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National Company Law Tribunal judgments

20,322 judgments · page 485 of 1,017

Tribunals and Commissions27 Mar 2023Disposed Of

State Bank Of India Vs Ethnic Speices Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3744

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 14, 52, 35 to 50, 52 to 54, 34 (8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3
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Tribunals and Commissions27 Mar 2023Disposed Of

State Bank Of India Vs Ethnic Agros Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3809

Insolvency and Bankruptcy Code, 2016-Section 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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Tribunals and Commissions27 Mar 2023Disposed Of

Mr. Kasi Srinivas

National Company Law Tribunal · (2023) 03 NCLT CK 3830

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 34 (8), 35 to 50, 52, 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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Tribunals and Commissions24 Mar 2023

Mr. Amit Mittal Vs M/s. Vijay Engifab India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3742

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Mar 2023Allowed

S. V. R Enterprises Vs Netizen Engineering Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3753

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4, 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Limitation Act
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Tribunals and Commissions24 Mar 2023Allowed

Techno Craft Vs G.R. Cables Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3794

IBC, 2016-Section 9, 14, 29A, 30(2), 30(2)(b), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30(4), 37, 38, 38(1A), 39(4)NCLT Rules, 2016-Rule 11, 13, 32, 50
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Tribunals and Commissions24 Mar 2023Allowed

C J Chemiclas Pvt Ltd Vs L N Industries India Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3550

IBC, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions24 Mar 2023Allowed

Techno Craft Vs G.R. Cables Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3997

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(b), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30(4), 37, 38, 38(1A), 39(4)National Company Law Tribunal Rules, 2016-Rule 11, 13, 32, 50
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Tribunals and Commissions24 Mar 2023Allowed

State Bank Of India Vs M/s. G S Biotech Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3998

Insolvency and Bankruptcy Code, 2016-Sections 6, 7, 8, 10, 13, 14, 31, 33, 238AInsolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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