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National Company Law Tribunal judgments

20,320 judgments · page 475 of 1,016

Tribunals and Commissions13 Apr 2023Allowed

Rungta Business Private Limited Vs Shradha Agencies Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 7, 65, 5(8), 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 4, 4(1)Companies Act, 1956
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Tribunals and Commissions13 Apr 2023Allowed

Kanazawa Machine & Toll India Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0350

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(8), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 37, 38(2)
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Tribunals and Commissions13 Apr 2023Disposed Of

Pressman Advertising Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0021

Companies Act, 2013 — Section 66, 103, 108, 230, 230(1), 230(4), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 7Companies(Management and Administration) Rules, 2014 — Rule 20
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Tribunals and Commissions13 Apr 2023Disposed Of

Indiabulas Consumer Finance Ltd Vs Apollo Soyuz Electrical Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0008

Insolvency and Bankruptcy Code, 2016 — Section 7, 29A, 30(2), 30(4), 30(6), 31, 32A, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 27, 35, 39(4)
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Tribunals and Commissions13 Apr 2023Disposed Of

Oceanic Technical Services Vs Ajay Joshi

National Company Law Tribunal · (2023) 04 NCLT CK 0004

Insolvency and Bankruptcy Code, 2016 — Section 31, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 21
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Tribunals and Commissions13 Apr 2023Allowed

Gaurav Ashok Adukia Vs Ezeego One Travel And Tours Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 33, 33(1)(a), 33(5), 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
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Tribunals and Commissions12 Apr 2023Allowed

Pradhvi Multitrade Private Limited Vs Nano Minpro Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0565

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Apr 2023Allowed

Raj Petro Specialities Private Limited Vs Fiza Polymers Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0505

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Apr 2023Allowed

State Bank Of India Vs Aaj Ka Anand Papers Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0507

Insolvency & Bankruptcy Code, 2016-Section 33, 33(1), 7, 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Sub-regulation (3B) of Regulation 39Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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