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National Company Law Tribunal judgments

20,341 judgments · page 722 of 1,018

Tribunals and Commissions07 Oct 2021

R.K. & Associates Vs Pranay Infrabuild Pvt. Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 5(6), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions07 Oct 2021

S J Services Private Limited Vs R G Buildestate Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0461

Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 21, 21(2), 29A, 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(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 35A, 36A(10), 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Oct 2021

AU Small Finance Bank Limited Vs Coral Infragold Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0462

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29, 39, 7, 19(2), 53, 25(2)(c), (g), (h) & (i), 31NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulations 27, 36(1), 36A, 36B, 37, 38 and 39
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Tribunals and Commissions07 Oct 2021Allowed

Anita Madanpal Singh Vs Oxyzen Lifeline Retail Pvt Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0464

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Oct 2021

M/s Tata Hitachi Construction Machinery Company Private Limited Vs M/s Universal Industrial Equipment And Technical Services Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 12, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(5), 31, 31(3), 43, 45, 50, 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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