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National Company Law Tribunal judgments

20,341 judgments · page 790 of 1,018

Tribunals and Commissions24 Nov 2020Disposed Of

Sahara Fincon Pvt. Ltd. Vs Tirupati Ceramics Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2522

Insolvency and Bankruptcy Code, 2016-Section 54, 7, 33(1)(b)(iii), 53, 53(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 38(1), 12(3)(c), 13, 15, 31, 32, 33, 34, 35, 36, 42, 44, 45, 46, 46(5)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions24 Nov 2020Allowed

PM Cold Storage Private Limited Vs STB Export Pvt Ltd

National Company Law Tribunal · (2020) 11 NCLT CK 2506

Insolvency & Bankruptcy Code, 2016-Section 7, 8, 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Companies Act, 2013-Section 2(20), 186Companies Act, 1956
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Tribunals and Commissions24 Nov 2020Allowed

Adroit Structural Engineers Private Limited Vs Vee Rubber India Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2528

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 4, 5 sub-section 20, 13, 14, 15, 13(1)(b), 9(5)(1), 13(1)(c), Sub-section (2) of Section 13, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions24 Nov 2020

International Asset Reconstruction Company Private Limited Vs Swastic Aqua Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2614

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(3)(b), 53, 60(5), 61, 62, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 39(4), 40CCompanies Act, 2013
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Tribunals and Commissions23 Nov 2020

State Bank Of India Vs Arvind Dham

National Company Law Tribunal · (2020) 11 NCLT CK 2530

Insolvency and Bankruptcy Code, 2016-Section 95(1), 97, 60(2), 9, 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)
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Tribunals and Commissions23 Nov 2020

Antony Joseph Vs M/s Icicles HVAC Experts Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2513

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2), 9, 9(3)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6
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Tribunals and Commissions23 Nov 2020Allowed

Rajeev Bambari, Liquidator Of M/S Sterling Fincap Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2533

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(b)(i), 59(7), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 14(3)(c), 30, 38Companies Act, 1956
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Tribunals and Commissions20 Nov 2020Allowed

Pankaj Kumar Singhal Vs Umesh Singh & Anr.

National Company Law Tribunal · (2020) 11 NCLT CK 2537

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33(1)(a)(i)(ii)(iii), 33(2), 34, 35, 52, 54, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4 (2)
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Tribunals and Commissions20 Nov 2020Allowed

M/s. Sundaram BNP Paribas Home Finance Limited Vs M/s. MPL Motors Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2539

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(5), 9, 10A, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 60, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
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