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National Company Law Tribunal judgments

20,322 judgments · page 510 of 1,017

Tribunals and Commissions17 Feb 2023Allowed

Saite Power Source (HK) Co. Ltd Vs Global Powersource (India) Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3362

Insolvency & Bankruptcy Code, 2016-Section 9, 10A, 13, 14, 14(1), 17, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Feb 2023Allowed

Commonwealth Power (India) Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3363

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 37(1), 38Companies Act, 1956
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Tribunals and Commissions17 Feb 2023

ICICI Bank Limited Vs Rasiklal Sankalchand Jewellers Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3374

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 33, 34(1), 52, Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions17 Feb 2023

M/s Reliable Finance Corpn Private Limited Vs M/s Stellar Investments Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3395

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12(3), 14, 25(2), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(10), 36A(12), 36B(1), 38, 39, 39(1)(c), 39(4), 40Companies Act, 2013
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Tribunals and Commissions17 Feb 2023

ITC Ltd-Agri Business Division Vs Periyar Agro Food Industries Pvt. Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3418

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 33(1)(a), 34, 43, 45, 66, 33, 31A, 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
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Tribunals and Commissions17 Feb 2023Allowed

Dr. Ankush Garg Vs Atlanta Mediworld Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3456

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 13(1)(c), 14, 15, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Feb 2023Allowed

Robo Silicon Private Limited Vs Viraaj Projects (India) Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3473

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Feb 2023

Oriental Bank Of Commerce Vs J.R. Agrotech Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3415

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31(1), 30(4), 30(2), 238, 53(3), 14, 14(4), 20(2)(b), 19, 25(2)(d)Employees Compensation Act, 1923-Section 31, 14A, 14Companies Act, 2013-Section 326, 326(2)(b)(iii)
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