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National Company Law Tribunal judgments

20,341 judgments · page 799 of 1,018

Tribunals and Commissions13 Oct 2020Allowed

ICICI Bank Ltd Vs MBS Impex Pvt Ltd

National Company Law Tribunal · (2020) 10 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 7, 17, 18, 19, 19(2), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30, 40(C), 40CInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions13 Oct 2020Allowed

Corporation Bank Vs M/s Emmvee Infrastructures (India) Pvt. Ltd.

National Company Law Tribunal · (2020) 10 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 10A, 14, 15, 17, 18, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions12 Oct 2020

Gaurav Jain Vs Union Bank of India (UK) Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0578

Insolvency and Bankruptcy Code, 2016-Section 95 (1), 96 (1) (a), 96 (1), 97, 99, Sub-Section (7) of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to CD) 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) and (2)
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Tribunals and Commissions12 Oct 2020Allowed

Mr. Arvind Garg

National Company Law Tribunal · (2020) 10 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33, 33(2), 33(5), 33(6), 34(1), 34(8), 35 (l), 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13CIRP Regulations-Regulation 35, 36
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Tribunals and Commissions12 Oct 2020Disposed Of

M/s Vasavi & Co. Vs M/s SNS Starch Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0581

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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Tribunals and Commissions09 Oct 2020Allowed

Urvashi Dilip Kamath & Anr. Vs M/s Moonriver Resorts Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 3(11), 3(12), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020
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Tribunals and Commissions09 Oct 2020Allowed

Bank Of Baroda Vs Topworth Tollways (Ujjain) Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), Explanation to Section 7(1), 7(5), sub-section (2) of Section 7, 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions09 Oct 2020Disposed Of

M/s Shivas Farma Casas Private Limited Vs Cornileus Pharmaceuticals Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (1a), 31, 33, 36AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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Tribunals and Commissions08 Oct 2020

Techem Energy Services India Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(a)(i), 59(3)(b)(i), 59(3)(c)(i)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34, 38
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