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National Company Law Tribunal judgments

20,333 judgments · page 681 of 1,017

Tribunals and Commissions08 Mar 2022Allowed

M/s Techno Craft Vs G.R. Cables Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 13, 31(1), 33I&B (AAA) Rules, 2016-Rule 6NLCT Rules-Rule 49
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Tribunals and Commissions08 Mar 2022Allowed

Mr. Sharad S. Heda & Anr. Vs M/s. Unishire Lifestyle Dwelling LLP

National Company Law Tribunal · (2022) 03 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(3), 15, 17, 18, 20 and 21, sub-section (1) of Section 31, 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008
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Tribunals and Commissions08 Mar 2022

M/s. Gupshup Technology India Pvt Ltd Vs M/s. Ikontel Solutions Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21I&B (Application to Adjudicating Authority) Rules 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Mar 2022Allowed

Redington (India) Limited Vs Fanatic Systems Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0509

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 6, 5(2)(b)General Clauses Act-Section 27
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Tribunals and Commissions08 Mar 2022

Foseco India Limited Vs Om Besco Rail Products Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0306

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income Tax Act, 1961-Section 28, 41(1), 43, 43B, 45, 56, 79, 115JB, 170, 269SS, 269T, 281
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Tribunals and Commissions08 Mar 2022Dismissed

Indian Overseas Bank Vs Keshar Multiyarn Mill Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0296

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 5(8), 238, 7 and 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 10National Company Law Tribunal Rules, 2016-Rule 2(6)
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Tribunals and Commissions08 Mar 2022Partly Allowed

Indian Bank Vs City Mall Developers Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0298

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 7(5)(a), 10, 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions08 Mar 2022Disposed Of

Saroj Kabra Vs Elin Electronics Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0017

Companies Act, 2013 — Section 58, 59National company Law Tribunal Rules, 2016 — Rule 11, 70Civil Procedure Code, 1908 — Section 47
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Tribunals and Commissions07 Mar 2022Allowed

M/s. Chevuri Enterprises Vs M/s. Sindhura Paper Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 16(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Central Goods and Services Act, 2017-Section 16(2)
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