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National Company Law Tribunal judgments

20,309 judgments · page 456 of 1,016

Tribunals and Commissions08 May 2023Allowed

State Bank Of India Vs Swarna Hospital Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency & Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 May 2023Allowed

Mrs. Narala Varalakshmi Vs Namratha Power Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 31, 31A(1), 45
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Tribunals and Commissions08 May 2023Disposed Of

Savita Polymers Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0036

Companies Act, 2013 — Section 66, 230, 230(5), 232, 232(3)(i)
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Tribunals and Commissions08 May 2023Disposed Of

Udit Properties Private Limited & Ors Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0032

Companies Act, 2013 — Section 129(3), 133, 137(1), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232(1), 232(3), 232(3)(i), 232(4)
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Tribunals and Commissions04 May 2023

Central Bank Of India Vs Simplex Infrastructures Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 9, 9(5), 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions04 May 2023Allowed

Reliance Capital Limited Vs IDBI Trusteeship Services Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0620

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(f), 25(2)(a), 18, 23, 25, 13, 15, 18(1)(f), 18(1)(f)(ii), 23(2), 27, 31, 34, 22(4), 14, 14(1)(c), 14(c), 2(31), 238, 52, 52(1), 52(1)(a), 52(1)(b), 52(4), 53, 53(1)(b)(ii), 25(1), 25(2), 33National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 9, 9(2), 5(b)
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Tribunals and Commissions04 May 2023

Bank of India Vs Future Lifestyle Fashions Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0692

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (1) of Section 14, 13, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions04 May 2023Allowed

Deputy Commissioner (Assessment) Vs George Varkey

National Company Law Tribunal · (2023) 05 NCLT CK 0772

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(30), 14, 17, 18, 20, 33(1), 33(5), 35, 39, 40, 40(2), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 30Central Sales Tax Act, 1956
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