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National Company Law Tribunal judgments

20,322 judgments · page 530 of 1,017

Tribunals and Commissions19 Jan 2023

Union Bank of India Vs Dolphin Marine Foods and Processors (India) Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0379

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53, 53(1), 61(3)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions19 Jan 2023

Union Bank Of India & Ors. Vs Rolta India Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(1), 7(2), 7(2) to (5), 7(5), 7(5)(a), 7(5)(b), 7(7), 9, 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Jan 2023Disposed Of

Ashapura Perfoclay Limited Vs Mahabir Techno Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Sections 9, 33(2), 34(1), 43, 45, 50, 52(1)(b), 54, 54(1), 54(2), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 30, 35, 45SARFAESI Act, 2002-Section 13(4)
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Tribunals and Commissions19 Jan 2023Disposed Of

Chancellor Commodeal Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0051

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions19 Jan 2023Disposed Of

Fancy Marketing & Investment Company Pvt Ltd Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0050

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions18 Jan 2023Disposed Of

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National Company Law Tribunal · (2023) 01 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 33, 53, 29AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 32A, 35(2), 45, 45(3)
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