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National Company Law Tribunal judgments

20,341 judgments · page 1,001 of 1,018

Tribunals and Commissions16 Jul 2019

Bank Of India Vs M/s. Southern Online Bio Technologies Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0896

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 30, 30(6), 31, 33, 33(1)(a), 33(2), 33(7), 34(1), 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 37, 38
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Tribunals and Commissions16 Jul 2019Allowed

Mr. Arun Gupta Vs LML Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0683

IBC-Section 36(4)(a)(iii), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31(2), 31(3)
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Tribunals and Commissions16 Jul 2019

M/s. TCP Limited Vs M/s. Srivari Alloy India Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0841

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9 (3) (b) & (c), 13 (2), 14, 14 (1), 15, 17, 18, 19, 20Insolvency 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 Commissions16 Jul 2019

Harsh Pinge Vs Hindustan Antibiotics Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0842

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 4, 5(20), 5(21), 7, 8, 9, 9(1), 9(2), 9(3)(b), 9(3)(c), 9(4), 9(5), 9(6), 238Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Payment of Gratuity Act, 1972-Section 7
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Tribunals and Commissions16 Jul 2019Allowed

Mr. Anil Mangla Vs M/s Deviram Restaurants Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0845

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Jul 2019Allowed

A.K Corporation Vs Anupam Extractions Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0846

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 9, 5(8), Clause (f) of Section 5(8), 238A, 14, sub-section (1) of Section 14, 13, sub-section (1) of Section 31, 33Limitation Act, 1963-Section 18, Article 137Companies Act, 1956
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Tribunals and Commissions16 Jul 2019Allowed

Bank Of Baroda Vs Chamber Constructions Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0848

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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(6)
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Tribunals and Commissions16 Jul 2019Allowed

Shine and Shine Enterprises Vs Canaan Engineering Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0849

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5)(2)(d), 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Jul 2019Allowed

Bank Of India Vs Scorodite Stainless (India) Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0623

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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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