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National Company Law Tribunal judgments

20,341 judgments · page 793 of 1,018

Tribunals and Commissions09 Nov 2020Allowed

M/s. Gangamma Industries Vs M/s. Aethon Energy LLP

National Company Law Tribunal · (2020) 11 NCLT CK 2523

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i)I&B (AAA) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Nov 2020Allowed

Religare Finvest Limited Vs M/s. REDS Marine Services Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2572

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(a)(b)(c), 13(2), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 1Companies Act, 1956
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Tribunals and Commissions06 Nov 2020

Pradeep Kabra RP of Eagle Cotton Pvt Ltd Vs Bharatbhai Manubhai Trapasiya & Anr

National Company Law Tribunal · (2020) 11 NCLT CK 2583

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(2), 33(6), 34(1), 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39C
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Tribunals and Commissions06 Nov 2020

TCPL Packaging Limited Vs Prothom Industries India Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2585

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 34(1), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions06 Nov 2020

Jay Jay International Vs Parth Chem Impex Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2586

Insolvency and Bankruptcy Code, 2016-Chapter III, Section 9, 33(1), 33(5), 34(1), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions05 Nov 2020

Argus Global Logistics Pvt. Ltd. Vs Stockflow Express Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2587

Insolvency & Bankruptcy Code, 2016-Section 33(2), 33(5), 33(7), 34(4), 14, 22, 21IBBI (CIRP) Regulations 2016-Section 16(1), Regulation 17(3), 36(A), 39 BInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions05 Nov 2020Allowed

M/s. Mono Agriglass Industries Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2588

Insolvency and Bankruptcy Code, 2016-Section 10, 10 (1), 5 (5), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9, 7Companies Act, 1956
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Tribunals and Commissions04 Nov 2020Allowed

Ms. Nisha Malpani Vs NIIL Infrastructure Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2590

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 53, 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 36B(4A), 39, 39(3), 39(4)Competition Act, 2002-Section 5
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