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National Company Law Tribunal judgments

20,341 judgments · page 977 of 1,018

Tribunals and Commissions22 Aug 2019

M/s. V.M. Confectionery Limited Vs The Registrar Of Companies, Karnataka & Ors.

National Company Law Tribunal · (2019) 08 NCLT CK 0498

Sick Industrial Companies (Special Provisions) Act, 1985-Section 3(1)(o), 15(1), 17(3), 18(4), 18(8), 18(9), 18(10), 18(12), 22(1)Sick Industrial Companies (Special Provisions) Repeal Act, 2003-Section 4, 4(b), 5Insolvency and Bankruptcy Code, 2016-Section 30(2), 30(4), 31, 31(1), 74(3), 242, 252
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Tribunals and Commissions22 Aug 2019Allowed

Mr. Anil Kumar Vs M/s. Pearl Vision Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0799

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19, 21, 30(6), 33, 33(1)(a), 33(2), 33(5), 34(1), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17, 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions22 Aug 2019Allowed

Mr. Anil Kumar Vs Pixion Media Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0800

Insolvency and Bankruptcy Code, 2016-Section 33 (2), 7, 21, 19, 34(1), 33 (1) (a), 12, 30 (6), 14, 33(5), 35 (l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 17, 36A (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions21 Aug 2019

Bank Of Baroda Vs M/s.Mahi Corporation Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0630

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(b), 7(4), 7(5), 7(6), 3(11), 3(12), 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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