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National Company Law Tribunal judgments

20,303 judgments · page 329 of 1,016

Tribunals and Commissions22 Nov 2023Allowed

M/s Steel Resources Vs Pritdip Impex (India) Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2640

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5)(i), 14, 17, 31(1), 33, 238A, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137
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Tribunals and Commissions22 Nov 2023

M/s Garg Granites Private Limited Vs M/s Radharani Exports Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2707

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 19, 22(2), 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 34(1), 35, 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 17, 35, 36A, 36B, 39B, 39BA, 39C, 39D, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions22 Nov 2023Allowed

Ding Entertainment Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2751

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions22 Nov 2023

Dr. C. Prabakaran Vs Axis Bank & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2810

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 34(8), 34(9), 43, 45, 50, 52, 53, 53(1), 54, 60(5), 66IBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 5(1)(e), 10, 12, 13, 14, 15, 30, 31, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)NCLT Rules, 2016-Rule 11
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