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National Company Law Tribunal judgments

20,341 judgments · page 791 of 1,018

Tribunals and Commissions18 Nov 2020

Mr. Kashi Viswanathan Sivaraman Vs Globalite Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2546

Insolvency and Bankruptcy Code, 2016-Section 33(2), 22(3)(a), 30(6), 33(1)(a)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)
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Tribunals and Commissions18 Nov 2020

KNL Driveline Parts Pvt. Ltd. Vs SPM Automotive Components Pvt. Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2547

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions16 Nov 2020Disposed Of

Mr. V.S.Varun

National Company Law Tribunal · (2020) 11 NCLT CK 2514

IBC, 2016-Section 33(2), 10, 33(1), 34(1)I&B(AAA) Rules, 2016-Rule 6IBBI (Liquidation Process) Regulations, 2016-Regulation 3
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Tribunals and Commissions16 Nov 2020

Mr. Mandar Wagh

National Company Law Tribunal · (2020) 11 NCLT CK 2517

IBC, 2016-Section 10, 54, 60(5), 60, 33(2), 5(24), 21, 64I&B (AAA) Rules, 2016-Rule 7IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016 (CIRP Regulations)-Regulation 6, 17
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Tribunals and Commissions13 Nov 2020Allowed

M/s. Sundaram BNP Paribas Home Finance Limited Vs M/s. MPL Parts and Services Private Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2550

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 5(8), 9, 10A, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33, 60(2), 60(4), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions13 Nov 2020Allowed

M/s. Rasaa Foods Private Limited Vs M/s. Capricorn Food Products India Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2551

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10A, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency 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 Commissions13 Nov 2020Allowed

Dena Bank Vs Asahi Industries Limited

National Company Law Tribunal · (2020) 11 NCLT CK 2552

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 12(2), 12, 31, 30(2)(a), 30(2)(b), 54, 53, 30(2)(c), 3(31), 31(1), 30(2), 32, 61(3), 30Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 39, 39(4), 38(2)(b), 38(3)Companies Act, 1956
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Tribunals and Commissions12 Nov 2020

Central Bank Of India & Anr. Vs M/s Jyoti Ltd.

National Company Law Tribunal · (2020) 11 NCLT CK 2554

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(2), 14(3), 31, 33, 60(5)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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