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National Company Law Tribunal judgments

20,341 judgments · page 830 of 1,018

Tribunals and Commissions21 Jul 2020Allowed

L & T Infrastructure Finance Company Ltd. Vs Maharashtra Vidyut Nigam Pvt Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30, 30(1), 30(2), 30(6), 31(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 38, 38(1), 38(1A), 39, 39(4)Companies Act 1956
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Tribunals and Commissions20 Jul 2020Disposed Of

M/s Kumar Casting Pvt. Ltd. Vs M/s Jagdamba Loha Udyog Pvt. Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29 A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 53, 60(5)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 39, 39(2), 39(4)NCLT Rules, 2016-Rule 11, 15
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Tribunals and Commissions17 Jul 2020Allowed

Manish Kumar Bhagat Vs Deepak Bhuralal Patel & Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 33(1), (2) & (3), 9, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions17 Jul 2020

Punjab National Bank Vs Jas Infrastructure And Power Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0448

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1)(b)(ii), 33(2), 33(5), 33(7), 34, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(3), 5, 12(1), 13, 15(1)
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Tribunals and Commissions16 Jul 2020Allowed

Power Finance Corporation Limited Vs South East U.P. Power Transmission Company Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0459

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(5), 7(5)(a), 7(7), 9, 10, 10A, 14, 15, 17, 18, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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