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National Company Law Tribunal judgments

20,341 judgments · page 862 of 1,018

Tribunals and Commissions05 Mar 2020

M/S. Stonex India Pvt. Ltd. Vs M/S. Zavitsa Realtors LLP

National Company Law Tribunal · (2020) 03 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 9(5)(2)(d), 14(1), 14(2) to 14(4), proviso (a) to (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions05 Mar 2020

Uniword Telecom Limited Vs M/s Taurus Exports Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0496

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions05 Mar 2020

Jagdish Kumar Vs Madhya Bharat Phosphate Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 12, 17(3), 21(2), 25(2)(h), 29(2), 29A, 30(1), 30(2), 2a, 2b, 2c, 2d, 2e, 2f, 30(3), 30(4), 30(5), 30(6), 60(5)Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2)
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Tribunals and Commissions05 Mar 2020

UCO Bank Vs Rabirun Vinimay Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0334

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1)(b)(ii), 33(5), 33(7), Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Reg. 12(1), Reg. 4(1), Regulation 5, Reg. 13, Reg. 15(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016
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Tribunals and Commissions05 Mar 2020Allowed

Bank Of India Vs M.P. Agro BRK Energy Foods Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0498

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 13, 14, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Banking Companies (Acquisition and transfer of undertaking) Act, 1970
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Tribunals and Commissions04 Mar 2020Allowed

V. Balakrishnan (RP) Vs Tebma Shipyard Ltd (Resolution Plan Approval)

National Company Law Tribunal · (2020) 03 NCLT CK 0489

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 32, 53, 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35, Regulation 38(1), 38(1A), 38(2), 38(3), 39(4)Income Tax Act, 1961
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