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National Company Law Tribunal judgments

20,333 judgments · page 645 of 1,017

Tribunals and Commissions24 May 2022

Punjab National Bank Vs Vallabh Textiles Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 29A(f), 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 50, 53, 53(1), 61, 62, 66CIRP Regulations-Regulation 35A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(4)Competition Act, 2002-Section 5
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Tribunals and Commissions24 May 2022

Punjab National Bank Vs Vallabh Textiles Company Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0713

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(2), 14(2)(A)IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 12(2), 27(2)Companies Act, 1956-Section 295, 297, 372A
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Tribunals and Commissions24 May 2022Allowed

Phoenix ARC Private Limited Vs GPI Textiles Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 7, 12(2), 25(2)(i), 29A, 29A(f), 29A(c), 29-A, 29-A(c), 30, 30(1), 30(2), 30(2)(e), 30(3), 30(4), 30(6), 31, 53, 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017
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Tribunals and Commissions24 May 2022Allowed

Shreeji Cotfab Limited Vs GPI TEXTILES LTD

National Company Law Tribunal · (2022) 05 NCLT CK 0058

Insolvency and Bankruptcy Code, 2016 — Section 7, 12(2), 25(2)(i), 29A, 29A(f), 30, 30(1), 30(2), 30(2)(e), 30(6), 31, 53(1), 60(5), 60(5)(c), 61, 62Securities and Exchange Board of India Act, 1992 — Section 11, 11(1), 11(2)(j), 11(4)(2A)
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Tribunals and Commissions24 May 2022Dismissed

Aggarsain Spinners Limited Vs GPI TEXTILES LTD

National Company Law Tribunal · (2022) 05 NCLT CK 0057

Insolvency and Bankruptcy Code, 2016 — Section 7, 12(2), 25(2)(i), 29A, 29A(f), 30, 30(1), 30(2), 30(2)(e), 30(6), 31, 53(1), 60(5), 60(5)(c), 61, 62Securities and Exchange Board of India Act, 1992 — Section 11, 11(1), 11(2)(j), 11(4)(2A)
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Tribunals and Commissions24 May 2022Dismissed

Mr. Hari Charan Gupta Vs Mayapur Sales Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0054

Insolvency and Bankruptcy Code, 2016 — Section 7, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4Limitation Act, 1963 — Section 5
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Tribunals and Commissions24 May 2022Disposed Of

Sukhmani Villa Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0053

Companies Act, 2013 — Section 133, 179(3), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(3), 230(1), 230(5), 232, 232(3), 232(3)(i), 232(4), 232(6)Reserve Bank of India Act 1934 — Section 45IA
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