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National Company Law Tribunal judgments

20,331 judgments · page 590 of 1,017

Tribunals and Commissions08 Sept 2022Allowed

Fidus Finance Private Limited Vs IIC Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0424

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18, 21, 22(1), 22(3), 25, 28(1)(g), 33(2), 33(5), 33(7), 34(1), 39C(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 8, 17(1), 17(2), 27(1), 36A, 36A(1), 36A(10), 36B, 39(3)(a), 39B(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions08 Sept 2022Allowed

Raghu Babu Gunturu Vs JKS Construction Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Sections 33(1)(a), 33(2), 33(5), 33(7), 34(1), 14, 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions08 Sept 2022Allowed

Vinod Tarachand Agarwal Vs Committee of Creditors & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0426

Insolvency and Bankruptcy Code, 2016-Section 33 (1) (b) (ii), 34(1), 60 (5), 33, 34(5), 34(6), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions08 Sept 2022Dismissed

Optinova Ab Vs Bio Med Health Care Product Pvt. Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 5(6), 8(1), 8(2)(a), 9, 9(5)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions08 Sept 2022Disposed Of

Gupta Car Clinic Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0036

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(2)(b), 230(2)(c), 232Companies Act, 1956 — Section 235, 236,237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 397, 398
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Tribunals and Commissions07 Sept 2022Allowed

Sri Sadhan Kumar Nag Vs Saa Vishnu Bakers Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0434

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 9(3)(b), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency 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 6
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Tribunals and Commissions07 Sept 2022

M/s Swastik Pipe Limited Vs M/s Strolar Mounting Systems Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0437

Insolvency & Bankruptcy Code, 2016-Section 9, 5(6), 9(5)(2)(d), 8, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions07 Sept 2022Partly Allowed

Punjab National Bank Vs Lotus Auto Engineering Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 53(1), 53(1)(e)(ii), 53(1)(f), 53(1)(g), 53(1)(h), 52, 43, 45, 50, 66, 54, 35(f)Companies Act, 2013-Section 230IBBI (Liquidation Process) Regulations, 2016-Regulation 32(e), 32A, 44, 45(3)(a), 32, 35, 37A, 13, 4(2), 47A, Clause 4A of Schedule I(1)
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