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National Company Law Tribunal judgments

20,331 judgments · page 569 of 1,017

Tribunals and Commissions17 Oct 2022

IDFC Bank Ltd. Vs Monnet Power Company Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 44(1), 47A
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Tribunals and Commissions17 Oct 2022

Central Bank Of India Vs Prakash Vanijya Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(5)(a), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Oct 2022

M/s. Laxmi Corporation Vs Ambica Polad Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0379

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Negotiable Instruments Act-Section 138
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Tribunals and Commissions17 Oct 2022Allowed

M/s Seven H Logistics Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0381

Insolvency and Bankruptcy Code, 2016-Section 5(2), 5(21), 7, 7(4), 8, 10, 10(3)(b), 10(4)(a), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Oct 2022Dismissed

Central Bank of India Vs Prakash Vanijya Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0035

Insolvency and Bankruptcy Code, 2016 — Section 7, 7(1), 7(3), 7(5)(a), 10A, 13, 15, 17, 18, 19, 20, 21, 31(1), 33, 65Limitation Act, 1963 — Section 18Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(1)
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Tribunals and Commissions14 Oct 2022

Epigram Vs Swiss Entertainment Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions14 Oct 2022

Mr. Sameer Rastogi Vs Mr. Rakesh Ahuja

National Company Law Tribunal · (2022) 10 NCLT CK 0510

Insolvency and Bankruptcy Code, 2016-Section 5(13), 23(1), 53, 22(3)(a), 33(1), 33, 27, 31, 34, 60(5)CIRP Regulations-Regulation 33(2)
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Tribunals and Commissions14 Oct 2022Dismissed

Amit Kumar Sinha & Ors. Vs Ireo Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 5(7), 5(8)(f), 7, 7(1), 21(6A), 60(1), 65, 214 to 216Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020
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Tribunals and Commissions14 Oct 2022Allowed

Smt. Meena Porwal & Ors. Vs M/s. Concept Horizon Infra Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(33), 4, 5(7), 5(8), 5(8)(f), 7, 7(1), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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