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National Company Law Tribunal judgments

20,309 judgments · page 463 of 1,016

Tribunals and Commissions28 Apr 2023Disposed Of

Rishi Gupta Vs Jaycee Home Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0054

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(1), 21(6A)(a), 21(6A)(b), 60(5), 65Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14
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Tribunals and Commissions28 Apr 2023Disposed Of

Anand Veena Twisters Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0051

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rule, 2016 — Rule 6, 7, 8, 10
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Tribunals and Commissions28 Apr 2023Disposed Of

Nowonext Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0050

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions28 Apr 2023Disposed Of

Evergrow Trading Pvt Ltd Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0049

Companies Act, 2013 — Section 230, 230(3), 230(5), 232, 232(3)(i)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions27 Apr 2023

Phoenix Arc Private Limited Vs GPI Textiles Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0327

Insolvency and Bankruptcy Code, 2016-Section 14, 21, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 45, 49, 50, 53, 53(1), 60(5)(b), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36, 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 39, 39(1), 39(3), 39(3)(c), 39(4), 39(4A)Employees Provident Fund and Miscellaneous Provident Fund, 1952
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Tribunals and Commissions27 Apr 2023Dismissed

Om Logistics Ltd. Vs Servel India Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(C), 29, 14, 60(6), 31National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions27 Apr 2023

Mayoga Investment Limited Vs MK Overseas Private Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0399

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(c), 18, 18(f)(vi), 20, 20(1), 25, 25(2)(6), 60(5), 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(13)
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Tribunals and Commissions27 Apr 2023Allowed

Indian Overseas Bank Vs Smt. T.G.Saroja & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)RDDB Act, 1993
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