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National Company Law Tribunal judgments

20,303 judgments · page 392 of 1,016

Tribunals and Commissions10 Aug 2023Allowed

Central Bank Of India Vs M/s Sel Textiles Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0638

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 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 6
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Tribunals and Commissions10 Aug 2023

Fine Dine Ventures Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0648

Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7
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Tribunals and Commissions10 Aug 2023Allowed

M/s. L&T Finance Limited Vs Coast Town Planners Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Section 3, 3(12), 7, 7(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions10 Aug 2023Disposed Of

Onemax Yarn Merchants Private Limited Vs Nandlal Kamal Kishore Vyapaar Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0709

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 15, 19(2), 43(1), 44(1), 33(1)(a), 33(1), 34(4)(b), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1)
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Tribunals and Commissions10 Aug 2023Allowed

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National Company Law Tribunal · (2023) 08 NCLT CK 0721

Insolvency and Bankruptcy Code, 2016-Section 54K (15), 54C, 54E, 54G, 54-I, 54K (2), 54K (4), 54K(5), 54K, 54K (14), 54L, 30, 30(1), 29A, 30(2), 54(J)(1), 54(L)(4), 54K (12), 14, 31, sub-section (1) of Section 31Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49(1), 19(2), 19, 48(2), 46, 39(2)Companies Act, 1956
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Tribunals and Commissions10 Aug 2023Allowed

M/s. Sunder Engineering Works Vs M/s. MAV Steels Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0732

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 5(21), 5(20), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 9(4), 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 19, Article 137
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Tribunals and Commissions10 Aug 2023Allowed

State Bank of India Vs Yash Jewellery Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0779

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 4, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 7(3)
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