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National Company Law Tribunal judgments

20,331 judgments · page 595 of 1,017

Tribunals and Commissions23 Aug 2022Disposed Of

Kanakdhara Vinimay Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0032

Companies Act, 2013 — Section 133, 186(7), 230, 230(1), 230(3), 230(5), 230(6), 232, 232(3)(i), 232(4)Compromise (Compromise, Arrangements and Amalgamations) Rules 2016 — Rule 15
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Tribunals and Commissions18 Aug 2022Disposed Of

Karun Carpets Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0017

Companies Act, 2013 — Section 133, 230, 230(3), 230(5), 232, 232(2)(e), 232(3)Companies Act, 2019 — Section 102Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions17 Aug 2022Disposed Of

MC Data Systems Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0014

Companies Act, 2013 — Section 66, 133, 208, 230, 230(4), 230(11), 232, 232(3)(i)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions16 Aug 2022Disposed Of

Dynamic Drilling & Services Pvt Ltd Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0015

Companies Act, 2013 — Section 66, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(5), 230(7), 232, 232(2)(e), 232(3)Companies Act, 2019 — Section 102, 105Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions12 Aug 2022Dismissed

Harsh Vyas Vs Hindustan Zinc Ltd

National Company Law Tribunal · (2022) 08 NCLT CK 0047

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 9, 9(5)(ii), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions12 Aug 2022Disposed Of

Shree Gajanan Spintex Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0043

Companies Act, 2013 — Section 133, 230, 230(4), 230(7), 232, 232(3)(i)Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 15
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Tribunals and Commissions12 Aug 2022Disposed Of

Religare Finvest Limited Vs Perpetual Capital and Servicing Private Limited

National Company Law Tribunal · (2022) 08 NCLT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 3(7), 5(21), 7, 7(5), 9, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6Limitation Act, 1963 — Section 18
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Tribunals and Commissions12 Aug 2022Disposed Of

Topworth Urja & Metals Limited Vs Bank Of Baroda

National Company Law Tribunal · (2022) 08 NCLT CK 0018

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 4(1), 7, 7(5), 9, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2)Recovery of Debts due to Bank and Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions12 Aug 2022Allowed

Mount Overseas Private Limited Vs Bee Electronics Machines Limited

National Company Law Tribunal · (2022) 08 NCLT CK 0011

Companies Act, 2013 — Section 424, 434, 469Insolvency and Bankruptcy Code, 2016 — Section 252, 255Sick Industrial Companies (Special Provisions) Act, 1985 — Section 5(1)(d)National Company Law Tribunal Rules, 2016 — Rule 11, 21, 22, 23, 24, 25, 26
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Tribunals and Commissions12 Aug 2022Disposed Of

Manohar Packagings Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0010

Companies Act, 2013 — Section 230, 230(1)(b), 230(3), 230(5), 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions12 Aug 2022Allowed

Classic Stripes Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0009

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 231, 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8
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