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National Company Law Tribunal judgments

20,303 judgments · page 343 of 1,016

Tribunals and Commissions30 Oct 2023Allowed

Mr. Madan Mohar Dhupar Vs M/s. Shoes on Loose Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3225

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 10, 53, 54, 60(5)IBBI (Insolvency Resolution Process for Corporate Person Regulations), 2016-Regulation 29
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Tribunals and Commissions30 Oct 2023Allowed

IVL Dhunseri Petrochem Industries Pvt. Ltd. Vs Iceberg Aqua Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3251

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(21), 8, 8(2)(a), 9, 9(5)(2)(d), 10A, 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 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 2B, 6
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Tribunals and Commissions30 Oct 2023Allowed

State Bank Of India Vs Shree Ambica International Food Company Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(1), 25(2)(b), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 44, 45, 53, 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 38(1A), 39(4)Companies Act, 2013
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Tribunals and Commissions30 Oct 2023

Jaykumar Pesumal Arlani Vs Navnitkumar Dahyabhai Patel & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 3307

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 47, 49, 50, 61, 61(3), 66, 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), Clause 35, 38, 39SARFAESI Act, 2002-Section 10(1), 10(2)
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Tribunals and Commissions27 Oct 2023

Zep Infratech Ltd Vs Opel Securities Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3029

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 10(A), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Oct 2023

Speed-O-Controls Private Limited Vs Darr Media Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3224

Insolvency and Bankruptcy Code, 2016-Section 12, 12(2), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A
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