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National Company Law Tribunal judgments

20,341 judgments · page 764 of 1,018

Tribunals and Commissions15 Mar 2021Allowed

M/s. Edge Biotech Pvt. Ltd. Vs M/s Angstrom Biotech Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0634

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Mar 2021

M/s Adonis Electronics Private Limited Vs M/s Monica Electronics Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0635

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(2), 33(5), 33(7), 34(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 16Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions15 Mar 2021

Sanjay Malik & Ors. Vs Celestial Estate Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 53, 60(5), 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 6, 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions15 Mar 2021Allowed

Amluckie Investment Co.Ltd. Vs Skil Infrastructure Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0042

Insolvency And Bankruptcy Code, 2016 — Section 3(6)(a), 3(12), 5(8), 7, 9, 13, 14(1), 31(1), 33Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Limitation Act, 1963 — Article 62, 137
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Tribunals and Commissions12 Mar 2021Allowed

M/s. Rhydburg Pharmaceuticals Ltd. Vs Sanyog Healthcare Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0640

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(2)(a), 8(2)(b), 9, 9(3)(b), 9(3)(c), 9(5), 10, 10A, 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions12 Mar 2021Allowed

M/s. Mohit Minerals Limited Vs M/s. Nidhi Impotrade Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (3) (b), 4, 5 sub-section 20, 13, 14, 15, 13(1)(b), 9(5)(1), 31, 33, 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions11 Mar 2021Disposed Of

Khemka Plyland Vs Zed Fabs India Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0500

Insolvency and Bankruptcy Code, 2016-Section 9, 54, 66IBBI (Liquidation Process) Regulations, 2016I&B (AAA) Rules, 2016-Rule 6
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