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National Company Law Tribunal judgments

20,303 judgments · page 362 of 1,016

Tribunals and Commissions05 Oct 2023Allowed

IndusInd Bank Limited Vs M/s Fidere Facilities Management Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3316

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions04 Oct 2023Allowed

Mrs. Deepika Bhugra Prasad Vs Mr. Sumit Bhasin & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 2991

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33, 33(1), 33(5), 33(7), 34(2), 34(4)(b), 35, 35(1), 52, 53, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2017-Regulation 4, 13CIRP Regulations-Regulation 39B, 39C, 39D
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Tribunals and Commissions04 Oct 2023

UCO Bank Vs Limtex (India) Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3013

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 14, 25(2)(h), 28, 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1), 60(6), 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 38(1a), 38(1b), 39, 39(4)Finance Act 2021
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Tribunals and Commissions04 Oct 2023

Stressed Assets Stabilisation Fund Vs Eastern Sugar & Industries Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3040

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 38(1A), 38(1B), 39, 39(4)Income Tax Act, 1961-Section 79
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Tribunals and Commissions04 Oct 2023Allowed

Elate Investments And Holdings Pvt Ltd Vs Takshashila Corporation LLP

National Company Law Tribunal · (2023) 10 NCLT CK 3107

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions04 Oct 2023Allowed

M/s. Orris Projects Private Limited Vs M/s. Gnex Housing Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3273

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 9(4), 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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