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National Company Law Tribunal judgments

20,303 judgments · page 452 of 1,016

Tribunals and Commissions12 May 2023Dismissed

Jesleen Kaur Papneja Vs Raheja Developers Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 May 2023

Mr. Krishnasamy Vasudevan

National Company Law Tribunal · (2023) 05 NCLT CK 0668

Insolvency and Bankruptcy Code, 2016-Section 33(1), 12A, 33(1)(a), 12, 56, 30(6), 31, 33(7), 14, 33(5), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions12 May 2023

Bank Of India Limited Vs M/s Pannageshwar Sugar Mills Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0716

Insolvency and Bankruptcy Code, 2016-Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act
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Tribunals and Commissions12 May 2023

Mrs. Gurmeet Kaur Gill Vs Raheja Developers Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0727

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 May 2023Allowed

M/s Aglow Engineers Vs Chinttpurni Engineering Works Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0758

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(4), 30(6), 31(1), 31(4), 53, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions12 May 2023

Punjab National Bank Vs Trident Tools Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0771

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 7, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 34, 13
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Tribunals and Commissions12 May 2023

Edelweiss Asset Reconstruction Company Limited Vs CLC Industries Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0786

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 25(2)(j), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 53, 53(1)(b), 66Companies Act, 2013-Section 140IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 27, 35, 36A(1), 36B(4A), 37, 37(1), 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(4)
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