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National Company Law Tribunal judgments

20,341 judgments · page 742 of 1,018

Tribunals and Commissions03 Sept 2021

Jain Name Label Co. Vs Alaska Fabtech Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0445

Insolvency and Bankruptcy Code, 2016-Section 9NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8
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Tribunals and Commissions03 Sept 2021

Balakrishnan Venkatachalam

National Company Law Tribunal · (2021) 09 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 50, 53, 61, 61(3), 66, 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 37, 38(1), 38(1A), 38(2), 38(3), 39(4)Companies Act, 2013-Section 230 to 232
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Tribunals and Commissions03 Sept 2021Allowed

J V Restaurants Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 13, 15, 17, 33, 33(1), 12, 56, 30(6), 31, 34, 14, 33(5), 33(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 12, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions02 Sept 2021Allowed

M/S M.P. Designs Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0457

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(b)(i), 59, 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 8, 10Income Tax Act-Section 178
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Tribunals and Commissions02 Sept 2021Allowed

Nakoda Marbles Vs M/s. Color Home Developers Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Section 2, 3(23), 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 (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Sept 2021Allowed

Orator Marketing Pvt. Ltd. Vs M/s Samtex Desinz Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0459

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(8), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
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Tribunals and Commissions02 Sept 2021Allowed

In Re: M/s. Yashica Electronics Private Limited (Liquidation)

National Company Law Tribunal · (2021) 09 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 29, 30(4), 33, 33(1)(a), 33(2), 33(5), 33(7), 33/34(1), 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27IBBI (Liquidation Process) Regulations, 2016-Regulation 39B
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Tribunals and Commissions02 Sept 2021

Pathukasahasram Raghunathan Raman Vs Jayashree Menon & Anr.

National Company Law Tribunal · (2021) 09 NCLT CK 0461

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 18, 19, 19(2), 33, 33(2), 33(5), 33(7), 35(1), 43, 45, 66, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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