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National Company Law Tribunal judgments

20,339 judgments · page 696 of 1,017

Tribunals and Commissions06 Jan 2022Disposed Of

One Source India Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0006

Insolvency & Bankruptcy Code, 2016 — Section 59, 59(3)(c)(i), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 14, 38(2)
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Tribunals and Commissions05 Jan 2022Allowed

In Re: M/s. Nithin Grains and Mills Private Limited (Liquidation)

National Company Law Tribunal · (2022) 01 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 10, 21(1), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions04 Jan 2022Allowed

In Re: India Stuffyarn Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 01 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30, 31, 13, 15, 22(2), 25(2), 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 29A, 53, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36A(10), 36B(1), 36B(4A), 38(1A), 38(2)(c), 38(2), 37(ba), 37, 38
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Tribunals and Commissions04 Jan 2022Allowed

Parag Sales Corporation Vs HVR Projects Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0269

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 30(4), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions04 Jan 2022Allowed

Pavan Kankani Vs Naga Bushan Bhagwati & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0271

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)National Company Law Tribunal (Adjudicating Authority) Rules, 2016-Rule 11, 13 & 32Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33
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Tribunals and Commissions03 Jan 2022Allowed

In Re: A.P. Gems & Jewellary Park Private Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 01 NCLT CK 0348

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 25(A), 36(B), 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Jan 2022

Mr. Amit Gupta Vs Kundan Care Products Limited & Anr.

National Company Law Tribunal · (2022) 01 NCLT CK 0342

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 10, 12, 12(2), 14, 21(2), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31(1), 31(2), 43, 45, 50, 53(1), 60(5), 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 35A, 38(1), 38(1A), 38(2), 39(4)Constitution of India-Article 142
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Tribunals and Commissions01 Jan 2022Allowed

Emm Aar Traders Vs Safari Bikes Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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