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National Company Law Tribunal judgments

20,303 judgments · page 410 of 1,016

Tribunals and Commissions14 Jul 2023Allowed

Phoenix Arc Private Limited Vs Drastee Realcon Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3367

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(8), 5(8)(a), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9(2), 9(5)(a), 13, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions14 Jul 2023

Ram Ratan Modi Vs Dail Consultants Limited & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3372

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 18(1)(a), 18(1)(f), 25, 25(2)(j), 43, 43(2), 43(2)(a), 43(3), 43(4), 45, 49, 50, 53, 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35AIncome Tax Act-Section 194A
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Tribunals and Commissions14 Jul 2023Allowed

Maestria Paints India Pvt Ltd Vs Pandu Ranga Rao & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3553

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 54(2), 59 (7)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 13
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Tribunals and Commissions14 Jul 2023

Xylem Integrated Solutions Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3568

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 11, 13, 14, 31(1), 33National Company Law Tribunal Rules, 2016-Rule 11, 154NCLAT Rules, 2016-Rule 11
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Tribunals and Commissions14 Jul 2023Allowed

9bab0adc987efbd240b9dd6c67fa2aac

National Company Law Tribunal · (2023) 07 NCLT CK 3572

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6IBBI (Liquidation Process) Regulations, 2016
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Tribunals and Commissions13 Jul 2023

BMS Tradewings Pvt Ltd Vs Agron India Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3394

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 15, 17, 18, 19(2), 21, 33(1)(b), 33(2), 34(1), 52, 66, Regulation 36A, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32(e), 32(f)
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Tribunals and Commissions13 Jul 2023

Standard Charter Bank Vs Abdul Rehman Basheeruddin

National Company Law Tribunal · (2023) 07 NCLT CK 3445

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7(i)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions13 Jul 2023

Standard Charter Bank Vs Abdul Rehman Basheeruddin

National Company Law Tribunal · (2023) 07 NCLT CK 3472

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7(i)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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