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National Company Law Tribunal judgments

20,309 judgments · page 466 of 1,016

Tribunals and Commissions25 Apr 2023

State Bank Of India Vs Yashasvi Yarns Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0665

IBC-Section 7, 12 (1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 34(B)(4), 34B, Clause 4 of Schedule-II
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Tribunals and Commissions25 Apr 2023Allowed

Japna Estates Pvt. Ltd. Vs Shubhkamna Buildwell And Estates Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0404

Companies Act, 1956-Section 433(e), 433(f), 434, 439Insolvency & Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 53Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions25 Apr 2023

M/s Edu Smart Services Private Limited (Through its Liquidator Ritu Rastogi) Vs Lakshdeep Investments & Finance Private Limited & Ors.

National Company Law Tribunal · (2023) 04 NCLT CK 0406

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 29A, 14, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 32A, 32(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions25 Apr 2023

Printofab Vs Gopish Pharma Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1)(a)Companies Act, 1956
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Tribunals and Commissions25 Apr 2023Disposed Of

Sunomatic Power Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2023) 04 NCLT CK 0046

Companies Act, 2013 — Section 248, 252, 252(1)Income Tax Act, 1961 — Section 139(1), 276CCCompany (Removal of Names of Companies from the Registrar of Companies) Rules, 2016 — Rule 7, 9
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Tribunals and Commissions25 Apr 2023Dismissed

Sarish Mittal Vs Nipan Bansal

National Company Law Tribunal · (2023) 04 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 22(2), 24, 60(5), 218
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Tribunals and Commissions24 Apr 2023

M/s Asset Care and Reconstruction Enterprises Limited Vs M/s Sare Gurugram Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0313

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 21(6A)(b), 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 43-51, 45, 50, 53(1)(b), 60(5), 66, 67IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9A(2)(b)(iii), 36A(1), 37 to 39, 37(1), 38(1), 38(1A), 38(1B), 39(1)(a), 39(4)Companies Act, 2013-Section 179
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Tribunals and Commissions24 Apr 2023Allowed

Rakhi (Proprietor of Srinivasa Cloth Mills) Vs Chandrima Fashions Fabrics Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0309

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(a), 9(3)(b), 9(3)(c), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 Apr 2023

Bijay Murmuria Vs Karnataka Bank Limited & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0307

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 17(1)(d), 5(7), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 28SARFAESI Act, 2002-Section 5(1), 5(1A), 5(2), 5(2A), 5(3), 5(4), 5(5)
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Tribunals and Commissions24 Apr 2023

Jammu And Kashmir Bank Limited Vs Pan India Utilities Distribution Co. Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0415

IBC, 2016-Section 54, 54(1), 7, 33(1), 53, 53(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 45(3), 13, 34, 31A, 41, 40, 45, 37A, Schedule IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions24 Apr 2023Allowed

M/s Steel Exchange Inda Ltd. Vs M/s Sai Bhaskar Irons Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Section 12
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Tribunals and Commissions24 Apr 2023

Kadam Kirtibhai Patel Proprietor Pearl Impex Vs Map Oil

National Company Law Tribunal · (2023) 04 NCLT CK 0418

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2), 30(4), 33(5), 33(7), 34 to 40, 35(1)Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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