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National Company Law Tribunal judgments

20,303 judgments · page 338 of 1,016

Tribunals and Commissions02 Nov 2023Allowed

Axis Bank Limited Vs Tapi Prestressed Products Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2677

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2)
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Tribunals and Commissions02 Nov 2023

Ravi Kapoor

National Company Law Tribunal · (2023) 11 NCLT CK 2740

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(3), 33(5), 7, 30(6), 14, 34(4)(b), 53, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32
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Tribunals and Commissions02 Nov 2023Allowed

Think Hard India Private Limited Vs Seya Industries Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2773

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 13, 14(1), 31(1), 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)
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Tribunals and Commissions02 Nov 2023Dismissed

Arpan Maheshkumar Shah Vs Committee Of Creditors & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 9, 21, 29A, 30(2), 31(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36
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Tribunals and Commissions02 Nov 2023Dismissed

M/s. Khanuja Enterprises Vs M/s. Vlcc Heath Care Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2875

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSMED Act, 2006-Section 15, 16, 2(n), 8
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