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National Company Law Tribunal judgments

20,303 judgments · page 449 of 1,016

Tribunals and Commissions17 May 2023

Ambey Vaishno Steels Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0850

Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions17 May 2023

Mr. Pulkit Gupta Vs Sharon Bio-Medicine Limited

National Company Law Tribunal · (2023) 05 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A, 36A(8)-(9), 36A(10), 36A(11), 36A(12), 36B, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Maharashtra Value Added Tax Act, 2002
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Tribunals and Commissions17 May 2023

HDFC Bank Ltd. Vs Mr. Kunal Gambhir

National Company Law Tribunal · (2023) 05 NCLT CK 0947

IB Code, 2016-Section 95(1)Insolvency & Bankruptcy (Application to Adjudicatory Authority for IRP for personal Guarantors to Corporate Debtors) Rules 2019-Rule 11NCLT Rules 2016-Rule 11
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Tribunals and Commissions17 May 2023Disposed Of

Kruger M and E Industries (India) Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 59Income Tax Act, 1961 — Section 178, 195Insolvency and bankruptcy Board of India (Voluntary Liquidation Process) Regulation, 2017 — Regulation 38
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Tribunals and Commissions16 May 2023Dismissed

M/s. Urb India Bearing Factory and Trade Pvt. Ltd.

National Company Law Tribunal · (2023) 05 NCLT CK 0553

Insolvency and Bankruptcy Code, 2016-Section 10, 14, Chapter III (Liquidation Process) of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions16 May 2023

State Bank Of India Vs Bank Of Baroda

National Company Law Tribunal · (2023) 05 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 95, 96, 96(1)(a), 96(1)(b)Security Interest (Enforcement) Rules, 2002-Rule 6(2), 8(6), 9(1)SARFAESI Act-Section 13(4), 14(2)
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Tribunals and Commissions16 May 2023

Lumina Networks India Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0584

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
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Tribunals and Commissions16 May 2023

Allied Marine Spares Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0646

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
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Tribunals and Commissions16 May 2023

Saurashtra Roadways Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0669

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
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