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National Company Law Tribunal judgments

20,327 judgments · page 558 of 1,017

Tribunals and Commissions07 Nov 2022Allowed

Mr. Pankaj Dhanuka Vs Maadurga Thermal Power Company Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0568

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45, 15(5)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Nov 2022Disposed Of

Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0030

Insolvency and Bankruptcy Code, 2016 — Section 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process forCorporate Persons) Regulations, 2016 — Regulation 6, 36Insolvency and Bankruptcy Board of India (InsolvencyProfessionals) Regulations, 2019 — Regulation 7A
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Tribunals and Commissions07 Nov 2022Disposed Of

Sunil Kumar Kasera Vs Amricon Agrovet Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0029

Insolvency and Bankruptcy Code, 2016 — Section 9, 53, 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 13, 15, 31, 34(4), 41, 45(1), 45(3)
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Tribunals and Commissions04 Nov 2022

M/s. Pridhvi Asset Reconstruction Vs M/s. Sagar Power (Neerukatte) Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 34, 34(1), 34(8), 7, 12, 56, 30(6), 31, 52, 19Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32A
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Tribunals and Commissions04 Nov 2022Allowed

Ashutosh Gupta Vs Prathvi Coal Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0704

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20), 9(5), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions04 Nov 2022Allowed

M/S. Intec Capital Limited Vs M/S. Presscom Product Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 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 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Nov 2022

Ms. Sripriya Kumar Vs M/s. Arun Shelters Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0706

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(d), 21(2), 25(2)(h), 29A, 29A(e), 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3), 32, 43, 45, 50, 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)
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Tribunals and Commissions04 Nov 2022Dismissed

Punjab National Bank Vs James Hotel Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0708

Insolvency and Bankruptcy Code, 2016-Sections 7, 18(f), 18(f)(iv), 33(2), 36(3), 36(3)(d), 36(4), 36(4)(a)(iv), 42, 54, 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11Income Tax Act, 1961-Section 32(1)
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Tribunals and Commissions04 Nov 2022Allowed

Punjab National Bank Vs Shri Vishnu Overseas Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0709

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions04 Nov 2022Allowed

Fortune Metals Limited Vs Tung Builders Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 2013Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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