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National Company Law Tribunal judgments

20,303 judgments · page 416 of 1,016

Tribunals and Commissions05 Jul 2023Allowed

Anil Singh & Ors. Vs M/s. Idea Builders Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3419

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions05 Jul 2023Dismissed

Dr. Yarlagadda Krishna Mohan Vs Mr. Dantu Indu Sekhar & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3483

Insolvency and Bankruptcy Code, 2016-Section 7, 24, 24(4), 25(2)(i), 29A, 29A(a), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 21, 21(3), 26
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Tribunals and Commissions05 Jul 2023Allowed

M/s. The India Cements Limited Vs M/s. Call Express Constructions Pvt. Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3487

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 Jul 2023

Mr. Romesh Sawhney Vs Rajesh Gupta & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3364

Insolvency and Bankruptcy Code, 2016-Section 19(2), 18, 5(23)Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 4Companies Act, 2013-Section 2(85), 139(1), 141, 143, 144, 128(5)
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Tribunals and Commissions05 Jul 2023Allowed

HDFC Bank Limited Vs Madhuvan Tieup Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3522

Insolvency and Bankruptcy Code, 2016-Section 7, 215, 215(2), 10A, 9, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions05 Jul 2023

Small Industries Development Bank Of India Vs Thesaurus Project Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3538

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1), 33(1)(ii), 33(1)(iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 35 to 41, 52NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions05 Jul 2023Dismissed

ABB India Limited Vs VA Tech WABAG Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3546

Insolvency & Bankruptcy Code 2016-Section 5(6), 8, 8(1), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions05 Jul 2023

Hari Sitaram Kolhe

National Company Law Tribunal · (2023) 07 NCLT CK 3604

Insolvency and Bankruptcy Code, 2016-Section 94(1)
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Tribunals and Commissions05 Jul 2023

M/s. Naisargik Agritech (India) Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3639

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 34(1), 35, 38, 8, 10Companies Act, 2013
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Tribunals and Commissions04 Jul 2023Allowed

Bank of India Vs Marine Drive Hospitalty & Realty Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3392

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(4), 7(5), 9, 10, 10A, 13, 14, 14(1), 31(1), 33, 65Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Maharashtra Stamp Act, 1958-Section 3, 4(1), 4(3), 19, 32(3), 33, 33(2), 34, 35, Article 5(h)(A)(iv) of Schedule I, 6, 40, Entry 6 of Schedule 1
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