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National Company Law Tribunal judgments

20,333 judgments · page 680 of 1,017

Tribunals and Commissions09 Mar 2022

State Bank Of India Vs Tricounty Premier Hearing Services LLC & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 3(8), 7, 31(1), 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(3), 33(4), 33(5), 33(7), 34(2), 34(4), 35(1)(b) & (d), 35 to 41, 36, 52, 60(5), 74(3), 236(1), 236(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 36B(4A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 13
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Tribunals and Commissions09 Mar 2022Disposed Of

Friends Agencies Vs BIW Fabricators Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 9, 15, 53, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, Rule 13, 15, 15(5), 32(c), 44IBBI (Insolvency Resolution Process of Corporate Person) Regulation, 2016-Regulation 27, 40A
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Tribunals and Commissions09 Mar 2022Dismissed

Mr. Manish Jain Vs Mr. Harikishan Agarwal & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 19(2), 70 and 71, 236, 236(2), 74(3)Companies Act, 2013-Chapter XVIII, Section 213, 447Criminal Procedure Code, 1973
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Tribunals and Commissions09 Mar 2022Allowed

Vemuri Ravi Kumar Vs Bhrigu Infra Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 8, 76, 14, 31, 33, 13I & B (AAA) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions08 Mar 2022Allowed

Rajendra Agro Industries Vs Marappar Textiles Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0496

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 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, Chapter VIII
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Tribunals and Commissions08 Mar 2022Allowed

Sterling and Wilson Private Limited Vs Ozone Projects Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 10A, 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 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, Chapter VIII
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Tribunals and Commissions08 Mar 2022

Spectrum Artcomm Private Limited Vs New Town Grand Realtors LLP

National Company Law Tribunal · (2022) 03 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 9, 19(2), 12A, 7, 10, 3(23), 65(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33, 33(3)
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Tribunals and Commissions08 Mar 2022

M/s. Algae Apparels Vs M/s. SWE Fashions Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0502

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32
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