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National Company Law Tribunal judgments

20,303 judgments · page 401 of 1,016

Tribunals and Commissions27 Jul 2023Partly Allowed

S. Kannan Vs Sachin Selvakumar & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3662

Insolvency and Bankruptcy Code, 2016-Section 14, 19(1)(2), 19(2) & (3), 22(3), 33(2), 33(5), 33(7), 35(1), 60(5), Chapter III of Part IINCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 9, 13, 39B(1), (2), (3), 39C(1), 39D
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Tribunals and Commissions26 Jul 2023

Shri Mudapallur Varieth Gangadharan

National Company Law Tribunal · (2023) 07 NCLT CK 3464

Insolvency and Bankruptcy Code, 2016-Section 54, 52IBBI (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 17 (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions26 Jul 2023Disposed Of

A R Ramasubramania Raja Vs C. Sivasami & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3478

Insolvency and Bankruptcy Code, 2016-Sections 33(3), 33(4), 33(5), 33(7), 74, 14, 35(1), 31, 54L(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions26 Jul 2023

Annapoorani Textiles Private Limited Vs Anup Kumar Singh

National Company Law Tribunal · (2023) 07 NCLT CK 3355

Insolvency and Bankruptcy Code, 2016-Section 60(5), 25 (2) (i), 30(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B (5), 36B (6), 36 (2), 36A, 36A (10), 36B (3)NCLT Rules-Rule 11
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Tribunals and Commissions26 Jul 2023

M/s Amsons India Vs Rainbow Denim Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3359

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(2), Rule 11NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 33, 33(2), 47, Schedule I Sr No. 1(12)
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Tribunals and Commissions26 Jul 2023Disposed Of

In the matter of Fourpol Electricals Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3517

Insolvency & Bankruptcy Code, 2016-Section 7, 11, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 43 to 66, 44, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37(c), 37(ca), 37(d), 37(e), 38, 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Jul 2023

Bank of Baroda Vs Cygnus Splendid Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3648

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), Regulation 7(3)(a), 14, 15, 17, 18, 20, 21, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Regulation Act, 1949-Section 5(c)
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Tribunals and Commissions26 Jul 2023Disposed Of

M/s Amsons India Vs Rainbow Denim Limited

National Company Law Tribunal · (2023) 07 NCLT CK 0046

Insolvency and Bankruptcy Code, 2016 — Section 30(2), 60(5)Companies Act, 2013 — Section 424National Company Law Tribunal Rules 2016 — Rule 11
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Tribunals and Commissions26 Jul 2023Company Appeal (AT) (Ins.) No. 1212-1213 of 2022""

Symcom Exim Private Limited Vs Rainbow Denim Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 0043

Insolvency and Bankruptcy Code, 2016 — Section 30(2), 60(5)Companies Act, 2013 — Section 424National Company Law Tribunal Rules 2016 — Rule 11
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Tribunals and Commissions25 Jul 2023Allowed

Anant Plastics Industries LLP Vs Maxpro Homecare Products Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3418

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 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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