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National Company Law Tribunal judgments

20,327 judgments · page 561 of 1,017

Tribunals and Commissions01 Nov 2022Allowed

Punjab National Bank Vs Prithvi Energy Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0679

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Companies Act, 1956SARFAESI Act-Section 13(2), 13(4)
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Tribunals and Commissions01 Nov 2022Allowed

State Bank of India, SAMB, Ludhiana Vs Sahil Spintex Limited & Anr.

National Company Law Tribunal · (2022) 11 NCLT CK 0680

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions01 Nov 2022

Hubtown Limited Vs Tin Time Consultancy Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 34(1), 52, Chapter IIIIBBI (IRPCP) Regulations, 2016-Regulation 39B, 39B (3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Nov 2022

Rahul Nareshbhai Shah Vs Mukul Nandkishor Koshti & Anr

National Company Law Tribunal · (2022) 11 NCLT CK 0683

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 34(1), 34(4), 33(5), 9, 21, 19, 52, 12, 56, 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8, Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Nov 2022

Simplex Castings Limited Vs Titagarh Wagons Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 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 6, 6(1)Code of Civil Procedure, 1908-Order VIII Rule 6
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Tribunals and Commissions01 Nov 2022

Nitesh Kumar More Vs Pradipta Sarkar & Anr

National Company Law Tribunal · (2022) 11 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 19(2), 33(1)(a)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40ANational Company Law Tribunal Rules, 2016-Rule 154
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Tribunals and Commissions01 Nov 2022Disposed Of

Nitesh Kumar More Vs Pradipta Sarkar

National Company Law Tribunal · (2022) 11 NCLT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 9, 19(2), 33(1)(a), 60(5)National Company Law Tribunal Rules, 2016 — Rule 154
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Tribunals and Commissions31 Oct 2022Allowed

Naveen Malhotra Vs Vishal Lakto India Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 14, 14(3), 16(5), 17, 18, 31(1), 33, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 4(2)
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Tribunals and Commissions31 Oct 2022Allowed

M/S Balaji Enterprises Vs M/S CS Infra Construction Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0276

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), sub-section (1) of Section 14, 14(3), 16(5), 17, 18, sub-section (1) of Section 31, 33Companies Act, 1956Arbitration and Conciliation Act, 1996-sections 23 (4), 29A
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Tribunals and Commissions31 Oct 2022Disposed Of

Akums Lifesciences Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 30(6), 31(1)Companies Act, 2013 — Section 133, 206(5), 230, 230(5), 232Competition Act, 2002 — Section 6(2)
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