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National Company Law Tribunal judgments

20,303 judgments · page 425 of 1,016

Tribunals and Commissions22 Jun 2023Allowed

Vasthi Trading Pvt Ltd Vs Farmax India Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 3076

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 37, 38, 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions22 Jun 2023Disposed Of

Prism Johnson Limited (RMC India Division) Vs RNM Infra Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3085

Insolvency and Bankruptcy Code, 2016-Section 33, 9, 34(1), 33(1)(a), 33(2), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), 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 Commissions21 Jun 2023

TJSB Sahakari Bank Ltd. Vs Aireff De Tox Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 3138

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(1)(b)(i) to (iii), 33(3), 33(2), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions21 Jun 2023Dismissed

Mir Greens Owners Association Vs P T Joy (RP) Of Mir Realtors Pvt Ltd & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2867

NCLT Rules, 2016-Rules 11, 14, 15, 32IBC, 2016-Section 60(5), 30(2), 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(5), 33(7), 34(1), 34(2), 34(4)(a), 35(1)(b) & (d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions21 Jun 2023

Mr. Dharmesh R. Chokshi

National Company Law Tribunal · (2023) 06 NCLT CK 2945

Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 94, 99(1), 96(1)(a)Insolvency and Bankruptcy (Application for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(2)
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Tribunals and Commissions21 Jun 2023

Omkara Assets Reconstruction Pvt Ltd Vs Vivek Dattatraya Deshpande

National Company Law Tribunal · (2023) 06 NCLT CK 3048

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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