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National Company Law Tribunal judgments

20,341 judgments · page 841 of 1,018

Tribunals and Commissions19 Jun 2020Allowed

Mr. Harish Chander Arora Vs M/s. Rathi Super Steel Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2299

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 29A, 30(2), 34(1), 14, 33(5), 33(6), 35(1), 53Insolvency and Bankruptcy Board of India, Regulations for Corporate Persons, 2016-Regulation 37, 38, 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13
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Tribunals and Commissions18 Jun 2020Allowed

M/s. Rajpal Autolink Private Company Limited.

National Company Law Tribunal · (2020) 06 NCLT CK 2302

Insolvency and Bankruptcy Code, 2016-Sections 10, 11, 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFEASI Act
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Tribunals and Commissions17 Jun 2020Allowed

Mr. Hari Babu Thota

National Company Law Tribunal · (2020) 06 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 9, 34, 38
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Tribunals and Commissions16 Jun 2020Allowed

The Jammu & Kashmir Bank Ltd. Vs Vinayak Rathi Steels Rolling Mills Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2310

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, Rule 6, 7(1), 7(2), 7(5), 7(5)(a), 8, 8(1), 8(2), 9, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 13(2), 17
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Tribunals and Commissions16 Jun 2020Allowed

Mr. Kashyap Shah Vs Tirupati Balaji Polymers Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2311

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), Sub-Section 6 of Section 33, 34(1), 52, 53, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions16 Jun 2020Allowed

Noble Resources International Pte Ltd Vs Sona Alloys Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2312

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4, 5 subsection 20, 13, 14, 15, 13(1)(b), 9(5)(1), 14(1), 31, 33, 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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