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National Company Law Tribunal judgments

20,331 judgments · page 589 of 1,017

Tribunals and Commissions09 Sept 2022

Shyam Construction Co. Vs Devi Infradevelopers Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33(1), 33(2), 33(5), 34(1), 34(4), 35, 52, 56CIRP Regulations, 2016-Regulation 35, 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions09 Sept 2022Allowed

Mr. Nitin Suresh Satghare & Ors. Vs Pancard Clubs Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), Explanation to Section 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956SEBI Act-Section 11AA
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Tribunals and Commissions09 Sept 2022Allowed

Sajjan Kumar Dokania Vs M S Soya Industries & Ors

National Company Law Tribunal · (2022) 09 NCLT CK 0517

Insolvency & Bankruptcy Code, 2016-Section 14, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 53, 60(5)IBBI (Resolution Process for Corporate Persons) Regulations, 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 Commissions09 Sept 2022

Draeger India Private Limited Vs M S S Medical Equipments Services Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0756

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 Sept 2022Allowed

GroupM Media India Private Limited Vs Hooq Digital (India) Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0256

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4(2), 6
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Tribunals and Commissions09 Sept 2022Disposed Of

Netscribes (India) Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0034

Companies Act, 2013 — Section 103, 230, 232Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 16
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Tribunals and Commissions09 Sept 2022Disposed Of

Bharat Residency & Resorts Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0025

Companies Act, 2013 — Section 133, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations)Rules 2016 — Rule 7, 8(2)
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