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National Company Law Tribunal judgments, 2020

2,534 judgments · page 2 of 127

Tribunals and Commissions23 Dec 2020

Subramaniam Aneetha Vs Bhuvan Kumar

National Company Law Tribunal · (2020) 12 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 9, 12(1), 12(2), 14, 19(2), 21(1), 29, 30(6), 33, 33(1), 33(2), 33(5), 33(7), 35(1), 60(5)Insolvency and Bankruptcy (Amendment) Act, 2019 (Act No.26 of 2019)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36
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Tribunals and Commissions23 Dec 2020Allowed

M/s. V-Con Integrated Solutions Pvt. Ltd. Vs M/s. Shaan Technologies India Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 4, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Dec 2020

M/s. NUTECH Solutions Vs M/s. Archipelago Research Support Services Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0611

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 8, 4, 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33Insolvency 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 Commissions23 Dec 2020Allowed

Viraj Conductors Private Limited Vs M/s. Arempee Compressors Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Dec 2020Disposed of

In Re: M/s. RA-NI Precast Private Limited (Liquidation Order)

National Company Law Tribunal · (2020) 12 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 18, 19(2), 29A, 30(6), 31, 33(1), 33(1)(a), 33(1)(b)(i), 33(2), 33(5), 33(7), 34(1), 35(1), 56, 66, Chapter III of Part IICompanies Act, 2013-Section 230, 424Income Tax Act, 1961-Section 178
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Tribunals and Commissions23 Dec 2020Allowed

GP Petroleum Limited Vs VCRM Petrochemicals Private Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0614

Insolvency & Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 12, 12(2), 12(3), 14, 21, 30, 30(6), 31, 34, 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39C, 39D, 40IBBI (Liquidation Process) Regulations, 2016-Schedule 4, Regulation 12, 13
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Tribunals and Commissions18 Dec 2020

M/s Intec Capital Ltd Vs M/s Ishwar Chand Agro Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0630

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 10A, 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Dec 2020

Ajay Marathe Vs Sakura Signs Pvt. ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0621

Insolvency and Bankruptcy Act, 2016-Section 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions18 Dec 2020

M/s Priestley Dugal and Co (India) Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 30, 9, 38Companies Act, 1956
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