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National Company Law Tribunal judgments

20,341 judgments · page 732 of 1,018

Tribunals and Commissions27 Sept 2021

Yes Bank Limited Vs RKW Developers Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 15, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions27 Sept 2021Disposed Of

Anand Vihar Reality Pvt Ltd Vs RMB Event Management Pvt Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0039

Insolvency and Bankruptcy Code, 2016 — Section 7, 12A, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Rules, 2016 — Rule 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016 — Regulations 30A
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Tribunals and Commissions24 Sept 2021Allowed

Redhex IT Solutions Private Limited Vs Zenith Automotive Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0553

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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