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National Company Law Tribunal judgments

20,341 judgments · page 801 of 1,018

Tribunals and Commissions06 Oct 2020Partly Allowed

M. Ramasamy Vs Percholi Pappuraja Kannan & Ors.

National Company Law Tribunal · (2020) 10 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12A, 66, 60(5)(a) & (c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 30A
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Tribunals and Commissions06 Oct 2020

M/s. Divya Jyoti Steels Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020-Regulation 40C
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Tribunals and Commissions06 Oct 2020

Messrs Priyadarsini Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0550

IBC-Section 10, 2nd Proviso to Section 12(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Section 40C, Regulation 40
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Tribunals and Commissions06 Oct 2020

Mr. Anup Kumar Singh, Resolution Professional of M/s. MSM Energy Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0551

Insolvency and Bankruptcy Code, 2016-Section 12, 12(2), 60(5), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020-Regulation 40C
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Tribunals and Commissions06 Oct 2020

The Greater Bombay Co-Operative Bank Ltd. Vs Parole Hotels Private Limited & Ors.

National Company Law Tribunal · (2020) 10 NCLT CK 0553

Insolvency and Bankruptcy Code, 2016-Section 21, 30, 30(2), 30(2)(a), 30(6), 31, 31(1), 32, 53, 53(1)(b), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1), 38(1B), 38(3A), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions05 Oct 2020

Mr. Manish Agrawal Vs Shree Bhomika International Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 60(5), 30(4), 29A, 30(2), 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 35A, 36B(4A), 38(1), 38(1A), 38(2), 38(3), 39, 39(4)Banking Regulations Act, 1949
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