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National Company Law Tribunal judgments

20,322 judgments · page 507 of 1,017

Tribunals and Commissions22 Feb 2023Disposed Of

Chanchal Packaging Vs Vivek Kumar Arora

National Company Law Tribunal · (2023) 02 NCLT CK 0054

Insolvency and Bankruptcy Code, 2016 — Section 29A, 30(2), 30(4), 31, 31(2), 53, 53(1), 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37
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Tribunals and Commissions22 Feb 2023Disposed Of

Bharti Land Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0050

Companies Act, 2013 — Section 133, 230, 232Income Tax Act, 1961 — Section 170(2A)
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Tribunals and Commissions21 Feb 2023

Mr. Mohan Agarwal Vs M/s Crown Realtech Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3172

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 53, 53(1), 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 37, 37(1), 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(4)Society Registration Act
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Tribunals and Commissions21 Feb 2023

Sudhir Dhanda Vs Desh Deepak

National Company Law Tribunal · (2023) 02 NCLT CK 3207

Insolvency and Bankruptcy Code, 2016-Sections 18 & 60(5), 12(3)IBBI (CIRP) Regulations, 2016-Regulation 13, 12(1), 12(2), 7, 10Limitation Act, 1963-Section 14
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Tribunals and Commissions21 Feb 2023

Sajeve Bhushan Deora Vs Consortium Of Mr. Sudhir Narayanrao Modak & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3234

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 31(iv), 32, 61, 61(3), 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(1)(c), 39(4)
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Tribunals and Commissions21 Feb 2023Allowed

ICICI Bank Limited Vs Mercator Limited & Anr

National Company Law Tribunal · (2023) 02 NCLT CK 3310

Insolvency and Bankruptcy Code, 2016-Section 7, 14(1), 30(2)(b), 33(1)(a)(i), 33(1)(a)(ii), 33(1)(a)(iii), 34(1), 52, 60(5), Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 36A(10), 36A(12), 39(3B), 40CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions21 Feb 2023

Shree Nakoda Impex Vs Fairdeal Multifilament Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3431

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 4, 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b), 60(5)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Feb 2023

Wellwisher Investment and Trading Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3465

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(2), 59(3), 59(3)(a), 59(3)(c), 59(4), 59(7), 59(8), 53, 35 to 53Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38
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