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National Company Law Tribunal judgments

20,322 judgments · page 528 of 1,017

Tribunals and Commissions23 Jan 2023Disposed Of

Kuldeep Singh And Another Vs Manjul Mittal

National Company Law Tribunal · (2023) 01 NCLT CK 0062

Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation 2016 — Regulation 47
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Tribunals and Commissions23 Jan 2023Disposed Of

Abhinav Garg Vs M/s SRS Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0059

Insolvency and Bankruptcy Code, 2016 — Section 7, 53(1)Companies Act, 2013 — Section 74(2), 149(7), 149(12), 425National Company Law Tribunal Rules, 2016 — Rule 11, 74(2)
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Tribunals and Commissions20 Jan 2023Allowed

P N Amarsey Foundation Vs Supernova Technologies Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0386

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 31, sub-section (1) of section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Jan 2023Allowed

Mangesh Vitthal Kekre, RP Of M/s Krishna Oils & Proteins Pvt Ltd Vs M/s Krishna Oils & Proteins Pvt Ltd & Ors

National Company Law Tribunal · (2023) 01 NCLT CK 0387

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 53IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Jan 2023Allowed

Purshotam Gaggar, RP Vs JSB Entrade Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(C), 16(1), 21(2), 22(1), 26(6A), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33, 43, 45, 49, 50, 60(5), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 12(2), 13(1), 13(2)(d), 15A, 16, 17(1), 17(2), 27, 35(1)(c), 35A, 36, 36(1), 36A, 36A(1), 36A(12), 36B, 36B(4A), 38(1A), 38(1B), 38(2), 39(4), 40ASARFAESI Act, 2002
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Tribunals and Commissions20 Jan 2023Allowed

70f05e5caed6fa4b4613418736fe114a

National Company Law Tribunal · (2023) 01 NCLT CK 0415

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 33(1), 12, 56, 30(6), 33(7), 14, 33(5), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions20 Jan 2023

Saurer Premier Technologies Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0435

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016-Regulation 14
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Tribunals and Commissions20 Jan 2023

Bank Of India Vs M/s Anand Tex India Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0448

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21(2), 25(2)(h), 5(24A), 29A, 240A, 30(1), 30(2), 30(4), 31(4), 14, 66, 43, 45, 50, 32A, 53(1)(b)(ii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 27, 35, 35A, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(B)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32 clause (e), clause (f), 4(2)(b)
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