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National Company Law Tribunal judgments

20,341 judgments · page 749 of 1,018

Tribunals and Commissions31 May 2021

RD Fan Limited Vs Soumitra Lahiri & Anr.

National Company Law Tribunal · (2021) 05 NCLT CK 0260

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions31 May 2021

Punjab National Bank Vs M/s. Trident Tools Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 7, 21(1), Chapter III, 33, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(d), 17IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15
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Tribunals and Commissions28 May 2021Allowed

Meti Finance Private Limited Vs Crystal Cable Industries Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(c), 52, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions28 May 2021

Ram Ratan Modi Vs Merico Agro Industries Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0254

Insolvency and Bankruptcy Code, 2016-Sections 3, 3(27), 5, 18, 18(1)(f), 18(f)(iii), 19(2), 19(3), 25, 25(1), 25(2), 28, 70(1)Indian Evidence Act, 1872-Section 116Transfer of Property Act, 1882-Sections 65A, 106, 111, 111(a), 111A, 116
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Tribunals and Commissions28 May 2021

Varrsana Employee Welfare Association Vs Anil Goel & Ors.

National Company Law Tribunal · (2021) 05 NCLT CK 0266

Insolvency & Bankruptcy Code, 2016-Section 14, 33(7), 35, 36, 42, 52, 53, 208(2)(a) and (e)Insolvency & Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 4(2)(b), 12(3), 19(4), 28(1), 31, 31A, 31A(1), 31A(2), 32, 42(2), 43IP Regulations-Regulation 7(2)(h)
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Tribunals and Commissions28 May 2021Allowed

Tata Hitachi Construction Machinery Company Private Limited Vs Earth Mover Consultancy Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0242

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33(2), 33(1), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1A)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions27 May 2021

ICICI Bank Limited Vs Nakshatra World Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0369

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 33(2), 33(5), 34(1), 52Companies Act, 2013-Section 221, 222, 241, 242, 246, 339Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions27 May 2021

J M Financial Asset Reconstruction Company Limited Vs Prasad Kamlakar Dharap

National Company Law Tribunal · (2021) 05 NCLT CK 0370

Insolvency & Bankruptcy Code, 2016-Section 60(5), 34(8), 34(9), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(2)(b), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions27 May 2021

Shantanu T. Ray Vs Grup Grampanchayat Tambati & Anr.

National Company Law Tribunal · (2021) 05 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 35(1)(f), 35(1)(n), 53, 53(1)(e), 60(5), 60(5)(c), 238Maharashtra Land Revenue Code, 1966Panchayat Act-Section 129(8)
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Tribunals and Commissions27 May 2021

Indranil Das & Anr. Vs M D Devcon Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 May 2021

Mr. Shyam Arora Vs Debbrata Patra & Ors.

National Company Law Tribunal · (2021) 05 NCLT CK 0375

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 9, 34(1), 14, 33(5), 33(7), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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