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National Company Law Tribunal judgments

20,303 judgments · page 453 of 1,016

Tribunals and Commissions11 May 2023

Kanaka Durgaa Crane

National Company Law Tribunal · (2023) 05 NCLT CK 0538

Insolvency and Bankruptcy Code, 2016-Section 12A, 9IBBI Regulations, 2016-Regulation 30A
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Tribunals and Commissions10 May 2023

6c5a2ed2cfc2be8afb3655b9cf130afc

National Company Law Tribunal · (2023) 05 NCLT CK 0598

Insolvency and Bankruptcy Code, 2016-Section 33(2), 12A, 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions10 May 2023Allowed

Intec Capital Limited Vs Rajeswari Infrastructure Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, 19, Article 137 of the Schedule
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Tribunals and Commissions10 May 2023Allowed

Go Airlines (India) Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 5(11), 7, 7(5), sub-section (4) of Section 7, 9, 10, 10(2)(b), 10(2)(c), 10(3), 10(3)(a), 11, 14(1), 15, 17, 18, 20 and 21, 30(2)(a), 60(5), 65, 65(1), 94Companies Act, 1956Companies Act, 2013-Section 424
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Tribunals and Commissions10 May 2023

Ms. Dipti Mehta Vs Brajesh Construction Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0701

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 9, 19, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions10 May 2023Allowed

M/s. P.Manickam & Co. Vs Real Value Promoters Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 May 2023

Subbiah Muthusamy

National Company Law Tribunal · (2023) 05 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 33(7), 35(1), 14, 33(5), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions09 May 2023

Punjab National Bank Vs Smt. Lora Mitra Rath

National Company Law Tribunal · (2023) 05 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 7; Section 60(2); Section 95; Section 95(1); Section 95(4)(b); Section 96; Section 97; Section 99; Section 99(10)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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