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National Company Law Tribunal judgments

20,322 judgments · page 519 of 1,017

Tribunals and Commissions06 Feb 2023Dismissed

Rays Power Experts Private Limited Vs Navkar Woollens Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3457

Insolvency and Bankruptcy Code, 2016-Section 5(6), 7, 8, 8(1), 8(2), 8(2)(b), 9, 9(1), 9(2), 9(3)(b), 9(5), 9(5)(ii), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions06 Feb 2023

Mrs Pinki Aggaral

National Company Law Tribunal · (2023) 02 NCLT CK 3488

Insolvency and Bankruptcy Code, 2016-Section 94(1), 79(15)(e), 94(4), 94, 95, 96(1), 96(3), 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)
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Tribunals and Commissions06 Feb 2023Disposed Of

Excise And Taxation Commissionerm, Haryana Vs Deepak Thukral RP

National Company Law Tribunal · (2023) 02 NCLT CK 0033

Insolvency and Bankruptcy Code, 2016 — Section 3(30), 3(31), 14, 15, 30(2), 31, 53, 53(1)(b)(ii), 60(5)(b), 238Haryana Value Added Tax Act, 2003 — Section 26Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 10, 12(1), 12(2), 13
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Tribunals and Commissions06 Feb 2023Disposed Of

Shree Shelter Private Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0023

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 232, 232(3), 232(3)(i), 232(4)
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Tribunals and Commissions03 Feb 2023Allowed

AJS Impex Private Limited Vs Nyka Steels Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3633

Insolvency & Bankruptcy Code, 2016-Section 9, 9 (3) (b), 14, 14 (1), sub-section (1) of section 31, 33, 13, 15, 17, 18, 19, 20, 21Securitisation 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 Commissions03 Feb 2023

Mr. Hitesh Kothari Vs Costra Advertising India Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3156

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 15, 34(1), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions03 Feb 2023Allowed

AJS Impex Private Limited Vs Matrushree Export Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3230

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 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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