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National Company Law Tribunal judgments

20,341 judgments · page 763 of 1,018

Tribunals and Commissions17 Mar 2021Allowed

M/s. APL Corporation Private Limited Vs M/s. Saffron Poly-Threads Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0557

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31, 33IBBI (Application to the Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Mar 2021Allowed

BBM Heavy Machinery Private Limited Vs

National Company Law Tribunal · (2021) 03 NCLT CK 0047

Companies Act, 2013 — Section 66, 210, 211, 212, 213, 214, 215, 216, 217219, 220, 223, 224, 225, 226, 227
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Tribunals and Commissions16 Mar 2021

Manish Kumar Bhagat Vs Perfect Boring Private Limited & Ors

National Company Law Tribunal · (2021) 03 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30, 30(2), 30(4), 30(6), 31(1), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(4)Companies Act, 2013
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Tribunals and Commissions15 Mar 2021Disposed of

In Re: Karur KCP Packagings Limited (Liquidation Order)

National Company Law Tribunal · (2021) 03 NCLT CK 0668

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(1), 7, 33(1)(a), 30(6), 12, 56, 31, 33(1)(b)(i), 29A, 33(7), 14, 33(5), Chapter III of Part II, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Section 33B, 33C, 33D, Regulation 2B, 13IBBI (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 36
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Tribunals and Commissions15 Mar 2021Allowed

Div Realtors Pvt. Ltd. Vs Superdrawn Wire Industries Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0631

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 2013-Section 13
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Tribunals and Commissions15 Mar 2021Allowed

Krishna Paper Trading Co. Vs Kingston Paptech Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0633

Insolvency & Bankruptcy Code, 2016-Rule 4, Section 7, 7 (3) (a), 13(1) (b), 13(1) (c), 14(1), 15, 17, 18, 20 & 21, 19, sub-section (1) of the Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Mar 2021Allowed

Sri Vijay Kumar Gunda Vs M/s. Cyber Auto Parts

National Company Law Tribunal · (2021) 03 NCLT CK 0493

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 53, 53(1)(H)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 38, 38(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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