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National Company Law Tribunal judgments

20,341 judgments · page 810 of 1,018

Tribunals and Commissions10 Sept 2020

Alexandria Services (India) Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 59, 59 (3) (a), 59 (7)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1) (a), 3(4), 9
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Tribunals and Commissions10 Sept 2020

Alexandria Services (India) Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1)(a), 3(4), 9
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Tribunals and Commissions09 Sept 2020

9859501d0775b877a49f8c285638b296

National Company Law Tribunal · (2020) 09 NCLT CK 0713

Insolvency and Bankruptcy Code, 2016-Section 12, 60(5)NCLT Rules, 2016-Rule 11Constitution of India-Article 14, 19(1)(g)
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Tribunals and Commissions09 Sept 2020

Mr. Chanchal Dua Vs Trend Flooring Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 29, 30(6), 33, 33(1)(a)(i), (ii) and (iii), 33(2), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions09 Sept 2020Allowed

Vinod Balachandran Vs M/s Albanna Engineering (India) Pvt Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 9, 12 (1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020-Section 40 CConstitution of India-Article 141, 142
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Tribunals and Commissions09 Sept 2020Allowed

Ritwik Finance Enterprises Pvt. Ltd. Vs Patwa Automotive Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0598

Insolvency & Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy Code (Application to Adjudicating Authority Rules), 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Sept 2020Allowed

Shri Krishna Enterprises Vs Paramount Wheels Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 3(31), 5(21), 8, 9, 23(1), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 61(3), 66, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 35(1)(b), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(4)Companies Act, 2013-Section 66
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