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National Company Law Tribunal judgments, 2019

2,263 judgments · page 7 of 114

Tribunals and Commissions16 Dec 2019Allowed

Jani Mitkumar Anantray Vs M/s. Devansh International Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9 (3) (B), 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions16 Dec 2019Allowed

M/s. Ingram Micro India Private Limited Vs M/s. ECS Biztech Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 20(5), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Dec 2019Allowed

M/s Thyssenkrupp Industries India Private Limited Vs M/s SRK Constructions & Projects Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, Sub-Section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions16 Dec 2019Allowed

Maximus Asset Reconstruction Company Limited Vs M/s. Krishna Industrial Corporation Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 7(5), 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 Dec 2019Allowed

Radiance Corporation Vs Sankalp Papers Industries Pvt. Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0615

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 4, 5(20), 13, 13(1)(b), 13(1)(c), 14, 15, 31, 33, 9(5)(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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Tribunals and Commissions13 Dec 2019Allowed

Super Smelters Limited Vs Electro Poles Products Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0616

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Dec 2019Allowed

Vipras Adz Vs Mr. Sundaresan Nagarajan & Anr.

National Company Law Tribunal · (2019) 12 NCLT CK 0514

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 14, 19, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(5), 30(6), 43, 45, 50, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8A, 26, 35A, 36A (10), 36A (11), 36A (12), 38, 38(1), 38(2), 38(3), 39(4)Companies Act, 2013-Section 164
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Tribunals and Commissions13 Dec 2019

UCO Bank Vs M/s Oswal Spinning and Weaving Mills Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 7, 60(5), 33(1), 12, 56, 30(6), 31, 34(1), 33, 34(4), 34(7), 30(4), 33(2), 30, 33(5), 52, 19Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate persons) Regulation, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 4, 32, 12, 13, 15
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Tribunals and Commissions13 Dec 2019

Allahabad Bank Vs M/s Kaaiser Oils Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13 and 15, 13, 14, 15, sub-section (1) of Section 31, 33, 7(7)Insolvency 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)-Section 13(2)
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