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National Company Law Tribunal judgments

20,341 judgments · page 807 of 1,018

Tribunals and Commissions18 Sept 2020

Anil Syal

National Company Law Tribunal · (2020) 09 NCLT CK 0684

Insolvency and Bankruptcy Code, 2016-Section 94 (1), 94 (4), 94 (6), 96, 96 (1) (a), 97, 99, 99 (7), 100, Chapter III of Part IIIIB (Application to Adjudicating Authority for IRP for Personal Guarantors to CD) Rules, 2019-Rule 6 (1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4 (2)
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Tribunals and Commissions18 Sept 2020

ICICI Bank Ltd. Vs Dehradun Highways Project Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0685

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5), sub-section (2) of Section 7, 9, 10, 12A, 14, 15, 16, 17, 18, 31, 33, 238ALimitation Act, 1963-Section 5, 18, 18(1), 19, Article 137Indian Evidence Act, 1872
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Tribunals and Commissions18 Sept 2020Allowed

CTC Projects Private Limited Vs Hind Inns & Hotel Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0510

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9, 12 (2), 12A, 60 (5)Insolvency and Bankruptcy Board of India (Insolvency & Bankruptcy Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions17 Sept 2020

Deepak Chandak Vs M/s. Ujaas Energy Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0627

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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