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National Company Law Tribunal judgments, 2021

1,568 judgments · page 76 of 79

Tribunals and Commissions18 Feb 2021

Blackberry Vanijya Pvt. Ltd. And Ors. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0093

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8Companies Act, 2013 — Section 230, 230(3), 230(5), 231, 232
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Tribunals and Commissions16 Feb 2021Allowed

ISGEC Heavy Engineering Limited Vs Cane Agro Energy (India) Limited

National Company Law Tribunal · (2021) 02 NCLT CK 0133

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6, 30A, 30A(3), 31(aa), 31(ab), 31(c), 31(d), 33, 36ANational Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 9, 10, 12A, 13, 60
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Tribunals and Commissions16 Feb 2021Allowed

Motherson Sumi Systems Limited And Ors. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0092

Securities And Exchange Board Of India (Listing Obligations. And Disclosure Requirements) Regulations, 2015 — Regulation 37, 44, 44(1)Companies (Management And Administration) Rules, 2014 — Rule 20Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 8, 10, 14
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Tribunals and Commissions11 Feb 2021

Embassy Office Parks Private Limited And Ors. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0124

Companies Act, 2013 — Section 13, 14, 52, 61, 64, 66, 133, 230, 230(1), 230(3), 230(4), 230(5), 230(6), 231, 232, 230(3)(i), 232(6)Income Tax Act, 1961 — Section 2(19AA), 72(4)
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Tribunals and Commissions11 Feb 2021Allowed

Essence Landmarks Private Limited And Ors. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0123

Companies Act, 2013 — Section 68, 73, 129, 134(3)(f), 185, 230, 231, 232, 232(3)(i)Companies (Acceptance Of Deposit) Rules, 2014 — Rule 2(1)(c)(xii)(b)
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Tribunals and Commissions11 Feb 2021Allowed

Reliance Industries Limited Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0102

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8, 10, 12, 14Companies Act, 2013 — Section 103, 230, 230(3), 230(5)
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