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National Company Law Tribunal judgments, 2021

1,568 judgments · page 6 of 79

Tribunals and Commissions26 Nov 2021Allowed

Indoflex Windpower Pvt. Ltd. Vs TRK Textile (India) Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0437

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 10A, 14 (1), 14(2) (2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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Tribunals and Commissions26 Nov 2021

Nuvision (Delhi) Pvt. Ltd. Vs Flywheel Logistics Solutions Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0438

Insolvency and Bankruptcy Code, 2016-Section 9, 14, Sub-section (2) of Section 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, Sub-section (1) of Section 53, 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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Tribunals and Commissions26 Nov 2021Allowed

IDBI Bank Limited Vs Auromatrix Hotels Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 10A, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book of Evidence Act, 1989
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Tribunals and Commissions26 Nov 2021Disposed Of

Sai Ramesh Kanuparthi

National Company Law Tribunal · (2021) 11 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (IBBI) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions26 Nov 2021

Mohanlal Ayyapan Pillai Vs Virgo Marine Shipyards & Ors.

National Company Law Tribunal · (2021) 11 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 43(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 31 (d)Security Interest (Enforcement) Rules, 2002-Rule 7
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Tribunals and Commissions26 Nov 2021Allowed

Makalu Trading Limited Vs Prarthna Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0448

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy Rules 2016-Rule 5
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Tribunals and Commissions26 Nov 2021Allowed

Om Scaffolders Vs Vag Buildtech Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0451

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions26 Nov 2021Disposed Of

Qamruddin Faizi VsKaizen Aac Blocks Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0064

Insolvency and Bankruptcy Code, 2016 — Section 5(24), 5(24)(a), 5(24)(b), 5(24)(c), 5(24)(d), 5(24)(e), 5(24)(f), 5(24)(g), 5(24)(h), 5(24)(i), 5(24)(j), 5(24)(k), 5(24)(l), 5(24)(m), 7, 9, 21(2)Companies Act, 2013 — Section 58, 175
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Tribunals and Commissions25 Nov 2021

Mr. Hemant Kumar Gupta Vs M/s Astitva Capital Market Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0453

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(2), 14(3)(b), 17, 18, 19, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest ActInsolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions25 Nov 2021Allowed

Gouri Iron & Steel Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0454

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
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