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National Company Law Tribunal judgments

20,341 judgments · page 759 of 1,018

Tribunals and Commissions26 Mar 2021

M/s Pawan Cargo Forwards (P) Ltd. Vs M/s Bestways Transport (India) Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(2)(d), 9(5)(i), 9(2), 9(4), 5(6), 9(3)(b), 14(1), 14(3), 31(1), 33, 16(3)(a), 16(3), 16(4), 16(5), 17, 18, 13 (1) (b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions26 Mar 2021

E2E Telelink India Pvt. Ltd. Vs Cambridge Energy Resource Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13 (1) (b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Mar 2021Allowed

Mr. Vinay Yadav Vs M/s Jindal Buildtech Private Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, 14(3), 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions26 Mar 2021Allowed

Edelweiss Asset Reconstruction Co. Ltd. Vs Sejal Glass Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0034

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 27, 35, 37, 38, 38(1), 38(1A), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Insolvency And Bankruptcy Code, 2016 — Section 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, 53, 53(1), 61(3)Companies Act, 2013 — Section 326
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Tribunals and Commissions26 Mar 2021Allowed

Suraksha Reality Limited Vs Idhasoft Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0031

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6, 36, 36AInsolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4(3)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions25 Mar 2021

Anil Goel, Resolution Professional for Amar Remedies Limited Vs Amar Remedies Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 29A, 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 61(3)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions25 Mar 2021

Amod Stampings Private Limited Vs Trans-Fab Power India Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(f), 30(4), 30(6), 31, 32, 61(3)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 38, 39, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39(4), 37 to 39Companies Act, 1956
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Tribunals and Commissions25 Mar 2021

ATO (I) Limited Vs Gandhmardhan Sponge Industries Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Sections 5(13), 7, 13, 14, 21, 25(2)(h), 29A, 30, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(3), 31(4), 32A, 53, 242, 252Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 9A, 36, 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions25 Mar 2021Allowed

BRS Enterprises & Trading Limited Vs M/s. Icon Commodities Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0512

IB Code, 2016-Section 7, 4, 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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