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National Company Law Tribunal judgments

20,331 judgments · page 629 of 1,017

Tribunals and Commissions13 Jun 2022Allowed

Binod Kumar Choudhary Vs Cookme (Spice) Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0658

Insolvency and Bankruptcy Code, 2016-Section 7(5)(a), 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Jun 2022Allowed

M/s Pallia Transport Company Vs RNV Hospitality Services Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jun 2022Allowed

State Bank Of India Vs Sahadulla M.I

National Company Law Tribunal · (2022) 06 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 95(1), 7, 99, 101, 105, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act
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Tribunals and Commissions10 Jun 2022

Shweta Shah Vs Varsha Corporation Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Jun 2022

S. Rajendran Vs Shaji Purushothaman & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0560

Insolvency and Bankruptcy Code, 2016-Section 70, 74, 60(5), 7, 25, 19(5), 43National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 429
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Tribunals and Commissions10 Jun 2022

M/s. Cargo Planners Ltd. Vs M/s. Aakriti Info-Media Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0561

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(b), 16(4), 15, 17, 18, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6, 5(1)(a)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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