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National Company Law Tribunal judgments

20,341 judgments · page 804 of 1,018

Tribunals and Commissions28 Sept 2020Allowed

Rajnikant Shankarlal Patel Vs M/s. Khushiya Industries Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0553

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(3)(b), 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions25 Sept 2020Allowed

American Express Banking Corporation Vs Fourth Dimension Solutions Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 7, 5(13)(c), 14, 14(1), 18, 29A, 30(2), 30(2)(b), 30(2)(ii), 30(4), 30(6), 31, 31(1), 32A, 43, 44, 45, 53, 53(1), 53(1)(h), 61, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36B(4A), 38(1), 38(2), 38(3)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions25 Sept 2020

State Bank Of India Vs M/s. Metenere Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 7(5)(b), 7(6), 9, 10, 13(2), 14, 19, 29ACompanies Act, 2013-Section 77, 78Banking Regulations Act, 1949-Section 35AA
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