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National Company Law Tribunal judgments

20,341 judgments · page 757 of 1,018

Tribunals and Commissions08 Apr 2021Disposed Of

Employees Of Unity Infraprojects Limited Vs Unity Infraprojects Limited

National Company Law Tribunal · (2021) 04 NCLT CK 0009

Insolvency And Bankruptcy Code, 2016 — Section 10, 14, 33(1), 33(7), 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4(2), 32A, 32(a), 32(b), 32(c), 32(d)
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Tribunals and Commissions31 Mar 2021

Bank Of Baroda Vs M/s. Riddhi Siddhi Cotspin Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30, 30(2), 30(4), 30(6), 31(1), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38Companies Act, 2013
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Tribunals and Commissions31 Mar 2021Allowed

M/s. Calcopolychem Pvt. Ltd. Vs M/s. Raipur Polymers Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 15, 31, 33, 9 (5) (i)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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