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National Company Law Tribunal judgments

20,341 judgments · page 848 of 1,018

Tribunals and Commissions27 May 2020Allowed

Mrs. Bhavi Shreyans Shah Vs M/s. HV Synthetics Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0253

Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 7, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31(c), 31(d)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions27 May 2020

Suraksha Asset Reconstruction Limited Vs M/s Noida Medicare Centre Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0256

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a), 8, 8(1), 8(2), 14, 15, 16, 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 May 2020Allowed

M/s Park Network Pvt. Ltd. Vs M/s. PP Telecell Marketing Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0258

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions27 May 2020

Union Bank of India Vs M/S. Greendiamz Biotech Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0259

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31, 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Code (Second Amendment) Act, 2018
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Tribunals and Commissions26 May 2020Allowed

Sunit Shah Vs Prabhakar Processors Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0262

Insolvency and Bankruptcy Code, 2016-Section 12(A), 60(5), 9, 65Insolvency Resolution Process for Corporate Persons Regulation, 2016-Regulation 30ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions26 May 2020

Mansarovar Agro Sacks Private Limited Vs Mr. Sunil Kumar Kedia & Anr.

National Company Law Tribunal · (2020) 05 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 12(2), 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(b), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 49, 50, 53, 53(1), 60(5), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36A, 36B, 36B(4), 36B(4A), 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(2), 39(3), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions26 May 2020Allowed

M/s Fairdeal International Vs Poly Logic International Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0265

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 6(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions26 May 2020Dismissed

P.M.Cold Storage Pvt. Ltd. Vs Goouksheer Farm Fresh Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0188

Insolvency and Bankruptcy Code, 2016-Section 7, 22, 22(2), 22(3), 22(3)(a), 27(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 13
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Tribunals and Commissions26 May 2020Allowed

Vaman Textiles Pvt. Ltd. Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2020) 05 NCLT CK 0266

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(4), 7(5), 7(6), 7(7), 10, 10(2), 10(3), 10(5), 11, 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17(1)
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Tribunals and Commissions26 May 2020Allowed

Punjab National Bank Vs J-Marks Exim (India) Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0267

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4(1), 5(7), 5(8), 7, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238ABanking Companies (Acquisition and Transfer of Undertakings) Act, 1970Companies Act, 1956
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