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National Company Law Tribunal judgments

20,331 judgments · page 584 of 1,017

Tribunals and Commissions19 Sept 2022Allowed

DBS Bank India Limited Vs Easun Products Of India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 10A, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33, 60(5)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form-2NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Sept 2022Allowed

In Re: Rudolf Sales Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0580

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 Commissions19 Sept 2022Partly Allowed

Mahavir Interchem Vs Lakeland Chemicals (India) Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 21(5), 21(6), 21(6A), 21(6B), 24, 24(3), 24(3)(c), 24(4), 24(5), 29A, 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), 32, 43, 45, 49, 50, 53(1), 60(5), 61(3), 66, 68, 70, 71, 72, 73, 74Companies Act, 1956Contract Act-Section 140
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Tribunals and Commissions19 Sept 2022Disposed of

In Re: CP (IB)/988(CHE)/2018

National Company Law Tribunal · (2022) 09 NCLT CK 0581

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions19 Sept 2022Allowed

M/s. Kaliber Associates Private Limited Vs M/s. Kelvin Buildcon Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0561

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3), 7(5)(a), 8, 8(1), 8(2), 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions19 Sept 2022Allowed

UCO Bank Vs G R Multiflex Packaging Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0563

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 17
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Tribunals and Commissions19 Sept 2022

Mr.M.Alagar Vs Abhiraami Chemicals Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), Regulation 27, 33(1)(a), 33(7), 14, 33(5), Chapter III of Part II, 35(1)Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions19 Sept 2022

KCO Aluminium LLP Vs Elhard Marketing Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0566

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions19 Sept 2022Allowed

Mr. Mannil Sudhir Nair & Ors. Vs Kashish Developers Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 7, 3(10), 5(7), 5(8), 4(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 & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Sept 2022

M/s. Shapoorji Pallonji & Co. Private Limited Vs M/s. Sinnar Thermal Power Limited (formerly known as Rattan India Nasik Power Limited)

National Company Law Tribunal · (2022) 09 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 8, 9(5), 9(2), 9(4), 4, 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 8(1), 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 6, 5(a)Companies Act, 2013
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Tribunals and Commissions16 Sept 2022Allowed

JM Financial Asset Reconstruction Company Limited Vs Asian Hotel (West) Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0370

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 8, 8(1), 8(2), 9, 10, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 65, 65(1), 65(2)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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