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National Company Law Tribunal judgments

20,322 judgments · page 546 of 1,017

Tribunals and Commissions28 Nov 2022

Amrit India Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0379

Insolvency and Bankruptcy Code, 2016-Section 54C, Chapter III-A, 54K, 54A(1), 54A(2)(g), 54A(2)(f), 54A(3), 54A(2)(e), 54B(1)(a), 54C(3)(c), 29A, 54A(2)(d), 54C(3)(d), 54C(3)(b), 14, 14(1), 54F, 54A, 54F(5), 19(2), 54H, 54J, 54H(b), 54H(c)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015
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Tribunals and Commissions28 Nov 2022Allowed

M/s Maximaa Systems Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0381

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 10, 10(3), 13, 14, 15, 19, 20, 31(1), 33, 238SARFAESI Act, 2002-Section 12(12), 13(2), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 3
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Tribunals and Commissions28 Nov 2022Allowed

Krunal R Tanna RP For SRK Multimodal Solutions Pvt Ltd Vs Rashmi Kalyanji Veera

National Company Law Tribunal · (2022) 11 NCLT CK 0383

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 34, 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions28 Nov 2022

Mr.S.Palaniappan Vs Saravana Stores Gold Palace Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33(7), 60(5), 14, 35(1), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 3(1A), 13IBBI (CIRP) Regulations, 2016-Regulation 19(2)
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Tribunals and Commissions28 Nov 2022Disposed Of

Rishi Securities And Finance Pvt Ltd Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0095

Companies Act, 2013 — Section 103, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)
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Tribunals and Commissions28 Nov 2022Disposed Of

Abhi Plastics Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0094

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions28 Nov 2022Disposed Of

Shriyank Wadhawa Vs Chaudhary Ingots Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0086

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 44(2)
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Tribunals and Commissions25 Nov 2022Dismissed

Anjali Rawat & Ors. Vs Akash Singhal & Anr.

National Company Law Tribunal · (2022) 11 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 61, 30(1), 30(2), 30, 25-A(1), 25-A(3), 25-A(3A), 21(2), 21(6), 21(6A), 24(5), 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16-A, sub-regulation 9 of Regulation 16-A, 25-A
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