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National Company Law Tribunal judgments

20,333 judgments · page 658 of 1,017

Tribunals and Commissions04 May 2022Allowed

Deepak Gupta Vs M/s. Elixir Buildcon (P) Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions04 May 2022Allowed

IDBI Bank Limited Vs Amzen Transportation Industries Limited & Anr

National Company Law Tribunal · (2022) 05 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 215, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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