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National Company Law Tribunal judgments

20,303 judgments · page 385 of 1,016

Tribunals and Commissions24 Aug 2023Allowed

M/S Seven Star Steels Limited Vs M/S Brijbihari Metallics Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(1), 9(2), 9(5), 9(5)(i), 10, 10A, 13, 13(1)(c), 14, 14(1), 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Aug 2023

Sushma Ramanna Vs Coursecube Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 12, 19, 22, 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 34, 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 39B, 39C, 39D, 39-DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 12(3), 13, 15, 32
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Tribunals and Commissions24 Aug 2023Disposed Of

Mr. Madhugiri Venkatarayappa Sudarshan

National Company Law Tribunal · (2023) 08 NCLT CK 0724

Insolvency and Bankruptcy Code, 2016-Section 9, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 Aug 2023

d899872fae4629f8b333406ffabadc05

National Company Law Tribunal · (2023) 08 NCLT CK 0782

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 14, 30, 8(1), 34, 38, 37(2)
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Tribunals and Commissions24 Aug 2023

Eclear Leasing & Finance Pvt. Ltd. Vs Swati Health And Education Services Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0801

IBC, 2016-Section 3(31), 7, 13, 14, 15, 18, 18(1)(f), 18(b), 21, 21(2), 25(2)(h), 25(b), 29, 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 32(A), 33(1), 33(5), 36, 43 to 66, 53, 53(1), 53(1)(e), 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8A, 9, 9A, 12(A), 13, 14, 17(1), 27, 35, 36(2), 36(A), 36(A)(10), 36(B), 37, 37(1), 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 39, 39(A)Uttar Pradesh Industrial Area Development Act, 1976-Section 3, 7, 13, 13(A)
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Tribunals and Commissions24 Aug 2023

Canara Bank Vs M/s. Versatile Pharma Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0809

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)
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