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National Company Law Tribunal judgments

20,303 judgments · page 435 of 1,016

Tribunals and Commissions08 Jun 2023Allowed

M/s. Alliance Laundary Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 3011

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 41Income Tax Act, 1961-Section 178
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Tribunals and Commissions08 Jun 2023Allowed

NPT Packaging LLP Vs Limeswood Developers Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3021

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jun 2023

ICICI Bank Limited Vs Stone India Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3065

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 60(5), 66, 68, 70, 71, 72, 73, 74National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 24(7), 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions08 Jun 2023Allowed

R K Enterprises Vs Shiva Shakti Grains (India) Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3069

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jun 2023Dismissed

Satnam Packaging Vs Nuway Organic Naturals India Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3087

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 8(1), 8(2)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Companies Act, 1956
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Tribunals and Commissions08 Jun 2023Disposed Of

Subhash Agrawal Vs Asha Goyal & Anr

National Company Law Tribunal · (2023) 06 NCLT CK 0091

Insolvency and Bankruptcy Code, 2016 — Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions08 Jun 2023Disposed Of

Chanda Enterprises Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0021

Companies Act, 2013 — Section 133, 230, 232Income Tax Act, 1961 — Section 170(2A)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
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Tribunals and Commissions07 Jun 2023

M/s. Japan Estates Pvt. Ltd. Vs M/s. Rudra Buildwell Projects Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Section 7, 2nd Proviso of Section 7, Sub-section (3) (b) of Section 7, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Insolvency & Bankruptcy Code, 2016
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Tribunals and Commissions07 Jun 2023

Mr. Rakesh Kumar Relan Vs Sachika Trading Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2876

Insolvency and Bankruptcy Code, 2016-Section 9, 54, 54(1), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 45(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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