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National Company Law Tribunal judgments

20,341 judgments · page 779 of 1,018

Tribunals and Commissions16 Dec 2020Allowed

M/s. Tyco Fire & Security India Private Limited Vs M/s. Mehta and Associates Fire Protection Systems Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Dec 2020Dismissed

CFM Assets Reconstruction Private Limited And Anr. Vs Vishram Narayan Panchpor And Anr.

National Company Law Tribunal · (2020) 12 NCLT CK 0192

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 2(1), 2(1)(a), 28, 28(1), 30A, 30A(1), 30A(1)(a), 30A(1)(b), 30A(2), 30A(2)(a), 30A(3), 30A(4), 31AInsolvency And Bankruptcy Code, 2016 — Section 5(7), 7, 8, 9, 10, 12A, 21A, 30A(3), 60, 60(5)Transfer Of Property Act, 1882 — Section 6, 7
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Tribunals and Commissions16 Dec 2020Allowed

Nico Extrusion Limited Vs Nicomet Industries Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0187

Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 33, 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulation, 2016 — Regulation 34(8)
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Tribunals and Commissions16 Dec 2020Allowed

Haradchandra Ratnakar Diwan Vs ROC, Pune

National Company Law Tribunal · (2020) 12 NCLT CK 0179

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)
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Tribunals and Commissions16 Dec 2020Allowed

Shagun Infrastructure Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0178

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)
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Tribunals and Commissions16 Dec 2020Allowed

Dotname Communications Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0174

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)
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Tribunals and Commissions16 Dec 2020Allowed

Indian Pharmaceutical Research Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0172

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)
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Tribunals and Commissions16 Dec 2020Allowed

Nayan Ravilal Dedhia Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0171

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)
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Tribunals and Commissions16 Dec 2020Allowed

Atriol India Private Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0163

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)
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Tribunals and Commissions16 Dec 2020

Agarwal Marketing Private Limited And Ors. Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0135

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12Companies (Management And Administration) Rules, 2014 — Rule 19Companies Act, 2013 — Section 103, 230, 230(1)(b), 230(3), 230(5)
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Tribunals and Commissions16 Dec 2020Allowed

Tutri Ventures Private Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0108

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3
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Tribunals and Commissions16 Dec 2020Allowed

Anil Krishnarao Jagtap Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0107

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3
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Tribunals and Commissions16 Dec 2020Allowed

Heena Vinod Dhakan Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0104

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3
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