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National Company Law Tribunal judgments

20,303 judgments · page 421 of 1,016

Tribunals and Commissions28 Jun 2023

Dr. G. V. Narasimha Rao, Resolution Professional Of M/s. Neoaska Pharma Private Limited And On Behalf Of The Committee Of Creditors

National Company Law Tribunal · (2023) 06 NCLT CK 3053

Insolvency and Bankruptcy Code, 2016-Section 9, 14, sub-section (2) of Section 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B, 37, 38, 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions28 Jun 2023Disposed Of

Bank of India Vs Rajabhau B Shinde

National Company Law Tribunal · (2023) 06 NCLT CK 0097

Insolvency and Bankruptcy Code, 2016 — Section 33, 33(1)(a), 33(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 — Regulation 36B(4A)
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Tribunals and Commissions27 Jun 2023

UPS Express Pvt. Ltd. Vs Grey's Exim Pvt. Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2832

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jun 2023Allowed

Archit Builders Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2929

IBC 2016-Sections 12A, 60(5), 7IBBI (Insolvency Resolution process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules-Rule 11
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Tribunals and Commissions27 Jun 2023Partly Allowed

M/s.Gurupreeth Galvanizing Private Limited Vs Artham Someswara Rao & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3016

Insolvency & Bankruptcy Code, 2016-Section 60(5), 10, 30(6), 30(2), Sub-Section (4) of Section 30, Sub-Section (2) of Section 30, 31, 29A, 14, Sub-section (2) of Section 21National Company Law Tribunal Rules, 2016-Rule 11, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39, 39(4)
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