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National Company Law Tribunal judgments

20,341 judgments · page 840 of 1,018

Tribunals and Commissions24 Jun 2020Allowed

Jay Ace Technologies Limited Vs Micromax Energy Limited (Resolution Plan Approval)

National Company Law Tribunal · (2020) 06 NCLT CK 2322

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 9, 14, 15, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1)NCLT Rules, 2016-Rule 11, 151IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1A), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions24 Jun 2020Disposed Of

Pandit Holdings Pvt Ltd Vs ROC, Gwalior MP

National Company Law Tribunal · (2020) 06 NCLT CK 2287

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(3)(c), 59(4), 53, 38Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3)
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Tribunals and Commissions24 Jun 2020Allowed

Mundra Enterprises Vs Gold Fish Pharma Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2289

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(a)
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Tribunals and Commissions23 Jun 2020Allowed

M/S Tri Vision Trading Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2291

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 14(3)(c), 30, 38Companies Act, 1956
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Tribunals and Commissions19 Jun 2020

Bank Of India Vs RNB Cements Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2297

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(1), 30(6), 31, 31(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(4)
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Tribunals and Commissions19 Jun 2020Allowed

Ravi Kapoor Vs Accord Industries Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2298

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(5), 33(6), 34(1), 52, 53IBBI (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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