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National Company Law Tribunal judgments

20,322 judgments · page 490 of 1,017

Tribunals and Commissions17 Mar 2023

M/s. Punjabi Accessoriezz Private Limited & Ors. Vs M/s. Kredo Beauty Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3699

Insolvency and Bankruptcy Code, 2016-Section 9, 30(4), 30(6), 29A, 30(1), 30(2), 30(2)(e), 31(1), 21(2), 5(24), 5(24)(j), 5(24)(l), 2(l), 34(4)(a), 16(1), 15(1)(c), 26(6A), 22(1), 43, 45, 50, 66Companies Act, 2013-Section 169(1), 242, 163, 152(2), 102, 114, 107, 109, 47, 43, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39(3B), 39(4), 38(1A), 35A, 38(1), 38(1B), 38(2), 12(1), 13(1), 15A, 17(1), 17(2), 27, 36(1), 36A, 36B, 36B(4A), 37(1), 39C, 32
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Tribunals and Commissions17 Mar 2023Dismissed

Ashu Dutt Vs Northbridge Consulting Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3652

Insolvency & Bankruptcy Code, 2016-Section 9Companies Act, 2013-Sections 241, 242Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions17 Mar 2023

Mr. Kamal Kishor Gurnani Vs Shree Gajanan Agro Farms Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3650

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 7, 33, 34, 14, 33(5), 33(7), 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13
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Tribunals and Commissions17 Mar 2023

Brigadier Rajeev Varma & Anr. Vs TGB Reality Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3647

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(7), 65, 214 to 216Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulations 25 and 27
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Tribunals and Commissions17 Mar 2023Allowed

Shakuntala Joshi & Ors. Vs M/S Hyper Techno Buildmart Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3632

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 15(1)(c), 16(1), 17, 18, 19, 19(2), 19(3), 20, 21, 21(2), 22, 22(1), 22(3)(A), 25(2)(h), 26(6A), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 33, 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 17, 17(1), 17(2), 26, 27, 35A, 36(1), 36A, 36B, 37, 38(1), 38(1A), 38(1B), 38(2), 39, 39(1), 39(2), 39(4), 39B, 39C, 39D, 40AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
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