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National Company Law Tribunal judgments

20,303 judgments · page 412 of 1,016

Tribunals and Commissions12 Jul 2023Dismissed

Arun Kaushal & Anr. Vs Choudhary Brothers Agri Export Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3388

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 8(2)(a), 9(5)(2)(d), 9(5)(ii), 5(21), 14, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions12 Jul 2023

Luhariwala Finance & Investment Private Limited Vs Slogan Infotech Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3663

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 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, 43, 45, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(1)(b)(i), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 39, 39(4), 40A
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Tribunals and Commissions11 Jul 2023Allowed

Surya International Vs M/s Salasar Exim Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3363

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(1), 13, 14, 15, 16(3)(a), 31, 33Insolvency 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 Commissions11 Jul 2023Allowed

M/s. Krishna Textile Vs M/s. Bharat Trade Link Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3589

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i)(a), 9(5)(i), 14, 14(1), 31, 33, 14(2), 14(2A), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Jul 2023Dismissed

Ligare Aviation Ltd. Vs Religare Enterprises Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3596

Insolvency and Bankruptcy Code, 2016-Section 7, 3(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Reserve Bank of India Act, 1934-Section 45 IA
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Tribunals and Commissions11 Jul 2023Allowed

Keyur J. Shah Vs M/s. Vivek Steelco Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3644

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 34(1), 9, 12(2), 43 and 66, 33(7), 14, 33(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions11 Jul 2023Allowed

Mr. Sanjay S. Jaiswal Vs M/s. Vivek Steelco Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3653

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 34(1), 9, 12(2), 43, 66, 33(7), 14, 33(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions11 Jul 2023Allowed

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National Company Law Tribunal · (2023) 07 NCLT CK 3665

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 53(1), 52, 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14
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Tribunals and Commissions11 Jul 2023Allowed

Lubrizol Advanced Materials, INC. Vs MIKU Polymers & Plastics Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3671

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i), 14, 14(1), 31(1), 33, 14(2), 14(2A), 17, 18, 20, 21, 19, 15, 13(1)(b)Companies Act, 2013Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)
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Tribunals and Commissions10 Jul 2023

Mr. Navin Khendelwal Vs Bank Of Baroda & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3400

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12, 15National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 33
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