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National Company Law Tribunal judgments

20,303 judgments · page 377 of 1,016

Tribunals and Commissions08 Sept 2023Dismissed

M/s. Metenere Global Limited Vs M/s. MLC Estates LLP

National Company Law Tribunal · (2023) 09 NCLT CK 3211

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 4, 5(20), 7, 8, 9, 9(3)(a), 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions08 Sept 2023Disposed Of

Mr. Sushanta Kumar Choudhury

National Company Law Tribunal · (2023) 09 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 33(2), 35(2), 43, 53, 53(1), 54IBBI (Liquidation Process) Regulations, 2016-Regulation 8, 13, 15(5), 31(2), 45IBBI (Regulation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions08 Sept 2023Allowed

Thakrar Infotrendz Private Limited Vs Prana Studios Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3252

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Sept 2023

M/s Bheemasamudra Land Developers and Builders Vs M/s Metrik Infraprojects Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3274

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 21(2), 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(1), 31(3), 43, 44, 45, 46, 48, 53, 53(1), 60(5)(c), 61, 62, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12A, 28(2)(a), 31A, 35, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 39(1)(c), 39(4)IBC (AAA) Rules, 2016-Rule 6
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Tribunals and Commissions08 Sept 2023Allowed

Jaspat Investments & Consultancy Pvt Ltd Vs Fermos Engineering Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3275

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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Tribunals and Commissions07 Sept 2023Allowed

Tudor India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3187

IBC, 2016-Section 10, 33, 34, 34(4)(b), 60, 5(24)(i), 21(2), 21, 7, 52, 53, 35(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 11Companies Act, 1956
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Tribunals and Commissions07 Sept 2023Allowed

Tudor India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3450

IBC, 2016-Section 10, 33, 34, 34(4)(b), 5(24)(i), 21, 21(2), 7, 52, 53, 33(5), 35(1), 60Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions06 Sept 2023Dismissed

Mr. Prashant Kumar Vs M/s. S-Tech Hotels & Resort India Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3248

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Penal Code-Sections 406, 418, 420, 34, 120B, 465, 468, 469
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