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National Company Law Tribunal judgments, 2020

2,534 judgments · page 4 of 127

Tribunals and Commissions17 Dec 2020

Tek Components Private Limited And Anr. Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0128

Companies (Management And Administration) Rules, 2014 — Rule 19Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12Companies Act, 2013 — Section 13, 61, 230, 230(1), 230(3), 230(4), 230(5), 231, 232, 232(3)(i), 232(6)
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Tribunals and Commissions17 Dec 2020

Hawa Buildcon Private Limited Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0115

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8Companies Act, 2013 — Section 230, 230(3), 230(5), 231, 232
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Tribunals and Commissions16 Dec 2020Allowed

Corporation Bank Vs Multiwal Duplex Pvt Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 7, 12, 30(2), 30(4), 29A, 53, 30, 30(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 39, 39(2), 38(2)(a)IT Act-Section 281
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Tribunals and Commissions16 Dec 2020Partly Allowed

Nico Extrusion Limited Vs Nicomet Industries Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0638

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 33(1), 33, 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions16 Dec 2020

M/s. Ultratech Cement Ltd. Vs Silveroak Commercial Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0639

Insolvency and Bankruptcy Code, 2016-Section 9, 29(A)e), 33, 33(1), 34(1), 52, Chapter IIIIBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions16 Dec 2020

M/s. Decopride Vs M/s. Gupta & Sons (Motors) Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 14(1), 31(1), 33, 13(1)(c), 17, 18, 19, 20, 21, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Dec 2020

Mohan Lal Jain Vs Vivek Shukla & Anr.

National Company Law Tribunal · (2020) 12 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1)(e)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions16 Dec 2020

CFM Assets Reconstruction Private Limited Vs Mr. Vishram Narayan Panchpor

National Company Law Tribunal · (2020) 12 NCLT CK 0570

Insolvency & Bankruptcy Code, 2016-Section 60(5), 12A, 5(7), 7, 9, 10, 21A, 60SARFAESI Act, 2002-Section 2(h)(a), 5, 5(1), 5(1)(b), 5(1A), 5(4), 5(5), 5AIBBI (Insolvency Resolution Process of Corporate Person), 2016-Regulation 28, 2(1)(a), 30A, 30A(1)(a), 30A(1)(b), 30A(2), 30A(3), 30A(4), 31A, Section 28(1)
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Tribunals and Commissions16 Dec 2020Allowed

M/s. Tyco Fire & Security India Private Limited Vs M/s. Mehta and Associates Fire Protection Systems Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Dec 2020Dismissed

CFM Assets Reconstruction Private Limited And Anr. Vs Vishram Narayan Panchpor And Anr.

National Company Law Tribunal · (2020) 12 NCLT CK 0192

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 2(1), 2(1)(a), 28, 28(1), 30A, 30A(1), 30A(1)(a), 30A(1)(b), 30A(2), 30A(2)(a), 30A(3), 30A(4), 31AInsolvency And Bankruptcy Code, 2016 — Section 5(7), 7, 8, 9, 10, 12A, 21A, 30A(3), 60, 60(5)Transfer Of Property Act, 1882 — Section 6, 7
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