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National Company Law Tribunal judgments

20,327 judgments · page 560 of 1,017

Tribunals and Commissions02 Nov 2022Allowed

Bard Roy Infotech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0663

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40ACompanies Act, 2013
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Tribunals and Commissions02 Nov 2022

Penguine Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions02 Nov 2022Allowed

Ultramine Pipetech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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Tribunals and Commissions02 Nov 2022Disposed Of

Ultramine Pipetech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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Tribunals and Commissions02 Nov 2022Allowed

Amrish Gandhi Resolution Professional Of Bacon Vanijya Pvt. Ltd. Vs Committee Of Creditors Of Bacon Vanijya Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 30, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 53IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)
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Tribunals and Commissions02 Nov 2022

Pallavi Marketing Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0672

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14Companies Act, 1956
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Tribunals and Commissions02 Nov 2022Allowed

Bard Roy Infotech Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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Tribunals and Commissions02 Nov 2022Disposed Of

Ashok Velamur Seshadri Vs Shibu Job Cheeran & Ors.

National Company Law Tribunal · (2022) 11 NCLT CK 0674

Companies Act, 2013-Section 424 (3)National Company Law Tribunal Rules, 2016-Rule 56, 10 (1), 20, 21, 22, 23, 24, 26 of Part IIIInsolvency and Bankruptcy Code, 2016-Section 66, 53, 231, 65, 67, 35(2), 7(1), 9(1), 10(1)
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Tribunals and Commissions02 Nov 2022Disposed Of

M. Suresh Kumar Vs KSV Cotton Mills Private Limited & Ors.

National Company Law Tribunal · (2022) 11 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 30(6), 9, 15, 30(4), 60(5), 25(2)(i)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36(b), 36A, 36A(6)
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Tribunals and Commissions02 Nov 2022

Penguine Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions02 Nov 2022Disposed Of

Anannya Sales Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0028

Companies Act, 2013 — Section 133, 184, 185, 189, 230, 232, 232(3)(i)Companies Act, 1956 — Section 295, 297, 299, 301
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Tribunals and Commissions02 Nov 2022Disposed Of

Hero Cycles Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0027

Companies Act, 2013 — Section 133, 230, 232, 232(3)(i)
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Tribunals and Commissions02 Nov 2022Disposed Of

Ultramine Pipetech Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0006

Insolvency and Bankruptcy Code, 2016 — Section 4(1), 10, 10(3)(a), 10(3)(b), 10(3)(c), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations 2016 — Rule 7
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Tribunals and Commissions02 Nov 2022Disposed Of

Pallavi Marketing Private Limited Vs

National Company Law Tribunal · (2022) 11 NCLT CK 0005

Insolvency & Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(c)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 38(3)
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Tribunals and Commissions02 Nov 2022Disposed Of

Pranav Damania Vs Ashmore Investment Advisors (India) Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0001

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016 — Regulation 14Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9, 34, 38
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