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National Company Law Tribunal judgments

20,327 judgments · page 567 of 1,017

Tribunals and Commissions19 Oct 2022Allowed

Punjab National Bank Vs Saptarishi Hotels Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0338

Insolvency & Bankruptcy Code, 2016-Section 7, 30(6), 33, 60, 34, 34(1), 34(1)(4), 34(2), 34(3), 34(4), 34(5), 34(6), 34(8), 34(9), 19, 30, 30(2), 33(4), 33(1)(b)(i)-(iii), Chapter III of Part II, 14, 52, 53, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 32A, 32(a) to (d)Limitation Act
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Tribunals and Commissions19 Oct 2022Disposed Of

Maryada Advisory Services Private Limited & Ors Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0040

Companies Act, 2013 — Section 103, 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangementsand Amalgamations) Rules, 2016 — Rule 6, 7
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Tribunals and Commissions19 Oct 2022Disposed Of

Cougar Vanijya Private Limited & Anr Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0037

Companies Act, 2013 — Section 133, 230, 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 6, 8(2)
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Tribunals and Commissions19 Oct 2022Disposed Of

Sultania Trade Private Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0032

Companies Act, 2013 — Section 117, 117(3)(g), 133, 179(3)(g), 179(3)(i), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(5), 230(6), 232, 232(1), 232(3), 232(3)(i)Companies (Prospectus and allotment of securities ) Rules, 2014 — Rule 9A(8)
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Tribunals and Commissions18 Oct 2022Allowed

M/S V R Constructions Vs M/S SCL Infratech Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0351

Insolvency and Bankruptcy Code, 2016-Section 5(6), 7, 8(2), 9, 9(5), 10, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions18 Oct 2022Allowed

State Bank Of India Vs Smt Saritha Singh & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0354

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 96, 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions18 Oct 2022

ICICI Bank Limited Vs M/s. Rajmangal Milk and Agro Foods Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0357

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 7, 34(1), 52IBBI (Insolvency and Resolution Process for Corporate Persons), 2016-Regulation 27Insolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 4
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