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National Company Law Tribunal judgments

20,327 judgments · page 557 of 1,017

Tribunals and Commissions09 Nov 2022Allowed

CA.M. Suresh Kumar, Resolution Professional Of Classic Knits India Private Limited & Anr. Vs Mahalingam Suresh Kumar & Ors.

National Company Law Tribunal · (2022) 11 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 50, 53, 60(5)(c), 61, 61(3), 66, 188, 196National Company Law Tribunal Rules, 2016-Rule 11, 14IBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(2), 38(3), 39(2), 39(4)
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Tribunals and Commissions09 Nov 2022Allowed

Jyothy Labs Limited Vs Khadyota Kishan Foundation (Kishan Research and Development Centre)

National Company Law Tribunal · (2022) 11 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 8, 10A, 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
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Tribunals and Commissions09 Nov 2022Allowed

Asset Reconstruction Company (India) Limited Vs Shri PKP Spintex Mills Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 Nov 2022Allowed

M/s. Union Bank of India Vs M/s. Orbitol Intelligence Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Nov 2022Allowed

Leighton India Contractors Private Limited Vs M/s. Shipra Leasing Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, Part-V to Form-1, AA Rules, 2016CIRP, 2016-sub-regulation 2(b) of Regulation 8
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Tribunals and Commissions09 Nov 2022Allowed

Shree Keshav Agro Private Limited Vs Varadharaja Foods Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0562

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 Nov 2022Allowed

Mahalingam Suresh Kumar, Resolution Professional of M/s. Nag (India) Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0563

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 43, 45, 50, 61, 61(3), 66, 188, 196, 238IBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32, 38(1), 38(1A), 38(2), 38(3)Insolvency and Bankruptcy Board of Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions09 Nov 2022Disposed Of

SRD Stock Broking Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0031

Companies Act, 2013 — Section 133, 217, 219, 221, 224, 225, 230, 230(6), 232, 232(3), 232(3)(i)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions07 Nov 2022Allowed

Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0567

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions07 Nov 2022

Print Sales Private Limited Vs Anderson Printing House Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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