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National Company Law Tribunal judgments

20,303 judgments · page 317 of 1,016

Tribunals and Commissions08 Dec 2023

Mr. Suman Kumar Agarwal Vs Mr. Manoj Kumar Singh

National Company Law Tribunal · (2023) 12 NCLT CK 3480

Insolvency and Bankruptcy Code, 2016-Section 33, 19(2), 34(3), 60(5), 70, 70(1)(e), 70(e), 236, 236(2)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 9
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Tribunals and Commissions08 Dec 2023

M/s. Swan LNG Private Limited Vs Mr. Krishna Komaravolu & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3496

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 7, 240A, 25(2)(h), 31(1), 21(2), 24(4), 30(3), 30(2), 29Companies Act, 2013-Section 164(2), 164(2)(b), 164IBBI (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36A(10), 36A(12)
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Tribunals and Commissions08 Dec 2023

ef6f81c8d150c7b98a156ce3b8b000c4

National Company Law Tribunal · (2023) 12 NCLT CK 3502

Insolvency and Bankruptcy Code, 2016-Section 4(1), 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions07 Dec 2023Partly Allowed

State Bank Of India Vs M/s.YKM Entertainment & Hotels Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3204

Insolvency and Bankruptcy Code, 2016-Section 5(1), 5(26), 7, 14, 21(2), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 43, 45, 50, 53(1), 60(5), 61, 66, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29(1B), 36B, 37, 38, 38(1A), 39, 39(1), 39(1)(A), 39(1)(b), 39(1A), 39(1A)(b), 39(IB), 39(2), 39(2)(b), 39(3), 39(3)(b), 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions07 Dec 2023

Shri M.V. Sudarshan

National Company Law Tribunal · (2023) 12 NCLT CK 3213

IBC, 2016-Section 59 (3), 59 (7), 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 37(2), 38Companies Act, 1956
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Tribunals and Commissions07 Dec 2023

Grande Games India Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3244

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 37(2), 38
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Tribunals and Commissions07 Dec 2023

M/s. Sahil Holdings Private Limited Vs M/s. Saluja Constructions Co. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3259

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 9, 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 16(1), 16(2), 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
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Tribunals and Commissions07 Dec 2023

Anish Niranjan Nanavaty Vs Reliance Communications Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3271

Insolvency & Bankruptcy Code, 2016-Section 23, 30(6), 31, 34, 53, 60(5)NCLT Rules 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29
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Tribunals and Commissions07 Dec 2023Allowed

L&T Finance Limited Vs Sterling Healthcare Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 8, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, sub-section (1) of section 14, sub-section (1) of section 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Limitation Act, 1963-Article 137
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Tribunals and Commissions07 Dec 2023

Mr. Joseph Jayananda & Anr. Vs Mr. Ritesh Prakash Adatiya & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3307

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 29A, 29A(a) to (i), 29A(g), 29A(j), 30, 45, 49, 66NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(8)
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Tribunals and Commissions07 Dec 2023Dismissed

Rotomac Exports Pvt. Ltd. Vs M/S Mohan Steels Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3319

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 5(8)(f), 7, 7(1), 7(3)(a), 7(3)(c), 7(5), 9, 10, 10A, 11, 11(d), 25, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3, 3(1)(d), 4Companies Act, 1956
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Tribunals and Commissions07 Dec 2023Allowed

M/s. Indus Business Systems Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3320

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A, 37, 38, 38(1), 38(1A), 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions07 Dec 2023Dismissed

M/s.Infokall Enterprise Solutions Limited Vs Mr.Matta Pedda Srinivas & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3330

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 7, 21, 34(4), 35(2), 42, 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(1), 31A(11)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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