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National Company Law Tribunal judgments

20,341 judgments · page 1,005 of 1,018

Tribunals and Commissions03 Jul 2019

Srei Equipment Finance Limited Vs MIC Electronics Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0886

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 39(4)(a), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions02 Jul 2019Allowed

M/s. Venus Traders Vs M/s. Shri Gumandev Processors Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0887

Insolvency and Bankruptcy Code, 2016-Section 9, 4, sub-section (5) of Section 20, 13(1)(c), 13, 14, 15, Subsection (2) of Section 13, 13(1)(b), 9(5)(1), subsection (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions28 Jun 2019

M/s. Neeta Chemicals (Inda) Pvt. Ltd. Vs State Bank Of India

National Company Law Tribunal · (2019) 06 NCLT CK 0147

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 12(2), 30(6), 14, 52, 35 to 50, 52 to 54, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 34
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Tribunals and Commissions27 Jun 2019Allowed

In Re: M/s. Chandra Royal Inn Private Limited (Liquidation)

National Company Law Tribunal · (2019) 06 NCLT CK 0149

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33(6), 34(1), 53IBBI (IRPCP) Regulations, 2016-Regulation 7, 8Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions27 Jun 2019Allowed

Guntur Tobacco Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0150

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9Companies Act, 1956
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Tribunals and Commissions26 Jun 2019Allowed

Mukesh Agrawal Vs M/s. Premshree Devcon Private Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0151

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 20(5), 13, 13(1)(c), 13(2), 13(1)(b), 14, 14(1), 15, 9(5)(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions24 Jun 2019Allowed

Mr. Abhijit Guhathakurta Vs Korba West Power Company Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0154

Insolvency and Bankruptcy Code, 2016-Sections 10, 12(3), 15, 21, 22, 24(3), 24(3)(C), 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33(1), 43, 45, 50, 52, 53, 53(1), 66, 188Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 35, 35A, 36A(1), 36A(12), 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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