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National Company Law Tribunal judgments

20,331 judgments · page 571 of 1,017

Tribunals and Commissions13 Oct 2022Dismissed

Vivek Khanna & Ors. Vs Spaze Towers Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0562

Insolvency and Bankruptcy Code, 2016-Section 7, Second Proviso to Section 7(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Oct 2022

M/s Master Trust Limited Vs M/s Future Colonizers & Construction Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0563

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Oct 2022Allowed

State Bank Of India Vs M/s. Select Galva India Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Oct 2022Allowed

Hasibul Hossain, Sole Proprietor, The Imperial Electric Company Private Limited Vs Bhagalpur Electricity Distribution Company Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(2), 3(23), 2(f), 7, 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)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Oct 2022Allowed

Dinesh Kumar Jain Vs Vishal Rice Exports Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0399

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)Companies Act, 1956
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Tribunals and Commissions12 Oct 2022

Sai Youths Agro Products Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7
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Tribunals and Commissions11 Oct 2022Allowed

GMW Private Limited Vs Jyoti Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5 (b), 7, 9 (5), 14 (1), 14 (2), 14 (3), 14 (4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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