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National Company Law Tribunal judgments

20,303 judgments · page 388 of 1,016

Tribunals and Commissions18 Aug 2023Disposed Of

Impetus Marktrade India Private Limited Vs

National Company Law Tribunal · (2023) 08 NCLT CK 0027

Companies Act, 2013 — Section 271, 271(a), 272, 272(1)(a), 273, 274(3), 275(1), 275(2), 275(3),275(6), 277(1), 281Income Tax Act, 1961 — Section 178
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Tribunals and Commissions18 Aug 2023Disposed Of

Rana Polycot Limited Vs Superfine Packaging

National Company Law Tribunal · (2023) 08 NCLT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 9Income Tax Act, 1961 — Section 226(3)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions17 Aug 2023Allowed

ASREC (India) Limited Vs M/s. Manidhari Stainless Wire Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17
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Tribunals and Commissions17 Aug 2023

Laxmi Cores Manufacturing Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 10, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions17 Aug 2023

Punjab National Bank Vs M/s. Shivansh Diamond Private Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0680

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 22(2), 25(2)(h), 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 66Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 36(4), 36A(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(1)(a), 39(1)(b), 39(1)(c), 39(2), 39(4), Rule 38(1)(a)
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Tribunals and Commissions17 Aug 2023

M/s. Bajaj Rubber Company Ltd. Vs M/s. Ace Footmark Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Sections 5(20), 8, 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Aug 2023

M/s. Cotton Impex Vs Cheema Spintex Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0796

IBC 2016-Section 9, 12A, 7, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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