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National Company Law Tribunal judgments

20,303 judgments · page 335 of 1,016

Tribunals and Commissions09 Nov 2023

Mr. Arun Kishanlal Bagaria Vs Rajnigandha Suppliers Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2631

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 31(1), 32, 43, 43(1), 44(1), 45, 50, 61(3), 66, 66(1)CIRP Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 31A(1), 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4), 40ACompanies Act, 2013-Section 66
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Tribunals and Commissions09 Nov 2023Allowed

M/s. AVB Global Ventures Pvt. Ltd. Vs M/s. Rainbow Infrabuild Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2643

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions09 Nov 2023

Ellen Barrie Exim Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2664

Insolvency and Bankruptcy Code, 2016-Section 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Regulation 7Companies Act, 1956
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Tribunals and Commissions09 Nov 2023Allowed

Micro Capitals Private Limited Vs Aarya Equity India Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2692

Insolvency and Bankruptcy Code, 2016-Section 7, 59(8), clause (8) of Section 5, (7) of Section 5, 6, 4(1), 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Limitation Act-Article 137
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Tribunals and Commissions09 Nov 2023Allowed

M/s. Evlion Technologies Private Limited Vs M/s. Khati Solutions Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2769

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(4), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions09 Nov 2023

Mahesh Kumar Gupta Vs Car Bazaar Automobiles Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2771

Insolvency and Bankruptcy Code, 2016-Section 33, 10, 34(1), 52, 33(5), Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(3), 27, 35Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions09 Nov 2023Dismissed

M/s Jayam Vyapaar Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2804

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Income Tax Act-Section 179
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Tribunals and Commissions09 Nov 2023

Birendra Kumar Agrawal Vs Cox and Kings Global Services Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2811

Insolvency and Bankruptcy Code, 2016-Sections 7, 33(1), 33(2), 34(1), 34(4), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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