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National Company Law Tribunal judgments

20,303 judgments · page 366 of 1,016

Tribunals and Commissions26 Sept 2023

Buffalogrid Project Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3467

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14(3), 38(1)(a), 9, 38, 38(3)Companies Act, 2013
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Tribunals and Commissions25 Sept 2023

Canara Bank Vs Ashapura Garments Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3170

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 33, 33(2), 33(5), 34, 34(1), 34(4)(b), 35(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 16Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
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Tribunals and Commissions25 Sept 2023

361b1ab960119ea4ddd79e0d4f58303f

National Company Law Tribunal · (2023) 09 NCLT CK 3191

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 53(1), 52, 59(8)Companies Act, 1956IBBI (Voluntary Process) Regulations, 2017-Regulation 3(2), 3, 14, 19, 30(1)
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Tribunals and Commissions25 Sept 2023Allowed

State Bank Of India Vs CBC Fashions (Asia) Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3209

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 15, 17, 18, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2State Bank of India Act, 1955
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Tribunals and Commissions25 Sept 2023Allowed

C. Ramasubramaniam

National Company Law Tribunal · (2023) 09 NCLT CK 3236

Insolvency and Bankruptcy Code, 2016-Section 54, 52(1)(a), 36, 66, 53(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37
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Tribunals and Commissions25 Sept 2023Allowed

JM Financial Asset Reconstruction Company Limited Vs MAA Durga Commotrade Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3288

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 5(2)
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Tribunals and Commissions25 Sept 2023Allowed

Gusaji Trading Private Limited Vs Saffron Therapeutics Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3356

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 7(5), 7(2), 7(3)(b), 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions25 Sept 2023Allowed

Lokesh Secfin Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3377

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions25 Sept 2023Allowed

Gopal Trading Co. Vs Matrushri Fibers Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3471

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10(A), 4, 14, 14(1), 31, 33, 14(2), 14(2A), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions25 Sept 2023Disposed Of

A.O Smith India Water Products Private Limited Vs Dawar International Electronics Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 0033

Insolvency and Bankruptcy Code, 2016 — Section 12(2), 19, 19(2), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 43, 45, 50, 52, 60(5), 66, 233Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13, 15 Insolvency and Bankruptcy Board of India. (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Section 39B, 39C, 39D, 40(2), 40C
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