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National Company Law Tribunal judgments

20,322 judgments · page 548 of 1,017

Tribunals and Commissions25 Nov 2022Disposed Of

Jayantika Investment & Finance Ltd Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0076

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(7), 232
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Tribunals and Commissions25 Nov 2022Disposed Of

RSH Global Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0075

Companies Act, 2013 — Section 230, 230(1), 230(1)(b), 230(3), 230(5), 232, 232(1)
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Tribunals and Commissions24 Nov 2022Allowed

Morari Commercial Private Limited Vs Unik Bazar Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions24 Nov 2022Allowed

Arun Kumar Sharma Vs Gouri Iron & Steel Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 7, 33(1)(a), 33(2), 34(5), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions24 Nov 2022Allowed

State Bank Of India Vs M/s Venus Garments (India) Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0687

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, Explanation to Section 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions24 Nov 2022

Punjab National Bank Vs M/S Nuchem Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0689

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 Nov 2022Dismissed

Munagala Roja Harsha Vardhini Vs Vardhansmart Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8), 5 (7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Criminal Procedure Code, 1973-Section 340, 195(3)
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Tribunals and Commissions24 Nov 2022

Shirani Automotive Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0692

IBC, 2016-Section 10, 19(2), 68, 69, 70, 71, 72 & 236, 60(5), Rule 11NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Nov 2022Allowed

Mr. Chandrasekhar Sagutoor Vs Mr. Poovazhagan

National Company Law Tribunal · (2022) 11 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 19(1), 19(2), 33, 33(2), 33(5), 33(7), 35(1)Income Tax Act, 1961-Section 178India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions23 Nov 2022Allowed

Montecarlo Ltd. Vs GRG Infrastructure Pvt Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 14, 14(1), 31, 33, 13(1)(c), 17, 18, 19, 20, 21, 15, 13(1)(b)Sale of Goods Act, 1930-Section 43Indian Contract Act, 1872-Section 73, 74
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Tribunals and Commissions23 Nov 2022Allowed

Caspian Impact Investments Private Limited Vs Vivo Healthcare Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0595

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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