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National Company Law Tribunal judgments

20,341 judgments · page 814 of 1,018

Tribunals and Commissions01 Sept 2020Allowed

Gupshup Technology India Pvt. Ltd. Vs Exclusife Technosoft Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 8, 9, 9(3)(b), 9(5), 9(5)(2)(d), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions01 Sept 2020Allowed

Axis Bank Ltd Vs Sembmarine Kakinada Ltd

National Company Law Tribunal · (2020) 09 NCLT CK 0516

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14(1), 14(2), 43, 45, 50, 60(5), 66, 196(1)(t), 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 32, 36B, 40CIBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020
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Tribunals and Commissions01 Sept 2020Allowed

Indian Overseas Bank Vs AMW Motors Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions31 Aug 2020Allowed

Arun Chadha Vs M/s. Gulati Retail India Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(2), 33(5), 33(7), 34, 34(1), Chapter III of Part IIInsolvency 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 Commissions31 Aug 2020

Shree Agencies Vs Borkar Colorpacks Private Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 16(3)(a), 16(4), 14(1), 13, 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions31 Aug 2020Allowed

Tanaya Enterprises Pvt. Ltd. Vs Risa International Ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0540

Insolvency & Bankruptcy Code, 2016-Section 3(11), 3(12), 5(21), 8, 9, sub-section (2) of Section 9, 13, 14, sub-section (1) of Section 14, 15, 18, sub-section (1) of Section 31, 33Companies Act, 1956MSME Act, 2006-Section 15, 16
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Tribunals and Commissions31 Aug 2020

Sunil Kumar Agrawal RP of Shilpraj Developers Pvt. Ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 12A, 60(5), 9National Company Law Tribunal Rules, 2016-Rule 11, 154IBBI (Insolvency Resolution Process for Corporate Process) Regulation 2016-Regulation 30(1)(a), 30A
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Tribunals and Commissions28 Aug 2020Allowed

Mr. Mohit Chawla, Resolution Professional Vs Premsons Super Steel Private Ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 10, 30(6), Sub-Clauses (i) (ii) and (iii) of Clause (a) of Sub-Section (1) of Section 33, 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 19(2), 40A
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