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National Company Law Tribunal judgments

20,341 judgments · page 847 of 1,018

Tribunals and Commissions29 May 2020

Abhishek Nagori Vs Asian Natural Resources (India) Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0240

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 35, 36, 37, 38, 39, 40, 41, 43, 45, 50, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31(3), 31(4), 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

India Infoline Finance Limited Vs Unishire Regency Park LLP

National Company Law Tribunal · (2020) 05 NCLT CK 0193

Insolvency and Bankruptcy Code, 2016-Section 2, 3(12), 5(8), 7, 7(1), 7(2), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions29 May 2020

Panoli Intermediates (India) Pvt. Ltd. Vs VMA Enterprises Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0242

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 8(2)(a), 9, 9(2), 9(3)(b), 9(4), 9(5), 14, 15, 16, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 May 2020

Bilagi Sugar Mill Limited Vs Mr. M.V. Sudarshan

National Company Law Tribunal · (2020) 05 NCLT CK 0200

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 29A, 29(2), 25(2)(h), 7, 9CIRP Regulations, 2016-Regulation 36A, 36A(1), 36A(6), 36A(12)NCLT Rules, 2016-Rule 11, 32
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Tribunals and Commissions29 May 2020Disposed Of

M/s Sri Sai Durga Enterprises Vs M/s India Pencillins Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0244

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 39(4)
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Tribunals and Commissions29 May 2020Allowed

Nitin Hasmukhlal Parikh Vs IDBI Bank Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0246

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 7, 14, 19, 33(1), 33(1)(i), 33(5), 33(6), 33(7), 34(1), 34(2), 34(4), 34(8), 52, 35, 36, 37, 38, 39, 40, 41, 43, 45, 50, 53, 54, Chapter II, Chapter IIIInsolvency 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 Commissions28 May 2020

Shree Nakoda Ispat Limited Vs Laxmipati Balaji Infra Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0249

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 16, 17, 18, 19, 20, 21, Clause (b) of Sub-section (1) of Section 13, Sub-section (1) of Section 14Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 May 2020Allowed

Mr. Pankaj Srivastava

National Company Law Tribunal · (2020) 05 NCLT CK 0202

I & B Code, 2016-Section 12, 7IBBI (CIRP) Regulations, 2016-Regulation 40 (2)I & B (AAA) Rules, 2016-Rule 4
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Tribunals and Commissions28 May 2020

HJM Fuels Pvt. Ltd Vs Shambhu Textiles Mills Pvt. Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0252

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 13, 13(1)(b), 14, 15, 16, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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