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National Company Law Tribunal judgments

20,341 judgments · page 716 of 1,018

Tribunals and Commissions28 Oct 2021Allowed

Vandana Raheja & Ors. Vs Spaze Towers Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 3(6), 3(11), 3(12), 4, 9, 65, 7(5), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Oct 2021Allowed

M/S Vinayak Wire Products Private Limited Vs M/S Abir Infrastructure Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0475

Insolvency and Bankruptcy Code, 2016-Sections 9, 12(3), 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 35, 38(1A), 38(2)(c), 39, 39(4), 40CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2018
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Tribunals and Commissions27 Oct 2021Allowed

Shika Enterprises Vs Ceasan Glass Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Sections 9, 8(1), 13(2), 15, 17, 18, 19, 20, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(2)(b)
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