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National Company Law Tribunal judgments, 2019

2,263 judgments · page 112 of 114

Tribunals and Commissions05 Feb 2019Allowed

Edelweiss Asset Reconstruction Company Limited Vs RTIL Limited

National Company Law Tribunal · (2019) 02 NCLT CK 0635

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 34(1), 52, 53, Chapter IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 Feb 2019Allowed

State Bank Of India Vs TAPL International Pvt. Ltd.

National Company Law Tribunal · (2019) 02 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 9, 13, sub-section (1) of Section 13, 14, 15, 31, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4The Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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Tribunals and Commissions01 Feb 2019

M/s Kei Industries Ltd. Vs M/s Shipra Infraproject Pvt. Ltd.

National Company Law Tribunal · (2019) 02 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(A), 14, 30(6), 31, 33, 33(2), 33(5), 33(6), 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions31 Jan 2019

Sandeep Steels Vs Terrafirma Superstruct LLP

National Company Law Tribunal · (2019) 01 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 8(2), 9, 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions29 Jan 2019

Ms. Priyanshi Arora Vs M/s Vardhman Buildtech Pvt. Ltd.

National Company Law Tribunal · (2019) 01 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (2), 7 (5), 13 (2), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4 (2), 9 (1)Companies Act, 1956
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Tribunals and Commissions25 Jan 2019

Mrs. P.Maheswari Vs M/s. Gokula Kannan Benefit Fund Limited

National Company Law Tribunal · (2019) 01 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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