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National Company Law Tribunal judgments

20,333 judgments · page 646 of 1,017

Tribunals and Commissions23 May 2022Allowed

Embee Software Pvt. Ltd. Vs Spartainfotech Solutions Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 5(21), 5(20), 21(2), 13, 13(1)(c), 15, 14, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1), Form 3CIRP Regulations 2016-Regulation 7(2)(b)(i), 7(2)(b)(ii)
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Tribunals and Commissions23 May 2022Allowed

Sanghvi Movers Limited Vs Anindya Infratech Pvt. Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0683

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 19
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Tribunals and Commissions23 May 2022Allowed

Experis IT Private Limited Vs Ridge Links Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0685

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 13(1)(c), 14, 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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