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National Company Law Tribunal judgments

20,303 judgments · page 382 of 1,016

Tribunals and Commissions30 Aug 2023Allowed

Air India Limited Vs Sovika Aviation Services Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0684

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 9(5)(ii)(d), 5(21), 4, 9(5)(i), 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions30 Aug 2023Allowed

M/s. Hiveloop Capital Private Limited Vs M/s. Radiant Castings Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0754

Insolvency & Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 21(1), 21(2), 22(3)(b), 25(2)(h), 27, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 53(1), 66Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 13, 17, 27, 35A, 36A(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(a), 39(1)(c), 39(2), 39(4)Income Tax Act, 1961
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Tribunals and Commissions29 Aug 2023Disposed Of

M/s Gagan Fibres Private Limited Vs M/s Sohrab Textiles Mills Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 36, 53, 53(1), 54, 54(2), Sub-Section (1), Sub-Section (2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 42IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(3)
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Tribunals and Commissions29 Aug 2023

K. K. Banijya Private Limited Vs Xylo Impex Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 5(6), 7, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
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Tribunals and Commissions29 Aug 2023

Anil Agarwal Vs Bijay Murmuria

National Company Law Tribunal · (2023) 08 NCLT CK 0813

Insolvency and Bankruptcy Code, 2016-Sub-Section 5 of Section 60, Section 29A, 29A(c), 29A(h), 240A, 240A(1), 240A(2)National Company Law Tribunal Rules, 2016-Rule 11MSMED Act, 2007-Section 7
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Tribunals and Commissions29 Aug 2023Dismissed

EPC Constructions India Limited Through Its Liquidator – Abhijit Guhathakurtha Vs M/s Matix Fertiliser And Chemicals Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 3(37), 5(7), 5(8), 5(8)(f), 7, 7(1), 9, 14, 33(5), 35(1)(k), 53, 60(5), 61, 62Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 2(55), 2(84), 43, 47, 47(2), 50(2), 55, 55(2) proviso, 123(1), 128 to Section 134, 133, 188(1)
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