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National Company Law Tribunal judgments

20,341 judgments · page 789 of 1,018

Tribunals and Commissions26 Nov 2020

M/S Redhex It Solutions Private Limited Vs M/S Macor Packaging Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2612

Insolvency and Bankruptcy Code, 2016-Section 5(14), 9, 12, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions26 Nov 2020

Ultratreat Industrial Services Vs Karan Processors Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2504

Insolvency and Bankruptcy Code, 2016-Section 9, 19, 25(2)(h), 33, 33(2), 33(5), 34(1), 52CIRP Regulations, 2016-Regulation 39B, 39C, 39DCIRP (Liquidation Process) Regulations, 2016-Regulation 2A, 12, 12(3), 13, 15, 32A
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Tribunals and Commissions26 Nov 2020Allowed

Ankur Tayal Vs Pantel Technologies Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2613

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions25 Nov 2020

Chiraayush Stock Consultants Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2577

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 11, 10 (3) (a), 10 (3) (b), 10 (4) (a), 14, sub-section (1) of section 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions25 Nov 2020

Mr. Hari Babu Thota Vs Mr. Mohan P. Rao & Ors.

National Company Law Tribunal · (2020) 11 NCLT CK 2515

Insolvency and Bankruptcy Code 2016-Section 9, 12, 14, 15, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31(1), 43, 45, 50, 53, 66I&B (AAA) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 35A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(4), 39B, 39C
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Tribunals and Commissions25 Nov 2020Disposed Of

M/s Om Shakti Renergies Limited Vs M/s ISGEC Covema Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2579

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 34(1), 30(6), 33(1)(b), 14, 52, 35 to 50, 52 to 54, 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32 clauses (a) to (d), 4(3)
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Tribunals and Commissions24 Nov 2020

Kiran Shah

National Company Law Tribunal · (2020) 11 NCLT CK 2582

Insolvency and Bankruptcy Code, 2016-Section 60(5), 25NCLT Rules-Rule 11Constitution of India-Article 14, 19(1)(g)
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Tribunals and Commissions24 Nov 2020

Axis Bank Vs Eurotas Infrastructures Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2527

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(a), 7(3)(b), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(2), 14(3)(b), 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Regulation Act, 1948
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