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National Company Law Tribunal judgments

20,341 judgments · page 850 of 1,018

Tribunals and Commissions18 May 2020Allowed

Mallesham Jetti Vs Ebusinessware Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0179

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(3)(b), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions18 May 2020

Jai Bhagwan Raghbir Chand Vs M/s Nath Solvent Extractions Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0205

Insolvency and Bankruptcy Code, 2016-Section 5, 9, 9(2), 9(3)(b), 9(4), 9(5)(2)(d), 9(5)(i), 13(1)(b), 14, 14(3), 15, 16, 16(3)(a), 16(4), 16(5), 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 15
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Tribunals and Commissions13 May 2020Allowed

Umesh Garg & Anr. Vs Lemon Electronics Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0229

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(4), 30(6), 31, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 38, 39(4), 40C
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Tribunals and Commissions13 May 2020Allowed

Shikhar Chand Jain Vs Manoj K. Daga & Anr

National Company Law Tribunal · (2020) 05 NCLT CK 0207

Insolvency and Bankruptcy Code, 2016-Sections 14, 17, 19, 66, 66(1), 67, 68, 69, 70, 72, 74, 74(1)Companies Act, 2013-Section 425, 435
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Tribunals and Commissions08 May 2020

J. Manivannan

National Company Law Tribunal · (2020) 05 NCLT CK 0210

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 21, 29, 25(2)(h), 29A, 12, 30(6), 33(1), 33(1)(a)(i), (ii), (iii), 33(7), 14, 33(5), Chapter III of Part II, 35(1), 33/34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions08 May 2020Allowed

M/s. Sicagen India Limited Vs M/s. Roshan Fruits India Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0211

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 May 2020Allowed

Haresh Enterprises Vs Mohota Industries Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0213

Insolvency & Bankruptcy Code, 2016-Section 7, 8, 9, 10, 11, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 30A, 31, 33, 36A
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Tribunals and Commissions08 May 2020Allowed

M/s. Home Tech Services Private Limited Vs M/s. Abra Motors Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0214

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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