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National Company Law Tribunal judgments

20,334 judgments · page 685 of 1,017

Tribunals and Commissions01 Mar 2022Allowed

ICICI Bank Ltd Vs MBS Impex Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 7, 33 (2), Chapter-III, 14, 52, 35 to 50, 52 to 54, 34 (8)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Mar 2022Disposed of

In Re: Ultra Tile Private Limited (Liquidation)

National Company Law Tribunal · (2022) 03 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions01 Mar 2022Allowed

Beacon Trusteeship Limited Vs Sanjay Rajkumar Chhabria

National Company Law Tribunal · (2022) 03 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 96(1), 96(1)(a), 97(5), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013
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Tribunals and Commissions01 Mar 2022Allowed

ITD Cementation India Limited Vs Sical Iron Ore Terminals Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions01 Mar 2022Allowed

M/s. Krishna Steels Vs M/s. Ananya Infra Projects Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (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 Commissions28 Feb 2022Disposed Of

Mr Cecil Antony Vs SPS Ispat & Power Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0102

Insolvency and Bankruptcy Code, 2016 — Section 43, 45, 45(1), 50, 53, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 15, 34(4), 35, 45(1), 45(3)
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Tribunals and Commissions28 Feb 2022Disposed Of

Kothsons Finance & Consultancy Pvt Ltd Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0100

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Section 8(2)
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Tribunals and Commissions28 Feb 2022Allowed/Dismissed

Future Consumer Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0098

Companies Act, 20l3 — Section 103, 230, 230(5), 232National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions25 Feb 2022Disposed Of

Jindal Stainless Steelway Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0086

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(2)(c), 230(5), 230(7), 232, 232(2)(e), 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 433, 434Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions25 Feb 2022Disposed Of

Jindal Stainless Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0085

Companies Act, 2013 — Section 66, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(3), 230(5), 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions25 Feb 2022Disposed Of

Dekon Enterprises Private Limited Vs Anil Anchalia

National Company Law Tribunal · (2022) 02 NCLT CK 0083

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Central Goods and Service Tax Act, 2017 — Section 81Income Tax Act, 1961 — Section 28, 41, 43B, 79, 115JB, 170, 281
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Tribunals and Commissions25 Feb 2022Disposed Of

P S Group Realty Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0074

Companies Act, 2013 — Section 103, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)
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