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National Company Law Appellate Tribunal judgments, 2021

544 judgments · page 1 of 28

Tribunals and Commissions24 Dec 2021Dismissed

RP Sunil Kumar Agrawal Vs Sandeep Mehta

National Company Law Appellate Tribunal · (2021) 12 NCLT CK 0068

Insolvency and Bankruptcy Code, 2016 — Section 43, 43(4)(a), 43(4)(b)National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions22 Dec 2021Allowed

Patel Hydro Power Private Limited Vs

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0052

Companies Act, 2013 — Section 133, 230, 230(3), 230(4), 230(5), 230(6), 231, 232, 232(1), 235, 236, 237, 238, 239, 240, 421, 469(1), 469(2)Companies Act, 1956 — Section 391, 394Competition Act, 2002 — Section 7(1)
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Tribunals and Commissions21 Dec 2021Dismissed

Krrish Realtech Private Limited Vs Krrish Realtech Private Limited

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0050

Insolvency and Bankruptcy Code, 2016 — Section 12A, 12(3), 29A, 33, 54A, 54A(1), 54A(2), 54A(3), 54B, 54C, 54KInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30AMicro, Small and Medium Enterprises Development Act, 2006 — Section 7(1)
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Tribunals and Commissions21 Dec 2021Dismissed

Indian Potash Limited Vs Naresh Kumar Verma & Ors

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 30(2)(a), 30(2), 30(2)(e), 31, 32, 33(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38, 39, 39(3), 39(3)(a)Sick Industrial Companies Act, 1985 — Section 22
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Tribunals and Commissions21 Dec 2021Dismissed

BSE Ltd Vs Asahi Infrastructure & Projects Ltd

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0047

Insolvency and Bankruptcy Code, 2016 — Section 5(2), 5(8), 5(20), 5(21), 9, 14, 30(2)(b), 30(2)(e), 53, 61Securities and Exchange Board of India Act, 1992 — Section 24(2), 28ACompanies Act, 2013 — Section 327
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Tribunals and Commissions20 Dec 2021Allowed

M/s IDBI Capital Markets & Securities Ltd Vs M/s JBF Petrochemicals Ltd

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0046

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 8, 9, 9(3)(b), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority, 2016) Rules, 2016 — Rule 5, 10National Company Law Appellate Tribunal Rules, 2016 — Rule 20, 21, 22, 23, 23(1), 24, 26
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Tribunals and Commissions17 Dec 2021Dismissed

BSE Limited Vs Acil Cotton Industries Limited

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0043

Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions17 Dec 2021Dismissed

BSE Limited Vs KCCL Plastic Limited

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0042

Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions17 Dec 2021Disposed Of

Prerna Singh, W/o Sh. Rohit Bansal Vs Committee Of Creditor

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0041

Insolvency and Bankruptcy Code, 2016 — Section 5(12), 5(13), 5(13)(e), 7, 9, 10, 12, 13, 14, 14(1)(d), 14(4), 31(b), 33(5), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 31National Company Law Appellate Tribunal, Rules, 2016 — Rule 11
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Tribunals and Commissions16 Dec 2021Dismissed

Mr Kushan Mitra Vs Mr Amit Goel

National Company Law Appellate Tribunal · (2021) 12 NCLAT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 5(7), 5(8), 5(8)(a)(i), 7, 7(1), 7(2), 7(5), 61, 62(1)(a), 62(1)(b), 62(1)(c), 75Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Companies Act, 2013 — Section 42, 42(6)
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