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National Company Law Tribunal judgments

20,333 judgments · page 676 of 1,017

Tribunals and Commissions15 Mar 2022

EBPL Ventures Private Limited Vs Gannon Dunkerley and Company Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0459

Insolvency & Bankruptcy Code, 2016-Sections 4, 4(1), 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1913Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions15 Mar 2022

Muthoot Fincorp Limited Vs Richa Realtors Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0460

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Mar 2022Dismissed

Balaji Durairaj Vs M/s. LEPL Projects Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0462

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Article 137
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Tribunals and Commissions15 Mar 2022

Mr. Rakesh Kumar Gupta Vs M/s. Sarthi Constructions

National Company Law Tribunal · (2022) 03 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 18(1)(a), 21(2), 21(6A), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 43, 45, 50, 53, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions15 Mar 2022Dismissed

Samrat Khanna Vs M/s. LEPL Projects Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0465

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Article 137
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Tribunals and Commissions15 Mar 2022Disposed Of

Af Taab Investment Company Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0027

Companies Act, 2013, — Section 133, 230, 230(1), 230(3), 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)Companies Act 1956 — Section 391, 394Companies (Registration Offices and Fees) Rules, 2014 — Rule 7
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Tribunals and Commissions14 Mar 2022Disposed Of

Punjab National Bank Vs Saptarishi Hotels Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0470

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 60(5), 25(2)(h), 29A, 29(2)National Company Law Tribunal Rules, 2016-Rule 11, 13IBBI (Resolution Process for Corporate Persons) Regulations-Regulation 36A
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Tribunals and Commissions14 Mar 2022

Intec Capital Limited Vs Ratchet Laboratories Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Negotiable Instrument Act, 1881-Section 138
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