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National Company Law Tribunal judgments

20,303 judgments · page 426 of 1,016

Tribunals and Commissions20 Jun 2023Allowed

Axis Bank Limited Vs M/s Khadkeshwar Hatcheries Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2978

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 9, 10, 10A, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions20 Jun 2023Allowed

M/s. Malola Management Consulting Services Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3006

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Jun 2023Allowed

BVC Tradeport Private Limited Vs M/s Salebhai Internet Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3017

Insolvency & Bankruptcy Code, 2016-Section 14, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 53, 53(1)IBBI (CIRP of the Corporate Debtor Regulation, 2016)-Regulation 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39
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Tribunals and Commissions20 Jun 2023Disposed Of

Preeti Infrastructure Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0063

Companies Act, 2013 — Section 61, 66, 230, 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions20 Jun 2023Disposed Of

Runwal Commercial Assets Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0058

Companies Act, 2013 — Section 103, 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
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Tribunals and Commissions19 Jun 2023Allowed

State Bank Of India Vs Neesa Infrastructure Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2951

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions19 Jun 2023Allowed

G S Agencies Vs M/s. Jiva Steels Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3041

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (3)(c), 8 (2), 13, 14, sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33I & B (AAA)-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)
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Tribunals and Commissions19 Jun 2023Allowed

Dhaval C. Khamar Vs Mr. Aasheesh Kummaar Goyel & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3063

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 34, 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016IBBI (Insolvency Resolution Process for the Corporate Persons) Regulations, 2016-Regulation 17, 39C
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Tribunals and Commissions19 Jun 2023

Bank Of India Vs Vacc-Syn Biotech Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 3067

Insolvency and Bankruptcy Code, 2016-Section 19(2), 33, 33(1)(b)(i) to (iii), 33(3), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 15
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Tribunals and Commissions19 Jun 2023Allowed

Bank Of Baroda Vs Shri G. Praveen Kumar & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3075

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 140, 208Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019
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Tribunals and Commissions16 Jun 2023

Subhash Agrawal Vs Asha Goyal & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2911

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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