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National Company Law Tribunal judgments

20,341 judgments · page 781 of 1,018

Tribunals and Commissions15 Dec 2020

M/s Bansal Traders Vs M/s BBN Foods Hi-Tech Processing Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 33, 34(1), 34, 33(5), 52, 19Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 32, 32A, 4, 4(2), 4(2)(b), 12, 12(3), 13, 15
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Tribunals and Commissions15 Dec 2020Dismissed

Shailesh Bhalchandra Desai And Anr. Vs Cane Agro Energy (India) Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0195

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 6, 30A, 30A(3)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 9, 12A, 13, 60
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Tribunals and Commissions15 Dec 2020Allowed

S Z Deshmukh & Co. Vs VOVL Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0193

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 36, 40BInsolvency And Bankruptcy Code, 2016 — Section 17, 18, 19, 19(2), 29, 60(5), 70Companies Act, 2013 — Section 425
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Tribunals and Commissions14 Dec 2020Allowed

CH Mani Kumar Vs Shiva Medicare Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0505

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions14 Dec 2020Allowed

Bluskills Education Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 59, 43, 45, 49, 50Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017Income Tax Act, 1961-Section 178
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Tribunals and Commissions14 Dec 2020Allowed

Mr. Ashwini Mehra Vs Committee Of Creditors

National Company Law Tribunal · (2020) 12 NCLT CK 0510

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 15, 19, 21, 25(h), 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 31(3), 33(1), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 35A, 36(A), 36B, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions11 Dec 2020

Central Bank Of India Vs Octopus Papers Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1)(c), 14, Sub-Section (1) of Section 31, 33, 238, 13, 15, 17, 18, 20 & 21, 19SARFAESI Act, 2002RDB Act
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Tribunals and Commissions11 Dec 2020

Soorajmull Baijnath Pvt. Ltd. Vs Pingle Builders Pvt. Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0514

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 9, 12A, 34(1), 52, Chapter III, 60(5), 30, 60, 29AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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