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National Company Law Tribunal judgments

20,303 judgments · page 318 of 1,016

Tribunals and Commissions07 Dec 2023Allowed

M/s JPM Industries Limited Vs M/s Orkus Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3420

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions07 Dec 2023Allowed

M/s State Bank Of India Vs Mr. Kari Venkateswarlu

National Company Law Tribunal · (2023) 12 NCLT CK 3426

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 34(4), 35(2), 52, 53, 60(5), 208(2)(a), 208(2)(e)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(11), 33(1), 35(A)(11), Clause 3 of Schedule I, 9 of Schedule I, 11 of Schedule I, 12 of Schedule IInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), Clauses 1, 2, 3, 5, 9 and 14 of the Code of Conduct
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Tribunals and Commissions07 Dec 2023Allowed

Sandeep Baid, Sole Proprietor of Hi-Tech Minerals & Chemicals Vs Nexus Health and Beauty Care Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3491

Insolvency and Bankruptcy Code, 2016-Section 9, 21(1), 33, 33(1)(a), 33(1)(a)(i), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A(1)
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Tribunals and Commissions07 Dec 2023

Ms. Srilakshmi Purushotham

National Company Law Tribunal · (2023) 12 NCLT CK 3180

IBC, 2016-Section 59(7), 59(3)(a), 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1) of Chapter IV, 34, 38, 37(2)Companies Act, 2013
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Tribunals and Commissions06 Dec 2023

12a8caaceb512d9d131bc2d6751739f3

National Company Law Tribunal · (2023) 12 NCLT CK 3203

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 50, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(2), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2017
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