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National Company Law Tribunal judgments

20,303 judgments · page 342 of 1,016

Tribunals and Commissions31 Oct 2023Allowed

M/s. Union Bank Of India Vs M/s. Indore Dewas Tollways Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3305

IBC, 2016-Sections 7, 10A, 13(2), 14, 15, 17, 18, 19, 20Arbitration & Conciliation Act, 1996-Section 17Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions31 Oct 2023Dismissed

WPIL Limited Vs Gammon India Limited

National Company Law Tribunal · (2023) 10 NCLT CK 0100

Code of Civil Procedure, 1908 — Section 80Insolvency and Bankruptcy Code, 2016 — Section 8, 9Limitation Act, 1963 — Section 18
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Tribunals and Commissions30 Oct 2023Allowed

Chants Events And Promotions Pvt. Ltd. Vs Heaven Ahead Voyage Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 2969

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(11), 3(12), 4, 5(21), 8, 9, 9(5), 9(5)(i), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions30 Oct 2023Allowed

SSA Traders Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 2982

Insolvency and Bankruptcy Code, 2016-Sections 7, 10, 10(4), 11, 4, 16(1), 16(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9(1)SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions30 Oct 2023

Harish Taneja Vs Employee Provident Fund Organization & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 2992

Insolvency and Bankruptcy Code, 2016-Section 3(14), 9, 14, 17(1)(d), 20(1), 33(1), 33(2), 36(4)(a)(iii), 53, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Employees Provident Fund & MP Act 1952-Section 8F, 8F (3), 8F (3x), 11(2), 17B
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Tribunals and Commissions30 Oct 2023

Parag Sheth Vs Sunil Surrendrakumar Kakkad

National Company Law Tribunal · (2023) 10 NCLT CK 2993

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 34, 34(4)(b), 14, 21, 22(2), 52, 53, 35(1), 60(5)NCLT, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)
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Tribunals and Commissions30 Oct 2023

Union Bank of India Vs M/s. IP Construction Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3018

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 44, 45, 50, 60(5), 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35A, 36A(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(1)(a), 39(1)(c), 39(4)Real Estate (Regulation and Development) Act, 2016
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Tribunals and Commissions30 Oct 2023Allowed

M/s. Jindal Stainless Ltd. Vs M/s. Singhal Strips Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3172

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 4 (1), 5(21), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions30 Oct 2023Allowed

Nirmal Trading Co. Vs Printland Digital (India) Pvt Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3178

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 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 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 Oct 2023Dismissed

Realiable Finance Corpn Pvt Ltd Vs Nature India Communique Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3217

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 14, 25(2), 30(2), 30(4), 30(6), 31, 33(1)(b), 33(5), 34(1), 35(l), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 39(1)(c), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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