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National Company Law Tribunal judgments

20,303 judgments · page 447 of 1,016

Tribunals and Commissions19 May 2023Allowed

Krishna Colour Chem Vs SpelGranito Pvt Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0770

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions19 May 2023Allowed

Union Bank Of India Vs Supreme Manor Wada Bhiwandi Infrastructure Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0776

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)
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Tribunals and Commissions19 May 2023

Shree Shyam Trading Company Vs Mohota Industries Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0779

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 29A, 30(1), 30(2), 30(2)(b), 30(4), 31(1), 29, 66, 53, 53(1), 14, 32, 61(3), 25(2)(h)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 37, 38, 36B(4A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 May 2023

Unistar Tradelink Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0837

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions18 May 2023

Corporation Bank Vs M/s. Sainov Spirits Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33, 33(1)(a), 33(1)(b), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 56Companies Act, 2013-Section 230Income Tax Act, 1961-Section 178
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Tribunals and Commissions18 May 2023Dismissed

M/s Mahajagdama Tubes Pvt Ltd Vs M/s Quality Steels Products Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0730

IBC, 2016-Section 9, 12A, 27, 30Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(b), 39
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Tribunals and Commissions18 May 2023Allowed

Shalimar Paints Limited Vs JK Surface Coating Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0775

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, sub-section (1) of section 14, 13, 15, 17, 18, 19, 20 and 21, sub-section (1) of section 31, 33Companies Act, 1956Negotiable Instruments Act-Section 138
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