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National Company Law Tribunal judgments

20,321 judgments · page 1,010 of 1,017

Tribunals and Commissions07 Mar 2019Disposed of

In Re: M/s. TSN Ecotech International Private Limited (Liquidation)

National Company Law Tribunal · (2019) 03 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Section 14, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35 to 50, 52, 52 to 54, 60Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 35, Rule 15
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Tribunals and Commissions05 Mar 2019

M/s. TCP Limited Vs M/s. Sri Ayyan Textiles Private Limited

National Company Law Tribunal · (2019) 03 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act 1956
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Tribunals and Commissions05 Mar 2019

State Bank Of India Vs Andaman Sea Foods Pvt. Ltd.

National Company Law Tribunal · (2019) 03 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(1)(a), 33(1)(b)(ii), 33(5), 33(7), 14, 66(1), Chapter III, Regulation 36A (5)NCLT Rules, 2016-Rule 154IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12(1), 13, 15(1)
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Tribunals and Commissions28 Feb 2019

Anil Kumar Gupta Vs Air Movement & Control System Pvt. Ltd.

National Company Law Tribunal · (2019) 02 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Feb 2019Partly Allowed

The Jammu And Kashmir Bank Ltd Vs Kushal International Ltd

National Company Law Tribunal · (2019) 02 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 18(1)(a), 18(1)(b), 19(2), 19(3), 25(1), 25(2)(a), 25(2)(h), 29, 30, 30(2), 30(6), 33, 33(1)(a), 33(2), 34, 34(1), 34(4), 50, 51, 60(5), 60(5)(b)(c), 70(1)(a), 70(1)(b), 70(1)(c), 75NCLT Rules, 2016-Rule 11, 49(2)IBBI (CIRP) Regulations, 2016-Regulation 27, 30, 36(1), 36A, 36B, 39(4)
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Tribunals and Commissions28 Feb 2019

Anil Kumar Gupta Vs Air Movement & Control System Pvt. Ltd.

National Company Law Tribunal · (2019) 02 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Sections 8(1), 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Feb 2019Allowed

Virag Enterprise Vs Ramachandra D. Chaudhary, RP of Rainbow Papers Ltd. & Anr.

National Company Law Tribunal · (2019) 02 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Sections 9, 12(3), 13(1)(a), 14, 14(1)(a), 15, 21(5), 21(6), 21(6A), 24(3), 24(3)(c), 29A, 29A(c), 30, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 33(1), 33(6), 52, 53, 53(1), 188Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
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Tribunals and Commissions27 Feb 2019Allowed

Indiabulls Housing Finance Limited Vs Aashita Builders Private Limited

National Company Law Tribunal · (2019) 02 NCLT CK 0615

Insolvency & Bankruptcy Code, 2016 (IBC)-Section 7, 5(8), 3(11), 3(12), 14, sub-section (1) of Section 14, sub-section (1) of section 31, 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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