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National Company Law Tribunal judgments

20,303 judgments · page 379 of 1,016

Tribunals and Commissions01 Sept 2023

Prima Traders Vs Simplex Infrastructures Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3499

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Code of Civil Procedure-Order VII Rule 11, 7 Rule 10, Rule 10(A)
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Tribunals and Commissions01 Sept 2023Dismissed

Posco Daewoo Corporation Vs Mohana Cotton Ginning Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3158

Insolvency and Bankruptcy Code, 2016-Section 3(14), 3(23), 5(20), 5(21), 7, 8, 9, 9(3)(b), 9(3)(c), 60(5), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 Sept 2023Dismissed

Posco Daewoo Corporation Vs Mohana Cotton Ginning Pvt Ltd

National Company Law Tribunal · (2023) 09 NCLT CK 3206

Insolvency and Bankruptcy Code, 2016-Section 3(14), 3(23), 5(20), 5(21), 7, 8, 9, 9(3)(b), 9(3)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions01 Sept 2023

State Bank of India Vs M/s MKM Diamonds Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3366

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(85), 8, 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2)(i), 7(2)(ii)
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Tribunals and Commissions01 Sept 2023Allowed

M/s. Bharat Road Carrier Private Limited Vs M/s. Rasna Private Limited

National Company Law Tribunal · (2023) 09 NCLT CK 3372

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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