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National Company Law Tribunal judgments

20,331 judgments · page 592 of 1,017

Tribunals and Commissions06 Sept 2022Dismissed

Maple Overseas Trade Pvt Ltd Vs Exotica Ventures Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0014

Insolvency and Bankruptcy Code, 2016 — Section 5(6), 5(6)(a), 5(6)(b), 8, 9, 9(3)(b)Code of Criminal Procedure, 1973 — Section 340Indian Penal Code, 1860 — Section 191, 193, 195, 195(1)(b)
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Tribunals and Commissions05 Sept 2022

Malay Mahanti & Ors. Vs Pinakin Shah & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0464

Insolvency and Bankruptcy Code, 2016-Section 7, 21, 22, 24, 27, 30, 30(2), 30(2)(e), 31, 31(1), 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11SEBI (Delisting of Equity Shares) Regulations, 2021-Regulation 3(2), 3(3)
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Tribunals and Commissions05 Sept 2022Allowed

Savitri Enterprises Vs Bhagatpur Tea Company Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 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, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 Sept 2022

CHD Developers Ltd Vs Mr. Shailendra Kumar Agarwal & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 54, 54A, 54B, 54C, 54D, 54E, 54-G, 54-H, 54-I, 54K, 54-L, 7, 7(1), 9, 10, 11A, 5(8), 29A, 240A, 238A, 13(2), 14(1), 14(2), 14(3), Chapter III-A, Chapter 3AInsolvency and Bankruptcy Code (Amendment) Ordinance, 2021Micro Small and Medium Enterprises Development Act, 2006-Section 7(1)
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Tribunals and Commissions05 Sept 2022

Xander Finance Pvt Ltd Vs Liz Traders & Agents Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(3), 34(1), 52, Regulation 33CIRP Regulations-Regulation 13(2)(d), 17(1), 39CIBBI (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions05 Sept 2022Dismissed

Tricentis India Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0016

Companies Act, 2013 — Section 230, 230(5), 230(9), 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 8
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Tribunals and Commissions02 Sept 2022

M/s. Corporation Bank Vs M/s. Hydric Farms Inputs Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0659

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 34(3), 60(5), 60(5)(c), 219National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions02 Sept 2022Allowed

M/s Kaliber Associates Pvt. Ltd. Vs HPT Constructions Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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