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National Company Law Tribunal judgments

20,341 judgments · page 762 of 1,018

Tribunals and Commissions18 Mar 2021

Amresh Shukla Rp Vindhya Cereals Pvt Ltd Vs Punjab National Bank & Ors

National Company Law Tribunal · (2021) 03 NCLT CK 0542

IB Code, 2016-Section 14, 30, 33, 33(1), 33(2), 34(1), 35 to 50, 52 to 54, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C, 32
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Tribunals and Commissions18 Mar 2021Allowed

Sydarshan Agencies Private Limited Vs LTS Plastics (India) Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions18 Mar 2021Allowed

Indian Overseas Bank Vs Shree Ram Saw Mill Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 19, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 60(5), 70IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40CIBBI (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions18 Mar 2021Allowed

Arvind Industrials Vs Shree Gajapati Paints Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0479

Insolvency & Bankruptcy Code, 2016-Section 9, 15, 33(1), 33(2), 33(5), 33(7), 33(1)(b)(iii), 34(2), 34(4)(c), 52, Chapter-IIIInsolvency & Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 39B
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Tribunals and Commissions17 Mar 2021

Shanaya Fashions Vs Worldstar Fabrics LLP

National Company Law Tribunal · (2021) 03 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 9, 34(1), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions17 Mar 2021Allowed

M/s. Delcredere/Ducroire Vs M/s. Lancer Laser Tech Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0551

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, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions17 Mar 2021Allowed

Zydus Healthcare Limited Vs Genesys Biologics Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 16(3)(a), 31(1), 33, 60(2), 60(3), 65(1)Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy (AAA) (Amendment) Rules, 2020
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Tribunals and Commissions17 Mar 2021

United Bank of India Vs Punjab Biomass Power Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 34(1), 34(4), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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