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National Company Law Tribunal judgments

20,331 judgments · page 570 of 1,017

Tribunals and Commissions14 Oct 2022

M/s Jayprabhu Industries LLP Vs M/s Mudra Denim Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0514

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6, 5Limited Liability Partnership Act, 2008
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Tribunals and Commissions14 Oct 2022Allowed

DK Solar Projects & Ventures Private Limited Vs Overview Technologies Private Limited (Formerly known as M/s 8 Minutes Future Energy Pvt. Ltd.)

National Company Law Tribunal · (2022) 10 NCLT CK 0515

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(21), 4, 5(20), 8, 8(2), 9, 9(3)(b), 9(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions14 Oct 2022

M/s. Venus India Asset- Finance Pvt. Ltd. Vs Suresh Kumar Jain

National Company Law Tribunal · (2022) 10 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 16, 22, 22(3), 22(3)(b), 23, 27, 34(2), 52IBC (Second Amendment) Act, 2018Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 3(1A)
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Tribunals and Commissions14 Oct 2022

Jayashree Mohan Vs Pathukasahasram Raghunathan Raman

National Company Law Tribunal · (2022) 10 NCLT CK 0518

Insolvency & Bankruptcy Code, 2016-Section 12A, 60(5), 29A, 7, 19(2), 66, 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ACompanies Act, 2013-Section 230
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Tribunals and Commissions14 Oct 2022

Shimnit India Private Limited Vs SRS Bearings Industries

National Company Law Tribunal · (2022) 10 NCLT CK 0520

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 7, 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions14 Oct 2022Allowed

M/s Revex Plasticisers Private Limited Vs M/s Compaq International Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 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 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4(2), 6
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Tribunals and Commissions14 Oct 2022Allowed

UPL Trading Company Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 8, 9, 10, 14, 34, 38, 41Companies Act, 1956
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Tribunals and Commissions14 Oct 2022Allowed

Shethia Erector's And Material Handlers Private Limited Vs LSML Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0555

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions14 Oct 2022Allowed

Canara Bank Vs Barmendra Agrotech Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions14 Oct 2022Disposed Of

Johnson & Johnson Private Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0021

Companies Act, 2013 — Section 230, 230(5), 232, 232(6), 234Income Tax Act, 1961 — Section 2(19AA), 2(41A)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
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Tribunals and Commissions14 Oct 2022Disposed Of

HDFC Property Ventures Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0018

Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3
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Tribunals and Commissions13 Oct 2022

Bank Of Baroda Vs Salims Paper Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0560

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8NCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Oct 2022

M/s. Gupta Ji Electric Company Vs M/s. Straight Edge Contracts Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0561

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 9, 28(1), 31, 30(4), 30(2), 53, 61, 62, 29A, 25(2)(b), 25(1), 60(5), 14, 31(3)(b), 188, 196, 238, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36A(1), 36B, 38Income-tax Act, 1961-Section 41(1), 56, 43, 43 B, 28, 115JB, 79
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