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National Company Law Tribunal judgments

20,303 judgments · page 340 of 1,016

Tribunals and Commissions01 Nov 2023

Bank of India Vs Techno Satcomm India Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2917

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions01 Nov 2023

Pallavi Joshi Bakhru Vs Universal Buildwell Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2918

Insolvency & Bankruptcy Code, 2016-Section 60(5), 30(2)(b), 53, 53(1), 30(3), 30(4), 18(f), 18(g)(a), 17, 18, 18(a)(iii), 13, 15, 21(6a)(b), 25(2)(e), 25(2)(d), 25(2)(g), 29, 29(2)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 27(3), 36(2)(d), 36(b)
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Tribunals and Commissions31 Oct 2023

M/s Natroyal Industries Private Limited Vs M/s Siddhi Vinayak Polymer Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 2946

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 15, 19, 19(2), 22(3), 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 34(1), 34(4), 35, 52, 56, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 17, 35, 39B, 39C, 39D, 39BA, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 2B(1), 4, 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions31 Oct 2023

Mr. Vasudevan Gopu

National Company Law Tribunal · (2023) 10 NCLT CK 3051

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 53Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 38, 37(2)
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Tribunals and Commissions31 Oct 2023Allowed

Mr. Prathap Pillai

National Company Law Tribunal · (2023) 10 NCLT CK 3058

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 53, 9Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13(a), 16, 31A(1)(e), 45(3)
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Tribunals and Commissions31 Oct 2023Allowed

Aditya Birla Finance Limited Vs Siti Broadband Services Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3097

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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