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National Company Law Tribunal judgments

20,303 judgments · page 402 of 1,016

Tribunals and Commissions25 Jul 2023

DMRK Consulting Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3481

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 14, 30, 9(1), 34, 38, 37(2)
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Tribunals and Commissions25 Jul 2023

Lazard India Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3511

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
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Tribunals and Commissions25 Jul 2023

Manish Pardasani & Ors. Vs Atul Projects India Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3528

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Jul 2023Allowed

M/s. Gogia Leasing Limited Vs M/s. Xion Gems & Jewellers Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3571

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 21(2), 29A, 30, 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, 32A, 53, 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36B(4A), 37, 38, 39, 39(1), 39(3), 39(4), 40IBC (Second Amendment) Act, 2018
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Tribunals and Commissions25 Jul 2023

Arkcom Telecommunications Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3573

Insolvency and Bankruptcy Code 2016-Section 10, 11, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7, 7(1)
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Tribunals and Commissions25 Jul 2023

Tejinder Pal Setia Vs Kone Elevator India Pvt. Ltd. & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3376

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 9, 7, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT 2016-Rule 11
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Tribunals and Commissions25 Jul 2023

Edelweiss Asset Reconstruction Company Limited Vs ND's Art World Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3588

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5(1)(b), 13(2), 17Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
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Tribunals and Commissions25 Jul 2023Allowed

Forward Exports Private Limited Vs Inesh Accerro Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3676

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 7(5)(a), 7(3)(b), 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Jul 2023

Devendra Singh Vs Sanjay Rathi & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3681

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 14Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7Central Excise Act, 1944-Section 35FF, 11B
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Tribunals and Commissions25 Jul 2023

Devendra Singh Vs Sanjay Rathi & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3688

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 17, 19, 25, 25(2)(a), 53, 60(5), 60(5)(c), 238Central Excise Act, 1944-Section 11, 11AACentral Goods and Services Tax Act, 2017-Section 174(2)(e)
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