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National Company Law Tribunal judgments

20,341 judgments · page 845 of 1,018

Tribunals and Commissions05 Jun 2020Allowed

Tourism Finance Corporation of India Limited Vs M/s. Appu Hotels Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2238

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jun 2020

Taranjot Resources Pvt Ltd Vs Dhanurdhar Processors Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2241

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 15, 17, 18, 19, 20 & 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jun 2020

Tech India Engineers Pvt Ltd Vs Triumph Realty Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2242

Insolvency & Bankruptcy Code, 2016-Section 8(1), 8(2), 8(2)(a), 8, 9, 9(3)(b), 9(5), 9(5)(i)(a), 4, 14, 15, 17, 18, 20 and 21, 31, 33, Rule 6Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jun 2020Disposed Of

Sudip Bhattacharya Vs M/s. Asset Reconstruction Company Limited & Ors.

National Company Law Tribunal · (2020) 06 NCLT CK 2243

Insolvency and Bankruptcy Code, 2016-Section 12, 22, 25, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(4), 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1), 35A, 38(1), 38(1A), 38(2), 39(4)Companies Act, 1956
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Tribunals and Commissions04 Jun 2020

Century Road Transport Pvt. Ltd. Vs Tyson Retail Services Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2245

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(5)(1), 14, 15, 16, 17 & 18, 17, 18, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2020

Bank Of India Vs M/s. B.B. Food Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2207

Insolvency and Bankruptcy Code, 2016-Section 12(2), 7, 15, 17, 18Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40
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Tribunals and Commissions03 Jun 2020

MP Resources Vs ARC Lamicraft Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2250

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 16, 17, 18, 19, 20, 21, Rule 9(1)N.I. Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions03 Jun 2020Allowed

Forever Glory Trading Limited Vs Global Powersource (India) Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2251

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), sub-section (2) of Section 9, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Sale of Goods Act, 1930-Section 13(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Jun 2020

Krishidhan Seeds Pvt Ltd Vs SFPL Crop Life Science Pvt Ltd

National Company Law Tribunal · (2020) 06 NCLT CK 2252

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(b), 7(4), 7(5), 7(6), 7(7), 9, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 397, 398
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