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National Company Law Tribunal judgments

20,309 judgments · page 457 of 1,016

Tribunals and Commissions04 May 2023Allowed

M/s. Budge Budge Company Ltd. Vs M/s. UTM Packaging (India) Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0826

Insolvency and Bankruptcy Code, 2016-Section 25(2)(h), 33(2), 43, 45, 49, 54, 54(2), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 35(2), 45, 45(3)
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Tribunals and Commissions04 May 2023Disposed Of

Central bank of India Vs M/s Simplex Infrastructures Ltd

National Company Law Tribunal · (2023) 05 NCLT CK 0106

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 9, 9(5), 60(5)Arbitration and Reconciliation Act, 1996 — Section 34, 37Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions04 May 2023Disposed Of

Toccata Realtors Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0019

Companies Act, 2013 — Section 133, 230, 230(3), 230(5), 230(6), 232, 232(6)Income Tax Act, 1961 — Section 2(1B), 47
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Tribunals and Commissions04 May 2023Disposed Of

TG Terminals Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0008

Companies Act, 2013 — Section 230, 230(1)(b), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions04 May 2023Disposed Of

Vitesco Technologies India Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0007

Companies Act, 2013 — Section 66, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions04 May 2023Disposed Of

Treasure Retail Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0004

Companies Act, 2013 — Section 103, 108, 230, 230(1)(a), 230(1)(b), 230(3), 230(4), 230(5), 232Companies (Management and Administration) Rules, 2014 — Rule 20Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 10
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Tribunals and Commissions03 May 2023

L. V. Shyam Sundar Vs Ramgopal Lakshmi Ratan & Ors.

National Company Law Tribunal · (2023) 05 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 33(1), 33(1)(a), 33(5), 33(7), 35(1), Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017Income Tax Act-Section 178
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Tribunals and Commissions03 May 2023Allowed

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National Company Law Tribunal · (2023) 05 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 53(1), 59(8)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14
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Tribunals and Commissions03 May 2023Allowed

ICICI Bank Limited Vs Prakash Chand Gupta & Anr.

National Company Law Tribunal · (2023) 05 NCLT CK 0679

Insolvency and Bankruptcy Code, 2016-Sections 7, 60(2), 95, 95(1), 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions03 May 2023

Udayraj Patwardhan Vs Roxina Real Estate Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0683

Insolvency and Bankruptcy Code, 2016-Sections 7 to 9, 12A, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6, 40A, 31, 33, Schedule-INational Company Law Tribunal Rules, 2016-Rule 11
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