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National Company Law Tribunal judgments

20,341 judgments · page 846 of 1,018

Tribunals and Commissions02 Jun 2020

M/s. Bank of India Vs M/s. Mayfair Leisures Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2256

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14Companies (Acquisition & Transfer of Undertakings) ActSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Jun 2020

M/s. Stellar Corporation Vs M/s. Sumanglam Impex Pvt. Ltd.

National Company Law Tribunal · (2020) 06 NCLT CK 2259

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 9(5), 13, 14, 14(1), 15, 17, 18, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Delhi Partnership (Registration of Firm) Rules, 1972
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Tribunals and Commissions01 Jun 2020Allowed

Union Bank Of India Vs M/s. R.K. Infratel Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2263

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(a)(b)(c), 13(2), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions01 Jun 2020Allowed

Mr. Ashok Kumar Gulla Vs Oriental Bank Of Commerce & Anr.

National Company Law Tribunal · (2020) 06 NCLT CK 2264

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 30(4), 30(6), 33, 33(1)(a), 33(5), 34(1), 35(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions29 May 2020Allowed

Kishor Ramniklal Unadkat Vs M/s. Sanwaria Consumer Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0231

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 8(1), 8(2), 9, 9(1), 9(2), 9(3)(c), 9(4), 9(5), 9(6), 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 6Companies Act, 1956
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Tribunals and Commissions29 May 2020

M/s. Phalashri Estates (P) Ltd Vs M/s. Orion Contractors Pvt. Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0233

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 8, 9, 13, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 5, 6Companies Act, 1956
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Tribunals and Commissions29 May 2020

Abhishek Nagori (Liquidator of Asian Natural Resources (India) Ltd) Vs Asian Natural Resources (India) Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0235

Insolvency and Bankruptcy Code, 2016-Section 33(5), 35(1)(k), 7, 14(4), 31(1), 33, 14, 35, 36, 37, 38, 39, 40, 41, 43, 45, 50, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 23, 25, 30, 31, 32, 33, 34, 36, 37, 38, 39, 40, 41, 42, 44, 45, 46
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Tribunals and Commissions29 May 2020Allowed

Nitin Hasmukhlal Parikh Vs IDBI Bank Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0238

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 33, 33(1), 33(1)(i), 33(5), 33(6), 33(7), 34, 34(1), 34(2), 34(8), 52, 35, 36, 37, 38, 39, 40, 41, 43, 45, 50, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rules 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 23, 25, 30, 31, 32, 33, 34, 36, 37, 38, 39, 40, 41, 42, 44, 45 & 46, Chapter-III
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Tribunals and Commissions29 May 2020Allowed

Bourn Hall International India Private Limited Vs M/s RNY Healthcare Services Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0178

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(1), 10(2), 10(3)(a), 10(3)(b), 10(3)(c), 10(4)(a), 11, 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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