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National Company Law Tribunal judgments

20,340 judgments · page 713 of 1,017

Tribunals and Commissions02 Nov 2021Disposed Of

IDBI Bank Ltd Vs RVR Marine Products Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 29A, 30(2), 30(4), 31, 31(3), 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 27, 36A(1), 37, 38, 38(1), 38(1)(A), 38(IB) 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 2021Disposed Of

Avanthi Warehousing Services Private Lim Ited Vs

National Company Law Tribunal · (2021) 11 NCLT CK 0018

Companies Act, 2013 — Section — Section 210, 211,212, 213, 214, 215, 216 ,217, 218, 219, 230, 220, 221,222, 223, 224, 225, 226 ,227, 230, 230(3), 230(5), 230(9), 231, 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6(a), 8, 8(2)
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Tribunals and Commissions02 Nov 2021Disposed Of

Babu Tobacco Pvt Ltd Vs Babu Warehousing Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0017

Companies Act, 2013 — Section — Section 230, 230(3), 230(5), 230(9), 231, 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6(a), 8, 8(2)
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Tribunals and Commissions01 Nov 2021Allowed

Indiabulls Real Estate Company Pvt. Ltd. Vs Crest Steel And Power Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0364

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 15, 21, 29, 29A, 30(2), 30(4), 30(6), 31(1), 31(4), 53, 53(1)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2), 38, 39
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Tribunals and Commissions01 Nov 2021

M/s.TVH Energy Resources Private Limited Vs Mr. Ebenezar Inbaraj & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 60(2), 60(5), 60(5)(c), 25(1), 3(37), 5(20), 5(21), 13, 15, 18, 18(f)(v), 30(2), 31(1), 31(2), 36(4), 53(1)(f), 61(3)National Company Law Tribunal Rules, 2016-Rule 11, 32IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12
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Tribunals and Commissions01 Nov 2021

Bank Of India Vs Maa Durga Flour Mills Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2), 29A, 25(2)(h), 30(1), 30(4), 31(1), 43, 45, 50, 66, 32A, 30, 31, 31(4), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 38(1), 38(1A), 38(1B), 38(2), 39(4), 38, 39Income Tax Act, 1961-Section 41(1), 79, 115JB, 271C, 272A(2), 201, 206, 234A, 234B, 234C, 234D, 234E
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Tribunals and Commissions01 Nov 2021

Alchemist Asset Reconstruction Company Ltd. Vs Nita Puri

National Company Law Tribunal · (2021) 11 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(5), 96(1)(a), 97, 99, Sub-Section (7) of Section 99Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions01 Nov 2021

Bank Of India Vs Tirupati Infraprojects Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0374

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 12(3), 25(2)(b), 30(3), 30(4), 31, 33(3), 60(5), 60/66, 74(3), 235(a), 235A, 236Maharashtra Protection of Interests of Depositors (in Financial Institutions) Act, 1999-Section 4, 5, 8
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Tribunals and Commissions01 Nov 2021

Binay Kumar Singhania Vs Swain Aluminium Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0375

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21(2), 22, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 37, 38, 38(1), 38(1A), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013-Section 179
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Tribunals and Commissions01 Nov 2021

Axis Bank Ltd Vs Sembmarine Kakinada Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14, 29A, 33(1), 33(1)(a), 33(2), 34(8), 52, 35 to 50, 52 to 54, Chapter IIICIRP Regulations-Regulation 27, 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Nov 2021

Manish Kumar & Anr. Vs M/s. Drishti India Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0377

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(8)(f), 7, 7(3)(b), 7(5), 13(2), 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Companies Act, 1956
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