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National Company Law Tribunal judgments

20,331 judgments · page 593 of 1,017

Tribunals and Commissions02 Sept 2022Allowed

Central Bank of India Vs M/s. Abhinav Steel and Power Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0661

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions02 Sept 2022

IDBI Bank Vs Jaypee Infratech Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0664

IBC, 2016-Section 30(6), 31, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions02 Sept 2022Disposed Of

Sarda Mines Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0005

Companies Act, 2013 — Section 133, 230(1), 230(5), 230(6), 232(1), 232(3)Companies (Compromises, Arrangements and Demergers) Rules ,2016 — Rule 8(2)
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Tribunals and Commissions02 Sept 2022Disposed Of

Disha Paint Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0004

Companies Act, 2013 — Section 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 Commissions02 Sept 2022Disposed Of

Greenview Tea Company Privata Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0003

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(1), 230(6), 232, 232(3)(i), 232(6)
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Tribunals and Commissions02 Sept 2022Disposed Of

Jalnidhi Bitumen Specialities Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0002

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(1), 230(6), 232, 232(1), 232(3), 232(3)(i)
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Tribunals and Commissions01 Sept 2022Allowed

In Re: Trilok Security Systems India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 9, 14, 52, 35 to 50, 52 to 54, 34(8)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Sept 2022Allowed

Mr. Maligi Madhusudhana Reddy

National Company Law Tribunal · (2022) 09 NCLT CK 0478

Insolvency and Bankruptcy Act, 2016-Section 14, 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), 32, 53, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1A), 38(1-B), 38(2), 38(3), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions01 Sept 2022Disposed Of

Mr. Ratna Prakash Golla Vs M/s. Jacobs Infrastructure Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Chapter III of Part II, Section 33(2), 60(5), 33(1)(b), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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