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National Company Law Tribunal judgments

20,341 judgments · page 1,002 of 1,018

Tribunals and Commissions15 Jul 2019

M/s. Fairmacs Shipping & Transport Services Pvt. Ltd. Vs M/s. Golden Anchor Logistics Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0850

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (3) (b) & (c), 8, 13 (2), 14, Sub-section (1) of Section 14, 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 Commissions15 Jul 2019

M/s. ENP Impex Private Limited Vs M/s. Quantum Coal Energy Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0852

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(3)(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 Commissions15 Jul 2019Allowed

Macro Leafin Private Limited Vs Showlin Network Marketing Pvt Ltd

National Company Law Tribunal · (2019) 07 NCLT CK 0853

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Jul 2019Allowed

Mr. V. Mahesh Vs Brinzk Powertech Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0854

Insolvency and Bankruptcy Code, 2016-Section 9, 30(2), 30(2)(c), 30(2)(d), 30(4), 33, 33(1), 33(2), 33(6), 34, 52, 53CIRP Regulations-Regulation 38Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions15 Jul 2019

Syndicate Bank Vs Him Steel Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0855

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (2), 7 (5), 13 (2), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions15 Jul 2019Disposed Of

In the matter Of Sun Asset Reconstruction India Private Limited And Another

National Company Law Tribunal · (2019) 07 NCLT CK 0026

Insolvency And Bankruptcy Code, 2016 — Section 59(7), 59(8), 59 (1), 59 (4), 59(5)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3Insolvency And Bankruptcy Board Of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8, 10, 14
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Tribunals and Commissions15 Jul 2019

ENP Impex Pvt. Ltd. Vs Quantum Coal Energy Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0024

Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions12 Jul 2019Allowed

Mahaveer Transport Vs Neuromed Imaging Centre Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0857

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act
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Tribunals and Commissions12 Jul 2019Allowed

Mrs. Parulben Pankajbhai Tejani Vs M/s. Tirupati Balaji Polymers Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0859

Insolvency and Bankruptcy Code, 2016-Section 3(1), 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act 1956
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Tribunals and Commissions12 Jul 2019Allowed

Punjab National Bank Vs Dinesh Polytubes Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0652

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15, 21, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 31(3), 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 35A, 36(A), 38, 38(1), 38(1A), 38(2), 39Income Tax Act, 1961-Section 79, 220(2)
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