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National Company Law Tribunal judgments

20,341 judgments · page 802 of 1,018

Tribunals and Commissions03 Oct 2020

ICCI Bank Limited Vs Essar Power M.P Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0562

Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 18(1)(b), sub-section (1) of Section 14, sub-section (1) of section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Oct 2020Allowed

Jammu & Kashmir Bank Ltd. Vs Bharat Papers Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 Oct 2020

State Bank Of India Vs Uttam Galva Steel Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 12, 13(2), 15, 17, 18, 20, 21, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions01 Oct 2020

Andhra Bank Vs Lanco Thermal Power Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0565

Insolvency & Bankruptcy Code, 2016-Section 12, 7National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40(C)
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Tribunals and Commissions01 Oct 2020

IGOPL Offshore Private Limited

National Company Law Tribunal · (2020) 10 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 10, 9, 10(3)(c), 10(4)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7Companies Act, 2013-Section 114(2)
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Tribunals and Commissions30 Sept 2020

CS Anagha Anasingaraju

National Company Law Tribunal · (2020) 09 NCLT CK 0524

Insolvency and Bankruptcy Act, 2016-Section 33(2)
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Tribunals and Commissions30 Sept 2020

Ratan Singh Vs Theme Exports Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0526

IBC, 2016-Section 60(5), 5(13), 5(14), 9(5), 9(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 33(3), 33(4)
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Tribunals and Commissions30 Sept 2020

M/s. Jai Balaji Industries Vs Orissa Minerals Development Company Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 5(ii)(d), 5(6), 8, 9, 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions30 Sept 2020Allowed

Aanchal Iron & Steel Pvt. Ltd. Vs Shyam Sel & Power Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0519

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rules 6, 11, 154
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Tribunals and Commissions29 Sept 2020

Mr. Ajay Murarilal Agrawal Vs M/s Vidarbha Infotech Private Limited & Ors.

National Company Law Tribunal · (2020) 09 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 14, 29, 29A, 30(2), 30(6), 31, 31(4), 32A, 53, 60(5), 206, 207Income Tax Act, 1961-Section 28, 41(1), 43-B, 45, 72(3), 79, 80 read with Section 139, 115JB, Chapter XVIICompanies Act, 2013-Section 42, 62, 62(1)(c), 66, 408
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