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National Company Law Tribunal judgments

20,303 judgments · page 341 of 1,016

Tribunals and Commissions31 Oct 2023

Shri Vikas Maheshwari Vs M/s Sanwariya Furnaces Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3122

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(3), 19, 19(1), 19(2), 22(2), 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 34(1), 34(4), 35, 52, 56Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 17, 36, 36A, 39B, 39C, 39D, 39BA
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Tribunals and Commissions31 Oct 2023

A.N. Srinivasa Raje Urs Vs M/s. Shreyas Papers Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3130

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(a), 9(3)(b), 9(3)(c), Proviso to Section 9(5)(ii), 14, 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions31 Oct 2023Allowed

Fritta India Pvt Ltd Vs Lexus Granito (India) Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3171

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 9(5), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions31 Oct 2023Allowed

Barkha Agarwal Vs Kunal Structural Developers & Industries Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3187

Insolvency and Bankruptcy Code, 2016-Section 13; Section 14; Section 14(1); Section 15; Section 18(b); Section 25(b); Section 29A; Section 30(2); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(3)(a); Section 31(3)(b); Section 31(4); Section 32(A); Section 32(A)(2); Section 53; Section 61; Section 62; Section 188; Section 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6; Regulation 6A; Regulation 7; Regulation 8; Regulation 8A; Regulation 9; Regulation 9A; Regulation 12(A); Regulation 13; Regulation 14; Regulation 17; Regulation 27; Regulation 35; Regulation 36(1); Regulation 36(2); Regulation 36(A); Regulation 36(A)(10); Regulation 36(B); Regulation 36B(4A); Regulation 37; Regulation 38; Regulation 38(1); Regulation 38(2); Regulation 39; Regulation 39(4)Companies Act, 2013-Section 2(60); Section 248(1)
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Tribunals and Commissions31 Oct 2023

Small Industries Development Bank Of India Vs Amit Gupta

National Company Law Tribunal · (2023) 10 NCLT CK 3195

Insolvency and Bankruptcy Code, 2016-Section 52, 52(1), 52(1)(a), 52(1)(b), 52(2), 52(3), 52(6), 52(7), 52(8), 52(9), 53, 53(1), 53(1)(a), 53(1)(b)(i), 53(1)(b)(ii), 53(1)(e), 53(1)(e)(ii), 53(2), 53(3), 53(b)(ii), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 21A, 21A(2), 21A(3), 31A, 31A(2), 31A(5), 34(5), 37IBBI (Liquidation Process) (Second Amendment) Regulations, 2022
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Tribunals and Commissions31 Oct 2023

Mahesh Keswani Vs Dinesh Kumar Aggarwal

National Company Law Tribunal · (2023) 10 NCLT CK 3231

Insolvency and Bankruptcy Code-Section 60(5)IBBI (Insolvency Resolution Process for Corporate Person) Regulations-Regulation 13 (2) (d)
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Tribunals and Commissions31 Oct 2023

Canara Bank Vs State Bank of India & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 3250

Insolvency and Bankruptcy Code, 2016-Section 19, 31, 33, 33(3), 33(5), 52, 54L(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15
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Tribunals and Commissions31 Oct 2023

WPIL Limited Vs Gammon India Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Section 18
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Tribunals and Commissions31 Oct 2023Allowed

Gls Films Industries Private Limited Vs Kay Pan Fragrance Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3275

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 31(3)(b), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 9, 12(2), 12(3), 14, 25(1), 25(2)(b), 43, 45, 49, 50, 53, 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 39(4)Companies Act, 2013-Section 230(5), 230-232, 230-233
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Tribunals and Commissions31 Oct 2023Allowed

Pavan Gaur Vs M/s. Schneider Prototyping India Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3278

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 8, 8(1), 8(2)(a), 9, 9(5), 9(5)(i), 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 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Oct 2023

Balaji Lifestyle Technologies Pvt. Ltd. Vs Excel Technovation Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3301

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 13, 15, 19, 22(3)(a), 30, 30(6), 31, 33, 33(1), 33(1)(a), 33(5), 34(1), 35, 43, 45, 50, 52, 56, 66IBBI (Insolvency Resolution Process of Corporate Person) Regulations, 2016-Regulation 16, 36A, 39B, 39BA, 39C, 39D, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 12, 13, 15, 32A, 33
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