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National Company Law Tribunal judgments

20,341 judgments · page 836 of 1,018

Tribunals and Commissions02 Jul 2020Allowed

J.M. Financial Asset Reconstruction Company Ltd. Vs Maruti Cotex Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 13, 29A, 30, 30(2), 30(4), 31, 31(1), 53, 14, 43, 45, 50, 66, 12IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36B, 38, 39, 39(4)

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Tribunals and Commissions02 Jul 2020Allowed

J.M. Financial Asset Reconstruction Company Ltd. Vs Maruti Cotex Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0522

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 13, 29A, 30, 30(2), 53, 31, 14, 43, 45, 50, 66, 12, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 39(4), 38, 39, 36B

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Tribunals and Commissions02 Jul 2020Allowed

Kailash T Shah RP For Ashapuri Metals Pvt Ltd Vs COC of Ashapuri Metals Pvt Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0523

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(3), 34, 9, 14, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Tribunals and Commissions02 Jul 2020

Kay Bee Foundry Services Pvt Ltd Vs Exclusive Steel & Casting Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), subsection (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162, 220

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Tribunals and Commissions02 Jul 2020Allowed

In Re: M/s. CITY Tiles Limited (Liquidation)

National Company Law Tribunal · (2020) 07 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Tribunals and Commissions02 Jul 2020Allowed

Pinakin Shah RP For Brew Berrys Hospitality Pvt Ltd Vs Pooja Electronic Allicances

National Company Law Tribunal · (2020) 07 NCLT CK 0525

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 9, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Tribunals and Commissions02 Jul 2020Dismissed

Balaji Paperpack Pvt. Ltd Vs Laxmi Crockery (Pune) Pvt. Ltd. And Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0144

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 4, 9

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Tribunals and Commissions02 Jul 2020Dismissed

Action Construction Equipment Limited Vs Capacit'e Infra Project Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0143

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 5(6), 5(6)(b), 9, 9(5)(2)(d)

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Tribunals and Commissions02 Jul 2020Dismissed

Amar Dairy Vs Mauli Foods And Agri Processing Private Limited And Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0142

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 9, 9(3)(b)Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions02 Jul 2020Disposed Of

Mohtisham Estates Private Limited Vs Registrar Of Companies, Karnataka

National Company Law Tribunal · (2020) 07 NCLT CK 0141

National Company Law Tribunal (Procedure For Reduction Of Share Capital Of Company) Rules, 2016 — Rule 2(1)Companies Act, 2013 — Section 66, 66(1), 66(5), 96, 101, 129, 133, 166, 210, 220Companies Act, 1956 — Section 96, 129, 166, 210, 220

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Tribunals and Commissions02 Jul 2020Disposed Of

Alpesh Khunt Member Of X Byte Broadband Pvt. Ltd Vs Registrar Of Companies

National Company Law Tribunal · (2020) 07 NCLT CK 0124

Companies Act, 2013 — Section 248(1), 252(3)

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Tribunals and Commissions02 Jul 2020Disposed Of

Murlimanohar Ravi Vs Customer Xps Software Pvt. Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0123

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 9

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Tribunals and Commissions02 Jul 2020Allowed

J.M. Financial Asset Reconstruction Company Ltd Vs Maruti Cotex Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0122

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 13, 14, 29(A), 30, 30(2), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 66Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6, 27, 35, 38, 39, 39(4)

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Tribunals and Commissions02 Jul 2020Disposed Of

Bassavaraj Shivalingaiah Vs Registrar Of Companies, Karnataka

National Company Law Tribunal · (2020) 07 NCLT CK 0121

Constitution Of India, 1950 — Article 19(1)Companies Act, 2013 — Section 164, 248, 248(1), 248(6), 252, 252(3), 455

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Tribunals and Commissions02 Jul 2020Allowed

Prerna Infrastructure P. Ltd Vs Aditya Timpack P. Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0120

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 3, 6, 6 (1), 7, 8, 8(2), 12, 14, 230(3)Companies Act, 2013 — Section 102, 133, 230, 230(3), 230(5), 232

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Tribunals and Commissions01 Jul 2020

Dipak Janambhai Rachchha, Liquidator of M/s. Aarohi Motors Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 54, Sub-Section (2) of Section 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45NCLT Rules, 2016-Rule 11

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Tribunals and Commissions01 Jul 2020Disposed Of

Union Bank Of India Vs M/S Laxmi Cotsyn Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0453

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33, 34, 7, 12A, 34(1), 34(4), 35, 60(5)

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Tribunals and Commissions01 Jul 2020

Brahm Datt Verma Vs Four Coins Global India Pvt. Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0527

IBC 2016-Section 33 (1) (b) (i) to (iii) r/w Sec 33 (3), 33 (2)

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Tribunals and Commissions01 Jul 2020

Raigarh Ispat And Power Pvt. Ltd. Vs Rajesh Jhunjhunwala

National Company Law Tribunal · (2020) 07 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 29A, 29A(b), 29A(j)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11

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Tribunals and Commissions01 Jul 2020

Kewaunee Scientific Corporation India Pvt Ltd Vs JBF Petrochemicals Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0529

Insolvency and Bankruptcy Code-Section 9

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