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National Company Law Tribunal judgments, 2021

1,568 judgments · page 8 of 79

Tribunals and Commissions23 Nov 2021Allowed

East India Transport Agency Vs SRK Multimodal Solutions Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0271

Insolvency & Bankruptcy Code, 2016-Section 9, 8(1), 14(1), sub-section (1) of Section 31, 33, 13(1)(c), 13(1)(b), 17, 18, 19, 20, 21, 15Negotiable Instrument Act, 1881-Section 138, 141Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Nov 2021

Hangji Global Limited Vs Globecon Commercial Services Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0273

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 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, 32, 43, 45, 49, 50, 53, 53(1), 60(5), 61(3), 66Companies Act, 2013-Section 326IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)
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Tribunals and Commissions23 Nov 2021Allowed

In Re: Aryavir Buildcon Private Limited (Resolution Plan Approval)

National Company Law Tribunal · (2021) 11 NCLT CK 0318

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 13, 15, 22(2), 30(4), 30, 31, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 29A, 53, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 39(3B), 36B(4A), 38(1A), 38(2)(c), 38(2)(a), 37, 38
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Tribunals and Commissions23 Nov 2021Allowed

Terratech Chemicals (I) Pvt. Ltd. Vs Ambey Laboratories Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0274

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions23 Nov 2021

Vikash Kumar Vs M/S Vishal Footwear Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0275

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions23 Nov 2021

Gandhi Gas Service Vs M.S. Shipbreaking Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0279

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 34, 34(1), 52, 5(16), 8, 9, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B(1), 39B(3), 39D
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Tribunals and Commissions23 Nov 2021Dosposed Of

Anvi Holdings Private Limited Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0076

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(5), 231, 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
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Tribunals and Commissions23 Nov 2021Allowed

Hangji Global Limited Vs Globecon Commercial Services Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0065

Insolvency and Bankruptcy Code, 2016 — Section 14, 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, 43, 45, 49, 50, 53, 53(1), 53(2), 60(5), 61(3), 66Companies Act, 2013 — Section 326National Company Law Tribunal , 2016 — Rule 11
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