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National Company Law Tribunal judgments

20,331 judgments · page 642 of 1,017

Tribunals and Commissions27 May 2022

Suman Chadha Vs Kamal Aggarwal, Liquidator & Anr

National Company Law Tribunal · (2022) 05 NCLT CK 0410

IBC, 2016-Section 42, 33, 8, 9, 60(5), 14Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 17(2)(iii), 18National Company Law Tribunal Rules, 2016-Rule 151
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Tribunals and Commissions26 May 2022

Atiuttam Prasad Singh Vs Destination Texofab Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0421

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 34, 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016Companies Act, 2013
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Tribunals and Commissions26 May 2022

M/s. Anjushree Enterprises Vs M/s. C View Innovations Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0422

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 34(1), 60(5), 34, 25(2)(e), 21(1), 14, 33(5), 33(7)NCLT Rules, 2016-Section 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 22(1)
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Tribunals and Commissions26 May 2022Allowed

M/s GDF Suez Sales India Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(3)(c), 59(4), 59(8), 35 to 53Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38
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Tribunals and Commissions26 May 2022Disposed Of

M/s GDF Suez Sales India Private Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 53, 59, 59(3), 59(3)(c), 59(3)(c), 59(8)Insolvency and Bankruptcy Of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8(1)(a),14, 34, 35, 38
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Tribunals and Commissions25 May 2022

Indian Bank Vs Sri Jugal Kishore Saraff

National Company Law Tribunal · (2022) 05 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) 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 Commissions25 May 2022Allowed

M/s. Newgen Speciality Plastics Limited Vs M/s. Prominent Polymers Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0431

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 14(1) (including proviso (a) to (d)), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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