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National Company Law Tribunal judgments

20,341 judgments · page 798 of 1,018

Tribunals and Commissions15 Oct 2020Allowed

Manjula Fashions Vs M/s. Kala Niketan Couture Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0530

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(3), 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 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 Commissions15 Oct 2020Allowed

Rajesh Jangra & Anr. Vs UTM Engineering Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0531

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 18(1)(a), 19(2), 33(1)(a), 33(5), 33(7), 34(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39C, 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions15 Oct 2020

ELHPL Private Limited Vs Vidya Mandir Classes Ltd.

National Company Law Tribunal · (2020) 10 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 32(2), 14, 33(5), 33(7), Chapter III of Part II, Chapter-III, 35(1), 30(6)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions15 Oct 2020Allowed

Hirfal Interior Vs Salasar Enterprises Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 9(5)(i)Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 6(1)
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Tribunals and Commissions14 Oct 2020

Ajit Jain Vs Union Bank Of India (UK) Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 95 (1), 96 (1) (a), 97, 99Insolvency 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 Commissions13 Oct 2020Allowed

M/s Signify Innovations India Limited Vs M/s Eon Electric Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Oct 2020Allowed

Ankita Industries Pvt Ltd Vs M/s. Biopac India Corporation Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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