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National Company Law Tribunal judgments

20,333 judgments · page 651 of 1,017

Tribunals and Commissions13 May 2022Allowed

Navdurga Trade Centre Vs Sangha Erectors Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0654

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions13 May 2022Allowed

Phoenix ARC Private Limited Vs Arambagh Hatcheries Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 3(12), 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Limitation Act-Article 137, Section 18
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Tribunals and Commissions13 May 2022

P. Raghava Rao Vs Anjali Waterford Hospitality and Infra Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0394

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 33(2), 34, 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions12 May 2022Allowed

Pardesi Constructions Pvt Ltd Vs Coppertun Brewing Pvt. Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0781

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8 (2), 9, 9 (5) (i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 21
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Tribunals and Commissions12 May 2022Dismissed

Sandesh Naik Vs MT Educare Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
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Tribunals and Commissions12 May 2022Allowed

Vinod Distributors Private Limited Vs Dulichand Auto Sales Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 45, 66, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions12 May 2022Allowed

United Bank of India (now Punjab National Bank) Vs Progress Cultivation Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Recovery of Debts due to Banks & Financial Institutions Act, 1993-Section 19(1)
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Tribunals and Commissions12 May 2022Allowed

Reem Tanners Private Limited Vs Drish Shoes Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0669

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 9(3)(b), 9(5)(i), 14, 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 May 2022Disposed Of

Nekka Oil And Fats Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0374

Insolvency and Bankruptcy Code, 2016-Section 54The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 41(1), 13
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