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National Company Law Tribunal judgments, 2021

1,568 judgments · page 1 of 79

Tribunals and Commissions24 Dec 2021Disposed Of

Schablona India Ltd Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0065

Companies Act, 2013 — Section 133, 230, 232
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Tribunals and Commissions23 Dec 2021Disposed Of

G.N.A. Transmissions Pvt. Ltd Vs Registrar of Companies

National Company Law Tribunal · (2021) 12 NCLT CK 0085

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 230(7), 230(9), 232, 232(1), 232(2)(e), 232(3), 391, 391(1), 393Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 14
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Tribunals and Commissions23 Dec 2021Disposed Of

NAM Estates Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2021) 12 NCLT CK 0078

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 230, 230(2), 230(5), 232, 232(1), 232(2)(e), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions22 Dec 2021Disposed Of

M/s Pardeep Cycle Industries Vs M/s Arpan International Limited

National Company Law Tribunal · (2021) 12 NCLT CK 0083

Insolvency & Bankruptcy Code, 2016 — Section 9, 9(3)(b), 9(5), 13(1)(b), 16(5), 17, 18, 18(1)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016— Regulation 6Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions22 Dec 2021Disposed Of

M/s R.K. Satyam Dyes & Chemicals Vs M/s Alaska Fabtech Pvt. Ltd

National Company Law Tribunal · (2021) 12 NCLT CK 0082

Insolvency & Bankruptcy Code, 2016 — Section 9, 9(3)(b), 9(5), 13(1)(b), 16(5), 17, 18, 18(1)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016— Regulation 6Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions22 Dec 2021Disposed Of

Ravindranath N Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0077

Insolvency & Bankruptcy Code, 2016 — Section 7, 12, 19, 30(6), 31, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation 2016 — Regulation 32, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2), 12
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