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National Company Law Tribunal judgments

20,341 judgments · page 719 of 1,018

Tribunals and Commissions18 Oct 2021Disposed Of

Emil Pharmaceutical Industries Pvt Ltd Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0056

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(3), 230(5), 231, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
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Tribunals and Commissions18 Oct 2021Disposed Of

Agyo Cosmetics Private Limited Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0055

Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions18 Oct 2021Disposed Of

Day2Day Supermarket Private Limited Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0054

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions14 Oct 2021Dismissed

IDBI Bank Limited Vs M/s. Neueon Towers Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0333

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(h), 29A, 30(2), 30(2)(e), 31(1), 31(2), 34(4)(a), 34(8), 35 to 50, 52, 52 to 54, 53(1), Chapter IIIIBBI (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions14 Oct 2021

Standard Charted Bank Vs Pradip Overseas Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0334

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 29A(h), 30(2), 30(6), 31, 31(1), 32A, 43, 53, 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36 to 39, 36B(4A), 37, 38, 39(1), 39(4)Companies Act, 2013
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Tribunals and Commissions14 Oct 2021Allowed

SEW Infrastructure Limited Vs Amrit Jal Ventures Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 28(1)(j), 28(2), 29A, 30(2), 30(2)(d), 30(6), 31(1), 53(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 39(3), 39(4)Companies Act, 2013-Section 203, 2(71)(b)
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Tribunals and Commissions13 Oct 2021

Ms. Pratibha Khandelwal Vs Sanjiv Bali & Ors.

National Company Law Tribunal · (2021) 10 NCLT CK 0339

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 25(2)(h), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 53, 53(1), 31, 31(3)(b), 31(4), 5(7), 14CIRP Regulations-Regulation 39(4), 35A, 38, 39
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Tribunals and Commissions13 Oct 2021

STCI Finance Limited Vs Bohra Industries Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 31, 31(3)(b), 31(4), 53, 53(1)CIRP Regulations-Regulation 35A, 38, 39, 39(4)
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Tribunals and Commissions13 Oct 2021

Bohra Industries Limited Vs National Stock Exchange Of India Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0341

Insolvency and Bankruptcy Code, 2016-Section 14, 60(5), 31, 33SEBI (Listing Obligations & Disclosure Requirements) Regulations, 2015-Regulation 7(3), 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Oct 2021

M/s Fontal Flexipack Ltd. Vs M/s Adityasamraj Natural Foods Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0343

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions13 Oct 2021Allowed

M/s. Green Gold Global Resources Private Limited Vs S.M. Ramcoal Importers Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 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 Commissions13 Oct 2021

M/s Gogia Leasing Limited Vs M/s Xion Gems & Jewellers Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Reserve Bank of India Act, 1934
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Tribunals and Commissions13 Oct 2021

Sh. Shankar Khandelwal Vs A. Gangwal Real Estate LLP

National Company Law Tribunal · (2021) 10 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(3), 15, 17, 18, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008
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Tribunals and Commissions12 Oct 2021

Madras Steel and Tubes Vs Set Sanayi Elektrik- Tesisat Taahhut Ve Ticaret India Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 9(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a) & (b)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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