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National Company Law Tribunal judgments, 2019

2,263 judgments · page 3 of 114

Tribunals and Commissions20 Dec 2019Allowed

Bank of India Vs Way 2 Health Diagnostics Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0543

Insolvency & Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Companies Act, 1956
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Tribunals and Commissions20 Dec 2019Allowed

Shri Perna Krishna Vs Konark Power Projects Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 12, 33, 33(1)(a), 33(2), 34(1), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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Tribunals and Commissions20 Dec 2019Allowed

BMS Tradewings Private Limited Vs Agron India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 8, 14, 14(1), 31(1), 33, 13Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Dec 2019Allowed

V.T. John Vs M/s Bristo Foods Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(5)(a), 14, 31, 13, 15, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions19 Dec 2019Allowed

Shri Pramod Kumar Sharma

National Company Law Tribunal · (2019) 12 NCLT CK 0549

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34Companies Act, 1956
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Tribunals and Commissions19 Dec 2019

M/s Bhuleshwar Steel and Alloys Private Limited Vs Empathy Infra and Engineering Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (3) (b), 9(5)(2)(d), 9 (5) (i), 8, sub-section (1) of Section 14, 14(3), sub-section (1) of Section 31, 33, sub-section (4) of Section 9, 16(3)(a), sub-section (4) of Section 16, 16 (5), 17, 18, 13 (1) (b), 15Insolvency 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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Tribunals and Commissions19 Dec 2019

Abhay N Manudhane Vs Vimal Oil & Foods Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 7, 14, 33, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions19 Dec 2019

Punjab National Bank Vs M/s. Chincholi Sugar and Bio Industries Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0491

IBC, 2016-Section 33(1)(a), 34(1), 34(a), 7, 33(1), 33, 12, 56, Chapter III, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 4(3), 12, 13I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions19 Dec 2019

G. Gunasekaran

National Company Law Tribunal · (2019) 12 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(6), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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