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National Company Law Tribunal judgments

20,303 judgments · page 387 of 1,016

Tribunals and Commissions21 Aug 2023

M/s Pearson India Education Services Private Limited Vs M/s U.B.S. Publishers Distributors Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 30(6), 9, 30(4), 33, 30(1), 29A, 21(2), 25(2)(b), 30(2), 31(1), 45, 16(1), 15(1)(c), 26(6A), 22(1), 12, 17 and 18, 23 and 25, 31(2), 61(3), 14, 188, 196, 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 31, 34, 39(3), 39(4), 39B, 39C, 38(1A), 38(1), 38(1B), 38(2), 38(3), 39(2), 40A, 12(1), 13(1), 15A, 17(1), 17(2), 35A, 27, 36(1), 36A, 36B, 36B(4A), 34B, Schedule-IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f)
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Tribunals and Commissions21 Aug 2023

Shree Chemicals Vs Bionext Pharma Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency Resolution Process for Corporate Persons, Regulations, 2016-Regulation 30A
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Tribunals and Commissions18 Aug 2023Allowed

Prem Kumar Bajaj Vs Midland Polymers Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0541

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 53, 53(1)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37(c), 37(ca), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions18 Aug 2023Allowed

Tricon Dry Chemicals LLC Vs Supreme Polytubes Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0601

Insolvency and Bankruptcy Code, 2016-Sections 7(5), 8, 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Companies Act, 2013-Sections 128, 128(5)
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Tribunals and Commissions18 Aug 2023Partly Allowed

M/s.Butta Infrastructure Private Limited Vs Meridian Educational Society

National Company Law Tribunal · (2023) 08 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, Explanation II to Section 11, 18(f)(vi), Explanation to Section 18, 20(1), 25(1), 25(2)(a), 25(2)(b), 33(5), 35, 35(1)(b), 35(1)(b)(d), 35(1)(k), 36, 60, 60(5), 60(5)(c), 66, 238Partnership Act, 1932-Section 14Companies Act, 2013
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Tribunals and Commissions18 Aug 2023

Rana Polycot Limited Vs Superfine Packaging

National Company Law Tribunal · (2023) 08 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 9, 3(11)National Company Law Tribunal Rules, 2016-Rule 11Income Tax Act, 1961-Section 226(3)
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Tribunals and Commissions18 Aug 2023Disposed Of

Indiabulls Consumer Finance Limited (Formerly IVL Finance Limited) Vs Aawrun Furnishing Man-Tra Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0711

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36(1)
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Tribunals and Commissions18 Aug 2023

Canara Bank

National Company Law Tribunal · (2023) 08 NCLT CK 0738

NCLT Rules, 2016-Rule 11
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