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National Company Law Tribunal judgments

20,331 judgments · page 638 of 1,017

Tribunals and Commissions01 Jun 2022Allowed

Montage Global Pvt. Ltd Vs Himalaya Food International Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), proviso (a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions01 Jun 2022Allowed

BHS-Sonthofen(India)Pvt. Ltd. Vs Akona Engineering Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0625

Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), 9(3)(b), 9(5), 9(5)(i), 8(1), 8(2), 14, 14(1)(a), (b), (c) & (d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Jun 2022Allowed

Montage Global Pvt. Ltd Vs Himalaya Food International Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0470

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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