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National Company Law Tribunal judgments, 2020

2,534 judgments · page 1 of 127

Tribunals and Commissions31 Dec 2020Allowed

Jones Lang Lasalle Building Opreations Private Limited Vs Sare Facility (OMR) Services Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0598

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Dec 2020Allowed

Mr. Jayesh J. Dasani Vs M/s. Milano Papers Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(3)(b), 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions31 Dec 2020Allowed

Drip Capital Inc Vs Vibrant Fab Pvt Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 31, 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions31 Dec 2020

State Bank Of India Vs M/s. Steelco Gujarat Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0601

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(2), 14(3), 31(1), 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions24 Dec 2020

M/s. Metkore Alloys & Industries Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0632

I&B Code, 2016-Section 7, 14, 30(6), 33, 33(1)(b)(i), (ii) and (iii), 34, 35 to 50 and 52 to 54, 52, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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Tribunals and Commissions24 Dec 2020

Mr. Ramakrishnan Sadasivan

National Company Law Tribunal · (2020) 12 NCLT CK 0634

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 46, 50, 53, 53(1), 66Income Tax Act, 1961-Section 28(iv), 41(1), 56, 79, 79(2)(c), 115JB, 170, 281IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40C
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Tribunals and Commissions24 Dec 2020Allowed

Mr. Amit Jain Vs M/s. Jalpower Corporation Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 5(28), 7, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)
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Tribunals and Commissions24 Dec 2020

Mr. Sudershan Gupta Vs VIL Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 49, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(1)(b), 36B(4A), 38(1), 39, 39(3), 39(4)
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Tribunals and Commissions24 Dec 2020Allowed

Gagan Deep Singh Duggal Vs Ninaniya Estates Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions24 Dec 2020Allowed

M/s. Oryx Energy Services Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 22(3)(a), 30(6), 33, 33(2), 33(1)(b)(i), (ii) and (iii), 34, 34(1), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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Tribunals and Commissions24 Dec 2020

Mr. K Subhra Narayan Mohapatra Vs Brightsun Technocraft Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(1)(a)(i)(ii)(iii), 19(2), 22(3)(a), 43, 66, 30(6), 14, 52, 35 to 50, 52 to 54Corporate Insolvency Resolution Process Regulation-Regulation 30Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(2)(b)
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