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National Company Law Tribunal judgments

20,341 judgments · page 726 of 1,018

Tribunals and Commissions05 Oct 2021Disposed Of

Rajendra Bhuta Vs Mr. Suri Rahul

National Company Law Tribunal · (2021) 10 NCLT CK 0008

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 14(1)(b), 19(2), 74(1), 235(A)Companies Act, 2013 — Section 425
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Tribunals and Commissions04 Oct 2021Allowed

Jyothy Labs Limited Vs M/s. Abhiraami Chemicals Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0391

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions04 Oct 2021

In the matter of M/s. Surana Industries Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0392

Insolvency and Bankruptcy Code, 2016-Section 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 35, 44, 44(2), 47A
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Tribunals and Commissions04 Oct 2021

M/s. Sanghvi Movers Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A (1) (b), 30A
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Tribunals and Commissions04 Oct 2021

Shri Chinna Poorna Chandra Rao

National Company Law Tribunal · (2021) 10 NCLT CK 0396

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 31A, 34, 44(2), 47ANational Company Law Tribunal Rules, 2016-Rule 11, 14
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Tribunals and Commissions04 Oct 2021Allowed

Mr. Rajnish Gupta Vs Sh. K.G. Somani

National Company Law Tribunal · (2021) 10 NCLT CK 0398

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(4), 60(5)Companies Act, 2013-Section 230, 230(2), 230(2)(c)(i)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Oct 2021Allowed

M/s. Kishan Chand Suresh Kumar Vs M/s. Uniply Industries Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions04 Oct 2021Allowed

Mangala Ranka Vs M/s. Saravana Stores Gold Palace Pvt. Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0402

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Oct 2021Allowed

M/s. SH Haryana Wires Limited Vs M/s. Venture Power Systems India Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0403

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(5), 9(5)(2)(d), 14(1), 14(2)(2A), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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