NCLT
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petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where debt amount is paid to the corporate debtor as unsecured loan without any written agreement and the corporate debtor has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where debt amount is paid to the corporate debtor under an oral agreement without any collateral security and /or loan agreement and the corporate debtor has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the debt amount is paid by the financial creditor to a third party (other than the corporate creditor) against a written loan confirmation agreement to which the corporate debtor is a confirming party and the corporate debtor has stood as a guarantor for repayment of the debt by the third party to the financial creditor and the third party has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt amount is paid under a written loan confirmation agreement executed between the financial creditor and the corporate debtor which is further secured by issue of post dated cheques which were dishonoured on presentation giving rise to the present petitions
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the debt amount is paid by the financial creditor to the corporate debtor as a friendly unsecured loan with an understanding to refund the loan in two years with interest calculated @12% per annum from the date of payment till the date of refund or in the alternative the corporate debtor agreed to allot to financial creditor in the corporate debtor company, equity shares equal to the amount of the said debt plus interest divided by the nav (net asset value) as per the last audited balance sheet of the corporate debtor company.
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt is secured by a compromised deed legally executed before the hon’ble nclt further secured by post dated cheques which were later on dishonoured giving rise to the present petition
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt amount is secured under a legally executed articles of agreement supported by issue of post dated cheques for repayment of the financial debt which were dishonoured on presentation giving rise to the present petition
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt arose out of an agreement to sell in respect of a flat executed by the builder / corporate debtor with the financial creditor and inspite of more than 95% payment having been made by the financial creditor to the corporate debtor, the possession of the flat was not given by the corporate debtor to the financial creditor giving rise to the present petition
petition under section 241 & 242 of the companies act, 2013 to be filed by the petitioner against the respondents to be filed before the hon’ble national company law tribunal for mismanagement and oppression of the state of affairs of the company thereby seeking various appropriate reliefs from the hon’ble national company law tribunal
