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National Company Law Tribunal judgments

20,303 judgments · page 418 of 1,016

Tribunals and Commissions04 Jul 2023Allowed

M/s Indofil Industries Limited Vs Welfare Infrastructure Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3684

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(4), 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions04 Jul 2023Allowed

IDBI Bank Limited Vs Textrade International Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3711

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), Form 1
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Tribunals and Commissions03 Jul 2023

Shree Khodiyar Packaging Vs Datsun Fashion Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3405

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 35(1)(n), 43, 45, 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 15, 45, 45(3), 45(3)(b)
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Tribunals and Commissions03 Jul 2023

Cougar Vyapaar Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3417

Insolvency and Bankruptcy Code, 2016-Section 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions03 Jul 2023

SBI Vs Sabitri Industries (P)Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3485

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2)(e), 33, 33(1), 33(1)(b)(iii), 33(5), 34(1), 34(2), 35(1)(b), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions03 Jul 2023

Indian Bank (Erstwhile Allahabad Bank) Vs Yash Kirti Tours And Travels Pvt Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3523

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(3)(b), 7(5), 7(7), 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(2), 60(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions03 Jul 2023

M/s. Milo Tile LLP Vs M/s. Adoration Ceramica Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3576

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions03 Jul 2023Allowed

M/s Shree Krishna Automobiles Vs Nava Healthcare Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3581

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5), 9, 10A, 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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