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National Company Law Tribunal judgments

20,322 judgments · page 515 of 1,017

Tribunals and Commissions09 Feb 2023Allowed

Bank Of India Limited Vs Frost International Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Companies Act, 2013-Section 212, Rule 14(a)
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Tribunals and Commissions09 Feb 2023Dismissed

A2Z Infraservices Limited Vs Reliance Realty Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3424

Insolvency and Bankruptcy Code, 2016-Section 9, 10(4)(a), 4, 7, 8, 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 5, 6Limitation Act, 1963-Article 137, Section 3, 4 to 24
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Tribunals and Commissions09 Feb 2023Allowed

Punjab National Bank Vs OGD Services Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3447

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 2(12), 7(5)(a), 9(5)(a), 9(2), 13, 14, 14(1), 31(1), 33Indian Contract Act, 1872-Section 23, 56Companies Act, 1956
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