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National Company Law Tribunal judgments

20,322 judgments · page 497 of 1,017

Tribunals and Commissions06 Mar 2023Allowed

Jammu & Kashmir Bank Ltd. Vs Ace Engineering (India) Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3582

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), sub-section (2), 16(5), 17, 18, 13(1)(b), 15, 14(1), 14(3), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions06 Mar 2023

Skystep Trading Ltd Vs Tradohub B2B Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3885

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(3), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions06 Mar 2023Allowed

M/s Intec Capital Limited Vs M/s SRD Management Company Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3895

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8)(b), 7, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Mar 2023Allowed

Metenere Limited Vs GRID Industries Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3561

Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), Sub-Section 8(2), 9(5)(i), 16(5), 17, 18, 13(1)(b), 15, 14, 14(3), 31(1), 33Companies Act-Section 128Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Mar 2023Disposed Of

Mrs. Lata Ajit Shah Vs Panama Systems Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 0036

Insolvency and Bankruptcy Code, 2016 — Section 9, 19, 33(2), 43, 44, 53, 54, 60(5), 66, 68, 69, 70Employees� Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7Q, 11, 14BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 13, 15(5), 31A, 34, 34, 41
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Tribunals and Commissions06 Mar 2023Disposed Of

Jammu & Kashmir Bank Ltd Vs Ace Engineering (India) Pvt. Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 0031

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Companies Act, 2013 — Section 128Bankers� Book Evidence Act, 1891 — Section 2A(a), 2A(b)
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Tribunals and Commissions06 Mar 2023Disposed Of

M/s Paper Creations Vs M/s Jai Laxmi Lighting Industries Pvt. Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 0030

Insolvency and Bankruptcy Code, 2016 — Section 9, 36, 43, 53, 54, 54(1), 54(2), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 12(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 42, 44(1), 45(3)(b)
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Tribunals and Commissions03 Mar 2023

Prashant Jain Vs Goodday Ventures (India) Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3713

Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 33(1), 33(2), 33, 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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Tribunals and Commissions03 Mar 2023

Ajit Kumar Yadav & Ors. Vs Reliance Tech Services Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3717

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 9, 30(6), 33, 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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