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National Company Law Tribunal judgments

20,341 judgments · page 811 of 1,018

Tribunals and Commissions08 Sept 2020Dismissed

Ex-Excel Glasses Association Vs Ravindra Chaturvedi

National Company Law Tribunal · (2020) 09 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Section 3(23), 7, 33, 35(1)(n), 40, 40(2), 42, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 19(4), 25, 31(3), 31(4), 31A, 31A(4)
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Tribunals and Commissions08 Sept 2020

Faller Pharma Packaging India Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0493

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, 14
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Tribunals and Commissions08 Sept 2020

Reliance Commercial Finance Limited Vs M/s Shree Raj Mahal Jewellers Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 32(1), 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions08 Sept 2020

Suraksha Asset Reconstruction Limited & Ors. Vs Shailen Shah, Resolution Professional Of Wind World (India) Limited & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 5(25), 7, 8, 9, 10, 12, 12A, 13, 14, 15, 16, 17, 19, 19(3), 20, 22(4), 25(2)(h), 27, 29(2), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 33, 34, 35(1)(n), 42, 44, 45 to 47, 51, 53(1), 60, 60(1), 60(2), 60(3), 60(4), 60(5), 60(5)(a), 60(5)(b), 60(5)(c), 60(6), 61, 62, 63, 64, 231, 238Indian Contract Act, 1872-Section 46, 51, 52, 53, 54, 55, 56Specific Relief Act, 1963
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Tribunals and Commissions08 Sept 2020

Arinjaya Kumar Jain Vs M/s. Onkar Electronics Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 15, 17, 18, 20 and 21, 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions07 Sept 2020

Hyderabad Deccan UM Vs UM Lohia Two Wheelers Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0616

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 3(23), 2, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1)(a)Companies Act, 2013
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