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National Company Law Tribunal judgments

20,303 judgments · page 424 of 1,016

Tribunals and Commissions23 Jun 2023Partly Allowed

Mr. Pankaj Dhanuka Vs Radha Smelters Private Limited & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3079

Insolvency and Bankruptcy Code, 2016-Sections 7, 29A, 32A, 43, 45, 49, 53, 60(5) and 66IBBI (Liquidation Process) Regulations, 2016-Regulation 32A, 45(3)(a)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions23 Jun 2023Allowed

Ami Corporation Vs Shivam Parivar Developers Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3095

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 95, 5(21), 9, 5(8), 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Limitation Act, 1963-Section 18Indian Contract Act, 1872-Section 25(3), 25, 55 paragraph 3, 61
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Tribunals and Commissions23 Jun 2023Disposed Of

BD&P Hotels India Pvt Ltd Vs Bank Of India Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0069

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(1), 7(3), 7(4), 7(5), 10A, 13, 14, 14(2), 15, 17, 18, 19, 20, 21, 31(1), 33, 33(2)Limitation Act, 1963 — Section 18Contract Act, 1872 — Section 2(g), 2(h)
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Tribunals and Commissions23 Jun 2023Disposed Of

Edelweiss Asset Reconstruction Company Limited Vs M/s Siddharth World Trade Private Limited & Ors

National Company Law Tribunal · (2023) 06 NCLT CK 0068

Companies Act, 2013 — Section 326Insolvency and Bankruptcy Code, 2016 — Section 14A, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 32A, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1A), 39(4)
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Tribunals and Commissions22 Jun 2023Disposed Of

Jyoti Maheswari Vs Rajprotim Agencies Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2807

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C(1)
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Tribunals and Commissions22 Jun 2023

Rama Cotton Textiles Private Limited Vs Birendra Kumar Tripathi

National Company Law Tribunal · (2023) 06 NCLT CK 2813

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 34, 39, 35, 38(2)Income Tax Act, 1961-Section 178
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Tribunals and Commissions22 Jun 2023Allowed

State Bank Of India Vs Reliable Cashew Company Private Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2934

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions22 Jun 2023

Vibin Vincent Vs P.P. Ashique & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3038

Insolvency and Bankruptcy Code, 2016-Section 66, 17Companies Act, 2013-Section 185, 62, 447Indian Contract Act, 1872-Section 17, 17(5)
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