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National Company Law Tribunal judgments

20,303 judgments · page 411 of 1,016

Tribunals and Commissions13 Jul 2023Disposed Of

M/s Harita Fehrer Limited Vs

National Company Law Tribunal · (2023) 07 NCLT CK 0019

Companies Act, 2013 — Section 133, 230, 230(1), 230(7), 232, 232(2)
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Tribunals and Commissions12 Jul 2023Dismissed

Arun Kaushal & Anr. Vs CGR Collateral Management Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3396

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(2), 8(2)(a), 9, 9(5)(2)(d), 9(5)(ii), 14, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions12 Jul 2023

Mr. Kumar Rajan Vs RPA Ferro Industries Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3467

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 29A, 30(1), 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, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 26(4), 26(5), 36A(1), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions12 Jul 2023Disposed Of

J. Karthiga Vs DBS Bank India Limited & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3476

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 15, 25(2)(h), 29A, 29A(c), 29A(h), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 36(4)(a)(iii), 45, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Jul 2023Dismissed

Arun Kaushal & Anr. Vs Choudhary Build Mart Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3362

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 8(2)(a), 5(21), 14, 65, 9(5)(2)(d), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions12 Jul 2023Allowed

M/s Teen Murti Construction Pvt. Ltd. Vs M/s Rajasthan Urban Drinking Water Sewarage and Infrastructure and Corporation Ltd. & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3374

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 9, 9(3)(c), 9(4), 9(5), 14, 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions12 Jul 2023Partly Allowed

State Bank Of India Vs Gayatri Projects Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3601

Insolvency and Bankruptcy Code, 2016-Section 60(5), 13, 14, 15, 5(20), 53, 238, 14(1)National Company Law Tribunal Rules, 2016-Rule 11Income-tax Act-Section 143(1), 245, 139(9)
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