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National Company Law Tribunal judgments

20,339 judgments · page 694 of 1,017

Tribunals and Commissions10 Jan 2022Allowed

Vasavi Traders Vs Piyush Pharmachem (India) Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 10A, 8, 5(6), 7(5), 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2022Dismissed

Bank Of India Vs M/s. Nithin Proteins Pvt. Ltd. & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0257

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 18, 22, 25, 3(4), 3(6), 3(11), 3(12), 3(13), 5(7), 5(8), 21(9) & (10)Companies Act, 2013-Section 78, 77(1), 180(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 12(A), 13, Section 12
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Tribunals and Commissions10 Jan 2022Allowed

K R T Mills Pvt Ltd Vs Kikani International Pvt Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0404

IBC, 2016-Section 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Jan 2022

Coleta Software Solutions Pvt Ltd Vs Covidh Technologies Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0405

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)IBBI (Insolvency Resolution for Corporate Persons) Regulations, 2021-Regulation 36(B)(4A)
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Tribunals and Commissions07 Jan 2022

Iapetus Shipping Vs Fontana Impex Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0255

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21), 9(3)(a), (b) & (c), 14(1), 31, 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Jan 2022Allowed

Iapetus Shipping Vs Fontana Impex Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0262

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 9(3)(a), 9(3)(b), 9(3)(c), 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Jan 2022Allowed

Canara Bank Vs Hindustan Photo Films Manufacturing Company Limited & Anr.

National Company Law Tribunal · (2022) 01 NCLT CK 0358

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Jan 2022Allowed

Amit Punjabi Vs GAMBS India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0359

I&B Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Companies Act, 1965Negotiable Instruments Act-Section 138
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Tribunals and Commissions07 Jan 2022Allowed

Mr. Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0239

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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