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National Company Law Tribunal judgments

20,341 judgments · page 797 of 1,018

Tribunals and Commissions19 Oct 2020

State Bank Of India Vs M/s. Asian Colour Coated Ispat Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(8), 7, 9, 10, 14, 30(2), 30(2)(b), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 43, 53, 53(1), 53(1)(d), 60(5), 238Indian Contract Act, 1872-Section 2, Chapter VIII, 126, 127, 128, 133 to 135Code of Civil Procedure-Order I Rule 10(2), Section 151
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Tribunals and Commissions19 Oct 2020Allowed

In Re: Rayan Laboratories Pvt. Ltd. (Resolution Plan Approval)

National Company Law Tribunal · (2020) 10 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38(1), 38(1A), 38(2), 38(2)(c), 39(4)
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Tribunals and Commissions16 Oct 2020Disposed Of

Cosmic Chemicals Vs Yagmag Labs Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0515

Insolvency & Bankruptcy Code, 2016-Section 9, 53, 54, 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45, 45(3), 45(3)(b), 46
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Tribunals and Commissions16 Oct 2020Disposed Of

MKM Technologies Pvt. Ltd. Vs Leel Electricals Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 60, 17, 18, 19, 9, 14, 14(1)(d), 14(2A), 31, 33, 238Customs Act, 1962-Section 72, 46, 142Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Oct 2020

Punjab National Bank Vs M/s. K.G. Corporation Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0518

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13(1)(a)(b)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137, 62, Section 18
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Tribunals and Commissions16 Oct 2020Allowed

Purohit Steel India Private Limited Vs Anushka Moulds and Dies Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 8, 9, 9(3)(b), 9(5)(i), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Oct 2020Disposed Of

Axis Bank Vs Seven Hills Healthcare Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0495

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Constitution of India-Article 14, 19(1)(g)
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Tribunals and Commissions15 Oct 2020Dismissed

Rakesh Kumar Agarwal & Ors. Vs Devendra P Jain

National Company Law Tribunal · (2020) 10 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 10, 29A, 12, 240ACompanies Act-Section 230-231Micro, Small and Medium Enterprises Development Act, 2006-Section 7, sub-section (1) of Section 7, sub-section (9) of Section 7
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Tribunals and Commissions15 Oct 2020

Edelweiss Asset Reconstruction Company Limited Vs Margra Industries Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0527

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 32(1), 33, 33(1), 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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