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National Company Law Tribunal judgments

20,303 judgments · page 441 of 1,016

Tribunals and Commissions30 May 2023

Amit Goel Vs CMYK Printech Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0984

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 28(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions30 May 2023Disposed Of

Suchalis Confectionery Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0095

Companies Act, 2013 — Section 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 230(2)(b), 230(2)(c), 230(3), 230(5), 232, 232(2)(e)Companies Act, 2019 — Section 102Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions29 May 2023Allowed

State Bank Of India Vs Poreddy Chandrasekhar Reddy & Anr.

National Company Law Tribunal · (2023) 05 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 60(2), 4(1), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7Companies Act, 2013-Section 95
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Tribunals and Commissions29 May 2023Allowed

Sarda Pipes and Fitting Private Limited Vs SFS Fire and Security Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0777

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 12, 12A, 13, 13(1)(b), 13(1)(c), 13(2), 14, 15, 15(1), 16(3)(a), 17, 18, 20, 21, 22Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 5(1), 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6A, 12A, 13, 14, 16A, 17, 34
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Tribunals and Commissions29 May 2023

Regional Provident Fund Commissioner Vs Sh. Kuldeep Verma

National Company Law Tribunal · (2023) 05 NCLT CK 0823

Insolvency and Bankruptcy Code, 2016-Section 42, 14, 35(1)(j), 36(4)(a)(iii), 36(4), 52, 53, 238Employees' Provident Fund & Miscellaneous Provisions Act, 1952-Section 11, 7A, 7Q, 14BIBBI (Liquidation Process) Regulations, 2016-Regulations 16, 17, 18, 19, 20
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Tribunals and Commissions29 May 2023

Bank Of Baroda Vs Kashyap Motors India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0990

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33, 52, 54, 35National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 21A
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Tribunals and Commissions29 May 2023Disposed Of

Hollysea Finvest Pvt. Ltd Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0091

Companies Act, 2013 — Section 52, 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(7), 232, 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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