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National Company Law Tribunal judgments

20,303 judgments · page 403 of 1,016

Tribunals and Commissions25 Jul 2023Allowed

M/s. Redamancy World Vs M/s. Sarika Industries Industries Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3694

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3(11), 3(6), 5(20), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Jul 2023

M/s. Clickontrip India Private Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3695

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10(2)(c), 10(3)(b), 14(1), 14(2), 14(3), 14(4), 16(1), 16(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9(1)Companies Act, 1956
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Tribunals and Commissions25 Jul 2023Disposed Of

Kone Elevators India Pvt. Ltd Vs Chandigarh Overseas Pvt. Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 12ANational Company Law Tribunal Rules 2016 — Rule 11Insolvency and Bankruptcy Board of India (Insolvency and Bankruptcy Resolution Process for Corporate Persons) Regulations 2016 — Regulation 30A
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Tribunals and Commissions25 Jul 2023Disposed Of

Cotton Impex Vs Cheema Spintex Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 9, 9(4), 9(5)(i), 13(1)(b), 14(1), 14(3), 16(5), 17, 18(1)(f), 31(1), 33, 60(5), 238Companies Act, 2013 — Section 128Negotiable Instrument Act 1881 — Section 138
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Tribunals and Commissions24 Jul 2023Allowed

Mr. Duvoor Venkatachala PoornaChandra Reddy Vs Mr. Ramasamy Shanmuggam

National Company Law Tribunal · (2023) 07 NCLT CK 3641

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 34(1), 19(2), 33(2), 33(7), 14, 33(5), 35(1), 60(5), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions24 Jul 2023Allowed

M/s Kalpataru Power Transmission Limited Vs HSCC (India) Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3643

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 4, 5(21), 8, 8(1), 8(2)(a), 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1), 6, Form 3CIRP Regulations 2016-Regulation 7(2)(b)(i) and (ii)
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Tribunals and Commissions24 Jul 2023Disposed Of

Glen Appliances Private Limited Vs

National Company Law Tribunal · (2023) 07 NCLT CK 0050

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(7), 232,232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions21 Jul 2023Allowed

Shailesh Verma, Resolution Professional for Lavasa Corporation Limited Vs Darwin Platform Infrastructure Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3454

Insolvency and Bankruptcy Code, 2016-Sections 9, 10, 21(2), 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 32A, 43, 45, 49, 50, 53(1) and 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38, 38(1)(a), 38(2)(b), 38(3)(a), 38(3)(b), 38(3)(e) and 39(4)
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Tribunals and Commissions21 Jul 2023Allowed

Keyur J Shah (Liquidator of Aavi Cottex Pvt. Ltd.)

National Company Law Tribunal · (2023) 07 NCLT CK 3484

Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3)(a), 59(3)(c), 59(8), 52, 53Insolvency & Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 3(1)(a), 9, 14, 14(3)(c), 30, 34(1), 35(1), 38, 38(1)(c), 38(2), 38(3)Companies Act, 2013
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