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National Company Law Tribunal judgments

20,303 judgments · page 352 of 1,016

Tribunals and Commissions17 Oct 2023Allowed

Ashok Investors Trust Limited Vs OSG Auto Carriers Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3266

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(4), 4, 14, 17, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Oct 2023

Asset Reconstruction Company (India) Ltd. Vs M/s Uday Estates Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 2943

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 24(3)(b), 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), 31(4), 43, 45, 53, 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 17, 27, 35, 36A, 36A(1), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39(1A)(b), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions16 Oct 2023Allowed

M/s Swastik Armaan Steels Pvt. Ltd. Vs M/s Food And Biotech Engineers India Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 2961

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(21), 8, 8(1), 8(2)(a), 9, 9(5)(2)(d), 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 6, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Oct 2023

M/s Deltron Limited Vs Registrar Of Companies

National Company Law Tribunal · (2023) 10 NCLT CK 2965

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3)(a), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 30, 37(1), 37(2), 37(2)(b), 38, 38(3), 39(5)Companies Act, 1956
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Tribunals and Commissions16 Oct 2023

Vrundavan Residency Pvt Ltd Vs Mars Remedies Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 2998

Insolvency and Bankruptcy Code, 2016-Section 7, 61, 9, 13(1)(b), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions16 Oct 2023Dismissed

Mohit Kumar Gupta Vs M/s Twenty Four Systems Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3061

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 8, 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
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Tribunals and Commissions16 Oct 2023

Phoenix ARC Pvt. Ltd. Vs Nagaur Water Supply Company Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3126

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 34(4)(b), 35(1), 52, 53, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions16 Oct 2023Allowed

Mr. Hitesh Goel Vs Registrar Of Companies, New Delhi & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 3129

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 59, 59(3), 59(3)(b), Proviso to Section 59(3)(c), 59(3)(a)(ii), 59(8), 42, 35 to 53National Company Law Tribunal Rules, 2016-Rule 11
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