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National Company Law Tribunal judgments

20,303 judgments · page 356 of 1,016

Tribunals and Commissions12 Oct 2023Allowed

Navin Khandelwal Vs Tata Motors Finance Ltd & Ors

National Company Law Tribunal · (2023) 10 NCLT CK 3257

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21(2), 29A, 30(1), 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), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act-Section 281
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Tribunals and Commissions12 Oct 2023

Norton Aluminum India Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3289

Insolvency and Bankruptcy Code, 2016-Section 10, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45, 45(3)
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Tribunals and Commissions12 Oct 2023Allowed

Easy Trip Planners Limited Vs Kriarj Entertainment Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3290

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(2), 30, 29A, 43, 45, 49, 50, 56, 53, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 21(2), 25(1), 25(2)(b), 25(2), 60(5), 31, 188, 196, 30(4), 14, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 9A, 31A, 38, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 35IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2022
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Tribunals and Commissions11 Oct 2023

Mr. V.V. Anand Vs Union Bank Of India

National Company Law Tribunal · (2023) 10 NCLT CK 3002

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33, 31, 33(3), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions11 Oct 2023

Sanjeevan Heart Centre Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3021

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38
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Tribunals and Commissions11 Oct 2023

Sumangal Industrial Equipment Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3059

Insolvency and Bankruptcy Code, 2016-Section 59Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
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Tribunals and Commissions11 Oct 2023

Mercuria Trading (India) Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3070

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
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Tribunals and Commissions11 Oct 2023

Mekaster Finlease Ltd Vs Tiaan Consumer Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3099

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions11 Oct 2023Allowed

Praveen Kumar Agarwal HUF Vs Consumer Marketing (India) Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3121

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Evidence Act, 1872-Section 58
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