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National Company Law Tribunal judgments

20,331 judgments · page 607 of 1,017

Tribunals and Commissions13 Jul 2022

M/s Gujarat Poly Electronics Limited Vs Bony Paul Systems Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0502

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(6), 33(7), 60(5), 14, 52, 19, 12, 56, 30, 30(2), 30(6), 21, 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 12, 13, 15, 32, 32A, 32(e), 32(f)
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Tribunals and Commissions13 Jul 2022Allowed

Unitech Paper Mills Private Limited Vs Kumar Propack Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0405

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(a), (B), (c), 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Jul 2022

PEC Limited Vs M/s Maa Tarini Industries Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 35(1)(b) & (d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions13 Jul 2022

Kailash T Shah, Liquidator of M/s. Palav Synthetics Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 21, 54, 54(1), 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 31(2), 34, 45Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Jul 2022Allowed

IDBI Bank Limited Vs Archit Builders Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Jul 2022

Kavitha Surana

National Company Law Tribunal · (2022) 07 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(1), 44, 44(2), 47ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Jul 2022Allowed

Mangilal Suthar Vs Ganapati India International Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0303

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 3(12), 13, 15, 14, 31, 33, 16(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions13 Jul 2022Disposed Of

Jainco Commodities Private Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0034

Companies Act, 2013 — Section 129(3), 133, 137(1), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(50, 230(6), 232, 232(1), 232(3), 232(3)(i), 232(4), 266F, 441, 628
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Tribunals and Commissions12 Jul 2022Allowed

State Bank of India Vs M/s. Jssi Hydraulics Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0516

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Jul 2022Allowed

Genesis Comtrade Private Limited Vs Opulent Infradevelopers Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency 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) (with Explanation)
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