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National Company Law Tribunal judgments

20,309 judgments · page 468 of 1,016

Tribunals and Commissions21 Apr 2023Allowed

In Re: Sagar Autotech Private Limited (Liquidation)

National Company Law Tribunal · (2023) 04 NCLT CK 0453

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 30(6), 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions21 Apr 2023

Shruti Impex Vs Jeevan Polymers Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0438

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(i), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions21 Apr 2023Allowed

M/s. Conquerent Control Systems Private Limited Vs M/s. Ansal Crown Infrabuild Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 4, 8(1), 9, 9(5), 9(5)(i), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Apr 2023

M/s. Joneja Bright Steels Pvt Ltd Vs M/s. Nipman Fastners Industries Pvt Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0442

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Apr 2023Allowed

Kaliber Associates Pvt. Ltd Vs J. R. Modi Associates Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 7; Section 4; Section 5(8); Section 5(8)(a) to 5(8)(i); Section 5(8)(f); Section 60(1); Section 7(4); Section 14; Section 14(1)(a), (b), (c) & (d); Section 14(3)(b); Section 13(2); Section 15; Section 17; Section 18; Section 19; Section 20; Section 21; Section 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions20 Apr 2023Allowed

Gurdev Singh Vs DPD Industries Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0353

Insolvency and Bankruptcy Code, 2016-Section 12(2), 12, 14, 19, 21(1), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 52, 56, 60(5), 233Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 12, 13, 15, 32(e), 32(f)
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Tribunals and Commissions20 Apr 2023

M/s Somal Pipes Private Ltd. Vs M/s Mahajan Steel Furnace Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0334

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 60(5), 33, 21, 12, 56, 30, 14, 33(5), 33(6), 33(7), 52, 19, 233, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(a), 4(b), 2B(1), 12, 13, 15
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