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National Company Law Tribunal judgments

20,303 judgments · page 319 of 1,016

Tribunals and Commissions06 Dec 2023Allowed

Subrata Sarkar Vs KND Engineering Technologies Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3215

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 29A, 33(1), 33(1)(b)(iii), 33(3), 33(5), 33(7), 34(1), 34(2), 52, 60(5), 74, 74(3)National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions06 Dec 2023

K. Balaji Textiles Vs Maxgrow India Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3288

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions06 Dec 2023

India Tube Mills And Metals Industries Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3327

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
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Tribunals and Commissions06 Dec 2023

S.P.J. Cargo Pvt. Ltd. Vs Blossom Grocery & Foods India Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3355

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 34(1), 52, 33(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35
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Tribunals and Commissions06 Dec 2023

Mr. Yatinkumar Sumatilal Shah Vs Global Powersource (India) Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3405

Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 33(1), 33(2), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(2)(b), 32
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Tribunals and Commissions06 Dec 2023Allowed

BCL Interprises Ltd. Vs KLM Holdings Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3413

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (6), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions06 Dec 2023Allowed

Zerogons Softwares India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3429

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 53, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 14, 34, 35, 8 and 10Companies Act, 2013
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Tribunals and Commissions06 Dec 2023Allowed

Mudraa Lifespaces Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3467

Insolvency and Bankruptcy Code, 2016-Section 54(C), 54K, 54A, 54A(1), 54A(2)(d), 54A(2)(e), 54A(2)(f), 54A(2)(g), 54A(3), 54B(1)(a), 54C, 54C(3)(b), 54C(3)(c), 54C(3)(d), 29A, 14, 14(1), 54F, 54F(5), 19(2), 54H, 54H(b), 54H(c), 54JInsolvency & Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4IBBI (Pre-Packed Insolvency Resolution Process) Regulations, 2021-Regulation 11(2), 14(5), 16(2)
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