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National Company Law Tribunal judgments, 2019

2,263 judgments · page 108 of 114

Tribunals and Commissions23 Apr 2019

Union Bank Of India Vs M/s Enfields Gems & Jewellery Ltd.

National Company Law Tribunal · (2019) 04 NCLT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(4), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13 (2)
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Tribunals and Commissions12 Apr 2019Allowed

Bank of India Vs M/s. Win-Stone Industries (India) Pvt. Ltd.

National Company Law Tribunal · (2019) 04 NCLT CK 0346

Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 9, 10Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36A, 31 (including clauses (c) and (d)), sub-regulation (1), sub-regulation (2)Companies Act
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Tribunals and Commissions09 Apr 2019Disposed Of

Shri S. Rajagopal, RP Vs M/s. Muruga Bharthi

National Company Law Tribunal · (2019) 04 NCLT CK 0350

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 34(4), 35 to 50, 52, 52 to 54, 60Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rule 15
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Tribunals and Commissions02 Apr 2019

Haresh Dharmani Vs AP Coated Drums & Barrels Pvt Ltd

National Company Law Tribunal · (2019) 04 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 22AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions28 Mar 2019Allowed

Laxmi Kantha Rao Thota Vs M/s. IRIS Electro Optics Private Limited

National Company Law Tribunal · (2019) 03 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 13, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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