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National Company Law Tribunal judgments

20,322 judgments · page 518 of 1,017

Tribunals and Commissions06 Feb 2023

Bharat Gala Vs PIK Resource India Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3160

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5)(ii)(d), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions06 Feb 2023Allowed

Bank Of Baroda Vs P. Mahindhar Reddy & Anr.

National Company Law Tribunal · (2023) 02 NCLT CK 3170

Insolvency and Bankruptcy Code, 2016-Section 95, 10, 101, 102(2), 103, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), Regulation 7Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions06 Feb 2023

Hind Tradex Limited Vs Lakshmi Precisions Screws Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3263

Insolvency and Bankruptcy Code, 2016-Section 60(5)(b), 60(5)(c), 15, 3(31), 3(30), 53(1)(b)(ii), 30(2), 14, 53, 238, 31Haryana Value Added Tax Act, 2003-Section 26CIRP Regulations-Regulation 12(1), 12(2), 13, 14(2)
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Tribunals and Commissions06 Feb 2023

Mr. Vikash Jain Vs Mr. Amit Kumar Jain & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3271

Insolvency and Bankruptcy Code, 2016-Section 5(21), 5(24), 9, 14, 21, 23(1), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(5), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36 to 39, 36B(4A), 37, 38, 38(1)Income Tax Act, 1961-Section 2(1B), 2(9), 2(18), 79
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Tribunals and Commissions06 Feb 2023Allowed

Bank Of Baroda Vs R. Srikanth Reddy & Anr.

National Company Law Tribunal · (2023) 02 NCLT CK 3394

Insolvency and Bankruptcy Code, 2016-Section 95, 10, 101, 102(2), 103, 105, 106, 106(1), 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), Regulation 7Bankers' Books Evidence Act, 1891
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