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National Company Law Tribunal judgments

20,303 judgments · page 422 of 1,016

Tribunals and Commissions27 Jun 2023Partly Allowed

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National Company Law Tribunal · (2023) 06 NCLT CK 3046

Insolvency and Bankruptcy Code, 2016-Section 12, 60(5), 33(1)(a), 34(1), 12A, 33, 12(3), 14, 33(7), 33(5), 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions27 Jun 2023Allowed

Vishal Steels Vs Indotech Industrial Solutions Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 3051

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Jun 2023Allowed

Gates India Private Limited Vs Lindsay International Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3060

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions27 Jun 2023Disposed Of

Gates India Private Limited Vs Lindsay International Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0111

Insolvency and Bankruptcy Code, 2016 — Section 9, 15, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy BoardofIndia (Insolvency Professionals) Regulations, 2019 — Regulation 7A
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Tribunals and Commissions26 Jun 2023Disposed Of

Asset Reconstruction Company India Limited Vs Maeksin Shipping Company Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2829

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 35, 35(1)(c), 36A(1), 36A(12), 36B(1)
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Tribunals and Commissions26 Jun 2023Dismissed

Mr. G. Satyanarayana Murty Vs Mr. Nikhil B. Parikh & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2834

IBC, 2016-Section 10, 43, 43(2), 43(4), 45, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 35(2), 35A, 35A(1), 35A(2), 35A(3), 35A(c)
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Tribunals and Commissions26 Jun 2023Disposed Of

Tata Capital Financial Services Limited Vs G.I. International Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2922

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Liquidation Process) Regulations, 2016-Regulation 3
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Tribunals and Commissions26 Jun 2023Allowed

Srei Equipment Finance Limited Vs Dadheech Infrastructures Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2966

Insolvency and Bankruptcy Code, 2016-Sections 7, 4, 7(5)(a), 11, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 60(5), 227, 239Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5(a)(iii)
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Tribunals and Commissions26 Jun 2023Disposed Of

SREI Equipment Finance Limited Vs Predicate Consultants Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2971

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 30, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1)
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Tribunals and Commissions26 Jun 2023

Stamford Inn Restaurants And Hotaels Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3010

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38(1)(b)(iii)Companies Act, 1956
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Tribunals and Commissions26 Jun 2023Allowed

M/s. Tanjara Trading Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3064

Insolvency and Bankruptcy Code, 2016-Section 52, 53, 53(1)(b)(ii), 54(1), 59(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 42(2), 45(3)(b)Companies Act-Section 433(e) and (f), 434(i)(a), 439(i)(b)
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Tribunals and Commissions26 Jun 2023Disposed Of

UCO Bank Vs M/s. Bush Tea Company Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0103

Insolvency and Bankruptcy Code, 2016 — Section 7, 12(2), 12(3), 15, 21, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 52Insolvency and Bankruptcy Board of India(Insolvency Professionals) Regulations, 2019 — Regulation 7AInsolvency and Bankruptcy Board of India(Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A, 36B, 40A
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Tribunals and Commissions26 Jun 2023Disposed Of

AKP Reality Private Limited (AKP) Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0102

Companies Act, 2013 — Section 133, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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