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National Company Law Tribunal judgments

20,303 judgments · page 331 of 1,016

Tribunals and Commissions21 Nov 2023

IDBI Bank Limited Vs Gupta Synthetics Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2822

Insolvency & Bankruptcy Code, 2016-Section 42, 60(5), 238, 240Companies Act, 2013-Section 77(1), 79(b), 77(b), 77(3)Companies Act, 1956-Section 135
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Tribunals and Commissions21 Nov 2023Allowed

State Bank Of India Vs Kaushik Global Logistics Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2830

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(4), 33(1)(a), 7, 15, 30(6), 33(2), 33(1), 34, 34(1), 34(2), 34(4)(b), 52, 33(5), 33(7), 33(1)(b)(iii), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 6, 17, 36A
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Tribunals and Commissions20 Nov 2023

Anil Goel Vs Sona Cotsyn Private Limited & Ors.

National Company Law Tribunal · (2023) 11 NCLT CK 2621

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 44, 53Companies Act, 1913Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions20 Nov 2023

M/s. GK Crystal Homes Vs M/s. Ansal Lotus Melange Projects Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2691

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 30(4), 13, 15, 21(1), 25(2), 29, 30(2)(a), 53(1), 30(2)(c), 30(2)(d), 43, 45, 50, 66, 25(2)(h), 29A, 30(2), 31(1), 31(4), 14Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 13, 17, 36, 27, 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 35, 35A, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2), 39(1)(a), 39(1)(c)Companies Act, 1956
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Tribunals and Commissions20 Nov 2023Disposed Of

Bhuwalka Mercantile LLP Vs M/s. Aelis Enterprise Learning And Implementation Solutions Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2710

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(2), 33(1), 33(5) and proviso, 33(7), 33(1)(b)(iii), 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 Commissions20 Nov 2023Disposed Of

9b44979169572fb94d8abe8ea0ef6a9b

National Company Law Tribunal · (2023) 11 NCLT CK 2725

Insolvency and Bankruptcy Code, 2016-Section 10, 21(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1)
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