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National Company Law Tribunal judgments

20,341 judgments · page 748 of 1,018

Tribunals and Commissions02 Jun 2021Allowed

M/s. Nag Leathers Private Limited Vs

National Company Law Tribunal · (2021) 06 NCLT CK 0007

Insolvency and Bankruptcy Code, 2016 — Section 33(2), 53, 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 Regulation 44, 44(2), 45(3)(a), 47National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions31 May 2021

STCI Finance Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12, 12A, 10A, 28, 60(5)Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions31 May 2021

Bhavi Jewellers Vs Tribhovandas Bhimji Zaveri & Sons Retail Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 9, 19(2), 22(2), 33, 33(2), 34, 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 15
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Tribunals and Commissions31 May 2021

Narottambahi Swomabhai Patel Vs Wow Solutions & Systems Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0353

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 53(1), 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions31 May 2021

Suraj Holdings Limited Vs Bnb Investment And Properties Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0354

Insolvency and Bankruptcy Code, 2016-Section 5(b), 5(7), 7, 7(5), 14(1) proviso (a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 May 2021

Mr. Prabuddha Sarkar Vs M/s Ascent Buildtech Pvt. Ltd.

National Company Law Tribunal · (2021) 05 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 3(11), 3(10), proviso of Section 7(1), 5(8)(f), 5(8), 9, 10, 7(5), 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Companies Act, 1956
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Tribunals and Commissions31 May 2021Allowed

Gopal Das Mundhra Vs M/s. GBJ Hotels Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0359

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 6Companies Act, 1956
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