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National Company Law Tribunal judgments

20,303 judgments · page 431 of 1,016

Tribunals and Commissions13 Jun 2023Allowed

Mr. Arun Kumar Sinha Vs M/s. Three C Homes Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2888

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 7, 13, 15, 19(2), 30(4), 25A(3A), 30(2), 5(13), 30(2)(b), 25(2)(h), 29A, 30(1), 31(1), 43, 45, 50, 66, 31(4), 14Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 16A(2), 36(1), 39B(3), 27, 2(hb), 35, 16A(9), 35A, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(1)(a), 39(1)(c), 38, 39, 36B(4A)IBBI (CIRP) (Fourth Amendment) Regulation, 2020
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Tribunals and Commissions13 Jun 2023Allowed

92e68325e7549f505afb9e63ed3bf50c

National Company Law Tribunal · (2023) 06 NCLT CK 2948

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 53, 43, 45, 49, 66, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 12, 31(2), 31(A), 13, 34, 41, 15
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Tribunals and Commissions13 Jun 2023

State Bank Of India Vs M/s Nexgen Laminators Private Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2994

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(3), 21(8), 22, 25(2)(h), 29(2), 30, 30(2), 30(4), 32, 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 19, 21(3), 36(4), 36A, 36A(7), 36A(8), 38(e), 40, 40CConstitution of India-Article 226
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Tribunals and Commissions13 Jun 2023Disposed Of

Arun Kumar Sinha Vs M/s. Three C Homes Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0093

Insolvency and Bankruptcy Code, 2016 — Section 5(13), 7, 13, 14, 15, 19(2), 25A, 25A(3A), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 66Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 16A(2), 16A(9), 27, 35, 35A, 36(1), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39B(3), 39(1)(a), 39(4)
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Tribunals and Commissions13 Jun 2023Disposed Of

Bagrrys India Pvt Ltd Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0050

Companies Act, 2013 — Section 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(3), 230(5), 232, 232(2)(e), 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Companies Act, 2019 — Section 102
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Tribunals and Commissions12 Jun 2023Allowed

M/s. Bank of Baroda Vs V. Narayana Reddy & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2881

IBC, 2016-Section 10, 95, 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1)
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Tribunals and Commissions12 Jun 2023Allowed

Fenwal India Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2809

Insolvency and Bankruptcy Code, 2016-Section 59, 35 to 53Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 10, 34(1), 37(2)(b), 38Companies Act, 2013-Section 92(4), 137(1)
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Tribunals and Commissions12 Jun 2023

Fidus Finance Pvt. Ltd. Vs Elena Power And Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2935

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39 and 41, 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions12 Jun 2023Allowed

TCP Limited Vs Marappar Textiles Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2936

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 10A, 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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