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National Company Law Tribunal judgments

20,322 judgments · page 523 of 1,017

Tribunals and Commissions31 Jan 2023Allowed

M/s Dentorth India Private Limited Vs Union Of India, Ministry Of Finance

National Company Law Tribunal · (2023) 01 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10(3)(b), 10(4)(a), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Jan 2023Allowed

Vikramjit Singh Kochar

National Company Law Tribunal · (2023) 01 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 10, 94, 94(1), 94(3), 94(4), 94(5), 95, 97, 99, 99(1), 99(5), 99(6)(a), 99(6)(b), 99(7), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, 79(15)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions31 Jan 2023Allowed

Paramjit

National Company Law Tribunal · (2023) 01 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 10, 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 97, 99, 99(1), 99(4), 99(5), 99(6)(a), 99(6)(b), 99(7), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 208, 79(15)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions31 Jan 2023Allowed

Ajit Singh Kochar

National Company Law Tribunal · (2023) 01 NCLT CK 0306

Insolvency and Bankruptcy Code, 2016-Section 10, 94, 94(1), 94(3), 94(4), 94(5), 95, 97, 99, 99(1), 99(5), 99(6)(a), 99(6)(b), 99(7), 99(9), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, 79(15)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions30 Jan 2023Allowed

Pritpal Singh Dua, Liquidator Of I V Share And Stock Brokers Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(2), 59(3), 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(4), 59(7), 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 Commissions30 Jan 2023Allowed

Vishal Engineering Company (Partnership Firm) Vs Lexus India Limited & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0582

Insolvency and Bankruptcy Code 2016-Section 16, 8(1), 9(3)(b), 9, 8(2), 9(5)(i), 13, 14, 13(1)(c), 16(3)(b), 22, 12A, 13(1)(b), 13(2), 15, 15(1), 12, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6, 5, sub-rule 1 of Rule 6Limitation Act 1963-Section 18
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Tribunals and Commissions30 Jan 2023

Bee Gee Developers Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0617

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956-Section 134Income Tax Act, 1961-Section 178
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Tribunals and Commissions30 Jan 2023Allowed

M/s United Artlogistics Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 10, 10(4), 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions30 Jan 2023Disposed Of

Pritpal Singh Dua, Liquidator of I V Share and Stock Brokers Ltd Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0064

Insolvency and Bankruptcy Code, 2016 — Section 53, 59, 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(4), 59(8)Income Tax Act 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8(1)(a), 9, 14, 34, 35, 38
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