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National Company Law Tribunal judgments

20,327 judgments · page 563 of 1,017

Tribunals and Commissions28 Oct 2022Allowed

J N Hotels Private Limited Vs Shraddha Health & Fitness Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0275

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(21), 7(5)(a), 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Arbitration and Conciliation Act, 1996-Section 11(6)
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Tribunals and Commissions28 Oct 2022

Renahan Vamakesan

National Company Law Tribunal · (2022) 10 NCLT CK 0277

IBC, 2016-Section 33(1), 33(2), 33(5), 34(1), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions28 Oct 2022Disposed Of

M/s Gagan Fibres Private Limited Vs M/s Sohrab Textiles Mills Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 12, 14, 19(2), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 34, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2)(b), 12, 13, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39(B), 39(C), 39(D)
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Tribunals and Commissions27 Oct 2022Allowed

M/s Kling Enterprises India Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0290

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Companies Act, 1956Income Tax Act-Section 69
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