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National Company Law Tribunal judgments, 2020

2,534 judgments · page 120 of 127

Tribunals and Commissions09 Jan 2020Allowed

Safexpress Pvt Ltd Vs Vijya Home Appliances Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0925

I&B Code, 2016-Section 9, 12(1), 14, 30(6), 33, 33(1)(b)(i), (ii) and (iii), 33(2), 34(4)(c), 35 to 50, 52, 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 2020Allowed

Shaik Gouse Vs M/s. Atlantic Spinning And Weaving Mills Limited & Anr.

National Company Law Tribunal · (2020) 01 NCLT CK 0927

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 29A, 30(2), 30(6), 31, 33(1), 33(1)(a), 33(7), 34(1), 34(4)(b), 52, 56NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions08 Jan 2020Allowed

M/s. Singer India Ltd Vs M/s. APITCO Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0932

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14Insolvency and Bankruptcy Code (Corporate Insolvency Resolution Process) Regulation, 2016-Regulation 30A, 30A(1)(a), 31, 33, 36A
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Tribunals and Commissions08 Jan 2020Allowed

Aditya Fabricator Vs Balaji Fiber Reinforce Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0933

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5 sub-section 20, 9(5)(1), 13, 14, 15, Sub-section (2) of Section 13, 13(1)(b), Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33, 13(1)(c)Insolvency 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 Commissions08 Jan 2020

K. Muruganandam Vs Oriental Bank Of Commerce

National Company Law Tribunal · (2020) 01 NCLT CK 0934

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(6), 53, 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions08 Jan 2020Allowed

SMP Constructions Private Limited Vs Reach Seamless Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0935

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(2)(d), 13, 14, 31, 33, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Law of Limitation-Section 18
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Tribunals and Commissions08 Jan 2020

Nagalingam Muthiah

National Company Law Tribunal · (2020) 01 NCLT CK 0940

Insolvency and Bankruptcy Code, 2016-Section 29A, 30(1), 30(4), 30(6), 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3), 39(4)
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