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National Company Law Tribunal judgments

20,303 judgments · page 439 of 1,016

Tribunals and Commissions01 Jun 2023

Employee Welfare Trust Vs Mr. Supriyo Kumar Chaudhari

National Company Law Tribunal · (2023) 06 NCLT CK 2814

Insolvency and Bankruptcy Code, 2016-Section 60, Rule 60, 7, 14, 33(7), 52, 53, 61NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31, 31(3), 31A, 31A(2), 32, 32(a), 32(b), 32(c), 32(d), 32(e), 32A, 32A(3), 32A(4), 34(4), 35, 35(2)
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Tribunals and Commissions01 Jun 2023

Mr. Sanjay Gupta Vs Sujeet Motors (P) Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2815

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 32A, 33, 35(1)(n), 53, 54, 60(5), Chapter III of Part-IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 12, 32, 32A, 32(e), 32(f), 45(3), 45(3)(a), Schedule I Paragraph 1(12)Companies Act, 2013-Section 230
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Tribunals and Commissions01 Jun 2023Dismissed

Cogent Engineers Private Limited Vs Goyal Proteins Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2818

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 2(21), 7, 4, 9(5)(2)(d), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 1956
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Tribunals and Commissions01 Jun 2023

Mr. Sanjay Chaturvedi Vs Sanjay Gupta

National Company Law Tribunal · (2023) 06 NCLT CK 2820

Insolvency & Bankruptcy Code, 2016-Section 60(5), 33, 52Companies Act-Section 230IBBI (Liquidation Process) Regulations, 2016-Regulation 2B, 31A, 31A(2), 32, 32A, 32(e), 32(f)
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Tribunals and Commissions01 Jun 2023Allowed

Punjab National Bank Vs V.I.R. Food Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2976

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 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 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions01 Jun 2023Disposed Of

M/s Janki Corp Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0035

Companies Act, 2013 — Section 133, 230, 230(2), 230(2)(c), 230(3), 230(5), 230(7), 232Companies (Compromise, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions31 May 2023

3416da0120c238b351df09f2a538c8ad

National Company Law Tribunal · (2023) 05 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 52, 52(4), 53(1), 54, 54(1), 60Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 10, 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 37(7), 41, 42(2), 45, 45(3)SARFAESI Act, 2002
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Tribunals and Commissions31 May 2023Disposed Of

C.Ramasubramaniam

National Company Law Tribunal · (2023) 05 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a), 33(1), 31A, 45, 4(3)
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Tribunals and Commissions31 May 2023Allowed

M/s. AAM Sky Geospatial Solutions Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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