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National Company Law Tribunal judgments

20,303 judgments · page 440 of 1,016

Tribunals and Commissions31 May 2023

Padmakumar K.C Vs Solar Offset Printers Pvt. Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0748

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(1), 33(5), 33(7), 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 52, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions31 May 2023

SRS Modern Sales Limited Vs Mr. Sameer Rastogi

National Company Law Tribunal · (2023) 05 NCLT CK 0793

Insolvency and Bankruptcy Code, 2016-Section 54(1), 54, 53(1)(b)(ii), 53, 43, 66, 45, 50, Chapter III and Chapter VI of Part IIIBBI (Liquidation Process) Regulation, 2016-Regulation 44(1), 45(3)(b), 34, 35, 33(1), 44A
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Tribunals and Commissions31 May 2023Disposed Of

C.Ramasubramaniam

National Company Law Tribunal · (2023) 05 NCLT CK 0800

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 2023Dismissed

Sameer Rastogi Liquidator of SRS Modern Sales Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0092

Insolvency and Bankruptcy Code, 2016 — Section 43, 45, 50, 53, 53(1)(b)(ii), 54, 54(1), 66Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 33(1), 34, 35, 44A, 44(1), 45(3)(b)
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Tribunals and Commissions30 May 2023Allowed

M/s. Montage Enterprises Pvt Ltd. Vs Vidharva Trading Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1), 52, Chapter-IIIInsolvency 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, 36A, 39B, 39B(1), 39B(2), 39BA, 39C(1), 40(D)
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Tribunals and Commissions30 May 2023Allowed

M/s. Montage Enterprises Pvt Ltd. Vs Neemsar Vyapaar Pvt Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1), 52, Chapter IIIInsolvency 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, 36A, 39B, 39B(1), 39B(2), 39BA, 39C(1), 40(D)
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Tribunals and Commissions30 May 2023

M/S Law & Kenneth Saatchi & Saatchi Private Limited Vs M/S Patanjali Paridhan Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 9(5), 9(5)(i), 9(5)(ii), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 60(1), 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(2)Companies Act, 1956
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Tribunals and Commissions30 May 2023Allowed

M/s. Kisten Realtech Pvt Ltd. Vs M/s. Aerens Jai Realty Pvt Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0576

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 5, 5(8), 5(20), 5(21), 9(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions30 May 2023Allowed

M/s. Montage Enterprises Pvt Ltd. Vs Pitambara Business Promotions Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0655

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1), 52, Chapter IIIInsolvency 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, 36A, 39B, 39B(1), 39B(2), 39BA, 39C(1), 40(D)
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Tribunals and Commissions30 May 2023Allowed

Katepalli Venkateswara Rao Vs M/s. Bio Green Papers Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions30 May 2023Allowed

M/s. Montage Enterprises Pvt Ltd. Vs Ramgarh Tradelinks Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0794

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1), 52Insolvency 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, 36A, 39B, 39B(1), 39B(2), 39BA, 39C(1), 40(D)
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