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National Company Law Tribunal judgments

20,341 judgments · page 794 of 1,018

Tribunals and Commissions03 Nov 2020Allowed

Hemanthprakash Shyam Sunder Jain Vs Nuvoco Vistas Corporation Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2595

Companies Act-Section 12AInsolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, sub Regulation 2 of Regulation 30A
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Tribunals and Commissions03 Nov 2020Allowed

Pashupati Mechandise Pvt Ltd Vs RCI Cash Management Pvt Ltd

National Company Law Tribunal · (2020) 11 NCLT CK 2596

I&B Code, 2016-Section 7, 14, 30(6), 33, 33(1)(b), 52, 35 to 50, 52 to 54, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32, 4(3)
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Tribunals and Commissions02 Nov 2020

INOX Air Products Private Limited Vs KSK Energy Ventures Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2598

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30, 30(2), 31, 33, 33(1), 33(1)(i), 33(2), 33(7), 34, 34(1), 34(4), 52, 60(5)National Company Law Tribunal Rules (Adjudicating Authority), 2016-Rule 11, 13, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions02 Nov 2020Allowed

In Re: CP(IB) 473 of 2018 (Liquidation Order)

National Company Law Tribunal · (2020) 11 NCLT CK 2609

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(1)(a), 34(1), 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions02 Nov 2020

Parag Charia Vs Alpha Nippon Innovatives Ltd

National Company Law Tribunal · (2020) 11 NCLT CK 2602

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 8, 9, 9(3)(b), 9(3)(c), 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions02 Nov 2020

Kamal Agarwal Vs M/s Volkswagen Finance Private Limited & Ors.

National Company Law Tribunal · (2020) 11 NCLT CK 2603

Insolvency and Bankruptcy Code, 2016-Chapter III of Part II, Section 7, 12(2), 14, 33(2), 33(5), 33(7), 34(1)Insolvency 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 Commissions02 Nov 2020

Kamal Agarwal Vs M/s. Volkswagen Finance Private Limited & Ors.

National Company Law Tribunal · (2020) 11 NCLT CK 2605

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 33(2), 33(5), 33(7), 34(1)Insolvency 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 Commissions02 Nov 2020Allowed

Shree Rani Sati Travel House Vs M/s. Altius Travels Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2606

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5 sub-section 20, 13, 14, 15, 9(5)(1), 13(1)(b), 31, 33, 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162, 220
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Tribunals and Commissions02 Nov 2020Allowed

True Value Infracon LLP Vs Productive Creations (India) Pvt Ltd

National Company Law Tribunal · (2020) 11 NCLT CK 2607

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 6Limited Liability Act, 2008
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Tribunals and Commissions02 Nov 2020

Rakesh Tulsyan

National Company Law Tribunal · (2020) 11 NCLT CK 2608

Insolvency and Bankruptcy Code, 2016-Section 9, 12A
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Tribunals and Commissions29 Oct 2020

CB Yashi & Co. Vs Tork Fastners Private Ltd.

National Company Law Tribunal · (2020) 10 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 34(8), 35 to 50, 52, 52 to 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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