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National Company Law Tribunal judgments

20,303 judgments · page 397 of 1,016

Tribunals and Commissions02 Aug 2023Disposed Of

Reliance Home Finance Limited Vs Raghav Sarees Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0767

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(b), 15, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, 74, 74(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 40A
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Tribunals and Commissions02 Aug 2023

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National Company Law Tribunal · (2023) 08 NCLT CK 0781

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 10, 25(2)(h), 30(2), 53, 29A, 43, 45, 47, 49, 50, 66, 5(24), 31, 31(4), 14, 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 35(2), 36B(4A), 37, 38, 38(1A), 38(1B), 39Income Tax Act, 1961-Section 28, 41, 50B, 50C, 50CA, 56, 115JB, 79
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Tribunals and Commissions01 Aug 2023Allowed

State Bank Of India Vs M/s. Schon Ultra Wares Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(12), 5(7), 5(8), 4(1), 7(5)(a), 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-Rules 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulations 6, 6(1)
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Tribunals and Commissions01 Aug 2023Allowed

M/s. Scan Steels Limited Vs M/s. Ashoka Machine Tools International Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(20), 5(21), 8, 8(1), 9, 9(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1), 6, Form 3IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 7(2)(b)(i) and (ii)
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