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National Company Law Tribunal judgments

20,322 judgments · page 489 of 1,017

Tribunals and Commissions21 Mar 2023Disposed Of

M/s Larissa Builders LLP Vs M/s Shree Shakti Consultancies Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0050

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 5(7), 5(8), 5(8)(f), 7, 13, 14(1), 31(1), 33, 60(5)Limitation Act,1963 — Section 18, 18(1)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions21 Mar 2023Disposed Of

Sandeep G. Raheja Vs Gstaad Hotels Pvt. Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a)Limitation Act,1963 — Section 18Companies Act, 1956 — Section 433
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Tribunals and Commissions21 Mar 2023Disposed Of

ASG Overseas Pvt Ltd Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0041

Companies Act, 2013 — Section 52, 66, 102, 105, 133, 230, 230(3), 230(5), 230(7), 230(2)(a), 232, 232(2)(e), 232(3)Companies (Compromise, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 6, 7, 8, 10, 14, 18
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Tribunals and Commissions20 Mar 2023

Ms. J. Karthiga Vs Select Galva India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3720

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 33(7), 33(5), 14, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 151IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions20 Mar 2023

M/s Ranasariya Poly Pack Private Limited Vs M/s Uniworld Sugars Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3673

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), Regulation 31(1), 61, 30, 30(2), 30(2)(b), 30(4), 52, 53, 53(1)(b)(i), 53(1)(c), 29A, 14, 31(4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38 and 39Income Tax Act, 1961-Section 79
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Tribunals and Commissions20 Mar 2023Dismissed

P. Sriram Vs Shri. Pradeep Chaturvedi & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3648

Insolvency and Bankruptcy Code, 2016-Section 40, 42, 65, 238, 60(1), 60(5), 63, 231, 33(5), 14Companies Act, 2013-Section 279(1)Arbitration and Conciliation Act, 1996-Section 42(b), 34, 37
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Tribunals and Commissions20 Mar 2023

Vasudevan Gopu

National Company Law Tribunal · (2023) 03 NCLT CK 3800

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(c)(iii), 59(4), 59(7), 59(8)Companies Act, 2013IT Act, 1961-Section 178
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Tribunals and Commissions20 Mar 2023

Vijaykumar V. Iyer Vs M/s Indrani Patnaik & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3816

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A(1), 37, 38, 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Income Tax Act, 1961-Sections 56, 50CA
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Tribunals and Commissions20 Mar 2023

State Bank Of India Vs Simhapuri Energy Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3842

Insolvency and Bankruptcy Code, 2016-Section 7, 53(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45(3)(a)
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Tribunals and Commissions20 Mar 2023Dismissed

Ramela Rangasamy

National Company Law Tribunal · (2023) 03 NCLT CK 3869

Insolvency & Bankruptcy Code, 2016-Section 10, 35(1)(n), 35(1)(o), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 32(c), 32(e)National Company Law Tribunal Rules, 2016-Rule 11, 151
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