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National Company Law Tribunal judgments, 2020

2,534 judgments · page 119 of 127

Tribunals and Commissions10 Jan 2020Allowed

Bank Of Baroda Vs Renaissance Education Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0912

Insolvency & Bankruptcy Code, 2016-Section 7, 75, 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14Bankers Book Evidence Act, 1891
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Tribunals and Commissions10 Jan 2020

Allahabad Bank Vs M/s Jharkhand Mega Food Park Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0913

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 3(12), 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Jan 2020

Jammu And Kashmir Bank Ltd. Vs SA Gold Ispat Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0011

Insolvency And Bankruptcy Code, 2016 — Section 7, 7(5), 8(1), 9, 13(1)(b), 14(1), 16(5), 18(1)(f)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)Bankers Book Evidence Act, 1891 — Section 2(A)(a), 2(A)(b)
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Tribunals and Commissions09 Jan 2020Allowed

Haresh Enterprises Vs Mohota Industries Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0914

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions09 Jan 2020Allowed

Sujana Universal Industries Ltd Vs VHR Enterprises Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0916

I&B Code, 2016-Section 9, 12(1), 14, 30(6), 33, 33(1)(a), 33(1)(b), 33(2), 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32(a) to (d), 32A
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Tribunals and Commissions09 Jan 2020

ICICI Bank Ltd. Vs Apex Buildsys Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0918

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 34(1), 35(l), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions09 Jan 2020

Rani Agro Private Limited Vs S & H Grears Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0924

Insolvency and Bankruptcy Code, 2016-Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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