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National Company Law Tribunal judgments

20,322 judgments · page 531 of 1,017

Tribunals and Commissions18 Jan 2023

Mastermind Commodeal Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(6), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 14, 32, 34, 34-38, 38, 38(3), 41Companies Act, 1956
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Tribunals and Commissions18 Jan 2023Allowed

M/s Granules India Limited Vs M/s Ariston Pharma Novatech Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0534

IB Code, 2016-Section 8, 9, 13(2), 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions18 Jan 2023Allowed

Suzuki Textiles Limited Through Mr. Prashant Agrawal, Resolution Professional Vs Sangam (India) Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0538

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 31, 31(1), 60(5), 60(5)(c), 32A, 14, 13, 15, 29, 25, 25(2)(h), 12(2), 29A, 19, 19(2), 30(1), 30(2), 30(2)(b), 30(4), 30(5), 43, 45, 66, 67, 21(2), 53, 53(1)(b)(1), 238, 5(21), 9, 3(30), Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 12, 17(1), 27(1), 36(1), 36A, 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(4), 39B, 39BA, 39C, 39DCentral Goods and Services Tax Act, 2017-Section 82
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Tribunals and Commissions18 Jan 2023Disposed Of

R.Chandru & Ors. Vs M/s. SPEL Semiconductor Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions18 Jan 2023Disposed Of

Mastermind Commodeal Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(c), 59(6)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary LiquidationProcess) Regulations, 2017 — Regulation 3, 14, 32, 34, 38(3), 41
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Tribunals and Commissions17 Jan 2023

Lucky Holdings Private Limited Vs Deepika Bhurga Prasad, Liquidator

National Company Law Tribunal · (2023) 01 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, Schedule I, First proviso to para 1(3) of Schedule I
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Tribunals and Commissions17 Jan 2023Allowed

M/s. Translumina Therapeutics LLP Vs M/s. Medeor Hospital Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(4), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6MSME Act, 2006
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