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National Company Law Tribunal judgments

20,341 judgments · page 1,006 of 1,018

Tribunals and Commissions24 Jun 2019Allowed

J. S. Enterprises Vs Karthik Nirman Pvt. Ltd.

National Company Law Tribunal · (2019) 06 NCLT CK 0155

Insolvency & Bankruptcy Code, 2016-Section 9, 240A, 29A, 29A(e), 30(1), 33, 33(1), 34(1), 52, 53, Chapter IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions21 Jun 2019Allowed

M/s. Gora Marine Pvt. Ltd. Vs M/s. Big Power Glass India Pvt. Ltd.

National Company Law Tribunal · (2019) 06 NCLT CK 0157

Insolvency and Bankruptcy Code, 2016-Section 9, 65, 5 sub-section (21), sub-section (5) of Section 20, sub-section (8) of Section 3, 9(5)(2)(d), 16, 13, 13(1)(a), 13(2), 14, 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions18 Jun 2019

Ankit Kumar Vs Advance Powerinfra Tech Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0159

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 9, 15, 66, 44, 45, 46, 33, 33(1)(b)(ii), 14, 33(5), 33(7), Chapter IIINCLT Rules, 2016-Rule 154IBBI (Liquidation Process) Regulations, 2016-Regulation 12(1), 5, 13, 15(1), 4(1)
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Tribunals and Commissions13 Jun 2019Allowed

Bank Of India Vs M/s. RNB Cements (P) Ltd.

National Company Law Tribunal · (2019) 06 NCLT CK 0162

Insolvency & Bankruptcy Code, 2016-Section 7, 7 (3), 7 (5), 13, 14, 15, 31, 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 (2)
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Tribunals and Commissions11 Jun 2019

Park Holdings Private Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0163

Insolvency and Bankruptcy Code, 2016-Section 59, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 14(3)(c), 30, 38Companies Act, 1956
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Tribunals and Commissions11 Jun 2019

Sphinx Investments Private Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0164

Insolvency and Bankruptcy Code, 2016-Section 59, 53Companies Act, 1956Income Tax Act, 1961-Section 178
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Tribunals and Commissions11 Jun 2019

Mahalaxmi Exim Private Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0165

Insolvency and Bankruptcy Code, 2016-Section 59, 53Income Tax Act, 1961-Section 178Companies Act, 1956
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Tribunals and Commissions07 Jun 2019

Sushant Aneja and Anr. Vs J.D Aneja Edibles Private Limited

National Company Law Tribunal · (2019) 06 NCLT CK 0167

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14, 25(2)(h), 29(A), 29A, 29A(g), 30, 30(1), 30(6), 31, 31(1), 43, 45, 49, 50, 60(5), 66, 240(A)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 27, 35(A), 38, 38(f), 39Limitation Act
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Tribunals and Commissions06 Jun 2019

Uttam Strips Ltd. Vs Sanjay Gupta

National Company Law Tribunal · (2019) 06 NCLT CK 0169

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30(1), 53CIRP Regulations-Regulation 38(1), 38(1A), 38(3)Income Tax Act, 1961-Section 115JB, Chapter XVII-B
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