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National Company Law Tribunal judgments

20,322 judgments · page 484 of 1,017

Tribunals and Commissions28 Mar 2023Allowed

Rajalakshmi Varadarajan

National Company Law Tribunal · (2023) 03 NCLT CK 3725

Insolvency and Bankruptcy Code, 2016-Section 9, 42, 52, 53, 53(1), 54IBBI (Liquidation Process) Regulations, 2016-Regulation 35(2), 45, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Mar 2023Disposed Of

Mr. Chinna Gurappa Vs K.P.R. Industries (India) Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3601

Insolvency and Bankruptcy Code, 2016-Section 54, 10, 12Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Mar 2023

S.L. Plastics Vs Aditya Chemtec Pvt Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3848

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 4(1), 5(21), 8, 9, 9(3)(b), 9(4), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Mar 2023Allowed

M/s. Indiabulls Housing Finance Limited Vs M/s. Mantri Developers Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3551

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 5(8), 14, 15, 17, 18, 20, 21, 31, 33, 95, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Mar 2023Allowed

Triveni Education Society Vs Sovereign Industries Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3560

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Mar 2023

Suresh Yadav Vs S.P Contracts Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3994

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9(5)(ii), 7 and 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Limitation Act, 1963-Section 18, Article 137, 5
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Tribunals and Commissions27 Mar 2023Disposed Of

State Bank Of India Vs IND Tob International Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3623

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 33, 34(8), 35 to 50, 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulation 3IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(e)
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