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National Company Law Tribunal judgments

20,334 judgments · page 684 of 1,017

Tribunals and Commissions03 Mar 2022

M/s. Aradhya Wire & Ropes Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0561

Insolvency & Bankruptcy Code, 2016-Section 10, 12ANCLT Rules, 2016-Rule 11, 32IBBI (Liquidation Process) Regulations, 2016-Regulation 44 (2)
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Tribunals and Commissions02 Mar 2022Partly Allowed

Pooja Bahry Vs Praveen Gupta & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0566

Insolvency and Bankruptcy Code, 2016-Sections 5, 7, 9, 10, 10A, 12, 12(1), 12(2), 12(3), 12A, 14, 15, 15(1)(c), 16, 16(1), 16(5), 17, 18, 21, 21(6A)(b), 22(1), 22(2), 23(1), 24, 25, 25(2)(j), 26, 29, 30, 30(6), 31, 31(1), 35A, 43, 44, 45, 46, 48, 49, 50, 51, 53, 54, 60(1), 60(2), 60(5), 66, 67, 196, 208, 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 6(2)(c), 12(1), 12(2), 13(1), 16A, 17(1), 17(3), 19(2), 27, 30A, 35A, 36(1), 36A, 36B, 39(4), 40A
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Tribunals and Commissions02 Mar 2022

Union Bank Of India Vs Tayal Foods Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(4), 30(2)(a), 29A, 30(1), 30(2), 43, 66, 14, 31(4), 31, 30Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 27, 38(1), 38(1A), 38(1B), 39(2), 36B(4A), 38, 39Income Tax Act, 1961-Section 281, 170, 79, 115JB, 2(18), 11(1), 45, 72(3), 43-B, 56, 80, 139, 269-SS, 269-T
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Tribunals and Commissions02 Mar 2022

Arvind Damodar Gaudana Vs M/S. Gujarat State Construction Corporation Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 19, 21, 33, 33(5), 34, 34(4), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8, Regulation 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32
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Tribunals and Commissions02 Mar 2022Allowed

M/s Dehradun Integrated Arena Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0523

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40ASocieties Registration Act, 1860
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Tribunals and Commissions02 Mar 2022Allowed

Harshdeep Industries Vs Texplas (India) Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0524

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 13(1)(c), 14, 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Mar 2022Allowed

Union Bank of India Vs Dheeraj Wadhawan

National Company Law Tribunal · (2022) 03 NCLT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5), 95, 97Insolvency and Bankruptcy Rules (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 3(h)
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Tribunals and Commissions02 Mar 2022

Balaji Metals Vs Gontermann - Peipers India Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0307

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9National Company Law Tribunal Rule, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32A, 33(1), Schedule-1
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Tribunals and Commissions02 Mar 2022Disposed Of

Gujarat State Construction Corporation Ltd Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0010

Insolvency and Bankruptcy Code, 2016 — Section 10, 15, 19, 21, 33, 33(5), 34, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 12, 12(3), 13, 15, 39B, 39O
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Tribunals and Commissions02 Mar 2022Disposed Of

Forbes Campbell Services Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0001

Companies Act, 20l3 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions01 Mar 2022Allowed

KEB Hana Bank Vs Alectrona Energy Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 10, 11, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
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