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National Company Law Tribunal judgments

20,341 judgments · page 855 of 1,018

Tribunals and Commissions19 Mar 2020

Volkswagen Finance Private Limited Vs Ten Travels Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0515

Insolvency & Bankruptcy Code, 2016-Sections 7, 7(1), 7(2), 7(4), 7(5), 7(6), 8, 8(1), 8(2), 9, 14, 15, 17, 18, 31, 33Insolvency 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 Commissions19 Mar 2020Allowed

Essel Infra Projects Limited Vs Kakade Developers Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(a), 5(8), 3(12), 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instrument Act, 1881-Section 138
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Tribunals and Commissions18 Mar 2020Allowed

ICICI Bank Limited Vs M/s. OPTO Circuits (India) Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0306

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), 7(7), 9, 10, 11, 11(d), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956-Section 433 (e) & (f)
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Tribunals and Commissions18 Mar 2020

M/s Adfusion Media Vs Biz Ad Optimiser Pvt. ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Mar 2020Allowed

Vijaya Bank Vs M/s. Castal Extrusion Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0314

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions18 Mar 2020

M/s Fiduciary Billing Solutions Pvt Ltd Vs Rakesh Chaturvedi

National Company Law Tribunal · (2020) 03 NCLT CK 0519

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a)(i), 59(3)(b)(i), 59(3)(c)(i), proviso to sub-section (3) of Section 59, 59(7)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34, 38
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Tribunals and Commissions18 Mar 2020

Punjab National Bank Vs Zicom Saas Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 5(8), 3(12), 14(1), 13, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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