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National Company Law Tribunal judgments

20,341 judgments · page 812 of 1,018

Tribunals and Commissions07 Sept 2020Dismissed

M/s Paragon Ceramics Vs M/s Rathi Ispat Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0646

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Limitation Act, 1937-Section 14(2)
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Tribunals and Commissions04 Sept 2020Allowed

Mr. B.Naga Bhushan Vs Bank Of India & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 12(2), 12(3), 60(1), (5) & (6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(2)(d), 17(1), 40, 40CInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions04 Sept 2020

IDBI Bank Vs M/s Kanakadhara Ventures Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0648

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 12(3), 60 (1) (5) and (6)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 40(c)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Sept 2020Allowed

Mr. B.Naga Bhushan Vs Bank Of India & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 12(2), 12(3), 60 (1), (5) & (6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 40C, 6(1), 13(2)(d), 17(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions04 Sept 2020Allowed

M/s. Durga Processors Private Limited Vs M/s. Jinaam's Dress Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0649

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, Sub-section (2) of Section 13, 13(1)(b), 13(1)(c), 14, 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 Commissions04 Sept 2020Allowed

Mr. B.Naga Bhushan Vs Bank Of India & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 12(2), 12(3), 60(1), (5) & (6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(2)(d), 17(1), 40, 40CInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions04 Sept 2020Allowed

Mr. B.Naga Bhushan Vs Bank Of India & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 12, 60(1), (5) & (6), 10, 12(2), 12(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 6(1), 13(2)(d), 17(1), 40CInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions04 Sept 2020Dismissed

Rajendra K. Bhuta Vs Union Bank Of India & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 14(1)(d), 29A, 30(6), 31, 33, 33(1)(b)(i), 34(8), 35 to 50, 36, 52, 52 to 54, 56IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(1)(c), 36ABanking Regulation Act, 1949
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Tribunals and Commissions04 Sept 2020Allowed

Shashikant Thakar Vs M/s. Windsor Paper Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0654

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 14(1), 31, 33, 13(1)(c), 17, 18, 20 & 21, 19, 15, 13(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Sept 2020Allowed

Dena Bank Vs M/s Noida Software Technology Park Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 32(1), 33(1), 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13
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