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National Company Law Tribunal judgments

20,303 judgments · page 415 of 1,016

Tribunals and Commissions06 Jul 2023Allowed

Navin Khandelwal, RP of Premshree Devcon Pvt Ltd Vs Mukesh Agrawal

National Company Law Tribunal · (2023) 07 NCLT CK 3613

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 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), 53, 53(1)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(1)(a), 38(1)(b), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961
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Tribunals and Commissions06 Jul 2023Allowed

Rajkumar Dey & Ors Vs Usashi Real States Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3632

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 5(8)(f), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 21(6A) clauses (a) and (b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Code (Second Amendment) Act, 2018
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Tribunals and Commissions06 Jul 2023Allowed

Stella Industries Limited Vs Life Essentials Personal Care Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3346

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act-Section 128Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Jul 2023Allowed

M/s. Simon India Ltd. Vs M/s. Ecophos GNFC India Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3710

Insolvency and Bankruptcy Code, 2016-Section 4, 7(7), 9, 9(3)(b), 9(5)(i)(a), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956
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Tribunals and Commissions06 Jul 2023Disposed Of

ICICI Bank Ltd Vs Lakshmi Energy and Foods Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 0006

Insolvency and Bankruptcy Code, 2016 — Section 3(30), 3(31), 29, 30(2), 38, 39, 40, 42, 53Insolvency and Bankruptcy BoardofIndia (Liquidation Process) Regulations, 2016 — Regulation 12, 12(2)
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Tribunals and Commissions05 Jul 2023

M/s. T & D Hospitality India LLP Vs M/s. Explo Media Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3846

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(1), 30(6), 31, 32(2), 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41, 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13
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Tribunals and Commissions05 Jul 2023

Harish Sharma Vs M/s. C & C Constructions Limited & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3740

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(4), 34, 61(1), Chapter II, Chapter IIICompanies Act, 2013-Section 230, 230(2)(b), 230(2)(c), 230(6), 232Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2-B, 32
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Tribunals and Commissions05 Jul 2023

Mr. Anup Kumar Singh & Anr. Vs Bank Of India

National Company Law Tribunal · (2023) 07 NCLT CK 3390

Insolvency and Bankruptcy Code, 2016-Section 30, 60(5), 33, 29A, 14, 30(2), 30(2)(b), 30(6), 31NCLT Rules, 2016-Rule 11, 50IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39(4), 38, 38(1A), 37
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