COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 347 of 1,016

Tribunals and Commissions20 Oct 2023Allowed

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National Company Law Tribunal · (2023) 10 NCLT CK 3176

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(2), Sub-Clause (i), (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33, 35 to 50, 52, 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 32, 32AIBBI (Insolvency Resolution Process Corporate Persons) Rules, 2016-Regulation 39D
Tribunals and Commissions20 Oct 2023Disposed Of

Shashi Agarwal Vs MaaJeen Steel Traders & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 3189

Insolvency and Bankruptcy Code, 2016-Sections 33(5), 35(1), 53, 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 37A, 38, 39, 45
Tribunals and Commissions20 Oct 2023Allowed

Malabar Organics Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a) & (b), 59(7), 59(7) to (9)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 34, 38, 41
Tribunals and Commissions20 Oct 2023

Gannon Dunkerley & Co. Ltd. Vs Sangeeta Aviation Services Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3287

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(1), 7, 33, 12, 56, 30(6), 31, 19(2), Chapter IIINational Company Law Tribunal Rules 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 33
Tribunals and Commissions20 Oct 2023Allowed

Phoenix Industries Limited Vs PR Castalloys Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3295

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 33(2), 33(3), 34(1), 52, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016-Rule 6