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National Company Law Tribunal judgments

20,331 judgments · page 580 of 1,017

Tribunals and Commissions27 Sept 2022Disposed Of

Simon Electric Private Limited Vs V Guard Industries Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0079

Companies Act, 1956, — Section 23, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 250A, 250ACompanies Act, 2013 — Section 13(5), 102, 103, 133, 230, 230(3), 230(5), 232Companies (Incorporation) Rules, 2014 — Rule 29
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Tribunals and Commissions26 Sept 2022Allowed

Action Group Associates Vs BEML Midwest Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0617

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 8(2), 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Sept 2022Allowed

Indian Overseas Bank Vs M/S Ravi Cranes and Movers Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0618

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions26 Sept 2022

IDBI Bank Limited Vs Lanco Infratech Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, 33(1), 35(1)(b), 35(1)(f), 43, 45, 50, 53, 54(1), 54(2), 66, 5(26)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 32, 32(e), 32A, 32A(4), 33, 33(2)(c), 38, 45(1), 45(3), Schedule ICIRP Regulations-Regulation 39C
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Tribunals and Commissions26 Sept 2022Allowed

M/s Myind MedTech Innovations Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013
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Tribunals and Commissions26 Sept 2022Allowed

Andhra Pradesh State Financial Corporation Vs M/s. Shree Rangham Ispat Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0266

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 15, 14, Sub-section (1) of Section 14, 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions26 Sept 2022Disposed Of

Chetan Industries Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 09 NCLT CK 0067

Companies Act, 2013 — Section 133, 230, 230(2)(c), 230(5), 230(7), 232, 232(2)(e), 232(3)Companies Act, 2019 — Section 102Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions26 Sept 2022Disposed Of

Kripa Realtors Llp Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0057

Limited Liability Partnership Act, 2008 — Section 60, 62
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Tribunals and Commissions26 Sept 2022Disposed Of

Campus Sales Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0055

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(5), 230(6), 232, 232(3), 232(3)(i), 232(4)
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