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National Company Law Tribunal judgments

20,341 judgments · page 768 of 1,018

Tribunals and Commissions03 Mar 2021Allowed

Mr. Prakash Jalan & Anr. Vs Mr. George Samuel & Ors.

National Company Law Tribunal · (2021) 03 NCLT CK 0582

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 33, 34, 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016CIRP Regulation-Regulation 40C
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Tribunals and Commissions03 Mar 2021Allowed

Suremi Trading Private Limited And Ors. Vs

National Company Law Tribunal · (2021) 03 NCLT CK 0055

Income Tax Act, 1961 — Section 47Companies Act, 2013 — Section 66, 66(3), 133, 230, 230(1), 230(2), 230(3), 230(4), 230(5), 230(6), 231, 232, 232(1)(b), 232(3)(i), 232(6)
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Tribunals and Commissions02 Mar 2021Allowed

L & T Finance Ltd Vs Essar Shipping Ltd

National Company Law Tribunal · (2021) 03 NCLT CK 0585

Insolvency & Bankruptcy Code, 2016-Section 60(5), Rule 11, 7, 4, 60(2), 60(3), 5(1), 2(e), 9, 10, 59, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21, 179, 249Companies Act, 1956-Section 433, 434Companies Act, 2013
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Tribunals and Commissions02 Mar 2021

Doha Bank Q.P.S.C Vs Anish Nanavaty & Ors.

National Company Law Tribunal · (2021) 03 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 2(11), 3(6), 3(10), 3(11), 3(12), 3(31), 5(7), 5(8), 5(8)(a), 5(8)(i), 7, 8, 9, 10, 13, 13(1)(d), 14, 14(1), 14(1)(c), 15, 15(1)(c), 18, 18(1)(b), 21, 21(2), 25(2)(e), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 7 to 14, 8, 8(2), 13 and 14Indian Contract Act, 1872-Section 126, 128
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Tribunals and Commissions02 Mar 2021Allowed

Arihant Aluminium Corporation (Partnership Firm)

National Company Law Tribunal · (2021) 03 NCLT CK 0495

Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 7, 10IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions02 Mar 2021

M/S Sona Processors (India) Limited Vs G.P. Cottfab Private Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Sections 33, 34, 9, 12, 56, 30(6), 31, 30(2), 34(1), 34(4), 33(5), 52, 19, 43, 60(5), 19(2), 33(2)CIRP Regulations, 2016-Regulations 35, 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulations 2A, 32A, 4, 12, 13, 15
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Tribunals and Commissions02 Mar 2021

M/s Roshan Colonisers Pvt. Ltd. Vs M/s Grateful Buildinfra Pvt. Ltd.

National Company Law Tribunal · (2021) 03 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions02 Mar 2021

BSE Limited Vs Novagold Petro-Resources Limited

National Company Law Tribunal · (2021) 03 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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