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National Company Law Tribunal judgments

20,341 judgments · page 765 of 1,018

Tribunals and Commissions11 Mar 2021

Punjab National Bank Vs M/s. Amzen Machines Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0651

IBC, 2016-Section 7, 238A, 5(7), 5(8), 14, 14(1), 13(2), 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker's Books Evidence Act 1891
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Tribunals and Commissions11 Mar 2021

M/s. Redhex IT Solutions Private Limited Vs M/s. India Stuffyarn Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0652

IBC Code, 2016-Section 7, 9, 9(3)(b), 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitization 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 Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Mar 2021Allowed

Korea Trade Insurance Corporation (KSURE) Vs Shivshakti Barrels Pvt Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0653

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3(23), 3(23)(g), 2(25), 3(25), 14(1), 31(1), 33, 13(1)(c), 17, 18, 20 & 21, 19, 15, 13(1)(b), 20IBBI (Application to the Adjudicating Authority) Rules, 2016-Rule 5 (1)Companies Act, 2013-Section 2(20), 2(42)
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Tribunals and Commissions10 Mar 2021Allowed

In Re: M/s. Shirpur Power Pvt Ltd (Liquidation Order)

National Company Law Tribunal · (2021) 03 NCLT CK 0669

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 21, 33, 33(1), 33(5), 33(6), 34(1), 52, 53IBBI (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 27IBBI (Liquidation Process) Regulations, 2016-Rule 4(2), 4(3)
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Tribunals and Commissions10 Mar 2021Allowed

Ajit Jain Vs Paresh Kantilal Patel & Ors

National Company Law Tribunal · (2021) 03 NCLT CK 0657

Insolvency & Bankruptcy Code, 2016-Section 10, 33(1), 33(2), 33(5), 33(6), 34, 52, 53Insolvency and Bankruptcy Board of India (liquidation process) Regulations, 2016-Regulation 4
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Tribunals and Commissions10 Mar 2021Allowed

Lily Realty Private Limited Vs

National Company Law Tribunal · (2021) 03 NCLT CK 0058

Companies Act, 2013 — Section 52, 66, 206Companies Act, 1956 — Section 103(4)
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Tribunals and Commissions09 Mar 2021

Rajendra K Bhuta Vs Kalisma Steel Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0662

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 33, 33(1), 33(2), 33(5), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions09 Mar 2021Allowed

M/s Varun Glass & Frit Pvt. Ltd. Vs M/s. Maruti Glaze Tiles Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0663

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3 (12), 14(1), 31(1), 33, 13(1)(c), 17, 18, 19, 20, 21, 15, 13(1)(b)Insolvency and Bankruptcy Code (Application to the Adjudicating Authority) Rules, 2016-Rule 5 (1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Mar 2021Allowed

Mr. Vijay Pitamber Lulla

National Company Law Tribunal · (2021) 03 NCLT CK 0491

IBC, 2016-Section 7, 52, 53, 60(5)(c)IBBI (Liquidation Process) Regulations, 2016-Regulation 44(2), 47(A)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions09 Mar 2021Allowed

Mitra Trading & Exports Pvt. Ltd. Vs MTM Trading Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)RBI Act, 1934-Section 45IA
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