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National Company Law Tribunal judgments, 2019

2,263 judgments · page 111 of 114

Tribunals and Commissions27 Feb 2019Allowed

Indiabulls Housing Finance Limited Vs Aashita Builders Private Limited

National Company Law Tribunal · (2019) 02 NCLT CK 0615

Insolvency & Bankruptcy Code, 2016 (IBC)-Section 7, 5(8), 3(11), 3(12), 14, sub-section (1) of Section 14, sub-section (1) of section 31, 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions21 Feb 2019

Union Bank Of India Vs Paramshakti Steel Ltd.

National Company Law Tribunal · (2019) 02 NCLT CK 0621

Insolvency & Bankruptcy Code, 2016-Section 7, 29AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2018-Regulation 38(1), 39(1)(a)
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Tribunals and Commissions20 Feb 2019

M/s Avon Cottex Private Limited Vs M/s Anandtex International Private Limited

National Company Law Tribunal · (2019) 02 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(5), 9(5)(i), 9(5)(2)(d), 8, 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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