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National Company Law Tribunal judgments

20,333 judgments · page 657 of 1,017

Tribunals and Commissions05 May 2022Disposed Of

Roxel Trading Company GmbH Vs Nui Pulp and Paper Industries Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(4), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 31(4), 9, 22(3)(b), 25(2)(h), 29A, 53, 53(1), 53(1)(b), 53(1)(c), 14, 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 17(1), 36A(1), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1)(2a), 38(1)(1A), 38(3)(d), 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions05 May 2022Disposed Of

Corporation Bank Vs M M Agro Ventures Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0591

IBC-Section 7, Chapter-III, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 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 Commissions05 May 2022Allowed

Modern Surgical Vs OHIO Cardiology Associates Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 May 2022Disposed Of

Sita Nirman Pvt Ltd Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0001

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(1), 230(6), 232(2), 232(3)(i), 232(4)Reserve Bank of India Act 1934 — Section 45IA
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