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National Company Law Tribunal judgments

20,333 judgments · page 647 of 1,017

Tribunals and Commissions23 May 2022Disposed Of

Anuj Kumar Tiwari Vs Deepak Gupta Huf

National Company Law Tribunal · (2022) 05 NCLT CK 0046

Insolvency and Bankruptcy Code, 2016 — Section 7, 60(5)(c), 208(2), 231Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 7(2)(h), 14(2)Companies Act, 2013 — Section 73
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Tribunals and Commissions20 May 2022Allowed

Ms. Sandhya Sethi & Anr. Vs M/s. Inteco Special Melting Technologies India Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0780

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 7, 7(3)(b), 7(5), 8, 8(2), 14(1), 14(2), 14(3), 60(1), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions20 May 2022

Sarda Mines Pvt. Ltd. Vs Shailendra Ajmera

National Company Law Tribunal · (2022) 05 NCLT CK 0690

IBC, 2016-Section 7, 42, 53, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 32A, Sub-clause 12 of Clause 1 of Schedule 1NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 May 2022Allowed

Khaitan Rice Mill Private Limited Vs Radhashyam Industries Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0633

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 7(5)(a), 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 Commissions20 May 2022

M/s Shriji Diamonds Vs M/s Badri Sarraf Jewels Pvt. Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0635

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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