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National Company Law Tribunal judgments

20,341 judgments · page 805 of 1,018

Tribunals and Commissions23 Sept 2020

Mr. Ajay Gupta

National Company Law Tribunal · (2020) 09 NCLT CK 0566

Insolvency and Bankruptcy Code, 2016-Sections 14, 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38, 38(1), 38(1A), 38(2), 39(2), 39(3), 39(4)
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Tribunals and Commissions23 Sept 2020Allowed

M/s. Antal Infotech Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Sept 2020Dismissed

Pankaj Modani Vs Big Vision Water Tech Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5)(ii), 9(5)(ii)(c)Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)
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Tribunals and Commissions23 Sept 2020Allowed

Jain Sons Finlease Limited Vs M/s. Sort India Enviro Solutions Limited & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0568

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 13(1)(a)(b)(c), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Indian Companies Act, 1956
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Tribunals and Commissions22 Sept 2020Allowed

M/s. Spectra Kolors Vs M/s. Saalim Shoes Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0700

Insolvency and Bankruptcy Code, 2016-Section 4, 5 (21), 8, 9, 9 (5), 14 (1), 14 (2), 14 (2A), 14 (3), 14 (4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions22 Sept 2020

Sundaresh Bhat Vs Assistant Commissioner Of State Tax & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0701

Insolvency and Bankruptcy Code, 2016-Section 14, 18(1)(f), 238, 17(1)(d), 12A, 31, 33, 14(1)(a), 53GVAT Act-Section 44Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Sept 2020

Andhra Bank Vs Samyu Glass Pvt Ltd

National Company Law Tribunal · (2020) 09 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions21 Sept 2020Disposed Of

Shri. Hari Babu Thota, Resolution Professional of V3 Engineers Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 21(1), 21(2), 29, 29A, 30(1), 30(2), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 27, 35(1)(b), 36, 36B(4A), 37, 38(1A)Companies Act, 2013-Section 61, 66
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Tribunals and Commissions21 Sept 2020Allowed

M/s. Azad Engineering Private Limited Vs M/s. Veera Precicast Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0704

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(8), 5(8)(f), 7, 12, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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