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National Company Law Tribunal judgments

20,331 judgments · page 626 of 1,017

Tribunals and Commissions17 Jun 2022

MIS Healthcare Private Limited Vs Agfa Healthcare India Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0775

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Finan…
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Tribunals and Commissions17 Jun 2022

Hallmark Metals Private Limited Vs Anand Teknow Aids Engineering India Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0776

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53(1), 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions17 Jun 2022Allowed

Sagar Business Pvt. Ltd. Vs Srabani Constructions Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0427

Insolvency and Bankruptcy Code, 2016-Section 12A, 14, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6Companies Act, 1956
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Tribunals and Commissions16 Jun 2022Dismissed

IDBI Bank Limited Vs Shri Manoj Toshniwal

National Company Law Tribunal · (2022) 06 NCLT CK 0798

Insolvency and Bankruptcy Code, 2016-Sections 94, 95(1), 96, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions16 Jun 2022

Modtech Tradecom Private Limited Vs Basu & Co. Road Contractors Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0799

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 14(1)(c), 22(3)(b), 25(2)(h), 28(1), 29A, 30, 30(2), 30(2)(b), 30(6), 31, 31(1), 31(4), 43, 53, 53(1), 66, 74(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 12(2), 13(1), 13(2)(ca), 36A(1), 36A(12), 36B, 36B(6), 37, 38, 38(1), 38(1A), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions16 Jun 2022

Adept Technology Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0800

IBBI (Liquidation Process) Regulations, 2016-Regulation 44(2), 47AIBC, 2016-Section 66
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Tribunals and Commissions16 Jun 2022Dismissed

Bharat Doshi Vs Autobahn Automotive Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0385

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3, 4, 3(6), 3(11), 3(12), 5(20), 5(21), 14(2)Insolvency Resolution Process for Corporate persons, Regulation 2016-Regulation 32Consumer Protection Act 2019-Section 2(42)
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