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National Company Law Tribunal judgments, 2021

1,568 judgments · page 78 of 79

Tribunals and Commissions25 Jan 2021

Cybage Software Pvt. Ltd. Vs

National Company Law Tribunal · (2021) 01 NCLT CK 0047

Companies Act, 2013 — Section 13, 230, 230(1), 230(3), 230(4), 230(5), 230(6), 231, 232, 232(6)
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Tribunals and Commissions22 Jan 2021Allowed

Mitcon Consultancy Engineering Services Limited Vs Shetkari Sarkhar Karkhana (Chandrapuri) Limited

National Company Law Tribunal · (2021) 01 NCLT CK 0060

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 17(3), 37, 38, 38(1A), 38(1)(a), 38(1)(b), 39, 39(4)Insolvency And Bankruptcy Code, 2016 — Section 14, 29A, 30(2), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 32, 61(3)
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Tribunals and Commissions21 Jan 2021Allowed

L&T Gulf Private Limited Vs

National Company Law Tribunal · (2021) 01 NCLT CK 0038

Companies Act, 2013 — Section 230, 230(1)(b), 230(3), 230(5), 231, 232Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions15 Jan 2021

IGOPL Offshore Private Limited Vs

National Company Law Tribunal · (2021) 01 NCLT CK 0041

Insolvency And Bankruptcy Code, 2016 — Section 9, 10, 10(4)(b), 13, 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 31(1), 33Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules 2016 — Rule 7
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Tribunals and Commissions11 Jan 2021Disposed Of

Tata Steel Limited Vs Bamnipal Steel Limited

National Company Law Tribunal · (2021) 01 NCLT CK 0053

Companies Act, 2013 — Section 230(1)(a), 230(1)(b), 230(3), 232(1)Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 44, 44(1)
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Tribunals and Commissions07 Jan 2021Allowed

Raksha Bullion And Anr. Vs Royal Refinery Private Limited And Anr.

National Company Law Tribunal · (2021) 01 NCLT CK 0062

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6, 13(1)(d), 17Insolvency And Bankruptcy Code, 2016 — Section 5(24)(m)(iii), 9, 19(2), 21(1), 22(1)(a), 25, 26, 43, 44, 46, 60(5), 66, 66(1), 66(2), 66(2)(a), 66(2)(b), 67, 70, 71, 72, 73, 235A, 236(2)Companies Act, 2013 — Section 213, 430
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Tribunals and Commissions07 Jan 2021Dismissed

Halliburton Offshore Services Inc. And Anr. Vs Mercator Petroleum Ltd. And Anr.

National Company Law Tribunal · (2021) 01 NCLT CK 0059

Indian Contract Act, 1872 — Section 124, 126, 127, 128Companies Act, 1956 — Section 125Insolvency And Bankruptcy Code, 2016 — Section 3(b)(1), 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), 8, 9, 13, 13(1)(b), 15(1)(c), 17, 18, 18(1), 18(1)(b), 25(2)(e), 43, 43(1), 43(2), 43(2)(a), 43(2)(b), 43(3), 43(4), 44, 53, 60(2), 65
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