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National Company Law Tribunal judgments

20,303 judgments · page 346 of 1,016

Tribunals and Commissions20 Oct 2023Allowed

Eye Care Distributors Vs Calix Life Sciences Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3035

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)
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Tribunals and Commissions20 Oct 2023

ICICI Bank Ltd. Vs Darode Jog Realties Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3043

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Companies Act, 2013Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
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Tribunals and Commissions20 Oct 2023

M/s. Shimnit India Private Limited Vs M/s. Rushabh Precision Bearings Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3047

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1), 30(2), 30(4), 30(6), 31, 43, 45, 49, 50, 66, 68, 70, 71, 72, 73, 74, 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36A(11), 37, 38, 38(1A), 38(2), 38(3)(e), 39(4)Companies Act 1956
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Tribunals and Commissions20 Oct 2023Allowed

Edelweiss Asset Reconstruction Company Limited Vs GVK Gautami Power Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3054

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions20 Oct 2023

Homebell Software India Private Limited (In Voluntary Liquidation)

National Company Law Tribunal · (2023) 10 NCLT CK 3076

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 34(1), 37(1), 37(2)(b), 38, 38(3)Companies Act, 2013-Section 398(1)(b)
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Tribunals and Commissions20 Oct 2023Allowed

Varankit Exports Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3082

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 52, 53, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 14, 14(3)(c), 9, 38, 38(3), 10, 41, 8Companies Act, 1956
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Tribunals and Commissions20 Oct 2023

Mr. Shiv Kumar Jain Vs Fans Asia Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3105

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(B), 9(3)(C), 9(5)(l), 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act of 1956
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Tribunals and Commissions20 Oct 2023Allowed

M/s Manavta Tradelink Private Limited Vs M/s Manikaran Vincom Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3162

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5(1A)
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