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National Company Law Tribunal judgments, 2021

1,568 judgments · page 7 of 79

Tribunals and Commissions25 Nov 2021

Jai Balaji Industries Limited Vs SPS Metal Cast & Alloys Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0457

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(4)Companies Act, 2013-Section 230, 232
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Tribunals and Commissions25 Nov 2021

Bank Of India Vs Wellman Carbo Metalicks India Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 42, 62(1)(c), 66, Chapter XV
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Tribunals and Commissions25 Nov 2021

Corporation Bank Vs Krrome Glass Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0459

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 36B(4A), 37, 38, 38(1B), 39, 39(4)Income Tax Act, 1961-Section 56, Rule 11UA
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Tribunals and Commissions25 Nov 2021Allowed

Mr. E N Saktidharan Menon Vs M/s Tecpro Infra-Projects Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0460

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 12, 56, 30(6), 31, 21(1), 54L(1), 52, 33(2), 33(5), 33(6), 33(7), 14Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions25 Nov 2021Allowed

In Re: Inspan Infotech Private Limited (Liquidation Order)

National Company Law Tribunal · (2021) 11 NCLT CK 0471

Insolvency and Bankruptcy Code, 2016-Section 9(5), 14, 15, 33(2), 33(3), 33(5), 33(7), 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 16Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions25 Nov 2021

Oriental Bank of Commerce (now Punjab National Bank w.e.f. 01.04.2020) Vs Atlantic Projects Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0461

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income Tax Act, 1961-Section 41(1), 56(2)(x), 79, 115JB
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Tribunals and Commissions25 Nov 2021

Esspee Sarees Private Limited Vs Skipper Textiles Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0225

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(1), 37, 38, 38(1), 39, 39(4)Income Tax Act, 1961-Section 115JB
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Tribunals and Commissions25 Nov 2021Allowed

Mallick Projects Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0232

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40AInsolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions25 Nov 2021Allowed

Banger Tech Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0236

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 33(3), 40A
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Tribunals and Commissions24 Nov 2021

M/s Noble Co-operative Bank Ltd. Vs M/s Shivkala Developers Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13 to 15, 14, 16, 17, 18(1), 21, 22, 23, 25, 28, 29, 29A, 30, 30(2), 30(3), 30(4), 30(6), 31, 33, 33(1), 33(5), 33(7), 34(1), 52, sub-section (1) of section 54L, 56, 61, 61(3), 74(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions24 Nov 2021Allowed

Innovative Technomics Private Limited Vs Phoenix Erectors Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0465

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1), 34, 34(1), 52, 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions24 Nov 2021

M/s. Steel Hypermart India Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0269

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 7, 14, 31, 33, 10(3), 13(1)(b), 15, 16(5), 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 1, Form 5, Form 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions24 Nov 2021Dosposed Of

Shelja Traders Private Limited (STPL) Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0075

Companies Act, 2013 — Section 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(6), 231, 232, 232(3)
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