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National Company Law Tribunal judgments

20,303 judgments · page 378 of 1,016

Tribunals and Commissions06 Sept 2023

PMC YM-Pharma Pvt Ltd Vs Krishna Premium Care Services LLP

National Company Law Tribunal · (2023) 09 NCLT CK 3341

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 34, 14, Chapter III, 35 to 50, 52 to 54, 52, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions06 Sept 2023Allowed

M/s. Kusmunda Coal Transport Private Limited Vs Assessing Officer

National Company Law Tribunal · (2023) 09 NCLT CK 3343

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5, 8, 9, 10, 14(3)(c), 29, 30, 37(2), 37(2)(b), 38, 41Companies Act, 1956
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Tribunals and Commissions05 Sept 2023Allowed

Rashmi Cement Limited Vs Bhilai Jaypee Cement Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3173

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14, 15, 31, 33, 9(5)(i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 Sept 2023

Apex Exports Vs SSAB Energy & Minerals Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3199

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 3(12), 8, 8(2), 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions05 Sept 2023Allowed

Parag Sheth RP of M/s. GCCL Infrastructure and Projects Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3246

Insolvency and Bankruptcy Code, 2016-Section 54K, 54K(15), 54L, sub-section 12(4), 54F(2)(a), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 29A, 54K(13), 54A, 54L(1), 31(1), 31(3), 31(4), 14IBBI (Pre-Package Insolvency Resolution Process) Regulations, 2021-Regulation 44, 45, 45(1)(b), 45(2)(a), 45(2)(b), 45(2)(c), 45(3), 45(4), 45(5)(a), 45(5)(b), 49(1), 43(5)Companies Act, 2013-Section 66, 230(3), 230(2)(c)
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Tribunals and Commissions05 Sept 2023

Mr. Gagan Bihari Bhuyan Vs PEC Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3259

NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board India (Liquidation Process) Regulation, 2016-Regulation 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 39D
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Tribunals and Commissions05 Sept 2023Allowed

Mr. Nilesh Vasantrao Bhorkar Vs M/s. The Indure Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3310

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(l)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions05 Sept 2023Dismissed

NBCC (India) Ltd. Vs McNally Bharat Engineering Company Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3321

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 12, 12(3)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 12(2)
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Tribunals and Commissions04 Sept 2023Allowed

M/s Gannon Dunkerley & Co. Ltd Vs M/s Kapasi Infracon LLP

National Company Law Tribunal · (2023) 09 NCLT CK 3153

Insolvency and Bankruptcy Code, 2016-Section 9, 3(6), 3(11), 3(12), 3(33), 3(37), 5(12), 5(20), 5(21), 5(33), 8, 9(1), 9(2), 9(3), 9(5), 9(5)(i), 12, 13, 14, 15, 22, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 9, 21
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Tribunals and Commissions04 Sept 2023Allowed

M/s Teleopati India Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3162

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 30, 35Insolvency and Bankruptcy Board of India (Resolution Process for Corporate Person) Regulation, 2016
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