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National Company Law Tribunal judgments

20,341 judgments · page 720 of 1,018

Tribunals and Commissions12 Oct 2021

Virender Singh Vs Theme Export Private Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 42, 5(24)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 12(2), 31(2)Insolvency & Bankruptcy Code of India, 2016 (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 12(2)
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Tribunals and Commissions12 Oct 2021

Swastik Pipe Limited Vs Emkay Automobiles Industries Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0493

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(3)(c), 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)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Oct 2021

Salasar Builders Vs North Rajasthan Infracon Pvt Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 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)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Oct 2021

Bank Of Baroda Vs Mr. Saurabh Rathi

National Company Law Tribunal · (2021) 10 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, 99(7), Rule 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7, 7(1)Indian Contract Act, 1872-Section 130
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Tribunals and Commissions08 Oct 2021Allowed

Anit Finvest Private Limited Vs Riga Sugar Co Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
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Tribunals and Commissions08 Oct 2021Allowed

Nisharani Mahapatra Vs Lumex Resources Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0504

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Oct 2021

Carbon Resources Private Limited Vs Dimension Steel & Alloys Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0505

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 39, 39(4)Income Tax Act-Sections 50B, 50V, 50CA, 56, 115JB
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Tribunals and Commissions08 Oct 2021Allowed

Air Com Travels Private Limited Vs Mohan Motors Udyog Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0506

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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