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National Company Law Appellate Tribunal judgments, 2021

544 judgments · page 8 of 28

Tribunals and Commissions25 Oct 2021

Committee Of Creditors Of Meenakshi Energy Ltd. Vs Consortium Of Prudent ARC Limited & Vizag Minerals And Logistics P Ltd. & Anr.

National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 9, 10, 12, 12(2), 12(3), 12A, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 33(1), 60(5), 60(5)(c), 61, 61(1), 61(3), 62, 64Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36, 36A, 36A(5), 36A(6), 36A(7), 36B, 36B(2), 36B(4A), 36B(5), 36B(6), 36B(7), 39, 39(3), 39(3B), 40A, 40B, 40CConstitution of India-Article 14, 19(1)(g), 226
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Tribunals and Commissions25 Oct 2021

S. Ravindranathan Vs Sundaram BNP Paribas Home Finance Ltd. & Anr.

National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 61(1), 7, 14, 238, 60(4), 60(2), 9, 10A, 7(5), 18, 25(2)(e), 5(8), 3(12), 3(11), 3(6), 4, 5(7), 5(21), 7(1), 7(2), 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 13(2)Recovery of Debts Due to the Banks and Financial Institutions Act, 1993
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Tribunals and Commissions07 Oct 2021

Bijoy Prabhakaran Pulipra Vs State Tax Officer (Works Contract)

National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(1), 17, 25, 28, 30(6), 31(1), 60(5), 60(5)(c), 61(1), 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 10, 12, 13, 14Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions06 Oct 2021Allowed

Bluelemon Technologies Private Limited Vs Union of India

National Company Law Appellate Tribunal · (2021) 10 NCLT CK 0050

Companies Act, 2013 — Section 248, 248(1), 248(4), 252, 252(1), 455Companies (Removal of Names of the Companies from the Register of the Companies) Rules, 2016 — Rule 7
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