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National Company Law Tribunal judgments

20,341 judgments · page 721 of 1,018

Tribunals and Commissions08 Oct 2021Allowed

T.P. Roy Chowdhury & Co. Private Limited Vs V.R. Infralogistics Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(1), 33(2), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 Oct 2021Allowed

Dharani Geotech Engineers Vs Shivam Condev Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 13, 14, 15, 31, 33, 9 (5) (i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions08 Oct 2021Allowed

Reserve Bank Of India Vs Srei Infrastructure Finance Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0445

Insolvency and Bankruptcy Code, 2016-Section 227, 239(2)(zk), 3(11), 4, 4(1), 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudication Authority) Rules, 2019-Rule 5, 5(a)(i), 5(a)(ii), 5(a)(iii), 6Companies Act, 1956
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Tribunals and Commissions08 Oct 2021Allowed

Ardex Endura (India) Private Limited Vs Meta Arch Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 9(5)(ii)(d), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions08 Oct 2021Allowed

State Bank Of India Vs Ess Dee Aluminium Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0447

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 Oct 2021

Reserve Bank of India Vs Srei Equipment Finance Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0034

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 4, 4(i), 7, 5(8), 13, 14, 15, 17, 18, 19, 20, 31(1), 33, 227, 239(2)(zk)Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudication Authority) Rules, 2019 — Rule 5, 6Reserve Bank of India Act, 1934 — Section 45IE
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Tribunals and Commissions08 Oct 2021Disposed Of

Alexcy Tradelinks Private Limited Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0033

Companies Act, 2013 — Section 230, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16
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Tribunals and Commissions08 Oct 2021

Anit Finvest Private Limited Vs Riga Sugar Co Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0031

Insolvency and Bankruptcy Code, 2016 — Section 4(1), 7, 7(5), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Petition to Adjudicating Authority) Rules, 2016 — Rule 4(1), 9(1)
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Tribunals and Commissions08 Oct 2021Disposed Of

Bank of Baroda Vs Saurabh Rathi

National Company Law Tribunal · (2021) 10 NCLT CK 0023

Insolvency and Bankruptcy Code, 2016 — Section 95, 96(1), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtor) Rules, 2019 — Rule 7(1)Contract Act, 1872 — Section 130
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Tribunals and Commissions07 Oct 2021

Stressed Assets Stabilization Fund (SASF) Vs Mr. Piyush Periwal & Anr.

National Company Law Tribunal · (2021) 10 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 29A, 60(5), 240AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7Insolvency and Bankruptcy Code (Second Amendment) Ordinance, 2018
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Tribunals and Commissions07 Oct 2021

Shri Raghav Aggarwal Vs M/s Kishori Lal Sudesh Kumar Metals Pvt. Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 19, 30(6), 31, 33, 33(2), 33(5), 34(1), 34(4), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 39B, 39C, 39D, 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 12, 13, 15, 32, 32A, 47A
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