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National Company Law Tribunal judgments

20,303 judgments · page 381 of 1,016

Tribunals and Commissions31 Aug 2023

Shanti Strips Pvt. Ltd. Vs RoC & Anr.

National Company Law Tribunal · (2023) 08 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14(1), 14(3)(a), 14(3)(c), 35, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions31 Aug 2023Allowed

M/s V K R Projects Private Limited Vs M/s Varaha Infra Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 4, 5(6), 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9Companies Act, 1956-Section 433, 433(e), 434
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Tribunals and Commissions31 Aug 2023

7fe4729fffc6167b6a3be16aee149d3a

National Company Law Tribunal · (2023) 08 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 33, 34, 34(1), 34(4), 35(1), 33(7), 33(5), 14, 21(1), Chapter III of Part II, Chapter 11, Chapter 1-AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40DIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions31 Aug 2023

M/s Tata International Ltd Vs M/s Trident Sugars Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0676

Insolvency and Bankruptcy Code, 2016-Section 5(2), 5(21), 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(1), 9(2), 9(4), 9(5), 9(5)(ii)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(2)(a), 6Arbitration and Conciliation Act-Section 21
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Tribunals and Commissions31 Aug 2023

N. Veerapandian, Interim Resolution Professional Of Gulls Realtors Private Limited Vs Gulls Realtors Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0713

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 21(1), 34, 34(1), 33, 33(7), 35(1), 14, 33(5), Chapter III of Part II, Chapter 11, Chapter 1-AIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40D
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Tribunals and Commissions31 Aug 2023

M K Rajagopalan Vs S R Shriraam Sheker

National Company Law Tribunal · (2023) 08 NCLT CK 0766

Insolvency & Bankruptcy Code, 2016-Section 60(5), 53, 31, 32A, 29AIBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f), 33, 33(2)(c), 45(3), Schedule I Part 2Income Tax Act, 1961-Section 79, 79(2)(c), 115JB, 28, 41, 56, 43, 45, 269SS, 269T, 271E, 139, 281
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Tribunals and Commissions31 Aug 2023Disposed Of

Mr. P. Eswaramoorthy Vs C P S Steel India Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0807

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 30, 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(3), 39NCLT Rules 2016-Rule 151
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Tribunals and Commissions30 Aug 2023Dismissed

Dhruvi Foods & Beverages Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0633

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 9, 10, 10A, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFAESI Act-Section 13(2)
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Tribunals and Commissions30 Aug 2023

M/s. Anant Associate Vs M/s. Arhan Infratech Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Sections 9, 12(2), 13, 14, 15, 21, 21(1), 21(2), 24, 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 18, 19, 20, 21, 22, 23, 24, 25A, 26, 27, 35A, 36, 36A, 36A(8), 36A(10), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(2), 39(4)
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