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National Company Law Tribunal judgments

20,303 judgments · page 365 of 1,016

Tribunals and Commissions27 Sept 2023Disposed Of

City Union Bank Limited Vs Amritpur Tea Company Limited

National Company Law Tribunal · (2023) 09 NCLT CK 0045

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7, 13, 14, 15(1)(b), 31(1), 33Banking Regulation Act, 1949 — Section 5(c)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions27 Sept 2023Dismissed

Voxtur Bio Limited Vs Rexel India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 0041

Insolvency and Bankruptcy Code, 2016 — Section 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 2023Disposed Of

Parcorp Private Limited Vs

National Company Law Tribunal · (2023) 09 NCLT CK 0038

Companies Act, 2013 — Section 66, 230, 230(1), 230(3), 230(4), 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions26 Sept 2023Allowed

Hinduja Leyland Finance Limited Vs M/s Fly Express Logistic Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3156

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 238A, 3(11), 3(12), 4(1), 7(3)(b), 7(5), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996
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Tribunals and Commissions26 Sept 2023

Gordhanbhai Ratnabhai Godhani

National Company Law Tribunal · (2023) 09 NCLT CK 3193

Insolvency and Bankruptcy Code, 2016-Sections 43, 45, 50, 52, 53, 54, 54(1), 54(2), 54(3), 66IBBI (Liquidation Process) Regulations, 2016-Regulations 5(1)(e), 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3), 45A
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Tribunals and Commissions26 Sept 2023

CFM Assets Reconstruction Pvt. Ltd Vs M/s Action Ispat and Power Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3226

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(4), 30(6), 31, 31(1), 31(2), 31(4), 43, 45, 50, 53, 60IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 27, 31A, 36(2), 36B(4A), 37, 38, 38(2)(d), 39, 39(1)(a), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions26 Sept 2023Allowed

State Bank Of India Vs Jay Formulations Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3313

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)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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