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National Company Law Tribunal judgments, 2021

1,568 judgments · page 11 of 79

Tribunals and Commissions16 Nov 2021Allowed

Binjusaria Ispat Pvt Ltd Vs Abhirama Steels Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0314

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13, 14, 16(3)(a), 31, 33, 60(5)Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Sections 433, 434, 439
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Tribunals and Commissions16 Nov 2021Allowed

Laxmi Dia Jewel Private Limited Vs Shree Ashtvinayak Gems & Stones Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(1), 29, 30(6), 31, 33, 33(1)(a), 33(2), 33(5), 33(6), 33(7), 52, 54L(1), 56Evidence Act, 1872-Section 65BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions16 Nov 2021Allowed

Skystep Trading Ltd Vs Tradohub B2B Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 4, 14(1), 31, 33, 13(1)(c), 17, 18, 19, 20, 21, 15, 13(1)(b)IBBI (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Nov 2021

M/s Dipal Chemical Industries Vs M/s Padmavati Intermediates Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0468

Insolvency and Bankruptcy Code, 2016-Section 33, 9, 21, 34(4), 12, 56, 30(6), 31, 33(5), 52, 19, 60(5), 43, 44Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8, Regulation 39D, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 12, 12(3), 13, 15
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Tribunals and Commissions16 Nov 2021

Bank Of Maharashtra Vs Fabtech Projects And Engineers Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(2), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 39, Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 39(4)
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Tribunals and Commissions16 Nov 2021Disposed Of

APPL Industries Limited Vs Auto Decor Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0391

Insolvency and Bankruptcy Code, 2016-Sections 31, 32A, 32A(1), 32A(2)(i) & (ii), 32A(3), 33, 33(1)(b)(ii), 34, 36(4)(a)(iii), 38(1), 38(3), 40(2), 42, 52, 52(1), 53, 60(5), 238, Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulations 16, 31A, 32(e), 32E, 45(3), 45(3)(a), 46, 47NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Nov 2021Allowed

MS Mayank Arora And Co Vs Avani Impex Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0392

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b)(i) to (iii), 33(3), 9, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)IBBI Regulations, 2016-Regulation 36A(1)
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Tribunals and Commissions16 Nov 2021Allowed

R.Velu Vs Palm Lagoon Backwater Resorts Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0229

Insolvency and Bankruptcy Code, 2016-Section 7, 12, Sub-Section 3 of Section 12, 30, 33, 33(1), 33(3), 33(4), 34, 34(1), Sub-Section 6 of Section 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 32(e), 32(f)
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Tribunals and Commissions16 Nov 2021

Framework Systems and Solutions Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0233

Insolvency and Bankruptcy Code, 2016-Section 59, 59 (3) (c), 59 (4), 59 (6), 59 (7), 59 (7 to 9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 11, 14, 30, 32, 34, 34 (1), 35, 38
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Tribunals and Commissions16 Nov 2021Allowed

The Federal Bank Limited Vs M/s. MIR Realtors Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0234

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 5(a) of Section 7, 13, 14, Sub-Section (1) of Section 14, 15, 17, 18, 19, 20, 21, Sub-Section (1) of Section 31, 33Companies Act, 1956Limitation Act, 1963-Section 5, 18, Article 137
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