, 60
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Tribunals and Commissions12 Dec 2023Allowed

South North Projects LLP Vs Avaneesh Infratech Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3370

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Limitation Act, 1963-Section 5, 18, 19, Article 137
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Tribunals and Commissions12 Dec 2023Allowed

JM Financial Asset Reconstruction Company Ltd. Vs RR Infopark Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3392

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 9, 10A, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36
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Tribunals and Commissions12 Dec 2023

M/s. Remotebullion And Jewels Private Limited Vs M/s. MHG Land Stockist Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3402

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(1), 25(2)(b), 30(2), 30(4), 30(6), 31(1), 31(3)(b), 43, 45, 50, 53, 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 38, 38(1A), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions12 Dec 2023Allowed

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National Company Law Tribunal · (2023) 12 NCLT CK 3411

Insolvency and Bankruptcy Code, 2016-Section 60(5), 54, 52, 53(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 47A, 31(2), 35, 12, 35(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Dec 2023Allowed

IndusInd Bank Limited Vs M/s Feedback Energy Distribution Co. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3445

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5), 3(11), 3(12), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions12 Dec 2023

Anu Gupta

National Company Law Tribunal · (2023) 12 NCLT CK 3534

Insolvency and Bankruptcy Code, 2016-Section 94(1), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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