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National Company Law Tribunal judgments

20,303 judgments · page 442 of 1,016

Tribunals and Commissions26 May 2023

Ramesh Chaudhary & Anr. Vs Anju Agarwal

National Company Law Tribunal · (2023) 05 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 53, 32A, 54, 60(5), 238NCLT Rules, 2016-Rule 11Liquidation Process Regulations-Regulation 32, 45
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Tribunals and Commissions26 May 2023Allowed

B. A. Chandrashekara Setty & Ors. Vs M/s. Intec India Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0618

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions26 May 2023Allowed

Madan Mohan Dhupar Vs JML Marketings Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 34(1), 34(4), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25(3), 27IBBI (Liquidation Process) Regulations, 2016-Regulation 31A
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Tribunals and Commissions26 May 2023Allowed

M/s. V R V Textiles Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0749

Insolvency and Bankruptcy Code, 2016-Section 10, 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 45, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 May 2023Allowed

Mr. Aeruva Naga Mallikarjuna Vs Icoat Projects Pvt Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0789

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), Regulation 33(1), 16(3)(a), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions26 May 2023Disposed Of

M/s V R V Textiles Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0082

Insolvency and Bankruptcy Code, 2016 — Section 10, 54National Company Law Tribunals, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 45, 45(3)
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Tribunals and Commissions26 May 2023Disposed Of

M/s. BFIP Enterprises Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0081

Insolvency and Bankruptcy Code, 2016 — Section 14, 33(2), 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54
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Tribunals and Commissions26 May 2023Disposed Of

Ramesh Chaudhary Vs Anju Agarwal Liquidator

National Company Law Tribunal · (2023) 05 NCLT CK 0075

Insolvency and Bankruptcy Code, 2016 — Section 10, 32A, 33, 53, 54, 60(5), 238Income Tax Act, 1961 — Section 79National Company Law Tribunals, 2016 — Rule 11
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Tribunals and Commissions25 May 2023Dismissed

Union Bank Of India Vs Avvas Infotech Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1A), 38(2)(a), 38(3)(d), 39(4)SARFAESI Act, 2002
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Tribunals and Commissions25 May 2023Allowed

Gurucharan Singh Bagga Vs Maruti Rich Ventures Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0571

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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