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National Company Law Tribunal judgments

20,322 judgments · page 478 of 1,017

Tribunals and Commissions10 Apr 2023Allowed

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National Company Law Tribunal · (2023) 04 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(c)(iii), 59(3), 59(4), 59(8)Companies Act, 2013IT Act, 1961-Section 178
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Tribunals and Commissions10 Apr 2023

M/s. Pillar Industries India Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Chapter V, Section 59(3)(a), 59(3)(b), 59(3)(c), 59(3)(c)(i), 59(4), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 3(1)(a), 3(1)(b), 3(1)(c), 3(1)(c)(i), 9, 14, 34(1), 35
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Tribunals and Commissions10 Apr 2023

M/s. Sarvottam Rolling Mills Private Limited Vs M/s. Rathi Industries Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0546

Insolvency & Bankruptcy Code (IBC), 2016-Section 8, 9, 9(4), 9(5), 14, 14 (1) (a), (b), (c) & (d), 15, 17, 18, 19, 20, 21, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Apr 2023Allowed

Ingram Micro India Pvt Ltd Vs Fastlane Information Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0550

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18(1)(b), 33(2), 34(8), 35 to 50, 52, 52 to 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3
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Tribunals and Commissions10 Apr 2023Allowed

Vemuri Ravi Kumar Vs Bhrigu Infra Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0551

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 19(2), 33(1)(a), 34(1), 34(8), 52, 35 to 50, 52 to 54National Company Law Tribunal Rules, 2016-Rule 11, 13, 32Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions10 Apr 2023Allowed

M/s. PMC YM-Pharma Private Limited Vs Krishna Premium Care Services LLP

National Company Law Tribunal · (2023) 04 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 4, 8(2), 8(2)(a), 9, 9(5)(2)(d), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 6, 7A
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Tribunals and Commissions10 Apr 2023Allowed

Bank Of Maharashtra Vs Shri Sunku Ramesh & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 95, 100, 101, 102 (2), 103, 104, 105, 106, 106 (3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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