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National Company Law Tribunal judgments

20,309 judgments · page 460 of 1,016

Tribunals and Commissions02 May 2023Disposed Of

Rasendra Chemexport Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0018

Companies Act, 2013 — Section 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions02 May 2023Disposed Of

Nessa Hearing India Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0005

Companies Act, 2013 — Section 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions02 May 2023Disposed Of

Principal Commissioner of Income Tax Vs Rakesh Ahuja

National Company Law Tribunal · (2023) 05 NCLT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 3(30), 3(31), 14, 29, 30(2), 33(5), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 16, 42, 43National Company LawTribunal Rules, 2016 — Rule 11
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Tribunals and Commissions01 May 2023Allowed

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National Company Law Tribunal · (2023) 05 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 10, 10(3)(a), 10(3)(b), 10(3)(c), 11, 11(d), 13, 14, 17, 31(1), 33Companies Act, 1956SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions01 May 2023

Mr. Ritesh R. Mahajan Vs Committee Of Creditor (CoC) & Anr.

National Company Law Tribunal · (2023) 05 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 30(2), 30(2)(a), 30(2)(e), 30(3), 30(6), 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 27, 37(l), 38, 38(1)(b), 39(1), 39(1B)(c)
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Tribunals and Commissions01 May 2023

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National Company Law Tribunal · (2023) 05 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 33, 12, 56, 30(6), 31, 21(1), 33(1)(a), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions01 May 2023Allowed

Sri Lakshmi Venkateshwara Traders Vs SNS Starch Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0720

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 8(2), 3(6)(a), 9(5)(2)(d), 5(21), 4, 14, 14(1), 7, 31, 33, 13Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 5, 6Sale of Goods Act, 1930-Section 55, 55(1)
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