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National Company Law Tribunal judgments

20,331 judgments · page 603 of 1,017

Tribunals and Commissions19 Jul 2022

Mr. Anil Hada (HUF) Vs M/s. Intergen Energy Ltd. & Ors

National Company Law Tribunal · (2022) 07 NCLT CK 0662

Insolvency and Bankruptcy Code, 2016-Section 60(5), 4, 9, 7Indian Contract Act, 1872-Section 62, 31, 32Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions19 Jul 2022Allowed

Pavan Kankani Vs Karnataka Bank Limited & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 30(4), 32(2), 33(1)(a), 33(2), 34(1), 34(8), 35 to 50, 52, 52 to 54NCLT Rules, 2016-Rule 11, 13, 32Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions18 Jul 2022Allowed

In Re: Guntur Multi Packaging Industries Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0669

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(1)(a), 34(8), 35 to 50, 52, 52 to 54NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions18 Jul 2022

Dynamic Cables Limited Vs India Power Corporation [Bodhgaya] Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0327

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 9, 25(2)(h), 29A, 30(2), 53, 30, 31, 31(4), 14National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 39
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Tribunals and Commissions18 Jul 2022

Kanchan Dutta Vs Om Prakash Pandey & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0330

Insolvency and Bankruptcy Code, 2016-Section 70, 7, 15, 19, 60(5)Companies Act, 2013-Section 425, 210NCLT Rules, 2016-Rule 11
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Tribunals and Commissions18 Jul 2022

Stressed Assets Stabilization Fund (SASF) Vs Jain Studios Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0709

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), 14(1)(d), 25, 25(g), 29, 29A, 30, 30(2), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 33(5), 43, 45, 50, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36, 37, 37(a), 38, 39, 39(4)Companies Act, 1956
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Tribunals and Commissions18 Jul 2022Allowed

Naresh Ghanshyamchandra Bheda Vs Ravinder Kumar Agarwal & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0711

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1)IBBI (CIRP of the Corporate Person) Regulations, 2016-Regulation 38, 39, 39(4)Companies Act, 2013
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Tribunals and Commissions18 Jul 2022Allowed

Deccan Traders Limited Vs Sri Nitin Daga & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0295

Insolvency and Bankruptcy Code, 2016-Section 60(5), 34(1), 7, 9, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21, 7(5)(a)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Second Proviso to Section 434(c), Section 279, 230(1)
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Tribunals and Commissions18 Jul 2022Allowed

Siva Sai Hari Bhaskar Neti

National Company Law Tribunal · (2022) 07 NCLT CK 0360

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(1)(a), 34(8), 35 to 50, 52 to 54NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions18 Jul 2022Allowed

MITC Rolling Mills Pvt Ltd Vs Alfara'a Infraprojects Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 33(1)(A), 33(2), 34(1), 52, Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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