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National Company Law Tribunal judgments

20,331 judgments · page 591 of 1,017

Tribunals and Commissions07 Sept 2022

BDH Industries Ltd Vs Mars Remedies Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0258

IBC, 2016-Section 7, 7(5), 14, 14(1)(a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Sept 2022Allowed

Seemant Nahata Vs Divyaswarna (OPC) Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0259

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7(5)(a), 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Sept 2022Disposed Of

Beekay Auto Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0023

Companies Act, 2013 — Section 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations)Rules 2016 — Rule 8(2)
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Tribunals and Commissions07 Sept 2022Disposed Of

Udit Properties Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0022

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)
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Tribunals and Commissions07 Sept 2022Disposed Of

Maa Saradhaa Concrete Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0020

Companies Act, 2013 — Section 103, 230(1), 230(5), 230(6), 232(1), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16(1)
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Tribunals and Commissions07 Sept 2022Disposed Of

Hariom Scrap Private Limited & Ors Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0018

Companies Act, 2013 — Section 103, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)
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Tribunals and Commissions06 Sept 2022Disposed Of

Chaitanya Alloys Private Limited Vs Subhlabh Steels Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0446

Insolvency & Bankruptcy Code, 2016-Section 60(5)(c), 9, 15, 43, 45, 50 and 66, 33(1)(a), 33(2), 34(4)(c), Chapter-III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions06 Sept 2022Allowed

Mr. Ramachander Bikumalla Vs M/S Bartronics Solutions Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0448

Insolvency and Bankruptcy Code, 2016-Sections 33(2), 60(5), 7, 33(1)(b)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54, Chapter IIINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions06 Sept 2022

Union Bank Of India Limited Vs Peri Nitrates Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0449

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency 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), 13(4)
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Tribunals and Commissions06 Sept 2022

Fortune Park Hotels Ltd Vs Lavasa Hotels Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 30(6), 31, 14(1), 13, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions06 Sept 2022

The Karur Vysya Bank Limited Vs Mr. Sourabh Goel

National Company Law Tribunal · (2022) 09 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 99, 99(7), 79(15)(e), 110Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Succession Act, 1925
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Tribunals and Commissions06 Sept 2022

Ms. K. Nagavalli Vs M/s UNICO Leather Product Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
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