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National Company Law Tribunal judgments

20,341 judgments · page 839 of 1,018

Tribunals and Commissions29 Jun 2020Allowed

In Re: Corporate Debtor CP(IB) 572/2018 (Withdrawal of CIRP)

National Company Law Tribunal · (2020) 06 NCLT CK 2217

Insolvency & Bankruptcy Code, 2016-Section 12A, 7, 22(3)(a)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 17(1), 33NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Jun 2020

Girish Kumar Sahni Vs M/s. R.S. Ajit Singh and Co. (Automotives) Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2331

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(2), 7, 21, 30(4), 33(1)(a), 12, 30(6), 33, 34(1), 14, 33(5), 35(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17Companies Act, 2013-Section 230
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Tribunals and Commissions26 Jun 2020Dismissed

Neev Construction Vs DCOM Systems Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2332

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13(1)(a)(b)(c), 8, 3 of sub-section (23)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Books Evidence Act, 1891
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Tribunals and Commissions26 Jun 2020Allowed

M/s Alchemist Asset Reconstruction Vs M/s. Monet Exports Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2278

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(1)(c), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 31(3), 31(3)(b), 31(4), 32(2)(d), 38(2), 38(3), 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 38, 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 32, 11
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Tribunals and Commissions26 Jun 2020Allowed

Shri Jasin Jose Vs Sargam Builders Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2191

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency Resolution Process for Corporate Persons (Third Amendment) Regulations, 2020-Section 40(2), 40 C
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Tribunals and Commissions25 Jun 2020Allowed

Totem Media Solutions Private Limited Vs V2 Retail Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2279

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(3)(b), 9(3)(c), 9(5)(i), 9(5)(2)(d), 14, 15, 16, 17, 18, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Jun 2020

Umesh Garg Vs Indian Bank & Anr.

National Company Law Tribunal · (2020) 06 NCLT CK 2280

Insolvency and Bankruptcy Code, 2016-Section 12(2), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions24 Jun 2020Allowed

Pinakin Shah Vs M/s. Usha Multipack Private Limited & Ors.

National Company Law Tribunal · (2020) 06 NCLT CK 2281

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34, 34(1), 19(2), 12, 53, 52, 33(5), Sub-Section 6 of Section 33Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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