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National Company Law Tribunal judgments

20,303 judgments · page 326 of 1,016

Tribunals and Commissions29 Nov 2023Disposed Of

Dvaro Merchantile Private Limited Vs

National Company Law Tribunal · (2023) 11 NCLT CK 0013

Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises, arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions29 Nov 2023Disposed Of

Mr. Ashwani Kumar Vs M/s Kuvam Konstruction Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 0009

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 12(1), 14, 19, 25(2)(h), 30(6), 33, 34, 33(2), 33(5), 33(6), 33(7), 43, 52, 56, 60(5), 233Insolvency and Bankruptcy Board of India. (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 13, 14, 16, 17, 17, 32(a), 32(b), 32(c), 32(d), 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13, 15
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Tribunals and Commissions28 Nov 2023

Regional Director, ESIC Vs Manish Kumar Bhagat

National Company Law Tribunal · (2023) 11 NCLT CK 2629

NCLT Rules, 2016-Rule 11IBC, 2016-Section 9, 35, 36, 36(4), 36(4)(iii), 41, 52, 53, 53(1), 53(1)(b), 238Companies Act, 2013-Section 326, 326(1)(a), Explanation (iv) of Section 326
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Tribunals and Commissions24 Nov 2023Dismissed

Vasathi Anandi Owners Welfare Association Vs Vasathi Housing Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2641

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(7), 5(8), 5(8)(f), 12ATelangana Societies Registration Act, 2001-Section 3(1), 3(a), 4(1), 18, 19(1)Real Estate (Regulation and Development) Act, 2016 (16 of 2016)-Section 2(d), 2(zn)
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Tribunals and Commissions24 Nov 2023Partly Allowed

State Bank Of India Vs Hubtown Bus Terminal (Vadodra) Pvt Ltd

National Company Law Tribunal · (2023) 11 NCLT CK 2668

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions24 Nov 2023

Manohar Lal Vij Vs Siddheshwar Industries Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2737

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 22(3)(b), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 61(3), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36A(8), 36B, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(e), 39(4), 40ACompanies Act, 2013
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