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National Company Law Tribunal judgments

20,331 judgments · page 585 of 1,017

Tribunals and Commissions16 Sept 2022

Nefa Road Carrier Pvt. Ltd. Vs Registrar Of Companies, NER & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(b)(ii), 59(3)(c)(i), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38(2), 38(3)Companies Act, 1956
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Tribunals and Commissions16 Sept 2022

Shree Maru Tradelink Limited Vs Agarwal Polysacks Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 8(2), 9, 9(4), 9(5), 14, 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Sept 2022Allowed

Vajra IOT Pvt. Ltd. Vs Navayuga Infotech Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0382

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(5)(2)(d), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Sept 2022

Rimura Finlease And Technology Limited Vs Jawan Construction Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0383

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 7, 9, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions16 Sept 2022

P.S. Metal Works Vs M/s Jeph Bev Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 7, 14, 17, 19, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions16 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Sudhakar Bhanudas Hande

National Company Law Tribunal · (2022) 09 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions16 Sept 2022Allowed

Apollo Pipes Limited Vs Tonk Water Supply Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0386

Insolvency and Bankruptcy Code, 2016-Section 9, 9(4), 9(5), 8, 5(21), 238, 60(5)(c), 4, 15, 17, 18, 19, 20, 21, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions15 Sept 2022Allowed

Atishey Jain Vs Saroha Printing and Packaging Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 3(12), 5(21), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(1)Negotiable Instrument Act, 1881-Section 138
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