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National Company Law Tribunal judgments

20,341 judgments · page 767 of 1,018

Tribunals and Commissions05 Mar 2021Allowed

M/s. Sri Panchajanya Power Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0565

I&B Code, 2016-Section 7, Sub-Section (6) of Section 30, Sub-Clauses (i), (ii) and (iii) of Clause (b) of Sub-Section (1) of Section 33, 33(2), 34(4)(c), 34(5), 14, 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, clauses (a) to (d) of Regulation 32, 32A
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Tribunals and Commissions05 Mar 2021

M/s. Beli Sharma & Co. Vs M/s. Ashtavinayak Auto Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 32, 61(3), 14Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 39, Regulation 27, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions05 Mar 2021

Mr. Sanjay Kumar Mishra Vs M/s. International Asset Reconstruction Company Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0571

Insolvency and Bankruptcy Code, 2016-Section 7; Section 14; Section 29A; Section 30(1); Section 30(2); Section 30(2)(a) to 30(2)(f); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 53; Section 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2); Regulation 27; Regulation 36B(7); Regulation 37; Regulation 38(1); Regulation 38(1)(a); Regulation 38(1A); Regulation 38(2)(a); Regulation 38(2)(b); Regulation 38(2)(c); Regulation 38(3); Regulation 39(4)
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Tribunals and Commissions05 Mar 2021

M/s. Beli Sharma & Co. Vs M/s. AVK Automart Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 32, 61(3)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions04 Mar 2021

M/s. Sagar Infra Rail International Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 33, 34, 30(6), 33(1)(b)(i), (ii) and (iii), 14, 35 to 50 and 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 32 clauses (a) to (d), 32ACIRP Regulations-Regulation 39D, 39B, 39C
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Tribunals and Commissions04 Mar 2021Allowed

In Re: M/s. Fast and Safe Transport Private Limited (Liquidation)

National Company Law Tribunal · (2021) 03 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 33(1), 60, 33(7), 33(5), 14, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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