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National Company Law Tribunal judgments, 2020

2,534 judgments · page 126 of 127

Tribunals and Commissions02 Jan 2020

M/s. TDT Copper Limited Vs M/s Ujala Pumps Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0869

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(1)(a), 33(2), 33(5), 33(7), 34(1)Insolvency 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 2020Allowed

Mansi Brar Fernandes Vs Gayatri Infra Planner Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0874

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn)
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Tribunals and Commissions02 Jan 2020Allowed

Stepping Stone Financial Services Pvt. Ltd. Vs Pacific Multi-Commodity Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0875

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions02 Jan 2020

Relan Buildwell Pvt. Ltd. Vs Kaliber Associates Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0880

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33(1), 34, 7, 12, 33(1)(a)(i), 14, 33(5), 33(7), 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 2020Allowed

Corporation Bank Vs M/s. Sharma Kalypso Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0881

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions01 Jan 2020

Bank of Baroda Vs M/s. Gaurinandan Fashion Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0883

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 13(1)(a)(b)(c), 13(1)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act 1970
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Tribunals and Commissions01 Jan 2020Allowed

Bank of Baroda Vs M/s. Pravin Exim Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0884

The Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 7(7), 8, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 13(1)(a)(b)(c), 14(1), 31(1), 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act 1970
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