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National Company Law Tribunal judgments

20,327 judgments · page 555 of 1,017

Tribunals and Commissions11 Nov 2022Allowed

Trig Detective Pvt. Ltd. Vs Gorgeous Skin Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0636

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, sub-section (1) of Section 14, 13, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions11 Nov 2022Allowed

IndusInd Bank Limited Vs Hacienda Projects Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(5)(a), 9(5), 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 Commissions11 Nov 2022Allowed

Assets Reconstruction Company (India) Limited Vs Bilcare Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(10), 6, 5(8), 5(7), 9, 10, 4(1), 14, 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions11 Nov 2022

Sun International Flower Co. Limited Vs Fresh Connections Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, sub-section (1) of section 14, sub-section (1) of section 31, 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 2013Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions11 Nov 2022Allowed

SREI Equipment Finance Ltd Vs Mantovani Di Dharti Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5)(a), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority Rules, 2019-Rule 5(i)(a)
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Tribunals and Commissions11 Nov 2022Allowed

Shubh Mohini Enterprises Private Limited Vs Naman Ispat Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0361

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Nov 2022Disposed Of

IGOPL Offshore Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 29A, 30(2), 30(6), 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process Corporate Persons) Regulations, 2016 — Regulation 27, 35, 39(4)
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