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National Company Law Tribunal judgments

20,303 judgments · page 390 of 1,016

Tribunals and Commissions11 Aug 2023Partly Allowed

Canara Bank Vs KGS Sugar & Infra Corporation Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0510

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32, 43, 44, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36A, 36A(6), 36A(10), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4), 40A, 40CCompanies Act, 2013-Section 13, 62
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Tribunals and Commissions11 Aug 2023

Corporation Bank Vs General Composite Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 30(4), 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40A
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Tribunals and Commissions11 Aug 2023Allowed

Sudhar Industries Vs Dhara Technosystem LLP

National Company Law Tribunal · (2023) 08 NCLT CK 0519

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Aug 2023

Oriental Bank Of Commerce Vs Steamline Industries Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0576

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 32, 32A, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions11 Aug 2023

Ritu Tandon Vs M/s Rain Automotive India Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0582

NCLT Rules, 2016-Rule 53, 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 37AInsolvency and Bankruptcy Code, 2016-Section 5(7), 5(20), 7, 9, 11 (Explanation II), 29A, 36(3), 43, 43 to 51, 45, 47, 50, 60(5), 66, 67
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Tribunals and Commissions11 Aug 2023

Union Bank Of India Vs Pandhe Infracons Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0672

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 33(1)(a), 33(2), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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