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National Company Law Tribunal judgments

20,341 judgments · page 817 of 1,018

Tribunals and Commissions21 Aug 2020

M/s. Synew Steel Private Limited Vs NONE

National Company Law Tribunal · (2020) 08 NCLT CK 0459

National Company Law Tribunal Rules, 2016-Rule 11I&B Code, 2016-Section 10I&B (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions21 Aug 2020Disposed Of

Sunil G. Nanal Vs Facor Steels Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0017

Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulation, 2016 — Regulation 33Insolvency And Bankruptcy Code, 2016 — Section 10, 35, 35(f), 52, 53, 53(1), 53(1)(a), 53(1)(b)(i)Companies Act, 2013 — Section 326
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Tribunals and Commissions20 Aug 2020

State Bank Of India Vs Anil Dhirajlal Ambani

National Company Law Tribunal · (2020) 08 NCLT CK 0461

Insolvency and Bankruptcy Code, 2016-Section 9, 60(2), 94, 95, 95(1), 96, 97, 97(3), 97(4), 97(5), 97(6), 99State Bank of India Act, 1955 (23 of 1955)Indian Contract Act, 1872-Section 128, 134, 141
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Tribunals and Commissions20 Aug 2020

M/s. Maloo Bhatt & Co. Vs M/s. Pet Metal Private Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0464

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 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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