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National Company Law Tribunal judgments, 2021

1,568 judgments · page 2 of 79

Tribunals and Commissions16 Dec 2021Allowed

Swift Shipping and Freight Logistics Private Limited Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 10, 21, 33, 33(1)(a), 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
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Tribunals and Commissions16 Dec 2021Disposed Of

Qamruddin Faizi Vs Kaizen Aac Blocks Pvt Ltd

National Company Law Tribunal · (2021) 12 NCLT CK 0040

Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 33, 60(5)Insolvency and Bankruptcy of India (Insolvency Resolution Process for Corporate Person), Regulations, 2016 — Regulation 12
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Tribunals and Commissions14 Dec 2021Disposed Of

Bradma Logistics Parks Private Limited Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0047

Companies Act 2013; — Section 230, 230(5), 231, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions14 Dec 2021Allowed

Shri Subodh Balkrishna Gokhale Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0046

Insolvency & Bankruptcy Code, 2016 — Section 30(2)(e), 59(3)(a), 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7)Insolvency and Bankruptcy of India (Insolvency Resolution Process for Corporate Person), Regulations, 2016 — Regulation 32, 34, 34(1), 38
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Tribunals and Commissions09 Dec 2021Disposed Of

Borchers India Chemicals Private Limited Vs

National Company Law Tribunal · (2021) 12 NCLT CK 0020

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 231, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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