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National Company Law Tribunal judgments

20,322 judgments · page 538 of 1,017

Tribunals and Commissions06 Jan 2023

Newcrest India Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c)(i), 59(3)(6)(i), 59(3)(a), 59(3)(c), 59(6), 52, 53(1)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 31, 14, 9, 34(1), 38(1)(b)(iii), 32, 34-38
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Tribunals and Commissions06 Jan 2023Dismissed

Mrs. Gurmeet Kaur Makan (Through RP)

National Company Law Tribunal · (2023) 01 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to CD) Rules, 2019-Rule 6
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Tribunals and Commissions06 Jan 2023Allowed

Prem Kumar Bajaj Vs Midland Polymers Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0578

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31, 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Jan 2023

Mr. Vipin Agarwal Vs Mr. Sunil Kumar Agrawal

National Company Law Tribunal · (2023) 01 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(c), 29A(h), 240-A, 33Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions06 Jan 2023

Pankaj Mehta & Ors. Vs M/s Ansal Hi Tech Township Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 3(12), 4, 5(8), 5(8)(f), second proviso to Section 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions06 Jan 2023Allowed

Mr. Sandeep Bidani Vs Praxis Developers India Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 5(8), 7(5), 14, 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Jan 2023Disposed Of

Aeroflex International Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0010

Companies Act, 2013 — Section 13, 55, 61, 64, 133, 230, 230(1), 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 Commissions06 Jan 2023Disposed Of

Agafiya Trading Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0009

Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions06 Jan 2023Disposed Of

Rubber Products Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0008

Companies Act, 2013 — Section 230, 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions06 Jan 2023Disposed Of

CS Vishram Narayan Panchpor Liquidator of M/s. Newcrest India Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0007

Insolvency and Bankruptcy Code, 2016 — Section 52, 53(1), 59, 59(3), 59(3)(a), 59(3)(c), 59(3)(c)(i), 59(3)(6)(i), 59(6), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulation 2017 — Regulation 9, 14, 31, 32, 34, 34(1), 38, 38(1)(b)(iii), 38(3)
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Tribunals and Commissions06 Jan 2023Disposed Of

Mars Hotels And Resorts Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0005

Companies Act, 2013 — Section 230, 231, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
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