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National Company Law Tribunal judgments

20,303 judgments · page 371 of 1,016

Tribunals and Commissions15 Sept 2023Dismissed

Om Stampings Pvt. Ltd. Vs Nelco Electricals Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 3(6), 3(12), 8, 8(1), 8(2)(a), 8(2)(b), 10A, 4, 7, 9 and 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
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Tribunals and Commissions15 Sept 2023

Standard Chartered Bank Vs Piyush Gangji Chheda & Ors.

National Company Law Tribunal · (2023) 09 NCLT CK 3332

Insolvency and Bankruptcy Code, 2016-Sections 47, 74, 74(1), 60(5), 14, 7, 9, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Sept 2023Allowed

NBCC Environment Engineering Ltd. Vs Registrar Of Companies & Anr.

National Company Law Tribunal · (2023) 09 NCLT CK 3340

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions15 Sept 2023Allowed

Mr. Vinod Balachandran Vs M/s. Bharat Petroleum Corporation Ltd. & Anr.

National Company Law Tribunal · (2023) 09 NCLT CK 3395

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(n), 9, 53, 53(1)(e), 238, 7, 10Income Tax Act, 1961-Section 195, 197, 194IA, 178(1), 237, 239, 245Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter III, Regulation 5, 6
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Tribunals and Commissions15 Sept 2023

Amit C. Poddar Vs M/s. Prince SWR Systems Pvt. Ltd. & Ors.

National Company Law Tribunal · (2023) 09 NCLT CK 3408

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 24, 29(A)(g), 31, 33, 43, 45, 50, 66IBBI (CIRP) 2016-Regulation 6, 35ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Sept 2023Allowed

Yatin Jindal Vs Pomegranate Coaters Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3409

Insolvency & Bankruptcy Code, 2016-Section 7, 3(12), 4, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Sept 2023

Mr. Vasudevan Gopu

National Company Law Tribunal · (2023) 09 NCLT CK 3144

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 9(1), 14, 30, 34, 37(2), 38
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Tribunals and Commissions14 Sept 2023

State Bank Of India Vs M/s. Jabalpur MSW Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3169

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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