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National Company Law Tribunal judgments, 2021

1,568 judgments · page 5 of 79

Tribunals and Commissions29 Nov 2021

Sunit Jagdishchandra Shah Vs SRK Chemicals Ltd & Ors

National Company Law Tribunal · (2021) 11 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 12, 21(2), 30(2), 30(6), 34(4), 52, 53, 53(1), 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (CIRP) Regulations, 2016-Regulation 6, 39B
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Tribunals and Commissions29 Nov 2021Allowed

Marcus Homes Pvt Ltd Vs The Registrar Of Companies, Telangana

National Company Law Tribunal · (2021) 11 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a)(i), 59(3)(c)(i)Companies Act, 1956Insolvency & Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 37, 38
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Tribunals and Commissions29 Nov 2021Allowed

Kanada Hiren Mahendrabhai Vs Bansal Infracon Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 4, 8, 14(1), 31, 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Nov 2021Allowed

Shriyank Wadhwa Vs Chaudhary Ingots Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions29 Nov 2021

Loon Land Developers Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0487

Insolvency & Bankruptcy Code, 2016-Chapter III-A, Section 4, 14(1), 14(3), 19(2), 29, 29A, 33, 54A, 54A(2), 54A(2)(d), 54A(2)(e), 54A(2)(f), 54A(2)(g), 54A(3), 54C, 54C(2), 54C(3), 54C(3)(b), 54E, 54F, 54F(i), 54F(5), 54H, 54H(b), 54H(c), 54J, 54K, 239Micro, Small and Medium Enterprises Development Act, 2006-Section 7(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Nov 2021Allowed

Profisor Services Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0488

IBC, 2016-Section 10, 10(4)(a), 8, 9, 9(3)(a), 9(3)(b), 14, 15, 17, 18, 20 and 21, 31(1), 33, 77Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 7Companies Act, 2013
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