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National Company Law Tribunal judgments

20,322 judgments · page 491 of 1,017

Tribunals and Commissions17 Mar 2023Allowed

Mr. Ashish Chhawchharia, RP of Sintex-BAPL Limited Vs COC of Sintex-BAPL Ltd Through Asset Reconstruction Company (India) Ltd & Anr

National Company Law Tribunal · (2023) 03 NCLT CK 3579

Insolvency and Bankruptcy Code, 2016-Section 9, 18 to 21, 14, 30, 30(2)(a) to (f), 30(2)(b)(ii), 30(6), 31, 31(1), 53IBBI (CIRP of the Corporate Persons) Regulations, 2016-Regulations 38 and 39, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions17 Mar 2023

Canara Bank Vs Sree Shanmuga Modern Rice Mills Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3585

The Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33, 238I&B (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 Commissions17 Mar 2023

IL & FS Broking Services Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3976

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
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