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National Company Law Tribunal judgments

20,341 judgments · page 842 of 1,018

Tribunals and Commissions15 Jun 2020

United Bank Of India Vs M/s. Pannalal Cold Storage Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2184

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 30(4), 30(2), 31(1), 14National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions15 Jun 2020Disposed of

Kotak Mahindra Bank Limited Vs Arun Shelters Private Limited (RP Appointment)

National Company Law Tribunal · (2020) 06 NCLT CK 2325

Insolvency and Bankruptcy Code, 2016-Section 7, 22Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1A)
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Tribunals and Commissions12 Jun 2020Allowed

Tek Travels Private Limited Vs Shivantika Bon Voyage Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2316

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 9(3)(b), 9(3)(c), 4, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jun 2020

Mr. Ram Ratan Kanoongo Vs Regional Director & Ors.

National Company Law Tribunal · (2020) 06 NCLT CK 2317

Companies Act, 2013-Section 88, 92, 94, 128, 129, 208, 210, 212, 213, 217, 424, 435, 447IBC, 2016-Section 9, 60, 66, 68, 69, 70, 71, 72, 73, 236Code of Criminal Procedure, 1973-Section 173
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Tribunals and Commissions11 Jun 2020Allowed

Axis Bank Ltd Vs Lanco Mandakini Hydro Energy Pvt. Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 9, 10, 10A, 14, 15, 17, 18, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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