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National Company Law Tribunal judgments

20,341 judgments · page 784 of 1,018

Tribunals and Commissions08 Dec 2020Allowed

Bk Warehouse Private Limited Vs RoC Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0162

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 Commissions08 Dec 2020Allowed

Vishvaraj Infrastructure Limited And Anr. Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0129

Companies Act, 2013 — Section 230, 230(1), 230(1)(a), 230(1)(b), 230(3), 230(4), 230(5), 231, 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(19AA)
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Tribunals and Commissions08 Dec 2020Allowed

Vib's Auto Pressing Pvt Ltd Vs ROC, Pune

National Company Law Tribunal · (2020) 12 NCLT CK 0114

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 Commissions08 Dec 2020Allowed

Mohammed Khalid Khan Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0113

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 Commissions08 Dec 2020Allowed

Mahesh Khemsingh Rawat Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0111

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 Commissions08 Dec 2020Allowed

HGI TechnologiesPrivate Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0109

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 Commissions08 Dec 2020Allowed

Sunlife Pharmaceuticals Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0102

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 Commissions08 Dec 2020Allowed

Digambar Tryambakrao Mawal & Anr. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0100

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 Commissions08 Dec 2020Allowed

Ashwami Infrastructures Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0098

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 Commissions07 Dec 2020

M/s Narmada Cereals Pvt Ltd Vs Oriental Bank Of Commerce & Anr.

National Company Law Tribunal · (2020) 12 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 10, 11, Sub-section (5) of Section 10, 14, Sub-section (4) of Section 14, 15, 17, 18, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7The Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions07 Dec 2020Allowed

Mrs. Sumana Rao

National Company Law Tribunal · (2020) 12 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8), 59(4), 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Clause 9, Regulation 35
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