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National Company Law Tribunal judgments

20,303 judgments · page 417 of 1,016

Tribunals and Commissions04 Jul 2023Allowed

M/s. Kundan Mal Roop Chand Jewellers Pvt. Ltd. Vs M/s. Delhi Diamonds Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3412

Insolvency and Bankruptcy Code, 2016-Section 15, 25(2)(h), 36, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 34, 36A(1), 39(e), 45, 45(3)(a)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39C
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Tribunals and Commissions04 Jul 2023

Sunfocus Solutions Pvt. Ltd. Vs Jewel Garments Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3471

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 12, 56, 30(6), 31, Part-II of Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations-Regulation 4(2), 2AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions04 Jul 2023Allowed

Satpal Singh Vs M/s Macin Remedies India Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3474

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 9(3)(b), 9(5)(i), 14, 14(1), 14(3), 16(5), 17, 18, 31, 33Companies Act, 1956Companies Act-Section 128
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Tribunals and Commissions04 Jul 2023Allowed

Bank Of India Vs Pune Buildtech Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3497

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(4), 7(5), 9, 10, 10A, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions04 Jul 2023

Mr. Navin Khandelwal Vs Rite Bite Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3524

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 7, 13, 15, 30(2), 29A, 43, 45, 50, 66, 12, 14, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38, 39(4)
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Tribunals and Commissions04 Jul 2023Allowed

Suzlon Energy Limited Vs Legend Artists Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3371

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 14, 14(3), 31(1), 33, 15, 17, 18, 19, 20, 21I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jul 2023Allowed

Bank Of India Vs D B Realty Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3548

Insolvency & Bankruptcy Code, 2016-Section 4(1), 7, 7(1), 7(3), 7(4), 7(5), 9, 10, 10A, 13, 14, 31(1), 33, 65Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions04 Jul 2023Allowed

M/s Royal Pharma Packers, Partnership Firm Vs M/s Macin Remedies India Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3616

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 9(3)(b), 9(5)(i), 13 (1) (b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Jul 2023

Mr. Vasudevan Gopu

National Company Law Tribunal · (2023) 07 NCLT CK 3382

Insolvency and Bankruptcy Code, 2016-Section 59 (7), 59 (3) (a), 53, 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38, 37(2)Companies Act, 1956
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Tribunals and Commissions04 Jul 2023Allowed

M/s. Educomp Infrastructure & School Management Limited Vs M/s. Millenium Education Foundation

National Company Law Tribunal · (2023) 07 NCLT CK 3651

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 8, 8(1), 8(2), 8(2)(a), 3(7), 3(8), 2(a), 10, 9(5)(i), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 2013-Section 8, 2(20)
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