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National Company Law Tribunal judgments

20,309 judgments · page 455 of 1,016

Tribunals and Commissions09 May 2023Allowed

9Planets Products Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0791

Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7SARFAESI-Section 13(2)
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Tribunals and Commissions09 May 2023Allowed

HDFC Bank Limited Vs Euro life Healthcare Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0798

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 May 2023Allowed

Akal Finlease Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0835

Insolvency and Bankruptcy Code, 2016-Section 59, 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 30, 34(1), 38(2)
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Tribunals and Commissions09 May 2023

A. Guhan & Anr. Vs Ms. Sunita Umesh

National Company Law Tribunal · (2023) 05 NCLT CK 0836

IBC, 2016-Section 5 (13), 5 (13)(c)(e), 9, 14, 14 (1) (d), 33 (5), 42, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31 (b)
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Tribunals and Commissions09 May 2023

Birla Cotsyn (India) Limited Vs Godavari Corporation Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0852

Insolvency and Bankruptcy Code, 2016-Section 7, 11(d), 33(5), 52, sub-section (6) of Section 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Services Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5
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Tribunals and Commissions09 May 2023Disposed Of

Catalyst Trusteeship Limited Vs Futurefone Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0040

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 7, 10, 10AInsolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016 — Rule 4
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Tribunals and Commissions09 May 2023Disposed Of

Melange Systems Private Limited Vs PME Infratech Pvt. Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0030

Micro, Small and Medium Enterprises Development Act, 2006 — Section 16, 18Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4(1)
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Tribunals and Commissions09 May 2023Dismissed

Indiabulls Real Estate Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0025

Companies Act, 2013 — Section 133, 230, 230(4), 232, 232(3)(i), 232(5), 232(6)Competition Commission Act, 2002 — Section 31(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6
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Tribunals and Commissions09 May 2023Disposed Of

Akal Finlease Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process), Regulations, 2017 — Regulation 9, 30, 34(1), 38(2)
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