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National Company Law Tribunal judgments

20,331 judgments · page 579 of 1,017

Tribunals and Commissions28 Sept 2022

Allahabad Bank Vs M/s Supreme Tex Mart Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0254

Insolvency and Bankruptcy Code, 2016-Section 5(16), 7, 33, 33(1)(a), 33(2), 33(5), 34(8), 34(9), 52, 53, 53(1), 53(1)(e), 60(5), 60(5)(c), 238, 247Income Tax Act, 1961-Section 178, 178(2), 178(3), 178(6), 270A, 271AAC(1), 274Companies Act, 1956-Section 446
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Tribunals and Commissions28 Sept 2022Allowed

Dextra India Private Limited Vs RCC Infraventures Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0261

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 14, 14(1), 14(3), 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Sept 2022Allowed

Hero Fincorp Limited Vs DCP India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0601

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions27 Sept 2022

Pinakin Shah Vs M/s. Mangalya Soft-tech Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 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), 53IBBI (CIRP of the Corporate Debtor Regulation, 2016)-Regulation 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)
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Tribunals and Commissions27 Sept 2022Allowed

State Bank Of India Vs Adi Ispat Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0607

Insolvency & Bankruptcy Code, 2016-Section 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions27 Sept 2022

Power Finance Corporation Limited Vs Shree Maheshwar Hydel Power Corporation Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(7), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 9, 10, 14, 29A, 43, 44, 45, 47, 48, 49, 50, 51, 65, 66, 67Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013-Section 180, 2(27), 241, 242 & 244, 419(5)
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Tribunals and Commissions27 Sept 2022Allowed

Nilkanth Dealcom Private Limited Vs Fairdeal Vintrade Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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