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National Company Law Tribunal judgments

20,333 judgments · page 659 of 1,017

Tribunals and Commissions02 May 2022

Prashant Electricals Ltd. Vs VETPharma Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0563

Insolvency and Bankruptcy Code, 2016-Section 6, 8, 9, 3(10), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions02 May 2022Allowed

M/s Pranav Labs Vs M/s Medall Healthcare Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2022Allowed

Imperial Refractories Vs Shrikrupalu Steels Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0565

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14, 15, 31, 33, 9 (5) (i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions02 May 2022Allowed

Dhatu International PTE Limited Vs M/s. Ferrosco Industries Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2022

Uco Bank Vs PMT Machines Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(2), 52, 53, 30, 31, 30(2)(b), 32National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38
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Tribunals and Commissions29 Apr 2022Allowed

Punjab National Bank Vs Visa Resources India Limited

National Company Law Tribunal · (2022) 04 NCLT CK 0094

Insolvency And Bankruptcy Code, 2016 — Section 4(1), 7, 7(1), 7(5)(a), 13, 15, 17, 18, 19, 20, 31(1), 60(3)Companies Act, 1956 — Section 23(1)Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions29 Apr 2022Dismissed

Punjab National Bank Vs Cosy (India) Ltd

National Company Law Tribunal · (2022) 04 NCLT CK 0093

Insolvency And Bankruptcy Code, 2016 — Section 7, 9Companies Act, 2013 — Section 185Limitation Act, 1963 — Article 137
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Tribunals and Commissions29 Apr 2022Disposed Of

Omkara Assets Reconstruction Private Limited Vs Karaikal Port Private Limited

National Company Law Tribunal · (2022) 04 NCLT CK 0089

Insolvency & Bankruptcy Code, 2016 — Section 7, 7(1), 7(2), 7(3), 7(5), 13(2), 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 31(1), 33Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002 — Section 3Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
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Tribunals and Commissions27 Apr 2022Disposed Of

Dhampur Sugar Mill Limited Vs

National Company Law Tribunal · (2022) 04 NCLT CK 0068

Companies Act, 2013 — Section 133, 180(1)(c), 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(1), 232, 232(1)
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