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National Company Law Tribunal judgments

20,303 judgments · page 448 of 1,016

Tribunals and Commissions17 May 2023

ManpowerGroup Services India Private Limited Vs Euphoria Technologies Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0549

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(2)(a), 9, 9(5), 9(5)(i), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4(1)(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 May 2023

State Bank Of India Vs Neesa Agritech And Foods Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 5(7), 5(8)(a), 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India Act, 1955-Section 50
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Tribunals and Commissions17 May 2023

Sudhir Power Projects Limited Vs Dignity Buildcon Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0617

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(1), 25(2)(b), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(5), 30(6), 31, 31(1), 31(3)(b), 43, 45, 47, 49, 50, 53, 60(5), 61, 62, 65, 66, 188, 196Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25(5), 26, 38(1A), 39, 39(1), 39(4)
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Tribunals and Commissions17 May 2023

Cima Paper S P A Vs Palak Paper Mill LLP

National Company Law Tribunal · (2023) 05 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (5) (2) (d), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions17 May 2023

Sudip Bhattacharya Vs Globalcom IDC Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0638

IBC, 2016-Section 60(5), 14, Sub-section 2A of Section 14Insolvency and Bankruptcy Board of India (Resolution Process for Corporate Person) Regulations, 2016-Regulation 31, 32
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Tribunals and Commissions17 May 2023

Kishore Laxmichand Rathod & Ors Vs Leela Trade Steel And Comodities India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 15, 25(2)(h), 29A, 53(1), 30(2), 30(2)(e), sub-section (4) of section 30, sub-section (2) of section 30, 14, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause No. 37(I)
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Tribunals and Commissions17 May 2023

ICICI Prudential Real Estate AIF - I Vs Mayur Pankh Properties Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 5(24-A), 7, 13, 14, 15, 21(2), 25(2)(h), 29A, 29-A(j), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 25(5), 36A, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(c), 39(2), 39(3), 39(4)Companies Act
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