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National Company Law Tribunal judgments

20,303 judgments · page 386 of 1,016

Tribunals and Commissions23 Aug 2023

Gangotri Steel Syndicate Vs M/s. Jaycon Infrastructure Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 5(13), 14, 21, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(b), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 33, 43(2), 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 35A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(c), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1), 35
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Tribunals and Commissions23 Aug 2023Allowed

Om Sai Boxes Vs C & A Farm Fresh Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0808

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Companies Act-Section 128
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Tribunals and Commissions22 Aug 2023Allowed

IDBI Bank Vs M/s. Trichy Tanjavur Expressways Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0514

Insolvency & Bankruptcy Code, 2016-Section 7, 7(3)(a), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A
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Tribunals and Commissions22 Aug 2023

Mr. Vinod Kumar Agarwal Vs Quantum Concrete LLP

National Company Law Tribunal · (2023) 08 NCLT CK 0520

Insolvency and Bankruptcy Code, 2016-Section 53, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 5(1)(a), 5(1)(b), 13, 15, 32(c), 33, 34, 45(1), 45(3), 45(3)(b)
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Tribunals and Commissions22 Aug 2023Allowed

Viom Infra Venture Limited Vs Bahula Infotech Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0565

Insolvency and Bankruptcy Code, 2016-Section 9, 25(2)(h), 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3(1)
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Tribunals and Commissions22 Aug 2023Allowed

M/s. Pruthvi Steels Vs KRP Infrastructures & Builders Pvt. Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0629

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(1), 9(2), 9(3), 9(3)(b), 9(5), 9(5)(i), 12A, 13, 14, 14(1), 15, 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 Commissions22 Aug 2023Allowed

CFM Asset Reconstruction Private Limited Vs Jagdamba Industries Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0632

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(4), 7(5), 7(5)(a), 8, 8(1), 8(2), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 5(1), 5(1A), 8F, 13(2)Recovery of Debts & Bankruptcy Act, 1993-Section 2(h)(ia)
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Tribunals and Commissions22 Aug 2023

Shree Rajasthan Syntex Limited Vs State Bank Of India & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0654

Insolvency and Bankruptcy Code, 2016-Section 54K (15), 54C, 54F, 54D, 54K (13), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(1), 31, 53, 14, 54K(4), 54K(12), 54(J)(1), 54(L)(4)IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 18, 19, 38, 38(2)(c), 45, 49, 49(1)Companies Act, 2013
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Tribunals and Commissions22 Aug 2023

Redhex IT Solutions Private Limited Vs SNS Laboratories Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0718

Insolvency and Bankruptcy Code, 2016-Sections 12(2), 14, 15, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(3), 30(6), 31, 31(1), 31(4), 32A, 43, 43(2), 45, 50, 53, 53(1), 66, 238; Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 34B, 35A, 36A, 36B, 37(1), 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39(1A), 39(2), 39(3), 39(4), 39B, 39C, 39D, 40Income Tax Act, 1961-Sections 79, 2(18)
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Tribunals and Commissions22 Aug 2023Allowed

Ultramine Pipetech Private Limited Vs Mr. Manish Jain, IRP

National Company Law Tribunal · (2023) 08 NCLT CK 0765

Insolvency & Bankruptcy Code, 2016-Section 10, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52IBBI Regulations, 2016-Regulation 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3(1)
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Tribunals and Commissions21 Aug 2023

Axis Bank Limited Vs JMT Auto Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14(1), 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(a), 43, 45, 50, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37(c), 38(1), 38(1A), 38(1B), 38(2), 39(4), 39C, 40ACompanies Act, 2013-Section 42, 61, 62(1)(c), 64, 66, 179, 180(1)(a), 180(1)(c), 185, 186, 186(3)
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