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National Company Law Tribunal judgments

20,333 judgments · page 665 of 1,017

Tribunals and Commissions28 Mar 2022Allowed

M/s. BBM Impex Pvt. Ltd. Vs M/s. Innovative Tyres and Tubes Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0727

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 10, 10A, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Mar 2022Allowed

State Bank of India Vs Vijay Trading Company Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0719

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8), 3 (12), 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2), 14
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Tribunals and Commissions28 Mar 2022

Nitesh Kumar More Vs SPS Steels Limited & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0289

Insolvency and Bankruptcy Code, 2016-Section 43, 43(3)(a), 44, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulation, 2016-Regulation 35, 35A
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Tribunals and Commissions28 Mar 2022Dismissed

Piramal Capital & Housing Finance Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0093

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 9, 12A, 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30ANational Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions28 Mar 2022Allowed

State Bank of India Vs Vijay Trading Company Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0092

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 5(8), 7, 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14
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Tribunals and Commissions28 Mar 2022Disposed Of

DSPL Investments Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0083

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions28 Mar 2022Dismissed

Jai Balaji Industries Ltd. Vs SPS Steel Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0081

Insolvency and Bankruptcy Code, 2016 — Section 43, 43(3)(a), 44, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulation, 2016 — Regulation 35, 35A
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Tribunals and Commissions25 Mar 2022

ICICI Prudential Venture Capital Fund Real Estate Scheme-I Vs M/s Anand Divine Developers Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Securities & Exchange Board of India (Venture Capital Fund) Regulations 1996
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