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National Company Law Tribunal judgments

20,322 judgments · page 520 of 1,017

Tribunals and Commissions03 Feb 2023

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National Company Law Tribunal · (2023) 02 NCLT CK 3358

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 12(2), 33, 22(3), 29A, 30(2)(b), 53, 30(2)(e), 30(2), 30(4), 30, 31(1), 31(2), 31(4), 32, 32A, 61, 61(3), 188, 196, 14, 66, 3(31), 36(4)(a)(iii), 53(1), 53(1)(f), 43, 45, 49, 50, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 38, 39(4), 9A, 38(1), 38(1A), 38(1B), 38(2), 38(3)Companies Act, 2013-Section 66, 42, 62(1)(c)
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Tribunals and Commissions03 Feb 2023

Raj Radhe Finance Limited Vs Shree Ramrajya Cotex Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3408

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1) clauses (a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Feb 2023Disposed Of

Plancess Edusolutions Private Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0005

Companies Act, 2013 — Section 73, 133, 230, 230(1)(a), 230(1)(b), 230(5), 232, 232(3)(i)
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