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National Company Law Tribunal judgments

20,341 judgments · page 833 of 1,018

Tribunals and Commissions09 Jul 2020

M/s. Siemens Gamesa Renewable Power Pvt. Ltd. Vs Ramesh Kymal

National Company Law Tribunal · (2020) 07 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 7, 7(1), 8, 8(1), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 10, 10A, 43, 44, 60(5), 65Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020-Section 10ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Jul 2020Allowed

M/s. Varam Capital Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(3)(b), 59(3)(c), 59(4), 59(5), 53, 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations 2017-Regulation 14, 34, 38
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Tribunals and Commissions09 Jul 2020Allowed

Alliance Biotech Vs Thrive Therapeutic Pvt. Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 13, 14, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions09 Jul 2020

Corporation Bank Vs M/s Amtek Auto Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 29, 29A, 30(1)(e), 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 31(3), 31(3)(b), 31(4), 43, 45, 53, 53(1), 60(5), 60(5)(c), 60(6), 74(3)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Jul 2020Dismissed

Corporation Bank And Ors Vs Amtek Auto Limited And Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0075

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 14, 19, 29, 29(A), 30, 30(1), 30(2), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 31(3), 31(4), 43, 45, 53, 53(1), 60(5), 60(5)(c), 60(6), 74(3), 238
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Tribunals and Commissions09 Jul 2020Disposed Of

Siemens Gamesa Renewable Power Pvt. Ltd Vs Ramesh Kymal

National Company Law Tribunal · (2020) 07 NCLT CK 0070

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b)Constitution Of India, 1950 — Article 123, 123(1), 213, 213(1), 246Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6, 6(2), 13
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Tribunals and Commissions08 Jul 2020Allowed

M/s. Sri Arumuga Sugars Ltd. Vs M/s. Badami Sugars Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 13, 14, 15, 21(2), 25(2)(h), 29(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(ha), 6, 30(2)(f), 31, 33, 34, 35A, 36A(3), 36A(4)(a), 36A(6), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39(4), 39CInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions08 Jul 2020Disposed Of

Ecosand Vs Vishwas Concrete Products Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0078

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 9, 9(3)(b)Micro, Small And Medium Enterprises Development Act, 2006 — Section 16
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Tribunals and Commissions07 Jul 2020Dismissed

Venkat Dharma Reddy Konreddy & Ors. Vs Mazda Agencies & Ors.

National Company Law Tribunal · (2020) 07 NCLT CK 0510

Insolvency & Bankruptcy Code, 2016-Section 8, 9Sick Industrial Companies (Special Provisions) Act, 1985-Section 3, 3(2), 15, 16, 17, 22(1), 22(5), 25Limitation Act, 1963-Section 2 (l), 18, Article 62, 137
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Tribunals and Commissions07 Jul 2020Allowed

Rasnidhi Kumar & Bros Vs STL Exports Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0511

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8, 5(6), 13(1)(c), 13(1)(b), 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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