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National Company Law Tribunal judgments

20,341 judgments · page 777 of 1,018

Tribunals and Commissions18 Dec 2020

Ajay Marathe Vs Sakura Signs Pvt. ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0621

Insolvency and Bankruptcy Act, 2016-Section 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions18 Dec 2020

M/s Priestley Dugal and Co (India) Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 30, 9, 38Companies Act, 1956
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Tribunals and Commissions18 Dec 2020Allowed

Bank Of India Vs Raghukul Cottex & Processing Pvt Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 31(1), 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions18 Dec 2020Allowed

Retreat Club of Nagpur

National Company Law Tribunal · (2020) 12 NCLT CK 0625

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a)(i), 59(3)(b)(i), 59(3)(c)(i), 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34, 38
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Tribunals and Commissions18 Dec 2020Allowed

Team Foods Vs Delsea Exports Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 22(3)(a), 29A, 30(2), 30(3), 30(4), 30(6), 31(1), 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 27, 35, 36B(4A)
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Tribunals and Commissions18 Dec 2020

Mr. Durgesh Kumar Sharma Vs M/s North Rajasthan Buildwell Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Dec 2020

Saurav Keshan Vs Katalist Viewpaper Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 17, 18, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Dec 2020Allowed

Bhavesh Rikabchand Mehta Vs M/s. Heat Therm Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(1), 8, 4, 5 sub-section 20, 13, 13(1)(b), 13(1)(c), 14, 15, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions18 Dec 2020Dismissed

Bank Of India And Anr. Vs Vijendra Kumar Jain And Ors.

National Company Law Tribunal · (2020) 12 NCLT CK 0194

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 13Insolvency And Bankruptcy Code, 2016 — Section 30, 50
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Tribunals and Commissions18 Dec 2020Allowed

Retreat Club Of Nagpur Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0156

Insolvency And Bankruptcy Board Of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 14, 32, 34, 38Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3)(a)(i), 59(3)(b)(i), 59(3)(c)(i), 59(7)
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