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National Company Law Tribunal judgments

20,303 judgments · page 358 of 1,016

Tribunals and Commissions10 Oct 2023

Sanjeev Kumar Mishra Vs Nirmal Kumar Agarwal

National Company Law Tribunal · (2023) 10 NCLT CK 3096

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35, 35(1)(f)NCLT, Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(10), 32, 32A, 37, 37A, 39
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Tribunals and Commissions10 Oct 2023Allowed

Indian Overseas Bank Vs Apex Steel Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3254

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 60(5), 60(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963
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Tribunals and Commissions10 Oct 2023Disposed Of

GMR Airports Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0026

Companies Act, 2013 — Section 102, 133, 230, 230(2)(c), 230(3), 230(5), 232, 232(2)(e)
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Tribunals and Commissions10 Oct 2023Disposed Of

Aix Connect Private Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0025

Companies Act, 2013 — Section 102, 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(3), 230(5), 230(7), 232, 232(3)
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Tribunals and Commissions09 Oct 2023Disposed Of

Posco Daewoo Corporation Vs Mohana Cotton Ginning Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3025

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 60(5), 30A (2)Insolvency and Bankruptcy Code (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(1)(c) & (d), 30A(2), 31, 33NCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Oct 2023

Svakarma Finance Private Limited Vs Yours Ethnic Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3095

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 4, 7(2), 7(3)(b), 14, 14(1), 14(2), 14(3), 31(1), 33, 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956
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Tribunals and Commissions09 Oct 2023

EBIX Singapore Pte. Limited Vs Mr. Mahendar Singh Khandelwal

National Company Law Tribunal · (2023) 10 NCLT CK 3106

Companies Act, 2013-Section 213Insolvency and Bankruptcy Code, 2016-Section 4, 5(12), 7, 9, 10, 12, 12(3), 12A, 25(2)(h), 25(2)(j), 29, 29(2), 30(2), 30(2)(a) to (e), 30(2)(d), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 60(5), 60(5)(c), 61, 62, 66, 74, 74(3), 218, 238Insolvency and Bankruptcy Code (Amendment) Act, 2018-Section 6
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Tribunals and Commissions09 Oct 2023Disposed Of

Uni-President Vietnam Co. Ltd Vs Gayatri Sea Foods & Feeds Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3134

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 30(6), 53, 54, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5(f), 12, 15, 16, 17, 18, 19, 20, 31, 41, 45, 45(3)
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Tribunals and Commissions09 Oct 2023

The Canara Bank Limited Vs Valecha Kachchh Toll Roads Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3201

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions09 Oct 2023

Prio S.A. Vs Mr. Pravin R. Navandar & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 3219

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 62, 25(2)(h), 29A, 238National Company Law Tribunal (NCLT) Rules, 2016-Rule 11CIRP Regulations-Regulation 36A, 36A(8), 36B(1), 37, 39(1B)
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