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National Company Law Tribunal judgments, 2021

1,568 judgments · page 73 of 79

Tribunals and Commissions02 Mar 2021

BSE Limited Vs Novagold Petro-Resources Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions02 Mar 2021Dismissed

Doha Bank Q.P.S.C And Anr. Vs Anish Nanavaty And Ors.

National Company Law Tribunal · (2021) 03 NCLT CK 0063

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 7, 8, 8(2), 9, 10, 11, 12, 13, 14Insolvency And Bankruptcy Code, 2016 — Section 2(11), 3(6), 3(10), 3(11), 3(12), 3(31), 4, 5(iii), 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 6, 7, 8, 9, 10, 13, 13(1)(d), 14, 14(1), 14(1)(c), 15, 15(1)(c), 18, 18(1)(b), 21, 21(2), 25(2)(e), 60(5)Indian Contract Act, 1872 — Section 126
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Tribunals and Commissions02 Mar 2021Allowed

Doha Bank Q.P.S.C And Anr. Vs Manish Dhirajlal Kaneria And Ors.

National Company Law Tribunal · (2021) 03 NCLT CK 0062

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6, 8Companies Act, 2013 — Section 186Insolvency And Bankruptcy Code, 2016 — Section 9, 13, 15, 21, 43, 43(2), 44, 53, 66, 67
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Tribunals and Commissions01 Mar 2021

NAC And Associates LLP Vs Panel Boards And Laminates Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0597

Insolvency & Bankruptcy Code, 2016-Sections 7, 14, 29A, 30(2), 30(2)(d), 30(6), 31Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulations 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)
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Tribunals and Commissions01 Mar 2021Allowed

M/s Super Electricals Vs Kalon Beauty & Healthcare Services LLP

National Company Law Tribunal · (2021) 03 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(2)(b), 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)IBBI (Application to the Adjudicating Authority) Rules-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Mar 2021Allowed

LIC Housing Finance Limited Vs Butta Infrastructure Private Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions01 Mar 2021Allowed

M/s Svm Cera Private Limited Vs M/s. Apple Tiles Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14(1), 31(1), 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 Commissions01 Mar 2021

M/s. Smart Info Solution Vs M/s. Airlink Teleinfra LLP

National Company Law Tribunal · (2021) 03 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3, (3) (b), 2, clause (e) of Section 2, 4, 5 sub-section 20, 13, 14, 15, Sub-section (2) of Section 13, 13(1)(b), 9(5)(1), sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions01 Mar 2021Allowed

Huhtamaki PPL Ltd Vs Manpasand Beverages Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 20 & 21, 19, sub-section (1) of the Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Mar 2021

Gangamai Industries & Construction Limited Vs Mr. Pankaj Joshi

National Company Law Tribunal · (2021) 03 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 60(5), 25(2)(h)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(6), 36A(3), 36A(4), 36A(5), 36A(11), 36A(12), 40CNCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 Mar 2021Allowed

Canara Bank Vs KGS Sugar And Infra Corporation Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0061

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 36A, 36A(3), 36A(4), 36A(5), 36A(6), 36A(11), 36A(12), 40CCode Of Civil Procedure, 1908 — Order 1 Rule 9Insolvency And Bankruptcy Code, 2016 — Section 25(2)(h), 26, 60(5)
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