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National Company Law Tribunal judgments

20,303 judgments · page 419 of 1,016

Tribunals and Commissions03 Jul 2023

Globe Capital Market Limited Vs Narayan Securities Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3628

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(10), 3(15), 3(16), 3(17), 3(18), 3(33), 3(37), 5(8), 5(8)(a) to 5(8)(i), 5(8)(f), 5(8)(g), 7, 9, 10, 13(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions03 Jul 2023Disposed Of

Raglan Developers Private Limited Vs

National Company Law Tribunal · (2023) 07 NCLT CK 0004

Companies Act, 2013 — Section 66, 133, 184, 185, 189, 230, 232, 232(3) (i)Companies Act, 1956 — Section 295, 297, 299, 301
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Tribunals and Commissions30 Jun 2023

M/s. The Standard Scientific Co. Vs M/s. M. S. Mining and Consultancy Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2860

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)
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Tribunals and Commissions30 Jun 2023

Siemens Financial Services Private Limited Vs Mr. Raheem Rautther Meeran

National Company Law Tribunal · (2023) 06 NCLT CK 2805

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 95, 96, 97, 99, 99(4), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions30 Jun 2023

Siemens Financial Services Private Limited Vs Mr. Raheem Rautther Meeran

National Company Law Tribunal · (2023) 06 NCLT CK 2808

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 96, 97, 99, 99(4), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions30 Jun 2023

Mr. Vikky Dang Vs Simtel Trading Corporation Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2927

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 35, 35(1)(b) & (d), 35 to 41, 52, 66NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
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Tribunals and Commissions30 Jun 2023

Deepesh Asnani Vs Mr. Srigini Rajat Naidu & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2931

Insolvency and Bankruptcy Code, 2016-Section 12, 25, 30(2), 30(4), 31, 31(2), 53, 60(5)(c), 66, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35-A, 39, 39(1A)Companies Act, 2013-Section 424, 42(3)
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Tribunals and Commissions30 Jun 2023

Anuj Bajpai Vs Employee Provident Fund Organisation & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3055

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 9, 33, 238, 36(4), 36(4)(iii)National Company Law Tribunals Rules, 2016-Rule 11Employees Provident Funds and Miscellaneous Provision Act, 1952-Section 8(B) to 8(G)
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Tribunals and Commissions30 Jun 2023

Pooja Piyush Kabra Vs Larsen And Toubro Limited & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3058

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 19(1), 19(2), 33(1)(b)(i) to (iii), 33(3)Arbitration and Conciliation Act, 1996-Section 42AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions30 Jun 2023

Mr. Alok Kumar Mishra Vs Cantronics Office Equipment Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3082

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 33(1), 33(2), 33(5), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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