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National Company Law Tribunal judgments

20,303 judgments · page 361 of 1,016

Tribunals and Commissions06 Oct 2023Disposed Of

Indospace FWS Industrial Park Privatelimited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0017

Companies Act, 2013 — Section 52, 66, 66(2), 133National Company Law Tribunal (Procedure for reduction of share capital of Company) Rules, 2016 — Rule 3
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Tribunals and Commissions06 Oct 2023Disposed Of

Indospace Park Chakan 1 Phase 2a Private Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0015

Companies Act, 2013 — Section 52, 66, 66(2), 133National Company Law Tribunal (Procedure for reduction of share capital of Company) Rules, 2016 — Rule 3
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Tribunals and Commissions06 Oct 2023Disposed Of

Arvutam Enterprises Private Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0013

Companies Act, 2013 — Section 90, 230, 230(5), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 68
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Tribunals and Commissions05 Oct 2023Allowed

LT Foods Limited Vs Mr. Vijaykumar V. Iyer

National Company Law Tribunal · (2023) 10 NCLT CK 2990

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions05 Oct 2023

State Bank Of India Vs Deogiri Infrastructure Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3199

Insolvency & Bankruptcy Code, 2016-Section 7, 15, 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions05 Oct 2023Allowed

H. R. Corporation Vs Samaypra Technosolution Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 9, 9(4), 9(5)(i), 14, 17, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Limitation Act, 1963-Article 137
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