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National Company Law Tribunal judgments

20,303 judgments · page 404 of 1,016

Tribunals and Commissions21 Jul 2023

Vinayak Print Pack Vs Macin Remedies India Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3531

Insolvency and Bankruptcy Code, 2016-Section 9, 12ANational Company Law 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 Commissions21 Jul 2023

Mr. Birendra Kumar Agrawal Vs Vyas Mercantile Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3606

Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 7, 21(1), 43, 45, 49, 66, 50, 33(2), Chapter-III, 14, 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4CIRP Regulations-Regulation 36A
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Tribunals and Commissions21 Jul 2023

Royal Pharma Packers Vs Macin Remedies India Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3685

Insolvency and Bankruptcy Code, 2016-Section 9, 12ANational Company Law 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 Commissions21 Jul 2023Disposed Of

Talace Private Limited Vs

National Company Law Tribunal · (2023) 07 NCLT CK 0036

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(3), 230(7), 232, 232(2)(e), 232(3)Companies (Compromises, Arrangements, and Amalgamations) Rules, 2016 — Rule 3, 5, 7, 14
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Tribunals and Commissions20 Jul 2023Partly Allowed

State Bank Of India Vs Dharti Dredging And Infrastructure Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3414

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 21(2), 25(2)(h), 29(2), 29A, 29A(c), 29A(e), 30, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 35(1)(n), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 35, 36A, 36B, 37, 38, 38(1)(a), 38(1A), 38(1B), 38(3), 39, 39(4)Companies Act, 2013-Section 164(2), 164(2)(a), 167(1)(a), 403, 459, 460
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Tribunals and Commissions20 Jul 2023

Shri Joby Chacko

National Company Law Tribunal · (2023) 07 NCLT CK 3415

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Jul 2023Allowed

Mr. Srinivas Dande Vs HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3422

The Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(3), 94(4), 94, 80(2), 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6
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Tribunals and Commissions20 Jul 2023Allowed

Mrs. Aruna Kanchana Vs HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3451

Insolvency and Bankruptcy Code, 2016-Section 80(2), 94(1), 94(3), 94(4), 94, 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions20 Jul 2023

State Bank Of India Vs Dharti Dredging And Infrastructure Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, sub-section (2) of section 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 35, 37, 38, 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions20 Jul 2023Allowed

M/s. Shrinathji Spintex Private Limited Vs M/s. Sunrise Ginning Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3491

Insolvency and Bankruptcy Code, 2016-Section 3(10), 4, 5(21), 7, 8, 9, 9(5), 9(5)(i), 14(1), 14(1)(a) to (d), 14(2) to 14(4), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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