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National Company Law Tribunal judgments

20,322 judgments · page 527 of 1,017

Tribunals and Commissions24 Jan 2023

Ayush Food Products Vs Magdha Creative Merchant LLP

National Company Law Tribunal · (2023) 01 NCLT CK 0584

Insolvency and Bankruptcy Code, 2016-Section 33(3), 33, 19, 34(1), 52, 14CIRP Regulations, 2016-Regulation 39B(4), 39C(3)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions23 Jan 2023

M/s. Shrem Residency Pvt. Ltd. Vs M/s. Shraman Estates Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0331

IBC, 2016-Section 7, 12, 12A, 13(1)(b), 13(2), 15, 15(1), 17, 18, 20, 21, 22IBBI (Insolvency Resolution Process for Corporate Person) Regulation 2016-Regulation 6, 6A, 12A, 13, 14, 16A, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Jan 2023

Bank Of India Vs M/s. Vikas WSP Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0364

Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)(iii), 36(4)(iii), 30(2)(e), 238Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7Q, 7(2), 8B, 8F, 17BIncome-tax Act, 1961
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Tribunals and Commissions23 Jan 2023Allowed

Medilloyd Medicament Private Limited Vs Axis Bank Limited & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions23 Jan 2023

Allahabad Bank Vs Sarda Agro Oils Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 33(1)(1)(a), 33(2), 33(1)(a)(i), 34, 14, 52, 12, 21(1), 30(6), 31, 35 to 50, 52 to 54IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 40C, 39CIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(a) and (b), 4(2)
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Tribunals and Commissions23 Jan 2023Allowed

Yogeshwar Enterprise Pvt Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0432

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 38(3), 14, 34, 35, 8 and 10Companies Act, 1956
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Tribunals and Commissions23 Jan 2023Allowed

Meera Garments Vs Tribesmen Graphics Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0445

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions23 Jan 2023

ICICI Bank Ltd Vs Dehradun Highways Project Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 33(2), 33(5), 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13CIRP Regulations, 2016-Regulation 36 A
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Tribunals and Commissions23 Jan 2023Allowed

Fortune Park Hotels Ltd Vs Lavasa Hotels Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0555

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(b), 33(2), 33(3), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 32CIRP Regulations-Regulation 39B
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Tribunals and Commissions23 Jan 2023Allowed

Anhui Technology Imp. Exp Co. Ltd Vs AK Edu Technologies Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5)(i), 16(5), 17, 18, 13(1)(b), 15, 14, 14(1), 14(3), 31(1), 33Companies Act, 2013-Section 128Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jan 2023

M/s. Ricela Health Foods Limited Vs M/s. Evershine Solvex Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13(1)(b), 14, 15, 19, 21, 30, 33, 33(2), 33(5), 33(6), 33(7), 52, 56IBBI (CIRP) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15
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Tribunals and Commissions23 Jan 2023

Union Bank of India Vs Devgan Solvex Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0606

IBC 2016-Section 7, 12A, 14Insolvency and Bankruptcy Boards of India Regulations-Regulation 30ASecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Jan 2023Disposed Of

M/s. Ricela Health Foods Limited Vs M/s. Evershine Solvex Pvt. Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0063

Insolvency and Bankruptcy Code, 2016 — Section 9, 12, 13(1)(b), 14, 15, 19, 21(1), 30(6), 32(2), 33(2), 33(5), 33(6), 33(7), 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation 2016 — Regulation 12, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
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