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National Company Law Tribunal judgments

20,322 judgments · page 516 of 1,017

Tribunals and Commissions09 Feb 2023

Punjab National Bank Vs Ammanarul Spinners Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3484

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(e), 32, 53, 53(1), 61(3)IBBI, Insolvency resolution process for corporate persons, Regulation 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Factories Act
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Tribunals and Commissions08 Feb 2023

Haritham Buyers Association Vs P.T Joy & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29, 43, 45, 49, 66National Company Law Tribunal Rules, 2016-Rule 32The Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
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Tribunals and Commissions08 Feb 2023

CA. M. Suresh Kumar Vs Tip Top Furniture Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3281

Insolvency and Bankruptcy Code, 2016-Section 7, 31A, 33(1)(a), 33(1)(b), 33(1)(ii), 33(1)(iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(2), 35(1)(b), 35(1)(d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions08 Feb 2023

Rajeev Bhambri, Liquidator of S R Reclamation Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3336

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(8), 53, 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38Companies Act, 1956
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Tribunals and Commissions08 Feb 2023Allowed

A J Buildcon Private Limited Vs Patel Engineering Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3343

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Feb 2023

IDBI Vs Shri Garvit Khandelwal

National Company Law Tribunal · (2023) 02 NCLT CK 3402

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96 (1) (a), 96 (1) (b), 96 (1), 99
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Tribunals and Commissions08 Feb 2023

Somani Multibiz Pvt Ltd Vs Ila Metals Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3410

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 14(1), 31(1), 33, 17, 18, 20, 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Feb 2023

M.S. Gopikrishnan Vs KD Lite Developers Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3423

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 9, 13, 14, 14(1), 21(6A), 31(1), 33Insolvency and Bankruptcy Code (Amendment) Act, 2020Real Estate (Regulation and Development) Act, 2016
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Tribunals and Commissions08 Feb 2023

Canara Bank Vs Nakoda Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3432

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 5(16), 7, 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea), 2A, 4(2)(b), 13, 32(e)
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Tribunals and Commissions08 Feb 2023Dismissed

Mr. Surinder Manchanda Vs Nolsar International Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3444

IBC 2016-Section 35(1)(f), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32A, 32A(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C(2)
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Tribunals and Commissions08 Feb 2023Dismissed

Mr. Kalpesh Jaysukh Shah Vs Arch Pharmalabs Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3486

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6(1)Companies Act, 1956
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