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National Company Law Tribunal judgments

20,303 judgments · page 437 of 1,016

Tribunals and Commissions06 Jun 2023Allowed

Edelweiss Asset Reconstruction Company Limited Vs Perfect Engineering Products Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3012

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Jun 2023Allowed

Rekha Pankaj Maheshwari Vs Dharma Extrusions Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3018

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14, 14(1), 14(1)(a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Regulations, 2016-Rule 5
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Tribunals and Commissions06 Jun 2023Allowed

Madhura Infra Engineering Limited Vs Calyx Lenora Realty LLP

National Company Law Tribunal · (2023) 06 NCLT CK 3027

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, sub-section (1) of Section 14, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Jun 2023Allowed

Setu Advertising Private Limited Vs Lorange Design & Retail Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 3126

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions06 Jun 2023Disposed Of

Adityesh Educational Institute Privatelimited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0008

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
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Tribunals and Commissions05 Jun 2023Dismissed

Masyc Projects Private Limited Vs Hiranmaye Energy Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2938

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2)(a), 9, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 19
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