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National Company Law Tribunal judgments

20,331 judgments · page 602 of 1,017

Tribunals and Commissions20 Jul 2022

Research Dye Chem Pvt. Ltd. Vs Sangeeta Tex Dyes Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 30(2), 30(2)(a), 30(2)(b), 29A, 53, 53(1), 43, 45, 50, 66, 31(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4), 36B(4A)Negotiable Instrument Act, 1881
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Tribunals and Commissions20 Jul 2022Allowed

Seapol Port Pvt Ltd Vs Liyods Shipping Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(2), 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions20 Jul 2022Allowed

M/s. Syrex Infoservices (India) Private Limited Vs M/s. Syrex Infoservices (India) Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0647

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(4), 11, 13, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions20 Jul 2022Allowed

Kamal Renu Credit And Invest Private Limited Vs V4 Infrastructure Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions20 Jul 2022Allowed

Avestra Chemical India Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0650

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions19 Jul 2022

Jayna Traders Private Limited Vs Calzini Fashions Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 2013
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Tribunals and Commissions19 Jul 2022Allowed

Mr. Subodh Kumar Nath Vs M/s Sadhna Communications Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 9(1)IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions19 Jul 2022Allowed

Pavan Kankani Vs Karnataka Bank Limited & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 30(4), 32(2), 33(1)(a), 33(2), 34(1), 34(8), 52, 35 to 50, 52 to 54NCLT Rules, 2016-Rule 11, 13, 32Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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