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National Company Law Tribunal judgments

20,309 judgments · page 473 of 1,016

Tribunals and Commissions17 Apr 2023Allowed

Sarika Jain Vs Best Bazaar Retail LLP

National Company Law Tribunal · (2023) 04 NCLT CK 0502

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 18(1)(c), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39(4)
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Tribunals and Commissions17 Apr 2023

Punjab National Bank Vs M/s. Amzen Machines (P) Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(b), 18(c), 21, 21(2), 25(g), 25(h), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 36, 36A, 36B(1), 39B, 39C & 39D, 43 to 50, 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13 to 16, 13(2)(e), 17, 27, 36A, 37, 37(a), 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(1), 39(2), 39(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Apr 2023Allowed

State Bank Of India Vs Jogvick Manufacturing & Trading Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Apr 2023Disposed Of

RLA Holdings Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 54, 7, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 41, 31, 13, 34(4), 15, 45(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Apr 2023Disposed Of

Harsh Garg Vs Seok Ho Chang

National Company Law Tribunal · (2023) 04 NCLT CK 0032

Insolvency and Bankruptcy Code, 2016 — Section 9, 19(2), 66, 236
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Tribunals and Commissions17 Apr 2023Disposed Of

Interim Resolution Professional & [Irp} Vs Mr. Sudeep Sharma

National Company Law Tribunal · (2023) 04 NCLT CK 0030

Insolvency and Bankruptcy Code, 2016 — Section 12A, 13, 15, 19(2), 22, 22(2), 43, 45, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 13, 30A, 30A(1), 30A(1)(a), 30A(2), 30A(3), 30A(6), 31, 33, 34
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Tribunals and Commissions13 Apr 2023Disposed Of

Anvi Metcorp Pvt. Ltd. Vs Matiz Metals Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0324

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 22(3)(a), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 16, 17(1), 27, 35, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea), 4(2), 4(2)(b), 13, 15, 32
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Tribunals and Commissions13 Apr 2023Allowed

P. L. Vehicals Private Limited Vs State Bank Of India

National Company Law Tribunal · (2023) 04 NCLT CK 0311

Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Recovery of Debt and bankruptcy Act, 1993
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Tribunals and Commissions13 Apr 2023

India Asset Growth Fund & Anr. Vs Vikram Structures Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0331

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 19, 22, 25(2)(h), 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 43, 45, 50, 52, 56, 66, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 36A, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32
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