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National Company Law Tribunal judgments

20,341 judgments · page 728 of 1,018

Tribunals and Commissions01 Oct 2021

Neha Firoda Vs M/s RJVS Traders Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 34, 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions01 Oct 2021Allowed

Vance & Health Pharma Pvt Ltd Vs Therdose Pharma Pvt Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, Sub-Section (1) of Section 31, 32, 53, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 39(3), 39(4)
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Tribunals and Commissions01 Oct 2021

Krishnasamy Vasudevan (RP) M/s Shriram Land Development Pvt Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0426

Insolvency and Bankruptcy Code, 2016-Section 12(2), 14, 33(1)(a), 33(5), 33(7), 35(1), Chapter III of Part IIIncome Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions01 Oct 2021Allowed

IFCI Ltd Vs Kumar's Metallurgical Corporation Ltd

National Company Law Tribunal · (2021) 10 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)
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Tribunals and Commissions01 Oct 2021

Arthrocare India Medical Device Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0430

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9, 38
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Tribunals and Commissions01 Oct 2021

M/s Cosmic Infrasolutions Pvt. Ltd. Vs M/s Prudential Hotels Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0432

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(5)(a), 7(3)(b), 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, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions01 Oct 2021

M/s Aone Greenfield Pvt. Ltd. Vs RSJ Developers Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0434

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(5)(a), 7(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions01 Oct 2021

WFG Solutions India Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0435

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38
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