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National Company Law Tribunal judgments

20,333 judgments · page 679 of 1,017

Tribunals and Commissions11 Mar 2022Disposed Of

Okay Estate Developers Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0021

Companies Act, 2013 — Section 13, 230, 230(1), 230(3), 230(5), 232, 232(6)Wakf Act, 1995 — Section 83, 83(1), 83(2)
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Tribunals and Commissions10 Mar 2022

M/s. Chowdhry Rubber & Chemical Pvt. Ltd. Vs M/s. Nikhil Footwears Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, (9)(3)(C), 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions10 Mar 2022

M/s United Equity Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 30, 9, 38Companies Act, 1956
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Tribunals and Commissions10 Mar 2022

Vistara ITCL (India) Limited Vs Ansal Urban Condominium Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions10 Mar 2022

M/s. H.V.R. Industries Private Limited Vs M/s. Bindal and Bindal Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions10 Mar 2022Allowed

In Re: M/s Bartronics India Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 03 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(3)(b)(i), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1A), 38(1B), 39, 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2021-Regulation 36(B)(4A)
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Tribunals and Commissions10 Mar 2022

Kunal Singh Vs M/s Amerex Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0474

Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(2)(b)Negotiable Instrument Act-Section 138
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Tribunals and Commissions10 Mar 2022Allowed

Stressed Assets Stabilization Fund Vs Precision Containers Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0475

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Sick Industrial Companies (Special Provisions) Act, 1985-Section 15, 15(1), 22Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Mar 2022Allowed

M/s HMT Chinar Watches Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0287

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 9, 14, 29, 37(2), 37(2)(b), 38National Company Law Tribunal Rules, 2016
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Tribunals and Commissions10 Mar 2022

Jigar Kanti Chheda Vs S. K. M. Real Infra Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 31, 33, 13Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions10 Mar 2022Allowed

Muthoot Fincorp Limited Vs Richa Lifespace Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0478

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Mar 2022Disposed Of

Phoenix Arc Pvt Ltd Vs Deegeee Cotsyn Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0025

Companies Act, 2013 — Section 230Insolvency and Bankruptcy Code, 2016 Section 14, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30, 30(6), 31(1), 33, 33(2), 43, 45, 50, 60(5), 66, 74(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1A), 39(4)
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Tribunals and Commissions10 Mar 2022Disposed Of

Sahara Hospitality Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0023

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(3), 230(5), 230(9), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8Companies (Compromise and Arrangement) Rules, 2016 — Rule 5(a), 5(1)(c)
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