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National Company Law Tribunal judgments

20,339 judgments · page 712 of 1,017

Tribunals and Commissions03 Nov 2021Allowed

Vijayakumaran J. Vs Samson And Sons Builders & Developers (P) Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0242

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 9, 9(5), 9(6), 13, 14(1), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Nov 2021

UCO Bank Vs Ashok Kumar Kejriwal

National Company Law Tribunal · (2021) 11 NCLT CK 0235

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions03 Nov 2021Disposed Of

Sree Valmiki Education Management Pvt Ltd Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0016

Companies Act, 2013 — Section 133, 210, 211,212, 213, 214, 215, 216 ,217, 218, 219, 230, 220, 221,222, 223, 224, 225, 226 ,227, 230, 230(3), 230(5), 231, 232Companies (CAA) Rules, 2016 — Rule 6, 8, 8(2)
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Tribunals and Commissions02 Nov 2021

Hari Krishna Sharma Vs Akme Projects Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0348

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 5(7), 5(24)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions02 Nov 2021Allowed

IDBI Bank Ltd Vs RVR Marine Products Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 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, 31(1), 32, 53, 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(1), 37, 38(1), 38(1)(A), 38(1)(B), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions02 Nov 2021Allowed

Trane Technologies India Pvt. Ltd. Vs ETA Engineering Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10A, 4, 9(5), 15, 17, 18, 14(1), 14(2)(2A) and 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Nov 2021

Shri Dilip Kumar Parasmal Vs The Registrar Of Companies

National Company Law Tribunal · (2021) 11 NCLT CK 0356

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(4), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8(1), 14, 37, 38, 39
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Tribunals and Commissions02 Nov 2021

Elite Steels Private Limited Vs Growthways Trading Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0358

Insolvency and Bankruptcy Code, 2016-Chapter III of Part II, Section 5(16), 10, 12, 14, 33, Sub-Clauses (i) (ii) and (iii) of Clause (a) of Sub-Section (1) of Section 33, 33(2), 34, 35 to 50, 66, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 27, 36(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea), 4(2)
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Tribunals and Commissions02 Nov 2021Allowed

Mr. Kumud Mishra Vs M/s. Reverse Logistics Company Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0361

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15, 19, 25(2)(h), 30, 30(2), 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(6), 33(7), 34, 34(1), 36, 36(1), 36(2), 36(3), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 of Chapter III, 19, 20, 36A(1), 39B, 39B(1), 39B(4), 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 4(1), 12, 13, 32(e), 32(f)
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Tribunals and Commissions02 Nov 2021

BKP Enterprise Vs Air India Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0362

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Section 5, 18
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