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National Company Law Tribunal judgments

20,341 judgments · page 832 of 1,018

Tribunals and Commissions15 Jul 2020Allowed

Tremco India Private Limited Vs Kaskal Facade Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(5)(i), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013-Section 2(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions14 Jul 2020Allowed

Samunnati Agro Solutions Pvt. Ltd. Vs Indian Soya Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0499

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency & Bankruptcy Code, 2016 (Application to Adjudicating Authority Rules, 2016)-Rule 6
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Tribunals and Commissions14 Jul 2020

Kotak Mahindra Bank Ltd Vs Gupta Synthetics Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0500

Insolvency and Bankruptcy Code, 2016-Section 33(i)(a), 33(1), 33, 34, 7Companies Act, 2013-Section 433, 434IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3)
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Tribunals and Commissions13 Jul 2020Allowed

United Bank Of India Vs Mondal And Manna Coldstore Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0119

Insolvency And Bankruptcy Code, 2016 — Section 7, 13, 14, 30(2), 31(1)Insolvency And Bankruptcy Board Of India (Insolvency Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 27, 36(A)(1), 36(A)(10), 39(4)
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Tribunals and Commissions10 Jul 2020Allowed

M/s.Blue Whale Machinery Technologies Pvt. Ltd.

National Company Law Tribunal · (2020) 07 NCLT CK 0460

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

Piyush Patel Vs Sunil Kumar Agarwal (Irp) And Ors

National Company Law Tribunal · (2020) 07 NCLT CK 0069

Insolvency And Bankruptcy Code, 2016 — Section 5(8), 7, 9, 10, 12(A), 60(5)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 30(A)(4), 30(A)(5)
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