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National Company Law Tribunal judgments

20,303 judgments · page 393 of 1,016

Tribunals and Commissions09 Aug 2023Allowed

Union Bank Of India Vs Mr. M. Madhusudhana Reddy

National Company Law Tribunal · (2023) 08 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 9, 17(d), 18(1)(a), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 12, 12(2)
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Tribunals and Commissions09 Aug 2023Allowed

Abhishek Nagori RP of Innovative Tyres and Tubes Ltd Vs COC of Innovative Tyres and Tubes Ltd & Ors

National Company Law Tribunal · (2023) 08 NCLT CK 0741

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 10(4), 21(2), 29-A, 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, proviso to Section 31, 53, 53(1)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 31A, 39(4), 36-B, sub-regulation (4-A) of Regulation 36-BCompanies Act, 2013-Section 66, 42, 62(1)(C)
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Tribunals and Commissions09 Aug 2023Allowed

P. Sriram Vs Mr. Kasturi Satyan & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0742

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 17, 18, 19(2), 20, 60(5), 66, 66(1), 66(2), 67National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions08 Aug 2023

Vineet Gupta Vs Monitoring Committee & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0528

Companies Act, 2013-Section 42, 61, 62(1)(c), 64, 180(1)(a), 180(1)(c), 186(3)National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 31(1)
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Tribunals and Commissions08 Aug 2023Allowed

Mr. Kannaia Pillai Selvam Vs M/s. Edac Engineering Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238, 4, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Petition 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 Commissions07 Aug 2023Allowed

Gauravshali Security Service Pvt Ltd Vs M/s. Transtreasure Services India Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0551

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Aug 2023

Bijendra Kumar Jha Vs Kings Electronic Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 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(4), 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-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(4)
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