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National Company Law Tribunal judgments

20,341 judgments · page 796 of 1,018

Tribunals and Commissions23 Oct 2020Allowed

Maxima Systems Limited Vs Radha Madhav Corporation Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5 sub-section 20, 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 9(5)(1), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162, 220
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Tribunals and Commissions22 Oct 2020Allowed

Nitin Hasmukhlal Parikh Vs IDBI Bank Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0498

Companies Act, 2013-Section 419(5)Insolvency and Bankruptcy Code, 2016-Section 33, 34(4)(5)(6)(7), 30(2), 24(3)(c), 18(1), 25, 35(2), 16(1), 22(2), 27, 30, 31, 34(1), 53, 52, 33(5), 33(6)NCLT Rules, 2016
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Tribunals and Commissions22 Oct 2020

Deepali Designs and Exhibits Pvt Ltd Vs Pico Event Marketing (India) Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 25, 25(2)(g), 29, 12, 34, 34(1), 33(5), 33(7), 14, 30(6), 31, 56, 33, Chapter III of Part IIIncome Tax Act, 1961-Section 178Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions22 Oct 2020Allowed

Mahanand Thakur Vs M/s. Vansh Exports Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9(3)(b), 9(3)(c), 14, 14(1), 31, 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Negotiable Instruments Act, 1881-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Oct 2020

Harish Vedkumar Anand Vs M/s. Radha Madhav Corporation

National Company Law Tribunal · (2020) 10 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Oct 2020

Ms. Nidhi Rekhan Vs M/s Samyak Projects Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0511

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 5(7), 5(8), 5(8)(f), clause (a) to (i), 5(21), 3(11)Real Estate (Regulation and Development) Act, 2016-Section 2, clauses (d) and (zn)
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Tribunals and Commissions20 Oct 2020

Mr. Raj Singhania Vs M/s. VSP Udyog Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(2), 29A, 43, 45, 50, 31(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38
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Tribunals and Commissions20 Oct 2020Allowed

Ritu Rastogi & Anr. Vs Benlon India Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0512

Insolvency & Bankruptcy Code, 2016-Section 9, 18(1)(c), 21(2), 29A, 30(2), 30(4), 30(6), 31, 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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