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National Company Law Tribunal judgments

20,322 judgments · page 522 of 1,017

Tribunals and Commissions01 Feb 2023Allowed

Pheonix Industries Limited Vs PR Castalloys Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3256

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions01 Feb 2023

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National Company Law Tribunal · (2023) 02 NCLT CK 3283

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(c)(iii), 59(3)(a), 59(3)(c), 59(3), 59(4), 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 40(2), 3(2), 3, 14IT Act, 1961-Section 178
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Tribunals and Commissions01 Feb 2023Allowed

Srei Equipment Finance Limited Vs Muktar Minerals Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3397

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 30(6), 33(1)(a), 33(2), 34(1), 52, 56IBBI (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 36(A)(12)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Feb 2023

Shreeprakash Nandkishore Gupta Vs Kotak Mahindra Bank Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3440

Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions01 Feb 2023Disposed Of

Goldy Gera & Ors Vs SRS Real Infrastructure Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 0017

Insolvency and Bankruptcy Code, 2016 — Section 21(6A)(b)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 4A, 16(A)
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Tribunals and Commissions31 Jan 2023

Raconteur Granite Private Limited Vs Omansh Enterprises Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0438

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(7), 13(2), 14(1), 14(2), 14(3), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions31 Jan 2023Allowed

Canara Bank Vs Grid Steel & Alloys Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 7A
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Tribunals and Commissions31 Jan 2023Allowed

Chaitanya Alloys Private Limited Vs Y.R. Traders Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(f)
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