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National Company Law Tribunal judgments

20,331 judgments · page 577 of 1,017

Tribunals and Commissions30 Sept 2022Disposed Of

Rajesh Kumar Damani Vs Jitendra Lohia

National Company Law Tribunal · (2022) 09 NCLT CK 0056

Insolvency and Bankruptcy Code, 2016 — Section 29A(c), 29A(h), 60(5), 240A, 240A(2)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions29 Sept 2022

Parivartan Investment and Finance Company Vs Haryana Telecom Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0295

Insolvency and Bankruptcy Code, 2016-Section 60, 31, 7, 14, 14(1)(a), 14(1)(b), 5(7), 30(6)Haryana Municipal Corporation Act, 1994-Section 130, 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Sept 2022Allowed

K.Selvam Vs Binzy Fab Erect Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0296

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(2), 9(5)(i), 14, 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency 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 Commissions29 Sept 2022

M/s. NHDPL South Private Limited Vs M/s. East Mond Infra & Trade Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0299

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 21(1), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32A
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Tribunals and Commissions29 Sept 2022

Bank Of India Vs Vitthal Refined Sugars Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0301

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
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Tribunals and Commissions29 Sept 2022

M/s DJS Plastics and Polymers Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0302

Insolvency and Bankruptcy Code, 2016-Section 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9, 38Companies Act, 2013
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Tribunals and Commissions29 Sept 2022

Parivartan Investment And Finance Company Vs Haryana Telecom Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0303

Insolvency and Bankruptcy Code, 2016-Section 60, 31, 7, 14, 14(1)(a), 14(1)(b), 30(6), 5(7)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Haryana Municipal Corporation Act, 1994-Section 130, 138
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Tribunals and Commissions29 Sept 2022Allowed

Supreme Hydro Engineering Pvt. Ltd. Vs Dolphin Offshore Enterprises (India) Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0304

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(8)(i), 7, 9, 14, 21(2), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(4), 32, 53, 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 39(4)Securities Contracts (Regulation) Rules, 1957-Rule 19A(5)
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Tribunals and Commissions29 Sept 2022

Shashi Kant Varma Vs PSP Dynamic Pvt Ltd & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0307

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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