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National Company Law Tribunal judgments

20,341 judgments · page 766 of 1,018

Tribunals and Commissions09 Mar 2021Allowed

Raajratna Metal Industries Ltd Vs Real Strips Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0667

Insolvency & Bankruptcy Code, 2016-Section 7, Rule 4, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20 & 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Mar 2021Allowed

Axis Bank Limited Vs Talwalkars Healthclubs Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1) and 33Companies Act, 2013Bankers' Books Evidence Act, 1891-Section 2(3)
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Tribunals and Commissions09 Mar 2021Allowed

M/s Kollinal Steels and Alloya Pvt. Ltd. Vs M/s Manhaar Constructions India Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0507

Companies ActInsolvency and Bankruptcy Code, 2016-Section 3, Sub-Section 12; Section 4; Section 5, Sub-Section 6; Section 5, Sub-Section 20; Section 5, Sub-Section 21; Section 8; Section 8(1); Section 8(2)(a); Section 9; Section 9(5); Section 13; Section 14; Section 14(1); Section 15; Section 17; Section 18; Section 19; Section 20; Section 21; Section 31(1); Section 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5; Rule 6; Rule 6, Sub-Rule 1
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Tribunals and Commissions09 Mar 2021

Gaurav Jain Vs Sanjay Gupta

National Company Law Tribunal · (2021) 03 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 33, 35(f), 53, 54, 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15(1)(b), 32, 32(e), 45(3)Companies Act, 2013
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Tribunals and Commissions09 Mar 2021

Shree Siddhivinayak Cotspin Private Limited & Ors. Vs Sujata Chattopadhyay & Ors.

National Company Law Tribunal · (2021) 03 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 5(13), 5(13)(e), 14(1)(d), 25A, 30(2)(a), 30(4), 31, 31(1), 31(4), 60(5), 60(5)(c), 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 31(b), 32, 33, 34, 36(2)Maharashtra Industrial Development Act, 1961
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Tribunals and Commissions09 Mar 2021Allowed

Span Fibre India Private Limited Vs Vedik Cotton Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0615

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 8(2), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 6, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002
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Tribunals and Commissions08 Mar 2021Allowed

M/s. New King Abrasive Vs M/s. Prince Vitrified Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions08 Mar 2021

Mr. Saurav Keshan Vs M/s. Katalist Viewpaper Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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