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National Company Law Tribunal judgments

20,341 judgments · page 820 of 1,018

Tribunals and Commissions17 Aug 2020Allowed

Yogendra Kumar Sharma Vs Paras Seasons Heaven Pvt. Ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Sections 8, 8(1), 9, 9(3)(a), 9(3)(b), 9(3)(c), 9(5), 9(5)(2(d), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions17 Aug 2020

Trends Remedies Pvt Ltd Vs Lexus India Ltd

National Company Law Tribunal · (2020) 08 NCLT CK 0568

IBC Code, 2016-Section 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 17NCLT Rules-Rule 11
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Tribunals and Commissions17 Aug 2020

M/s Narang Fastners Vs Metro Irrigation Pvt. ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions14 Aug 2020

Mr. Shailesh Bhalchandra Desai Vs EMI Tansmission Ltd.

National Company Law Tribunal · (2020) 08 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(7), 34(1), 52, 233IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions13 Aug 2020Disposed Of

M/s V.K. Global Vs Smaat India Private Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0575

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a), 32IBC-Section 9, 52, 53, 240ACompanies Act, 2013-Section 230
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Tribunals and Commissions12 Aug 2020Allowed

Universal International Creation Limited Vs Sarga Hotel Private Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0428

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3), 9(3)(b), 13, 15, 14, 31, 33National Company Law Tribunal Rules, 2016-Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions12 Aug 2020Allowed

Santosh Choraria Vs Suraj Fabrics Industries Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0498

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 13, 29A, 31(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6(1), 38
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