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National Company Law Tribunal judgments

20,322 judgments · page 476 of 1,017

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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Tribunals and Commissions12 Apr 2023Allowed

HDFC Bank Limited Vs M/s. DD Industries Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions12 Apr 2023

PPagro India Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Section 10, 12A
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Tribunals and Commissions12 Apr 2023Allowed

Gujarat Copper Alloys Limited Vs Creative Powertech Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0514

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 2023

M/s. Chants Events and Promotions Pvt. Ltd. Vs M/s. Color Palette Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0516

Insolvency & Bankruptcy Code, 2016-Section 7, 7(3)(b), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions12 Apr 2023

STCI Finance Limited Vs Bohra Industries Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0519

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 32A, 4(7), 4(8), 238, 31NCLT Rules, 2016-Rule 11Negotiable Instruments Act, 1881-Section 138, 141, 143
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Tribunals and Commissions12 Apr 2023Allowed

M/s Garg Granites Private Limited Vs M/s Radharani Exports Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0520

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 60(5), 4, 9(5), 9(4), 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions12 Apr 2023Allowed

State Bank Of India Vs Vindhyavasini Steel Products Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0522

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 13, 14, 31, 33, 238ASecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14Limitation Act, 1963-Article 137, Section 5, 18
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