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National Company Law Tribunal judgments

20,331 judgments · page 597 of 1,017

Tribunals and Commissions29 Jul 2022

Vineet K Chaudhary Vs The Regional P.F Commissioner (II) & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0679

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 33(5), 14, 14(1)(a), 14(1)(b), 36, 36(4)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 147B, 14B, 11National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Jul 2022

Mr. Ankit Gupta

National Company Law Tribunal · (2022) 07 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 95, 96(1)(a), 96, 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6
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Tribunals and Commissions28 Jul 2022

State Bank Of India Vs Mrs. Pradnya Vinod Dhumal

National Company Law Tribunal · (2022) 07 NCLT CK 0687

Insolvency & Bankruptcy Code, 2016-Section 9, 95, 99, 99(2), 99(7), 99(8), 100, 101Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)
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Tribunals and Commissions28 Jul 2022

M/s. Wigwag Networks India Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0348

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38Companies Act, 2013
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Tribunals and Commissions28 Jul 2022

Leomine Organics Pvt. Ltd. Vs M/s Khator Fibre and Fabrics Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0689

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 33, 12, 56, 30(6), 31, 34(1), 34(4), 35, 33(5), 52, 19SARFAESI Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions28 Jul 2022

M/s. Hindustan Tin Works Limited Vs M/s. Rich Fruits Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0692

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 12, 12(3), 13, 15, 32A
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Tribunals and Commissions28 Jul 2022Allowed

M/s Nuberg Zirax Engineering Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0693

Insolvency and Bankruptcy Code, 2016-Section 59, Regulation 59(4)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 8, 10, 14, 34, 38Companies Act, 2013
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Tribunals and Commissions27 Jul 2022

ASREC (India) Limited Vs R.K Jain Construction (India) Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(6), 31, 31(1), 31(4), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36A(12), 37, 37(c), 37(d), 37(f), 37(i), 37(l), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(e), 38(3), 39(1)(c), 39(4)Companies Act, 1956
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