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National Company Law Tribunal judgments

20,341 judgments · page 844 of 1,018

Tribunals and Commissions09 Jun 2020Allowed

M/s. Alucast Auto Parts Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2201

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions09 Jun 2020Allowed

In Re: Aircel Limited (Resolution Plan Approval)

National Company Law Tribunal · (2020) 06 NCLT CK 2267

Insolvency and Bankruptcy Code, 2016-Section 10, 12(3), 14, 29, 29A, 30(2), 30(4), 30(6), 31, 31(1), 32A, 53, 53(1), 61, 62Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36, 36(4), 39(3)
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Tribunals and Commissions09 Jun 2020

Vijaykumar V. Iyer Vs Aircel Limited & Ors.

National Company Law Tribunal · (2020) 06 NCLT CK 2226

Insolvency and Bankruptcy Code, 2016-Section 10, 12(3), 14, 29, 29A, 30(2), 30(3), 30(4), 30(6), 31, 31(1), 32A, 53, 53(1), 61, 62Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36, 36(4), 39(3)
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Tribunals and Commissions09 Jun 2020

Indus Biotech Private Limited Vs Kotak India Venture Fund-I

National Company Law Tribunal · (2020) 06 NCLT CK 2227

Arbitration & Conciliation Act, 1996-Section 8, 21Insolvency & Bankruptcy Code, 2016-Section 7, 9, 238, 3(12), 7(5)Securities and Exchange Board of India (Issue of Capital & Disclosure Requirements) Regulations, 2018-Regulation 5(2)
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Tribunals and Commissions08 Jun 2020

M/s Deepraj Investments Pvt. Ltd. Vs Sai Precious Traexim Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2229

IBC, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(6), 8, 8(1), 8(2), 9, 14, 14(1), 14(3), 15, 16, 17, 18, 20, 21, 21(6A)(a), (b), 31(1), 33Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019Negotiable Instrument Act,1881-Section 138 read with Section 141
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Tribunals and Commissions08 Jun 2020Disposed Of

Mr. Harish.P Vs M/s. Chemizol Additives Pvt Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions08 Jun 2020Allowed

M/S Adonis Electronics Pvt. Ltd. Vs M/S Saka Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2231

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 7(3)(b), 8, 9, 9(1), 9(3)(b), 9(3)(c), 9(3)(d), 9(3)(e), 9(4), 9(5)(i), 9(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 14(4), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions08 Jun 2020

Sudha Rani Tayal Vs Vintron Communications Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2233

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 15, 21(1), 30(6), 31, 33, 33(1)(a), 33(2), 52, 56, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jun 2020Allowed

Phoenix Arc Pvt. Ltd. Vs M/s. Sarbat Cotfab Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21, 25(2)(h), 29A, 30(1), 30(2), 30(4), 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 35, 35A, 36(A), 36B(4A), 38(1), 38(1A), 38(2), 38(3), 39, 39(2), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions08 Jun 2020

Om Logistics Limited Vs Servel India Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2234

Insolvency & Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(5)(i)(a), 14, 15, 17, 18, 20, 21, 31, 33, Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jun 2020

Ashok Agarwal Vs Amitex Polymers Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2236

Insolvency and Bankruptcy Code, 2016-Sections 3(10), 3(11), 3(23), 5(7), 5(8), 5(20), 5(21), 7, 8, 8(1), 8(2), 9, 14, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5(2), 6Real Estate (Regulation and Development) Act, 2016-Section 2, clauses (d) and (zn)
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Tribunals and Commissions08 Jun 2020

Rakesh Kumar Singala

National Company Law Tribunal · (2020) 06 NCLT CK 2237

Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(13), 9, 14, 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9(4), 31, 34A, 37, 38, 38(1), 38(1A), 38(2), 38(3), 39, 39(2), 39(3), 39(4)Income Tax Act, 1961-Section 72, 72A, 79
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