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National Company Law Tribunal judgments

20,303 judgments · page 414 of 1,016

Tribunals and Commissions07 Jul 2023

Dhanashree Bhatkal Vs Apex Business Services Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3692

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(i) to (iii), 33(2), 33(3), 34, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 4(2)(b)
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Tribunals and Commissions06 Jul 2023Allowed

State Bank Of India Vs Varam Bioenergy Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3408

Insolvency and Bankruptcy Code, 2016-Section 7, 52, 52(1), 53, 53(1), 53(1)(A)(b)(i), 53(1)(A)(b)(ii), 53(1)(b), 53(2), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956-Section 529, 529(1)(c), 529A
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Tribunals and Commissions06 Jul 2023

Formation Textiles LLC Vs Bank Of Baroda & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3462

Insolvency and Bankruptcy Code, 2016-Section 14, 29, 30(6), 31, 31(4), 33(3), 43, 45, 50, 60(5), 60(5)(c), 66NCLT Rules, 2016Companies Act, 2013-Section 66(1)
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Tribunals and Commissions06 Jul 2023Allowed

M/s Manjushree Technopack Limited Vs M/s Hansraj Agrofresh Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3475

Insolvency & Bankruptcy Code, 2016-Section 33(2), 33, 12, 34(1), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A
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Tribunals and Commissions06 Jul 2023Allowed

AHM Catering and Allied Services Private Limited Vs Dolphin Offshore Shipping Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3480

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Jul 2023

Sulpa International Vs Savute Textiles Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3515

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 30, 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 52NCLT Rules, 2016-Rule 11, 32CIRP Regulation-Rule 39
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Tribunals and Commissions06 Jul 2023Allowed

Fullerton Securities & Wealth Advisors Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3373

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8), 35 to 53Income Tax Act, 1961-Section 178Securities Contracts Regulations Act, 1956
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Tribunals and Commissions06 Jul 2023Allowed

Mr.Asir Raja Selvan Vs Rai Ispat Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3584

Insolvency and Bankruptcy Code, 2016-Section 33(2), 54, 14, 33(7), 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rule 14Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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