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National Company Law Tribunal judgments

20,303 judgments · page 369 of 1,016

Tribunals and Commissions19 Sept 2023

M/s Om Enterprises Vs M/s Ravi Infrabuild Projects Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Sections 5(6), 8, 8(2), 9, 9(4), 9(5)(2)(d), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions19 Sept 2023Allowed

Mr. Mahendra Kumar Sharma Vs Samtel Glass Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3213

Insolvency and Bankruptcy Code, 2016-Section 3(10), 3(12), 4, 8, 9, 9(4), 9(5), 14, 15, 17, 18, 19, 20 and 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions19 Sept 2023Allowed

Bhushan Power & Steel Ltd. Vs Karan Automotives Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3284

Insolvency & Bankruptcy Code, 2016-Section 9, 12AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(b)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Sept 2023

Gajraj Jain & Ors. Vs Shiv Gyan Developers Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3304

NCLT Rules-Rule 11Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 7IBC, 2016-Section 7, 7(1), second proviso to Section 7(1), 5(7), 5(8)
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Tribunals and Commissions19 Sept 2023

RVG Enterprises LLP Vs Sunil Mohan Acharya & Anr.

National Company Law Tribunal · (2023) 09 NCLT CK 3333

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(13), 5(13)(e), 14(1)(d)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 31, 31(a) to (e), 31(b), 32, 33, 34National Company Law Tribunal-Rule 11
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Tribunals and Commissions19 Sept 2023Allowed

State Bank of India Vs Shri Lal Mahal Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3368

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 30(6), 31, 33, 33(1)(a), 33(5), 34(1), 52, 56, Chapter-IIICIRP Regulations, 2016-Regulation 6(1), 40(2)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Sept 2023Allowed

Shree N. H. Enterprises Vs Raghuvanshi Industries Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3401

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 4, 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 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions19 Sept 2023Allowed

Mr. Rakesh Kumar Goswami Vs M/s Western Energetics Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3402

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(5), 10, 10A, 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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