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National Company Law Tribunal judgments

20,341 judgments · page 754 of 1,018

Tribunals and Commissions05 May 2021Allowed

Punjab National Bank Vs M/s. Megha Granules Pvt. Ltd.

National Company Law Tribunal · (2021) 05 NCLT CK 0246

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating) Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions05 May 2021

Ultra Tech Cement Limited Vs Minita D. Raja

National Company Law Tribunal · (2021) 05 NCLT CK 0323

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 18, 28, 7, 9 and 10, 60(6), 31, 3(6), 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(ha), 6, 10, 12, 13 and 14, 35-A
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Tribunals and Commissions05 May 2021

M/s. Rathna Stores Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0325

NCLT Rules, 2016-Rule 11, 15IBBI (Liquidation Regulations) 2016-Regulation 15Insolvency and Bankruptcy Code, 2016-Section 54
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Tribunals and Commissions05 May 2021

Mr. Ramachandran Subramaniam Vs M/s. Core Indo Ispat Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0327

Insolvency and Bankruptcy Code, 2016-Section 12, 60, 33(1), 33(5), 33(7), 30(6), 31, 56, 14, 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 Commissions04 May 2021Allowed

S R Shriraam Shekher (IRP) & Anr.

National Company Law Tribunal · (2021) 05 NCLT CK 0330

IBC, 2016-Section 12A, Regulation 30AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(a)
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Tribunals and Commissions03 May 2021

Mukesh Bansal Vs Rise India Padhopadhao Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0332

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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