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National Company Law Tribunal judgments

20,341 judgments · page 756 of 1,018

Tribunals and Commissions20 Apr 2021Disposed Of

M/s. Vajram Spinning Mills Private Limited Vs

National Company Law Tribunal · (2021) 04 NCLT CK 0033

Insolvency And Bankruptcy Board Of India. (Liquidation Process) Regulations, 2016 — Regulation 13Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 15, 25, 33, 33(5), 33(7), 33(1)(a), 35(1)Income Tax Act, 1961 — Section 178
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Tribunals and Commissions20 Apr 2021Dismissed

Chalasani Venkateswara Rao Vs United Telecoms Limited

National Company Law Tribunal · (2021) 04 NCLT CK 0023

Companies (Appointment And Qualification Of Dirctors) Rules, 2014 — Rule 5, 5(1), 6Companies Act, 2013 — Section 100(2)(a), 102, 149(6)(b)(ii), 149(6)(d)(ii), 149(6)(d)(iii), 152(3), 164, 166, 188, 241, 241(1)(b), 242, 421(1)(a)Arbitration And Conciliation Act, 1996 — Section 9, 11
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Tribunals and Commissions16 Apr 2021Allowed

Tractabel Engineering Private Limited Vs Transparent Energy Systems Private Limited

National Company Law Tribunal · (2021) 04 NCLT CK 0017

Insolvency And Bankruptcy Code, 2016 — Section 9, 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, 61(3), 240AInsolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1A), 38(1B), 38(1)(a), 38(1)(b), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions12 Apr 2021Allowed

Santanu T. Ray Vs Maharashtra Industrial Development And Anr.

National Company Law Tribunal · (2021) 04 NCLT CK 0055

Maharashtra Industrial Development Corporation Disposal Of Land Regulations, 1975 — Regulation 17Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 14(1), 14(1)(a), 14(1)(d), 18, 18(f)(vi), 31(3), 36, 60(5), 60(5)(c), 238Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 5
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