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National Company Law Tribunal judgments, 2022

3,067 judgments · page 153 of 154

Tribunals and Commissions06 Jan 2022Disposed Of

Hero Cycles Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0010

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(3), 230(5), 230(7), 232, 232(2)(e)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
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Tribunals and Commissions06 Jan 2022Disposed Of

RASA Autocam Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0008

Companies Act, 2013 — Section 133, 230, 230(5), 230(7), 232, 232(2)(e), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 6, 8, 14, 18
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Tribunals and Commissions06 Jan 2022Disposed Of

One Source India Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0006

Insolvency & Bankruptcy Code, 2016 — Section 59, 59(3)(c)(i), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 14, 38(2)
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Tribunals and Commissions05 Jan 2022Allowed

In Re: M/s. Nithin Grains and Mills Private Limited (Liquidation)

National Company Law Tribunal · (2022) 01 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 10, 21(1), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions04 Jan 2022Allowed

In Re: India Stuffyarn Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 01 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30, 31, 13, 15, 22(2), 25(2), 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 29A, 53, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36A(10), 36B(1), 36B(4A), 38(1A), 38(2)(c), 38(2), 37(ba), 37, 38
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Tribunals and Commissions04 Jan 2022Allowed

Parag Sales Corporation Vs HVR Projects Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0269

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 30(4), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions04 Jan 2022Allowed

Pavan Kankani Vs Naga Bushan Bhagwati & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0271

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)National Company Law Tribunal (Adjudicating Authority) Rules, 2016-Rule 11, 13 & 32Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33
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