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National Company Law Tribunal judgments

20,341 judgments · page 861 of 1,018

Tribunals and Commissions11 Mar 2020Allowed

M/s Ambe Agrofoods Private Limited Vs M/s U V Exports Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0416

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(2), 33(5), 33(7), 34(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(3), 12, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions11 Mar 2020Allowed

Indian Bank Vs M/s. TAVAS Construction Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0417

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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Mar 2020

Priyanka Kumari Jain Vs M/s. Spencer's Travel Services Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0421

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, clause (d) of Sub-section 1Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions05 Mar 2020Allowed

Sunita Dhingra Vs M/s Amazing India TV Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0432

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5)(i), 9(5)(i)(a) to (d), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 14(4), 15, 17, 18, 19, 20 & 21Insolvency 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, 6(1)
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Tribunals and Commissions05 Mar 2020

Central Bank Of India Vs Loyal Motors Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(h), 33, 34(1), 52Maharashtra protection of interest of Depositors (in Financial Establishment) Act, 1999Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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