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National Company Law Tribunal judgments

20,321 judgments · page 1,013 of 1,017

Tribunals and Commissions23 Jan 2019Allowed

M/s. Arcee Trading Corporation Vs M/s. Dev Landcon Pvt. Ltd.

National Company Law Tribunal · (2019) 01 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8, 8(1), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions21 Jan 2019

Indian Bank Vs United Seamless Tubulaar Private Limited

National Company Law Tribunal · (2019) 01 NCLT CK 0614

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 24, 24 (3), 30, 30 (2), 30 (4), 30 (6), 31, 31 (1), 31 (4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2 (i)(hb), 2 (ii)(k), 35, 35 (3), 37, 39 (4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions21 Jan 2019

Dena Bank Vs M/s. Asahi Industries Limited

National Company Law Tribunal · (2019) 01 NCLT CK 0618

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions17 Jan 2019

Rajendra Kumar Saxena Vs Earth Gracia Buildcon Pvt. Ltd.

National Company Law Tribunal · (2019) 01 NCLT CK 0620

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8)(f), 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2019Disposed Of

Shri. Vasudevan

National Company Law Tribunal · (2019) 01 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(1) and (2), 33(5), 33(7), 34(1), 14, 52, 60, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 35, Rule 15
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Tribunals and Commissions07 Jan 2019Allowed

Corporation Bank Vs Eurobond Industries Private Limited

National Company Law Tribunal · (2019) 01 NCLT CK 0625

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