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National Company Law Tribunal judgments

20,341 judgments · page 741 of 1,018

Tribunals and Commissions07 Sept 2021Allowed

Drip Capital Inc. Vs Shivani Trendz Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0436

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4(1), 14, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)Companies Act, 1956
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Tribunals and Commissions07 Sept 2021

SMRK Investment & Finance Private Limited Vs

National Company Law Tribunal · (2021) 09 NCLT CK 0011

Companies Act, 2013 — Section 230, 230(1), 230(5), 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 16(1)
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Tribunals and Commissions06 Sept 2021Allowed

Union Bank Of India Vs Pandhe Infracons Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0437

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 12A, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Sept 2021Disposed Of

Gajraj Conclave Private Limited & Anr Vs

National Company Law Tribunal · (2021) 09 NCLT CK 0012

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
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Tribunals and Commissions03 Sept 2021Allowed

M/s Trident Chemphar Ltd Vs M/s Alekhya Drugs Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(2)(d), 30(4), first proviso to Section 30(4), 30(6), 31, 31(1), 61, 62Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 12(2), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Constitution of India-Article 226
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