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National Company Law Tribunal judgments, 2019

2,263 judgments · page 10 of 114

Tribunals and Commissions11 Dec 2019Allowed

Bank of Baroda Vs Genesis Resorts Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0653

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers Books Evidence Act, 1891
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Tribunals and Commissions10 Dec 2019Allowed

60221aefbf8b9a5c4a3f95c52e7c4727

National Company Law Tribunal · (2019) 12 NCLT CK 0779

IBC, 2016-Section 9, 12A, 15, 17I&B (AAA) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6, 13(2)(d)
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Tribunals and Commissions10 Dec 2019

R. Gomathi Vs Cura Healthcare Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions10 Dec 2019

Laxmi Dia Jewel Private Limited Vs Shree Ashtvinayak Gems And Stones Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Dec 2019

Mr. P. Sriram, RP

National Company Law Tribunal · (2019) 12 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions09 Dec 2019Allowed

Peer Aar Automotive Private Limited Vs Leel Electricals Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(3)(c), 9(5), 12, 14, 15, 17, 18, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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