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National Company Law Tribunal judgments, 2020

2,534 judgments · page 125 of 127

Tribunals and Commissions03 Jan 2020

Sunil Kumar Aggarwal Vs M/s. YS Merchandise International Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0906

Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions03 Jan 2020Disposed Of

M/s ASB Glass Machinery & Equipment Vs Gangidi Industries Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0849

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A, 31, 33, 36A
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Tribunals and Commissions03 Jan 2020

Syndicate Bank Vs M/s. Incom Wires & Cables Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0850

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 13(2), 14, 19, 33, 238Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2), 9(1)
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Tribunals and Commissions03 Jan 2020Allowed

First Cargo Movers Vs Puneet Ispat Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0854

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(8), 33, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions03 Jan 2020Allowed

AU Small Finance Bank Limited Vs SRK Devbuild Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0859

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 13, 14, 17, 18, 19, 20, 21Banking Regulation Act, 1949Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions03 Jan 2020Allowed

Allahabad Bank Vs Runeecha Textiles Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0863

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 29, 33, 33(1), 33(5), 34(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions02 Jan 2020

M/S. Arihant Techno Pack Private Limited Vs M/S. Matashree Snacks Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 13, 15, 15(1)(b), 14, 31, 33Insolvency and Bankruptcy (Application to 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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