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National Company Law Tribunal judgments

20,341 judgments · page 809 of 1,018

Tribunals and Commissions14 Sept 2020Allowed

Oriental Bank of Commerce Vs M/s Hike Leather Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 60 (5), 12Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40 (C), 40CNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Sept 2020

Prashantha H.M. Vs Shri Balaji Betel Nuts Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 33(2), Chapter III of Part II, 32, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 3, 13
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Tribunals and Commissions11 Sept 2020Allowed

M/s. Elcen Machines Private Limited Vs M/s. Maktel Power Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0583

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, sub-section 3 (b) of Section 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), sub-section (2) of Section 13, 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, 1956
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Tribunals and Commissions11 Sept 2020

Nitin Jain Vs Ashok Punj & Ors.

National Company Law Tribunal · (2020) 09 NCLT CK 0584

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 33(5), Sub-Section (6) of Section 33, 34(1), 52, 53
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Tribunals and Commissions11 Sept 2020Allowed

M/s. Comfund Consulting Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Sept 2020

Bank Of India Vs M/s. Sainath Estates Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(7), 40, 40(c)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions10 Sept 2020Allowed

R.Velu Vs Palm Lagoon Backwater Resorts Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 5(20), 7, 13(1)(b), 14, 15, 21, 22(3)(a), 28, 28(a), 28(d), 28(e), 28(h), 29A, 30, 30(2), 30(2)(a), 30(5), 30(6), 31, 31(1), 53(1)(b), 53(1)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 37, 38, 39, 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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