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National Company Law Tribunal judgments

20,303 judgments · page 446 of 1,016

Tribunals and Commissions22 May 2023Allowed

Maruti Papers Limited Vs Rajiv Khurana

National Company Law Tribunal · (2023) 05 NCLT CK 0065

Insolvency and Bankruptcy Code, 2016 — Section 32A, 32A(1), 60(5), 61(3)Negotiable Instruments Act, 1881 — Section 138National Company Law Tribunals, 2016 — Rule 11
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Tribunals and Commissions19 May 2023

Edelweiss Asset Reconstruction Company Limited Vs Octagea Green Power & Sugar Company Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Section 31, 30(4), 33, 29A, 240A, 30(2)(b), 30, 30(1), 30(2)(d), 43, 45, 50, 66, 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 38(1A), 38(2)(d), 37 to 39Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions19 May 2023Dismissed

Mr. Avinash Totade & Ors. Vs Sinew Developers Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0662

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 4, 5Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 18
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Tribunals and Commissions19 May 2023Allowed

Arrows Global Services India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(2), 59(3), 59(7), 59(8), 35 to 53Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 34(1), 38Income Tax Act, 1961-Section 178
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Tribunals and Commissions19 May 2023

Mr. Amit C. Poddar Vs Autocop (India) Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 33, 33(5), 33(7), 12, 14, 34, 35(1)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions19 May 2023

JM Financial Assets Reconstruction Co. Ltd. Vs National Steel And Agro Industries Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0740

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39(2), 39(3), 39(3B), 39(4), 39B, 39C, 39D, 40AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions19 May 2023Allowed

Canara Bank Vs Bellona Estate Developers Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0761

Insolvency & Bankruptcy Code, 2016-Section 7, 65, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(4)
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Tribunals and Commissions19 May 2023

F&B Asia Ventures (India) Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7-9), 53IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9, 38, 34, 32, 34-38Income Tax Act-Section 178
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