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National Company Law Tribunal judgments

20,303 judgments · page 355 of 1,016

Tribunals and Commissions13 Oct 2023Disposed Of

Star Cement Meghalaya Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0059

Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Companies Act, 2013 — Section 103, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7
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Tribunals and Commissions13 Oct 2023Dismissed

Arihant Metals Vs Gurudev Overseas Limited

National Company Law Tribunal · (2023) 10 NCLT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 8(1), 9, 9(3)(a), 9(3)(c)Central Goods and Services Tax Act, 2017 — Section 9(1), 15, 15(2)(d)
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Tribunals and Commissions13 Oct 2023Allowed

Naveen Kumar Sood RP of Ujaas Energy Ltd Vs Bank Of Baroda

National Company Law Tribunal · (2023) 10 NCLT CK 0037

Insolvency and Bankruptcy Code, 2016 — Section 9, 21(2), 25(2)(h), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 35A, 53, 53(1)Income Tax Act, 1961 — Section 79, 170, 281Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2019 — Regulation 37, 38, 38(1)(a), 38(1)(b), 38(2)(c), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)
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Tribunals and Commissions12 Oct 2023

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National Company Law Tribunal · (2023) 10 NCLT CK 2952

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 38, 38(3)Companies Act, 1956-Section 134
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Tribunals and Commissions12 Oct 2023

Su1 Capital Private Limited Vs Grd Trucks Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 2957

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 16(5), 43, 45, 50, 66, 33, 12, 56, 30, 31, 34(1), 19(2), 35, 33(1), 33(5), 52, 19Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 17(3), 27, 36A, 39B, 39C, 39D, 39BA, 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 12, 13, 15, 4, 32A, 33
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Tribunals and Commissions12 Oct 2023

Mr. Pawan Kumar Bang Vs M/s Star Valley Heights LLP & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 2963

Insolvency and Bankruptcy Code, 2016-Sections 5(7), 5(8), 5(8)(f), 7, 7(1), 21(6A), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Amendment) Act, 2020
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Tribunals and Commissions12 Oct 2023Allowed

I-Field Limited Vs Newtech Buildhome Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3052

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(2)(d), 14, 15, 17, 18, 19, 20, 21, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions12 Oct 2023

M/s Mustafa Enterprises Vs M/s Bharat Potteries Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3053

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(ii), 8, 8(2), 8(2)(a), 5(6)Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions12 Oct 2023

Avil Menezes Vs Indian Overseas Bank

National Company Law Tribunal · (2023) 10 NCLT CK 3057

Insolvency and Bankruptcy Code, 2016-Sections 3(31), 5(21), 5(24), 7, 14, 23(1), 29, 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(6), 31(1), 32A, 43, 45, 47, 49, 50, 53, 53(1), 66, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 35, 36, 36B(4A), 37, 38(1), 38(1B), 38(3), 38(3)(b), 39, 39(4)Income Tax Act, 1961-Chapter X A, Chapter XVII, Sections 28, 40A(2b), 41(1), 43-B, 43CA, 45, 47, 50C, 50CA, 72(3), 80 read with Section 139, 201, 220(2), 250, 263, 264, 269-SS, 269-T, 270A
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Tribunals and Commissions12 Oct 2023Disposed Of

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National Company Law Tribunal · (2023) 10 NCLT CK 3158

Insolvency & Bankruptcy Code, 2016-Section 35(n), 32(e), 60(5), 29A, 53, 32AIBBI (Liquidation Process) Regulations, 2016-Regulation 32(e), 45(3)
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Tribunals and Commissions12 Oct 2023Allowed

M/s. Ammeraal Beltech (India) Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3198

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)IBBI (Voluntary Process) Regulations, 2017-Regulation 3, 3(2), 14Companies Act, 1956
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Tribunals and Commissions12 Oct 2023

Ananda Vikatan Productions Pvt Ltd Vs M/s Fair Beat Herbals Cosmetics Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Oct 2023

Ashok Leyland Limited Vs Mr. Prashant Agrawal, RP Of Grd Trucks Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3245

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 25(2)(a), 33(2), 38 to 40, 60(5), 60(5)(b)Arbitration and Conciliation Act, 1996-Section 11, 23(2A)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7, 12(2)
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