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National Company Law Tribunal judgments

20,303 judgments · page 339 of 1,016

Tribunals and Commissions01 Nov 2023

Mr Neehal Mahamulal Pathan Vs Melstar Information Technologies Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2613

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 45, 49, 50, 53, 61(3), 66Companies Act-Section 62Share Capital and Debenture Rules, 2014-Rule 13
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Tribunals and Commissions01 Nov 2023

RQS Engineering Private Limited Vs Thermo Products Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2765

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions01 Nov 2023

Suraksha Realty Limited Vs Ankur Kumar

National Company Law Tribunal · (2023) 11 NCLT CK 2777

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)Companies Act, 2013-Section 77, 87, 82, 83
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Tribunals and Commissions01 Nov 2023Allowed

State Bank Of India Vs Furnace Fabrica (India) Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2782

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 96, 5(7), 5(8), 7(5), 7(5)(a), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4 (1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions01 Nov 2023

Dhanestha Steels Vs Avil Menezes & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2861

Insolvency and Bankruptcy Code, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(1), Schedule I
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Tribunals and Commissions01 Nov 2023Allowed

Stainless Work Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2896

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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