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National Company Law Tribunal judgments

20,322 judgments · page 533 of 1,017

Tribunals and Commissions13 Jan 2023Allowed

Mahi Buildhome Private Limited Vs M/s. Unibera Developers Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 12A, 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions13 Jan 2023Allowed

Continental Piling & Excavation Private Limited Vs Anwesha Engineering & Projects Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21, 25(2)(h), 30, 30(5), 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 34(1), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, Regulation 39C, 39(3B), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(b), 12, 13, 32(e), 32A(4)
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Tribunals and Commissions13 Jan 2023Allowed

Atul Sheth Vs Suspended Management Of M/s. Captivate Foods Pvt. Ltd. & Anr.

National Company Law Tribunal · (2023) 01 NCLT CK 0560

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 21, 33, 12, 56, 30(6), 31, 33(7), 19, 14, 33(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, Regulation 39BIBBI (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions13 Jan 2023Dismissed

Maruti Packagers Pvt. Ltd. Vs JMV Polymer Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 4, 5(4), 5(6), 8, 8(1), 8(2), 9, 9(5), 9(5)(2)(d), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Cr.P.C.-Section 156(3)
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Tribunals and Commissions13 Jan 2023Disposed Of

Hinduja Estates Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0025

Companies Act, 2013 — Section 230, 230(1), 230(3)(i), 230(3), 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions13 Jan 2023Disposed Of

Mahindra Electric Mobility Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0024

Companies Act, 2013 — Section 230, 230(1), 230(1)(a), 230(1)(b), 230(3), 230(4), 230(5), 230(6), 232, 232(3)(i)Income Tax Act, 1961 — Section 2(1B)
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Tribunals and Commissions12 Jan 2023

Cool Tech Appliances Private Limited Vs Kail Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0313

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24A), 12, 12A, 14, 14(1), 15(1)(c), 16(1), 21, 21(2), 22(1), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 33, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(2), 36A, 36B, 36B(7), 37, 38, 38(1), 38(1)(a), 38(1A), 39, 39(3B), 39(4), 39B, 39C, 39D, 40ACompanies Act, 1956
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