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National Company Law Tribunal judgments

20,341 judgments · page 857 of 1,018

Tribunals and Commissions17 Mar 2020

Kingbell Properties Private Limited Vs R.D. Apparels Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Sections 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
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Tribunals and Commissions16 Mar 2020

Wipro Ltd. Vs Rahul Commerce Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0302

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 9(5)(i)(d), 9(5)(i)(e), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Mar 2020Allowed

Indian Overseas Bank Vs Shree Ram Saw Mill Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0307

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 3(6), 13, 14, 15, 31, 33, 238, 238AInsolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, 18(1), 18(2), Explanation (a) to Section 18
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Tribunals and Commissions16 Mar 2020

Ashmit Corporation Pvt. Ltd. Vs Flexi Infotech Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 17, 18Insolvency 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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Tribunals and Commissions16 Mar 2020

Nivedan Fin-Invest Lease Limited Vs Fusible Metals Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Mar 2020

Narendra Chimanlal Shah Vs Ravindra Beleyur & Anr.

National Company Law Tribunal · (2020) 03 NCLT CK 0312

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31(1), 9, 30(6)Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 12, 40A
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Tribunals and Commissions16 Mar 2020Allowed

Indian Overseas Bank Vs Shree Ram Saw Mill Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0340

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 3(6), 13, 14, 15, 31, 33, 238, 238AInsolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, 18(1), 18(2)
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Tribunals and Commissions16 Mar 2020

M/s Reliance Home Finance Limited Vs M/s Starlite Infracon Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31(1), 33Insolvency and Bankruptcy Code 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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