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National Company Law Tribunal judgments

20,322 judgments · page 508 of 1,017

Tribunals and Commissions21 Feb 2023Disposed Of

Shree Balaji Stone Industries Vs Desh Deepak

National Company Law Tribunal · (2023) 02 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 12(3), 18, 60(5)Limitation Act 1963 — Section 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 7, 10, 12(1), 12(2), 13
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Tribunals and Commissions21 Feb 2023Disposed Of

Ram Murti Batta Vs C & C TOWERS LIMITED & Anr

National Company Law Tribunal · (2023) 02 NCLT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 29, 3191), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36(4)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions21 Feb 2023Disposed Of

Parminder kaur and another Vs C&C TOWER LTD. And another

National Company Law Tribunal · (2023) 02 NCLT CK 0047

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 29, 3191), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36(4)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions21 Feb 2023Disposed Of

Mrs. Kussum Chadha Ahuja & Anr Vs C & C Towers Limited

National Company Law Tribunal · (2023) 02 NCLT CK 0046

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 29, 3191), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36(4)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions21 Feb 2023Disposed Of

Maa Naina Devi Papers Private Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0044

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(1), 230(6), 232, 232(1), 232(3)(i)
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Tribunals and Commissions20 Feb 2023Disposed Of

Trux App Private Limited Vs Safe Cargo Movers Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3318

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(c), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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