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National Company Law Tribunal judgments

20,303 judgments · page 364 of 1,016

Tribunals and Commissions27 Sept 2023Allowed

Kaushik J Shah Liquidator of NPAT Furniture Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3163

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 54(3), 53, 52, 43, 45, 50, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 31(2), 31A, 33(2), 34, 35(2), 36, 37, 41, 42(2), 45(3), 45A
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Tribunals and Commissions27 Sept 2023

M/s. Taisei Oncho India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3178

National Company Law Tribunal Rules, 2016-Rule 154, 11Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 8, 9, 10, 14(3)(c), 38, 41
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Tribunals and Commissions27 Sept 2023Allowed

Pankaj Prabhudayal Goenka Vs Paramjitsingh Indersingh Gulati

National Company Law Tribunal · (2023) 09 NCLT CK 3179

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 9, 52, 53, 33(5), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32 (e), 32 (f)IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions27 Sept 2023Allowed

City Union Bank Limited Vs Amritpur Tea Company Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3222

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Regulation Act, 1949-Section 5(c)
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Tribunals and Commissions27 Sept 2023

Elemention Health & Sport Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3266

Insolvency and Bankruptcy Code, 2016-Section 59, 59(8), 59(3)(a), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9, 34, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions27 Sept 2023Allowed

Ajay Kumar Jain Vs Jivanjyot Motors Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3269

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1), 21, 33, 33(1)(b)(i), 33(1)(b)(ii), 33(1)(b)(iii), 33(2), 33(5), 34(1), 34(4)(b), 35(1), 52, 53IBC Rules, 2016-Rule 4The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 32A
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Tribunals and Commissions27 Sept 2023Allowed

Synres B.V. Vs Emerald Performance Chemical Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3299

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, 5(21), 4, 9(5)(i), 14, 31, 33, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137
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Tribunals and Commissions27 Sept 2023

Solopgang Services India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3345

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7), 59(7-9), sub-section 7 of Section 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34-38, 38
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Tribunals and Commissions27 Sept 2023

Voxtur Bio. Ltd. Vs Rexel India Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3393

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 8(2)(a), 9, 9(5)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions27 Sept 2023Allowed

Vikash Gautamchand Jain RP of Shreebhav Polyweaves Pvt Ltd Vs GMSRA Infracon Pvt Ltd & Ors

National Company Law Tribunal · (2023) 09 NCLT CK 3417

Insolvency & Bankruptcy Code, 2016-Section 30(6), 29A, 21(2), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), proviso to Section 31, 53, 53(1), 14IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(b), 39(2), 39(4), 36B(4A)Income Tax Act, 1961-Section 79(2)
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Tribunals and Commissions27 Sept 2023Allowed

Aaj Buildcon Pvt Ltd Vs Ahmedabad Ring Road Infrastructure Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3464

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 1956
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Tribunals and Commissions27 Sept 2023

Vivek Murlidhar Dabhade Vs Committee Of Creditors (COC) & Ors.

National Company Law Tribunal · (2023) 09 NCLT CK 3465

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 25(2)(h), 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), 32, 43, 45, 50, 53(1), 61(3), 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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