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National Company Law Tribunal judgments

20,341 judgments · page 755 of 1,018

Tribunals and Commissions03 May 2021

M/s. Royal Synthetics Vs M/s. Decent Laminates Pvt. Ltd.

National Company Law Tribunal · (2021) 05 NCLT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 May 2021Disposed Of

Punjab National Bank Vs Prithvi Ferro Alloys Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0258

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 60, 25(2)(h), 7, 30(2), 53, 53(1), 31(4), 29A, 30, 32A, 14, 30(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B(4A), 39(3), 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(3)(d), 39Companies Act, 2013-Section 66, 42, 62(1)(c), Chapter XV, 230-232
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Tribunals and Commissions03 May 2021Allowed

M/s. Royss Trades Vs Ahitri Spinning Mills Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0336

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, Sub-section (1) of Section 14, 15, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions03 May 2021

Ms. Manjula Tripathi & Ors. Vs M/S Clarion Townships Pvt. Ltd

National Company Law Tribunal · (2021) 05 NCLT CK 0337

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 60(1), 5(8)(f), 4, 13(2), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6, 32
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Tribunals and Commissions03 May 2021Allowed

Reliable Finance Corpn Pvt Ltd Vs Nature India Communique Ltd

National Company Law Tribunal · (2021) 05 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions03 May 2021Allowed

Arihant Techno Pack Private Limited Vs Pritish Greens Agro Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0341

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions29 Apr 2021Allowed

M/s. Auspice Trading Private Limited Vs M/s. Global Proserv Limited

National Company Law Tribunal · (2021) 04 NCLT CK 0039

Insolvency And Bankruptcy Code, 2016 — Section 9, 33(1)(b)(iii), 54, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 34, 34(2), 35, 45(3)
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Tribunals and Commissions21 Apr 2021Dismissed

Mangalam Cotton Industries Vs G.V. Ravikumar

National Company Law Tribunal · (2021) 04 NCLT CK 0034

Insolvency And Bankruptcy Board Of India. (Liquidation Process) Regulations, 2016 — Regulation 19(4), 30, 44(1), 44(2)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 10, 29A, 40, 42, 60(5)
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Tribunals and Commissions21 Apr 2021Allowed

M/s. IDBI Bank Limited Vs V. Mahesh

National Company Law Tribunal · (2021) 04 NCLT CK 0031

National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 5(8), 5(8)(c), 5(8)(d), 5(8)(e), 9, 60(5)(b), 60(5)(c)Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn)
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