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National Company Law Tribunal judgments

20,341 judgments · page 835 of 1,018

Tribunals and Commissions03 Jul 2020Allowed

In Re: Corporate Debtor IBA/265/2019 (Liquidation)

National Company Law Tribunal · (2020) 07 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 33(2), 43, 45, 50, 66, 240A, 240-A(1), 29A, 33(7), 14, 33(5), 33, 35(1)Companies Act, 2013-Section 230Income Tax Act, 1961-Section 178
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Tribunals and Commissions03 Jul 2020Allowed

In Re: Corporate Debtor IBA/264/2019 (Liquidation)

National Company Law Tribunal · (2020) 07 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 33(5), 33(7), 43, 45, 50, 66, 29A, 29A(b), 240A, 240-A(1), 14, 35(1), Chapter III of Part IICompanies Act, 2013-Section 230Income Tax Act, 1961-Section 178
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Tribunals and Commissions03 Jul 2020Disposed Of

Union Bank Of India And Ors Vs Pks Limited And Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0138

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 12(2), 19, 19(3), 66, 70Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 3(1)
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Tribunals and Commissions03 Jul 2020Allowed

Ravindranath Narayana Rao, Resolution Professional Vs Maruthanayagam Kathiresh

National Company Law Tribunal · (2020) 07 NCLT CK 0115

Insolvency And Bankruptcy (Liquidation Process) Regulations, 2016 — Regulation 2(B), 13Income-Tax Act, 1961 — Section 178Insolvency And Bankruptcy Code, 2016 — Section 14, 29(A), 29(A)(b), 33, 33(2), 33(5), 33(7), 35(1), 43, 45, 50, 66, 240(A), 240(A)(1), 240(A)(c), 240(A)(h)
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Tribunals and Commissions03 Jul 2020Allowed

Ravindranath Narayana Rao Vs Maruthanayagam Kathiresh

National Company Law Tribunal · (2020) 07 NCLT CK 0111

Income-Tax Act, 1961 — Section 178Insolvency And Bankruptcy Code, 2016 — Section 14, 29(A), 29(A)(b), 33, 33(2), 33(5), 33(7), 35(1), 43, 45, 50, 66, 240(A), 240(A)(c), 240(A)(h), 240(A)(l)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 2(B), 13
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Tribunals and Commissions02 Jul 2020Allowed

Bank Of India Vs M/S. Techno Forge Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0519

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 31, 33Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions02 Jul 2020Allowed

In Re: M/s. VHCL Industries Limited (Liquidation)

National Company Law Tribunal · (2020) 07 NCLT CK 0538

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(3), 34(1), 10, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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