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National Company Law Tribunal judgments

20,309 judgments · page 469 of 1,016

Tribunals and Commissions20 Apr 2023Dismissed

Anchor Leasing Private Limited Vs Sejal Realty And Infrastructure Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 7, 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 8
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Tribunals and Commissions20 Apr 2023

Uttam Singhal & Ors. Vs M/s. Anushree Home Developers Pvt. Ltd. & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(8)(f), Explanation 1 to Section 5(8)(f), Explanation 2 to Section 5(8)(f), 7, second proviso to Section 7, 7(1), Explanation (ii) to Second Proviso to Section 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions20 Apr 2023Allowed

M/s Vijay Paints & Chemicals Vs M/s Hanson Agro Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Apr 2023

Mr. Amitabh Singh Vs M/S Vaishali Real Estate Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0351

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(4), 30(6), 31(1), 31(4), 32A, 43, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 37(a), 38(1), 38(1)(b), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1)(a), 39(1)(c), 39(4), 39BBanking Regulation Act, 1949
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Tribunals and Commissions19 Apr 2023

Sushil Kumar Agarwal Proprietor Of M/s Banganga Minerals Vs M/s Gotan Limes Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0304

Insolvency and Bankruptcy Code, 2016-Sections 9, 30(6), 31, 13, 15, 21, 21(1), 24, 7, 31(1), 29A, 30(1), 30(2), 30(4), 53, 61, 62, 14, 43, 45, 50, 66, 31(3), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulations 39(4), 6, 12, 12(2), 13, 18, 28(1A), 35A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2)
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Tribunals and Commissions19 Apr 2023

Reliance Commercial Finance Limited Vs SKIL Shipyard Holdings Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0299

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 3(33), 215, 7(2), 7(3)(a), 7(5), 7(5)(a), 7(5)(b)Insolvency & Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate persons) Regulations, 2016-Regulation 2(A)
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Tribunals and Commissions19 Apr 2023

Shree Rajasthan Syntex Ltd. Vs State Bank Of India & Ors.

National Company Law Tribunal · (2023) 04 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 54C, 54A(2)(f), 54A(2)(g), 54A(3), 54A(2)(e), 54B(1)(a), 30(1), 54K, 54C(3)(c), Chapter III, Chapter VI, 54A(2)(d), 29A, 7, 11A, 9, 10, 11A(3), 14, 14(1), 54F, 54A, 54F(5), 19(2), 54H, 54H(b), 54H(c), 54JCompanies Act, 1956Micro, Small and Medium Enterprises Development Act, 2006
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