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National Company Law Tribunal judgments

20,331 judgments · page 588 of 1,017

Tribunals and Commissions12 Sept 2022

Prabhat Marketing Co. Ltd. Vs Tirrihannah Co. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0489

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 7, 8(1), 8(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1913
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Tribunals and Commissions12 Sept 2022

M/s. Concord Infrastructure Private Limited Vs M/s. Shubhkamna Buildtech Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 5(13), 9, 10A, 12, 14, 20, 23, 25(1), 25(2)(b), 25A(3A), 29, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 45, 45(2), 46, 47, 48, 49, 53, 53(1), 60(5), 60(5)(c), 61, 62, 66, 66(2), 66(3), 74(3), 188, 196, 236Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 16A, 31, 35A, 38, 38(3), 39(1)(c), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Sept 2022Allowed

C A Thilagar Murugesan

National Company Law Tribunal · (2022) 09 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 33(7), 14, 33(5), Chapter III of Part II, 35(1)Income Tax Act, 1961-Section 178IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2), 13
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Tribunals and Commissions12 Sept 2022Disposed Of

Jai Corp Ltd Vs G S Oils Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0493

IBC, 2016-Section 9, 33(1)(a), 33(1)(b)(i), (ii) and (iii), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 39B, 39C, 39D, 32A, 32 clauses (a) to (d), 4(3)
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Tribunals and Commissions12 Sept 2022

Signify Innovations India Ltd. Vs EON Electric Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40
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Tribunals and Commissions12 Sept 2022

ICICI Bank Limited Vs Tuljabhavani Cold Storage Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0495

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 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), 31(4), 32, 43, 44, 45, 46, 49, 50, 53, 60(5), 61(3), 66, 68, 70, 71, 72, 73, 74IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 37(ca), 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Companies Act
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Tribunals and Commissions12 Sept 2022Disposed Of

Mars Hotels And Resorts Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0035

Companies Act, 2013 — Section 230, 230(1)(a), 230(5), 232Income Tax Act, 1961 — Section 2(1B), 2(19AA)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8
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Tribunals and Commissions09 Sept 2022Allowed

Shyam Duvey Vs Rajtech Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 4, 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions09 Sept 2022Allowed

State Bank of India Vs Prismack Biotechics Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(2), 34, 14, 52, 35 to 50 and 52 to 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions09 Sept 2022Disposed Of

Radhakrishnan Dharmarajan (RP) Of Nexus Electro Steel Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(1), 66, 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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