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National Company Law Tribunal judgments

20,341 judgments · page 851 of 1,018

Tribunals and Commissions05 May 2020

L. V. Shyam Sundar Vs M/s. M.N. Horological Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0218

Insolvency and Bankruptcy Code, 2016-Section 33(2), 43, 45, 50 and 66, 29A, 33, 33(7), 14, 33(5), 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions05 May 2020Allowed

M/s. Airpack Gases Vs M/s. Chowel India Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0221

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 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 Commissions05 May 2020Allowed

Union Bank Of India Vs M/s. Lakshmi Subbaiaah Tex Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0222

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 65, 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions05 May 2020Allowed

M/s. Alliance Biomedica Private Limited Vs M/s. Stemcell Transplantation Assisted Reproduction Research Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0223

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 Commissions05 May 2020Allowed

Canara Bank Vs M/s. Easun Reyrolle Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0224

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act
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Tribunals and Commissions04 May 2020

DSM Infocom Pvt Ltd Vs Trimax IT Infrastructure & Services Ltd

National Company Law Tribunal · (2020) 05 NCLT CK 0226

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 29, 29A, 30, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(3), 43, 45, 50, 53, 53(1), 60(5), 65, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 13, 27, 35, 35(1)(b), 35(1)(c), 36, 36A(8), 36B, 38, 38(1A), 39, 39(1), 39(4)Insolvency and Bankruptcy (Amendment) Act, 2019
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Tribunals and Commissions30 Apr 2020

Mr. Rajiv Chakraborty Vs State Bank Of India & Anr.

National Company Law Tribunal · (2020) 04 NCLT CK 0095

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 30(2), 30(6), 29A, 30(2)(b), Explanation 2(i) to Section 30(2)(b), 31(4), 30, 53Companies Act, 2013-Section 66Income Tax Act, 1961-Section 79, 281
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Tribunals and Commissions29 Apr 2020Allowed

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National Company Law Tribunal · (2020) 04 NCLT CK 0090

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(2)(a) to 30(2)(f), 30(4), 31, 32, 61(3), 29, 29A, 53, 53(1), 14Regulations 2016-Regulation 39(4), 27, 35, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)Companies Act, 2013-Section 326
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Tribunals and Commissions29 Apr 2020

M/s. Damodar Valley Corpn Vs Bhaskar Shrachi Alloys

National Company Law Tribunal · (2020) 04 NCLT CK 0088

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions28 Apr 2020

Dheeraj Wadhawan Vs The Administrator, Dewan Housing Finance Corporation Limited

National Company Law Tribunal · (2020) 04 NCLT CK 0098

Insolvency & Bankruptcy Code (IBC)-Section 7, 13, 14, 15, 16, 17, 17(1)(b), 21, 21(5), 21(6), 21(6A), 21(6B), 24, 24(3)(b), 25(2)(i), 29, 60(5), 227, 239(2)(zk)Reserve Bank of India Act, 1934-Section 45-ID, 45-IE, 45-IE(1), 45-IE(2), 45-IE(4), 45-IE(5)(a), 45-IE(7), 45-IE(8), 45-IE(9)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 21(3)(iii)
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Tribunals and Commissions28 Apr 2020

Anuj Bajpai Vs SSV Engineers Private Limited

National Company Law Tribunal · (2020) 04 NCLT CK 0099

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 12ANCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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