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National Company Law Tribunal judgments, 2021

1,568 judgments · page 9 of 79

Tribunals and Commissions22 Nov 2021Allowed/Dosposed Of

Laxmikant Yeshwant Desai Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0066

Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal , 2016 — Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 47A
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Tribunals and Commissions18 Nov 2021Allowed

Chaitanya Alloys Private Limited Vs Shyama Iron & Alloys Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0287

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Nov 2021

Mr. Anoop John & Ors. Vs Nucleus Premium Properties Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0292

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(5)(a), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21, Rule 4 (1)Insolvency and Bankruptcy Code(Amendment) Act, 2020-Section 7, 32AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Sub Rule (1) of Rule 9
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Tribunals and Commissions18 Nov 2021Disposed Of

Prayag Polytech Private Limited Vs Propyl Packaging Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0293

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 33, 33(1), 33(2), 33(5), 34, 34(1), 52Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 36B, 39C
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Tribunals and Commissions18 Nov 2021Disposed Of

Satiq Buhari Vs Platino Classic Motors (India) Pvt. Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0296

Insolvency and Bankruptcy Code, 2016-Section 33(2), 21, 83(9), 33, 34, 31, 5(8), 6(7), 12(1), (2) & (3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 40A, 8IBBI (Application to Adjudicating Authority) Regulation, 2016-Regulation 9
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Tribunals and Commissions18 Nov 2021Allowed

Sidharth Nayyar Vs S.Nanda Industries Private Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0226

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5)(i), 14, 14(3), 31, 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions18 Nov 2021

ICICI Bank Limited Vs Sanvi Milk & Milk Products Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0298

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions18 Nov 2021

Sabu K.V. & Anr. Vs Ravindra Chaturvedi

National Company Law Tribunal · (2021) 11 NCLT CK 0228

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(n), 35(1)(n), 36(2), 36(4)(a)(iii), 40(2), 42, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Payment of Gratuity Act
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